Universal Cables Ltd. And Anr vs State Of Maharashtra And 7 Ors
2023 Latest Caselaw 2877 Bom

                                                                   903-IAL-8011-2023


Pdp
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               ORDINARY ORIGINAL CIVIL JURISDICTION

                INTERIM APPLICATION (L) NO. 8011 OF 2023
                                  IN
                    WRIT PETITION NO. 1995 OF 2022

       Universal Cables Ltd. & Anr.                      .. Applicants

       In the matter between

       Universal Cables Ltd. & Anr.                      .. Petitioners
                 Versus
       State of Maharashtra & Ors.                       .. Respondents

       Mr. Mayur Khandeparkar with Mr. Shiraj Salelkar, Ms. Anuja
       Abhyankar, Ms. Raksha Thakkar i/by Lexicon Law Partners for
       applicants/petitioners.
       Mr. Milind V. More, Addl. Govt. Pleader for State.
       Ms. P. M. Bhansali for respondent/CIDCO.
       Mr. Ashok T. Gade and Mr. Navin Rathod for respondent no.7.
       Mr. Suraj Desai Almeida for respondent no.8.

               CORAM: S. V. GANGAPURWALA, ACTING CJ. &
                      SANDEEP V. MARNE, J.

               DATE:            MARCH 23, 2023


       P.C.:

1. Under the present interim application, request is made for the continuation of the interim order passed by this Court for a period of two weeks.

2. After the judgment was pronounced on 10th March, 2023 dismissing the writ petition, at the request of the learned advocate for the applicants/petitioners, we had continued the interim stay operating for a period of two weeks. Two weeks will come to an end on 24th March, 2023.

903-IAL-8011-2023

3. It is submitted that the applicants/petitioners have lodged the SLP yesterday before the Supreme Court and unless the scrutiny is done, it cannot be mentioned.

4. The learned advocate for the respondents opposes the request.

5. We are not inclined to consider the request of the applicants/petitioners for continuation of the interim order for a period of two weeks as the SLP is already filed. However, till 27th March, 2023 the position as on today be maintained.

6. Needless to state after 27th March 2023, the respondents would be at liberty to proceed ahead as may be permissible in law.

7. Interim Application disposed of accordingly.

                         (SANDEEP V. MARNE, J.)              (ACTING CHIEF JUSTICE)

          Digitally
          signed by
          PRAVIN
PRAVIN    DASHARATH
DASHARATH PANDIT
PANDIT    Date:
          2023.03.23
          18:43:08
          +0530