Crystal Construction Company vs Additional Controller Of Stamps ...
2021 Latest Caselaw 14605 Bom

                                                                      3-IAL3573-2021+.DOC

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


                                INTERIM APPLICATION (L) NO. 3573 OF 2021
SANTOSH                                           IN
SUBHASH
KULKARNI                             WRIT PETITION NO. 714 OF 2018
Digitally signed by
SANTOSH SUBHASH
KULKARNI
Date: 2021.10.07
17:46:24 +0530
                      Crystal Construction Company                          ...Applicant
                                            Versus
                      Additional Constroller of Stamps & ors.            ...Respondents

                                                WITH
                                  CONTEMPT PETITION (L) 6815 OF 2021
                                                 IN
                                    WRIT PETITION NO. 714 OF 2018

                      Mr. Sagheer Khan, a/w Zaveri, Azeem Shaikh & Naaz i/b
                           Judicare Law Associates
                      Mr. A. L. Patki, Addl. Govt. Pleader, for Respondent nos.1 & 3/
                           State.

                                                 CORAM:        N. J. JAMADAR, J.

                                                 DATED :       6th OCTOBER, 2021
                      PC:-

1. The matter is placed before this Court for speaking to the

minutes of order dated 4th September, 2021.

2. In the appearance, the names of "Mr. Sagheer Kha" and

"Mr. A. I. Patel" be substituted with "Mr. Sagheer Khan" and

"Mr. A. L. Patki", respectively.

3. In paragraph 2, the name of AGP "Mr. Patel" be

substituted by "Mr. Patki".

4. The order dated 4th September, 2021 be corrected and read

accordingly.

3-IAL3573-2021+.DOC

5. Mr. Khan, the learned Counsel for the applicant, submits

that the Collector (Stamps) Andheri, has passed an order on

16th September, 2021, in derogation of the directions passed by

this Court in the judgment and order dated 22nd May, 2020.

6. The learned Counsel for the applicant submits that the

matter may be posted for consideration on the said aspect.

7. List on 29th October, 2021.

[N. J. JAMADAR, J.]