CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LTD Vs. STATE OF MAHARASHTRA & ORS
LAWS(SC)-2019-2-284
SUPREME COURT OF INDIA
Decided on
February 01,2019
City And Industrial Development Corporation Of Maharashtra Ltd
Appellant
VERSUS
STATE OF MAHARASHTRA AND ORS
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) We are not burdening the respondents by issuing notice as there are similar matters which have already been remitted by this Court to the High Court.;
(2.) Leave granted.
(3.) We are not burdening the respondents by issuing notice as there are similar matters which have already been remitted by this Court to the High Court.;
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