Superealty Buildcon Llp vs The State Of Maharashtra Thru ...
2023 Latest Caselaw 3584 Bom

                                                                                   5-wp3513-23.doc



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                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
VASANT     Digitally signed by
           VASANT ANANDRAO
ANANDRAO   IDHOL

IDHOL
           Date: 2023.04.15
           12:34:57 +0530
                                        WRIT PETITION NO.3513 OF 2023


              Superalty Buildcon LLP                                          ...Petitioner
                        V/s.
              State of Maharashtra & Ors.                                     ...Respondents


              Mr.Nilesh Wable i/b Mr.Abhijit Patil for the Petitioner.

              Mr.V.S. Gokhale, "B" Panel Counsel                for the State - Respondent
              Nos.1 to 3.

              Ms.Chhaya Parab i/b Shah & Sanghavi for the Respondent No.4.

                                                      CORAM : R.D. DHANUKA &
                                                              GAURI GODSE, JJ.

DATE : 11TH APRIL, 2023.

P.C. :-

1. Mr.Gokhale, learned "B" Panel Counsel for the State on

instructions states that in view of the Petitioner having deposited the

amount without prejudice to its rights and contentions, the

Respondents have already issued requisite No Objection Certificate

in favour of the Petitioner for transfer of the writ property in

compliance with the order dated 29 March, 2023. Statement is

accepted. Learned counsel for the Petitioner does not dispute this

statement.

5-wp3513-23.doc

2. Learned "B" Panel Counsel for the State seeks some time

to argue question of law raised by the Petitioner in this Petition. Both

the parties are at liberty to file brief proposition of law, synopsis and

compilation of judgments which they propose to rely upon in support

of their rival contentions with a copy to be served upon other side in

advance before the next date.

3. Place the matter on board on 14 June, 2023.

(GAURI GODSE, J.)                                 (R.D. DHANUKA, J.)