CITY AND INDUSTRIAL DEVELOPMENT CORPORATION Vs. STATE OF MAHARASHTRA & ANR

LAWS(SC)-2019-1-350

SUPREME COURT OF INDIA

Decided on January 25,2019

CITY AND INDUSTRIAL DEVELOPMENT CORPORATION Appellant

VERSUS

State Of Maharashtra And Anr Respondents

- (1.) Permission to file special leave petition(s) is granted.
(2.) Delay condoned.
(3.) Leave granted.;