Earth Estate Developers Pvt. Ltd vs Union Of India Through The ...
2022 Latest Caselaw 2948 Bom

          Digitally signed
          by GAURI
GAURI     AMIT
AMIT      GAEKWAD                                       1/1                       439.WP-1413-2022.doc

GAEKWAD   Date:
          2022.03.25
          16:15:18 +0530
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                        WRIT PETITION NO.1413 OF 2022
             Earth Estate Developers Private Limited           ....Petitioner
                         V/s.
             Union of India and Ors.                           ....Respondents
                                            ----
             Mr. Faran Khan a/w. Ms. Gauri Joshi i/b. Ganesh and Co. for petitioner.
             None for respondents.
                                            ----
                                                    CORAM : K.R. SHRIRAM &
                                                              N.R. BORKAR, JJ.

DATED : 24th MARCH 2022

P.C.:

1 At the outset, Mr. Khan states that there is inadvertent error in

prayer clauses - (a) and (c) and seeks leave to amend the prayer clauses.

2 Leave granted. Amendment to be carried out forthwith.

3 Similar petitions have been heard and judgment is reserved.

Therefore, this petition to be listed on 11th April 2022.

4 Until the next date, no further steps to be taken on the

impugned notice dated 3rd June 2021.

(N.R. BORKAR, J.) (K.R. SHRIRAM, J.)

Gauri Gaekwad