BALLARPUR INDUSTRIES LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Neeraj Patil, learned Assistant Government Pleader for the respondent-State and Shri Akshay Naik, learned counsel for the petitioners.

(2.) In the common judgment delivered by us in Writ Petition Nos.3659/2009 and 1486/2014 on 6 th March, 2020, clause (4) of the operative order which is reproduced below :

(3.) By the applications in question it is brought to the notice of this Court that the steps as contemplated by clause (4) are completed, however, belatedly and hence the applications are moved for condoning the delay.