Swarna Pragati Housing ... vs District Magistrate, Akola And ...
2023 Latest Caselaw 7107 Bom

                                        1                                  52-WP-822-2023.odt



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                            WRIT PETITION NO. 822 OF 2023
 (Swarna Pragati Housing Microfinance Private Limited Vs. District Magistrate, Akola & Ors.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's order
and Registrar's orders.
        Mohd. Ghulam A. Qubbawala, Advocate for the petitioner.
        Ms N.P. Mehta, Assistant Government Pleader for respondent Nos. 1 and 2.

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

DATE : JULY 17, 2023

The learned Counsel for the petitioner to place on record copy of the judgment of the Division Bench at the Principal Seat in Writ Petition No. 8674/2021 (Bank of Baroda Vs. The State of Maharashtra and Ors.) decided on 24/2/2022.

2]      Stand over two weeks.



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