Ajanta Pharma Limited And Another vs The State Of Maharashtra Through ...
2024 Latest Caselaw 22935 Bom

Bombay High Court

Ajanta Pharma Limited And Another vs The State Of Maharashtra Through ... on 6 August, 2024

                                       1                           917


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                 917 WRIT PETITION NO. 2103 OF 2024

            AJANTA PHARMA LIMITED AND ANOTHER
                             VERSUS
     THE STATE OF MAHARASHTRA THROUGH SECRETARY AND
                             OTHERS
                                 ...
                   Advocate for the Petitioners :
           Mr. Nandish Chudgar a/w. Mr. Yadkikar Amit A
         AGP for Respondent/State: Ms. Kavita R. Jamdhade
          Advocate for Respondent No.3 : Mr. R. G. Shirsat
                                ...

                                   CORAM : ARUN R. PEDNEKER, J.

                                   DATE      : 06th AUGUST, 2024

PER COURT:

1. Learned counsel appearing for the petitioners submits that

he has not been served with the copy of the reply filed by the State /

respondents no.1 and 2.

2. State to supply copy to the learned counsel for the

petitioners within a period of 2 weeks from today.

3. Parties are also directed to produce synoptical notes of

arguments, on which they wish to rely and the list of judgments before

the next date.

4. Respondent no.1 is already served in the matter and is appearing in the matter. The office note indicate that respondent no.1 is not served. The same shall be rectified by the Registry.

5. List the matter, on 02.09.2024.

6. Interim relief, if any, to continue till then.

[ARUN R. PEDNEKER, J.]

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