La-Tim Life Style And Resorts Ltd ... vs The Union Of India And 3 Ors
2023 Latest Caselaw 1383 Bom

                                                          25-WP-3229-2021.doc



                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                              ORDINARY ORIGINAL CIVIL JURISDICTION

                                     WRIT PETITION NO. 3229 OF 2021

                   La-Tim Life Style and Resorts Ltd. & Ors. )...Petitioners
                          V/s.
                   The Union of India and Others             )...Respondents


                   Mr. Prakash Shah a/w. Mr. Mohit Raval i/b. PDS Legal,
                   Advocate for the Petitioners.

                   Mr. Pradeep Jetly, Senior Advocate a/w. Mr.J.B.Mishra,
                   Advocate for the Respondents.



                                            CORAM : NITIN JAMDAR AND
                                                    ABHAY AHUJA, JJ.

DATE : 8 FEBRUARY 2023

P.C.

The learned Counsel for the Petitioner seeks time to examine the position of the judgment of Division Bench of this court in the case of Nagpur Cable Operators Association vs. Commissioner of Police, Nagpur1 as what is sought is certain

1 AIR 1996 BOM 180

ARTI VILAS AVK 1/2 KHATATE Digitally signed by ARTI VILAS KHATATE Date: 2023.02.09 19:02:56 +0530 25-WP-3229-2021.doc

direction pursuant to an investigation, the sequitur of which is arrest. Therefore, issue would arise whether civil writ petition or criminal writ petition is appropriate.

2 Stand over to 1 March 2023. Rejoinder, if any, to be filed before the next date.

      (ABHAY AHUJA, J.)             (NITIN JAMDAR, J.)




AVK                                                     2/2