M/S. Runwal Constructions vs Union Of India And 2 Ors
2021 Latest Caselaw 3920 Bom

                       (31)-WP-1335-09.doc.

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION

                                        WRIT PETITION NO.1335 OF 2009

                       M/s. Runwal Constructions                              ..Petitioner
                             Versus
                       Union of India & Ors.                                  ..Respondents

                       Mr. Vikram Nankani, Senior Advocate a/w Mr. Saket Mone, Mr. Subit
                       Chakrabarti i/by Vidhii Partners, for the Petitioner.
                       Mr. Sham Walve, Advocate for the Respondents.

                                                     CORAM : UJJAL BHUYAN &
                                                             MILIND N. JADHAV, JJ.

DATE : 2nd MARCH, 2021

P.C.

It is submitted that learned counsel for the petitioner has circulated the judgments.

2. Mr. Sham Walve, learned counsel for the respondents prays for some time to go through the same.

3. Prayer made is allowed.

4. Stand over to 18.03.2021.

          Digitally
          signed by
Balaji    Balaji G.
          Panchal
G.        Date:

Panchal 2021.03.02 17:57:08 +0530 MILIND N. JADHAV, J UJJAL BHUYAN, J

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