Central India Veneers Pvt Ltd. Thr ... vs State Of Mah, Thr Ministry Of ...
2017 Latest Caselaw 2575 Bom

        J-wp5399.08.odt                                                                                                  1/2 


                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH, NAGPUR


                                   WRIT PETITION No.5399 OF 2008


        Central India Veneers Pvt. Ltd.,
        C/o. Santoshkumar Jaiswal Lakadganj, Nagpur,
        Through it's Managing Director
        Shri Siddharth s/o. Sunil Jaiswal,
        Aged about 26 years,
        Occupation : Business,
        R/o. Flat No.505, 
        Sevasadan Building, Central Avenue Road,
        Nagpur.                                      :      PETITIONER

                          ...VERSUS...

        1.    State of Maharashtra,
               Through Ministry of Forest,
               Mantralaya, Madam Cama Road,
               Mumbai-400 032.

        2.    The Conservator of Forest,
               Nagpur Forest Division, Nagpur,
               Near Government Press,
               Civil Lines, Zero Mail, Nagpur.

        3.    The Central Empowered Committee,
               constituted by the Hon'ble Supreme Court
               of India, 2nd Floor, Chanakya Bhawan,
               Chanakyapuri, New Delhi-110021,
               through its Member Secretary.             :      RESPONDENTS

        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
        Shri Moharir holding for Shri A.S. Jaiswal, Advocate for the Petitioner
        Shri S.B. Bills, Asstt. Government Pleader for the Respondent No.1.
        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-


                                                      CORAM  :   S.B. SHUKRE, J.

th DATE : 18 MAY, 2017.

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                  ORAL JUDGMENT   :

1. Shri Moharir, Advocate holding for Shri Jaiswal, Advocate for

the petitioner has filed a Pursis dated 16.5.2017 today in the Court. It is

taken on record. The pursis states that the seal put on the petitioner's

saw mill wood slicer has been removed and the petitioner has resumed

use of the saw mill and, therefore, petition has become infructuous.

Shri Moharir, on instructions, also submits the same.

2. In view of above, the writ petition having been rendered

infructuous, is disposed of as such.

3. No costs.

4. Rule is discharged accordingly.

JUDGE

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