Ajay Kumar Gupta vs Union Of India Thr. Sub Registrar ...
2021 Latest Caselaw 9569 Bom

                                                               38 wp2761-21.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
 TRUSHA                             CIVIL APPELLATE JURISDICTION
 TUSHAR
 MOHITE
Digitally signed by
                                        WRIT PETITION NO.2761 OF 2021
TRUSHA TUSHAR
MOHITE
Date: 2021.07.22
12:43:52 +0530

                      Ajay Kumar Gupta                        ..... Petitioner

                               Vs.

                      Union of India and Anr.                 ..... Respondents


                                                     WITH

                                        WRIT PETITION NO.3097 OF 2021


                      M/s.H.V.Infrastructure P.Ltd.           ..... Petitioner

                               Vs.

                      Union of India and Anr.                 ..... Respondents



                      Mr.B.S.Nagar a/w Mr.C.J.Doveson for the Petitioner

                      Mr.S.S.Panchpor, A.G.P. for the State



                                           CORAM:    K.K.TATED &
                                                     PRITHVIRAJ K. CHAVAN, JJ.

DATED : JULY 20, 2021 P.C.

. Heard.

2. The learned counsel for the Petitioner submits that present case is covered by judgment of the Apex Court. He

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submits that he will place on record copy of the judgment with copy to other side. Same is permitted.

3. The learned A.G.P. is directed to go through the said judgment and make his submission on the next occasion.

4. Matters to appear on board on 27.07.2021.

(PRITHVIRAJ K. CHAVAN, J.)                (K.K.TATED, J.)




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