Vigneshwara Enterprises And Anr vs The State Of Maharashtra Through ...
2023 Latest Caselaw 175 Bom

                                                                                    7-WP-1582-2021.doc



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL JURISDICTION

                                          WRIT PETITION NO. 1582 OF 2021

                     Vigneshwara Enterprises and Anr.    )...Petitioner
                            V/s.
                     The State of Maharashtra and Others )...Respondents

                     Mr. Manohar Samal i/b. Mr. Ratan Samal, Advocate for the
                     Petitioner.
                     Mr. Manish Upadhyay, AGP for the Respondents.

                                                         CORAM : NITIN JAMDAR AND
                                                                 ABHAY AHUJA, JJ.

                                                         DATE         : 5 JANUARY 2023
                     P.C.

The learned Counsel for the Petitioner states that the challenge in the Petition does not survive, in view of the decision of the Full Bench of this Court in the case of United Projects vs. The State of Maharashtra and Another 1 and states that the Petitioner will file an appeal as per law.

2 The learned Counsel for the Petitioner states that the delay in filing the appeal be condoned and the Petitioner be permitted to file an appeal within a period of four weeks.

                     1     Writ Petition No.2883 of 2018 with connected Petitions, Judgment dated 12 July 2022


                     AVK                                                                                     1/2
         Digitally
         signed by
        ARTI VILAS
ARTI    KHATATE
VILAS
KHATATE Date:
        2023.01.07
         11:26:36
         +0530
                                           7-WP-1582-2021.doc

3     If the Petitioner files an appeal within a period of four

weeks, we have no doubt that the concerned Appellate authority will take into consideration the pendency of the Petition in this Court and the fact that the issue was referred to the Full Bench.

4 Writ Petition is, accordingly, disposed of.

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




AVK                                                       2/2