Citation : 2023 Latest Caselaw 2111 Bom
Judgement Date : 2 March, 2023
Board Sr.No.:-903
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION LODGING NO. 21538 OF 2022
Sonoo Sobhraj Menghani And Anr. ....PETITIONER
V/S
Punjab National Bank And 3 Ors. ....RESPONDENT
WITH WRIT PETITION LODGING NO. 20484 OF 2022
Punjab National Bank ....PETITIONER V/S Assistant Commissioner Of State Tax (d-815) ....RESPONDENT And 12 Ors.
WITH INTERIM APPLICATION NO. 3210 OF 2022 In WRIT PETITION STAMP NO. 21538 OF 2022
Sonoo Sobhraj Menghani And Anr. ....PETITIONER V/S Punjab National Bank And 3 Ors. ....RESPONDENT
Ms. Savita Nangare i/by M/s. Law Focus for the Petitioner in WPL/20484/2022 and Respondent No.1 WPL/21538/2022 Mr. Vinod Nagula i/by Ms. Pooja Kharat for the Petitioner in WPL/21538/2022 and Respondent Nos.12 and 13 in WPL/20484/2022 Mr. V. A. Sonpal, Special Counsel along with Mr. Himanshu Takke, AGP, State for the Respondent Nos. 3 and 4 in
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WPL/21538/2022 Mr. Himanushu Takke, AGP,State for the Respondent No.1 in WPL/20484/2022 Mr. Manish Doshi, Ms. Isha Thakur, i/by M/s. Vimadalal and co for the Respondent No.2 in WPL/21538/2022
CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE M. M. SATHAYE, JJ DATE : 2nd March, 2023 P.C. :
Arguments are concluded. Judgment/ order is reserved.
( ASSOCIATE )
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