Zeal Real Estate Limited vs Union Of India And 3 Ors
2022 Latest Caselaw 4272 Bom

Citation : 2022 Latest Caselaw 4272 Bom
Judgement Date : 22 April, 2022

Bombay High Court

Zeal Real Estate Limited vs Union Of India And 3 Ors on 22 April, 2022

Bench: K.R. Sriram, N. R. Borkar

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

                 WRIT PETITION NO. 439 OF 2009

 Zeal Real Estate Limited                               ....PETITIONER
             V/S
 Union Of India And 3 Ors.                            ....RESPONDENT

Mr. Rafique Dada, Senior Advocate a/w Mr. Sashi Tulsiyan and Mr. P. C. Tripathi i/b Mr. Jaikumar N. Shiradhonkar for Petitioner Mr. Akhileshwar Sharma a/w Mr. P. A. Narayanan for Respondent No 2

CORAM : HON'BLE SHRI JUSTICE K.R. SHRIRAM & HON'BLE SHRI JUSTICE N. R. BORKAR, JJ DATE : 22nd April, 2022 P.C. :