CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LIMITED Vs. STATE OF MAHARASHTRA & ORS

LAWS(SC)-2019-1-376

SUPREME COURT OF INDIA

Decided on January 11,2019

CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LIMITED Appellant

VERSUS

STATE OF MAHARASHTRA AND ORS Respondents

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