LOTUS REFINERIES PRIVATE LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Writ Petition No. 403 of 2023 is filed by a corporate entity Lotus Refineries Private Limited ("Lotus Refineries") and one Arun Kumar Sharma, its managing director. The reliefs sought are at page 29:

(2.) Writ Petition (L) No. 26896 of 2022 is by another commercial entity, a partnership firm called Namdhari Rice and General Mills ("Namdhari Mills"). No individual is joined as the second Petitioner. This may have some bearing on the last submission made before us, noted below. Prayer clauses (a), (b) and (c) are virtually identical to those in the Lotus Refineries Petition. They read thus.

(3.) We do not understand why the Namdhari Mills Petition is as yet on a lodging number. All objections are to be removed by Friday, 11/2/2023. If not, for this reason alone, there will be an order of costs against Namdhari Mills in the amount of Rs.15,000.00 payable to National Spot Exchange Limited ("NSEL").