Achalpur Vyapari Sarafa ... vs The State Of Maharashtra, Through ...
2023 Latest Caselaw 862 Bom

                                                1                               WP3010-20.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR
                             WRIT PETITION NO. 3010/2020
(ACHALPUR VYAPARI SARAFA ASSOCIATION, PARATWADA VERSUS THE STATE OF MAHARASHTRA
                                    & OTHERS)

  Office Notes, Office Memoranda of Coram,
  appearances, Court's orders of directions                  Court's or Judge's order
  and Registrar's orders.
          Shri S.P. Bhandarkar, counsel for the petitioner.
          Ms N.P. Mehta, Assistant Government Pleader for the respondents.

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

DATE : JANUARY 24, 2023.

The learned Assistant Government Pleader appearing for the respondents submits that the challenge to the communication dated 05.11.2020 does not deserve to be considered for the reason that the same has been issued in the light of the judgment of this Court in LD-VC-Writ Petition No. 163 of 2020 [Mohit NitinKumar Pugliya Versys The State of Maharashtra & Others ] decided on 23.07.2020. After considering the explanation in Section 12 of the Maharashtra Money-Lending (Regulation) Act, 2014 to the expression "maximum capital", the said communication has been issued.

We find that by the order dated 17.11.2020 the petitioner was to submit the calculations with regard to the amount payable at the rate of 1% of the maximum capital invested to enable consideration of the petitioner's challenge to the said communication. The said calculations have been submitted. The learned counsel for the petitioner however seeks time to make submissions in that regard. Hence, list the writ petition on 03.02.2023 alongwith Writ Petition No. 2958 of 2020.

(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.)

APTE Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:25.01.2023 17:58