ASAHI INDIA GLASS LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sriram Sridharan, learned counsel for the petitioner; Mr. V. A. Sonpal, learned special counsel with Mr. S. B. Gore, learned AGP for respondent Nos.1 and 2; and Mr. Mohamedali Chunawala, learned counsel for respondent No.3.

(2.) This case was heard on 03.12.2020 on the interim prayer.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner has prayed for the following reliefs:-