Shinde Developers Pvt. Ltd vs State Of Maharashtra, Through ...
2021 Latest Caselaw 11278 Bom

                      (1)-WP-6840-14.doc.

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION
                                      WRIT PETITION NO.6840 OF 2014

                      Shinde Developers Pvt. Ltd.                         ..Petitioner
                             Versus
                      State of Maharashtra and Ors.                       ..Respondents

                      Mr. Akhilesh T. Jaiswal i/by Ranjit V. Sangle, Advocate for the Petitioner.
                      Mr. S. L. Babar, AGP for the Respondent - State.

                                                      CORAM : UJJAL BHUYAN &
                                                               MADHAV J. JAMDAR, JJ.

DATE : 18th AUGUST, 2021 P.C.

We have heard Mr. Akhilesh Jaiswal holding for Mr. Ranjit Sangle, learned counsel for the petitioner and Mr. S. L. Babar, learned AGP for respondent - State.

2. Arguments concluded.

3. We find that the impugned order dated 05.12.2013 has not been stayed by this Court.

4. Learned counsel for the petitioner on instruction submits that the penalty amount has not been realized from the petitioner though an amount of Rs. Six crore and odd on account of contractual dues has not been paid to the petitioner.

5. Judgment is reserved.

BALAJI GOVINDRAO PANCHAL Digitally signed by MADHAV J. JAMDAR, J UJJAL BHUYAN, J BALAJI GOVINDRAO PANCHAL Date: 2021.08.18 16:49:03 +0530 BGP. 1 of 1