Bombay Hospital Trust vs The Union Of India, Through ...
2022 Latest Caselaw 8487 Bom

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         MEERA
MEERA    MAHESH
MAHESH   JADHAV
JADHAV   Date:
         2022.08.29         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         10:59:15
         +0530                      CIVIL APPELLATE JURISDICTION
                                   WRIT PETITION NO.8256 OF 2012

           Bombay Hospital Trust                                ....Petitioner
                 V/s.
           Union of India, through Secretary,
           Ministry of Finance Dept of Revenue & Ors.           ...Respondents

                                                   ----

Mr. Sriram Sridharan for Petitioner. Mr. Jitendra Mishra a/w Ms Sangeeta Yadav and Mr. Dhananjay Deshmukh for Respondents.

----

CORAM : K.R. SHRIRAM & A.S. DOCTOR, JJ DATED : 26th AUGUST 2022

P.C. :

1 Mr. Sridharan states that the challenge in this petition is squarely

covered by the judgment of this court in Writ Petition No.1701 of 2019

dated 28th July 2022 in the matter of Insgiht Diagnostic Oncological &

Research Institute Pvt Ltd. & Anr. Vs. The Union of India & Ors. Mr.

Deshmukh in fairness, as an officer of the court, agrees with Mr. Sridharan.

2 In the circumstances, Rule issued on 31st October 2012 is made

absolute.

           3          Petition disposed.




           (A. S. DOCTOR, J.)                                   (K.R. SHRIRAM, J.)




           Meera Jadhav