Veridical Hospitality vs Additional Commissioner, State ...
2023 Latest Caselaw 7449 Bom

2023:BHC-AS:20964



           Vina Khadpe                                   1                     18.wp.15222.2022.doc



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                                 WRIT PETITION NO. 15222 OF 2022
                                             WITH
                                 WRIT PETITION NO. 15224 OF 2022

           Veridical Hospitality
           through its Proprietor
           Ms. Anindita Chatterjee                                        .. Petitioner
                    V/s
           Additional Commissioner
           State of Maharashtra, Konkan Division,
           Mumbai and ors.                                                .. Respondents

                                             *******
           Mr. Satish J. Agarwal for the Petitioner in both Writ Petitions.
           Mr. Rakesh Misar a/w Mr. Rahul Pujari for the Respondent No.3.
           Mr. A. P. Vanarase, AGP for the Respondent Nos.1 and 2 in both Writ
           Petitions.
                                          *******

                                                    CORAM: ABHAY AHUJA, J.

DATE : 26 July 2023 P.C. :-

1. Arguments concluded.

2. Judgment reserved.

3. Learned counsel are at liberty to file written submissions with supporting judgments within a period of one week.

4. Until the pronouncement of the judgment, the executing Court shall not proceed with the execution of the impugned judgment.

(ABHAY AHUJA, J.)