New Millenium India Property ... vs Dr. P. Anbalagan, Chief Executive ...
2023 Latest Caselaw 2692 Bom

        IRESH          Digitally signed by IRESH
                       SIDDHARAM MASHAL
        SIDDHARAM      Date: 2023.03.21 19:16:35
        MASHAL         +0530




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Iresh                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CIVIL APPELLATE JURISDICTION
                                           CONTEMPT PETITION NO. 682 OF 2022


                    New Millenium India Property Developers               ....Petitioners
                    Private Limited and Ors

                            V/s.

                    Dr. P. Anbalagan, Chief Executive                   ....Respondents
                    Officer MIDC and Ors

                                                            AND
                                               WRIT PETITION NO. 11473 OF 2022

                    New Millenium India Property Developers               ....Petitioners
                    Private Limited and Ors

                            V/s.

                    Maharashtra Industrial Development                  ....Respondents
                    Corporation through its Chief
                    Executive Officer and others


                    Mr. Rahul Narichania, Senior Advocate i/b Mr. Pranav Thackur for
                    Petitioners in Writ Petition No. 11473/2022 and Contempt Petition
                    No. 682/2022
                    Mr. Anil Y. Sakhare, Senior Advocate along with Ms. Shyamali Gadre
                    and Ms. Harshita Bhanushali i/b Little & Co for Respondents MIDC
                    Mrs. M. S. Bane AGP for Respondent Nos. 3 & 4
                    Mr. Y. S. Jahagirdar, Senior Advocate along with Ms. Vishakha Sane
                    with Mr. Rohit Dangre i/b Mr. Jayesh Joshi for Applicants for newly
                    added Respondents.


                                                            CORAM : R. D. DHANUKA &
                                                                      GAURI GODSE, JJ.

DATED : 20 MARCH, 2023

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P.C. :-

1. Writ Petition No. 11473 of 2022 is not on board. Upon mentioning, taken on board.

2. Arguments are concluded. Closed for orders.

3. Interim relief granted by this Court to continue till pronouncement of the Judgment.

(GAURI GODSE, J.) (R. D. DHANUKA, J.)