M/S Lalita Developers Through ... vs State Of Maharashtra, Urban ...
2023 Latest Caselaw 6497 Bom

                                          1                                  943-WP-743-2019.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH, NAGPUR
                                WRIT PETITION NO. 7431 OF 2019
(M/s Lalita Developers, through Proprietor Rajendra Purushottam Tank Vs. State of Maharashtra & Ors.)
    Office Notes, Office Memoranda of Coram,
    appearances, Court's orders of directions                   Court's or Judge's order
    and Registrar's orders.
            Shri M.M. Agnihotri with Shri Parth L. Sagdeo, Advocate for the petitioner.
            Ms S.S. Jachak, Assistant Government Pleader for respondent No.1.
            Shri Girish Kunte, Advocate for respondent Nos. 2 and 3.

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

DATE : JULY 7, 2023

The learned Counsel for the parties have placed on record their written submissions as well as the decisions on which they seek to place reliance. 2] The proceedings are closed for passing judgment.

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

SUMIT