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M/S Nirbhaya Industries Pvt. ... vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 8617 Bom

Citation : 2023 Latest Caselaw 8617 Bom
Judgement Date : 23 August, 2023

Bombay High Court
M/S Nirbhaya Industries Pvt. ... vs State Of Maharashtra, Thr. ... on 23 August, 2023
Bench: A.S. Chandurkar, Vrushali V. Joshi
                                                                                                    913-wp 5404-23.odt
                                                         1/1



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH, NAGPUR.
                              CIVIL WRIT PETITION NO. 5404                               OF       2023
                             M/s.Nirbhaya Industries Pvt.Ltd. -Vs-State of Maharashtra and ors.
              --------------------------------------------------------------------------------------------------------------
             Office notes, Office Memoranda of
             Coram, appearances, Court's orders                           Court's or Judge's Orders.
             or directions and Registrar's orders.
             --------------------------------------------------------------------------------------------------------------
                                                 Mr. C.S.Kaptan Senior Advocate a/b Mr.P.K.Mohta, counsel for the
                                                 petitioner.
                                                 Ms. S.S.Jachak, A.G.P for respondent Nos.1 to 4.


                                                     CORAM :A.S.CHANDURKAR &
                                                            MRS.VRUSHALI V. JOSHI, JJ.

DATED : 23.08.2023.

1. The challenge is to the Circular dated 15.12.2021 on the ground that the same is contrary to the judgment of the Hon'ble Supreme Court in the case of Registrar of Assurances and another..Vs.. ASL Vyapar Private Ltd. and anr 2022 SCC Online SC 1554.

2. Issue notice to the respondents, returnable in four weeks.

3. Learned Assistant Government Pleader waives service of notice for respondent Nos.1 to 4.

4. In the meanwhile, no coercive steps be taken to implement the order dated 18.07.2023 passed by respondent No.3.

JUDGE JUDGE

Signed by: Kavita P Tayade Designation: PA To Honourable Judge Kavita Date: 24/08/2023 11:41:13

 
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