AMBICA FERTILISERS Vs. UNION OF INDIA
LAWS(BOM)-2022-4-271
HIGH COURT OF BOMBAY
Decided on April 13,2022

Ambica Fertilisers Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.)Writ Petition No. 13347/2019 is not on board. By consent of parties, taken on board.
(2.)Rule. Mr. A.G. Talhar, learned ASG and Mr.P.P. Dawalkar waive service for respondent Nos. 1 and 2, in respective matters. The respective learned AGP waives service for respondents State. By consent of parties, Rule is made returnable forthwith. This bunch of writ petitions is being disposed of by a common order in view of the identical issue involved.
(3.)The learned counsel for the parties jointly state that the facts in all these petitions are almost identical and the judgment that would be delivered by this Court in Writ Petition No. 1690/2019 would apply to the other matters in this bunch of writ petitions. The statement is accepted. We are accordingly dealing with the facts in Writ Petition No. 1690/2019.


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