Raheja Legacy Trust And Ors vs State Of Maharashtra And Ors
2022 Latest Caselaw 9254 Bom

                   Tikam                         1/1
                                                                  14- WP 9270 of 2016

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                 CIVIL APPELLATE JURISDICTION
VAISHALI
ANIL                            WRIT PETITION No. 9270 OF 2016
TIKAM
                   Raheja Legacy and Ors.                   ...Petitioners
Digitally signed        Vs.
by VAISHALI
ANIL TIKAM         State of Maharashtra and Ors.            ...Respondents
Date:
2022.09.14
17:58:19
+0530                                           ****

                   Mr. Bharat R. Zaveri for Petitioners
                   Mrs. V.S. Nimbalkar, AGP for State

                                          Coram : Sandeep K. Shinde, J.

Dated: 14th September, 2022.

P.C. :

1. Learned counsel for the Petitioners has relied on the

judgment of this Court in WP No. 6800 of 2016 in case of

Raheja Legacy Trust and Ors. Vs. State of Maharashtra

and Ors. The facts in the cited case and the facts in the case at

hand, are identical. Therefore, the petition requires

consideration. However, Ms. Nimbalkar, learned AGP seeks time

for instructions. Time granted.

2. Stand over to 30th September, 2022 for orders.

(Sandeep K. Shinde, J.)