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Mirage Land Developers Pvt. Ltd vs Union Of 5 Ors
2023 Latest Caselaw 2249 Bom

Citation : 2023 Latest Caselaw 2249 Bom
Judgement Date : 8 March, 2023

Bombay High Court
Mirage Land Developers Pvt. Ltd vs Union Of 5 Ors on 8 March, 2023
Bench: Nitin Jamdar, Abhay Ahuja
                      skn                                   1               WP-2785.2021.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORIGINAL SIDE

                                    WRIT PETITION NO. 2785 OF 2021

                      M/s.Mirage Land Developers Private Limited. ...          Petitioner.
                                 V/s.
                      Union of India and others.                  ...          Respondents.


                      Mr.R.P.Jain i/b. UBR Legal Advocates for the Petitioner.
                      Mr.J.B.Mishra for the Respondents.

SANJAY
KASHINATH                          CORAM :          NITIN JAMDAR AND
NANOSKAR
                                                    ABHAY AHUJA, JJ.

Digitally signed by SANJAY KASHINATH NANOSKAR Date: 2023.03.10 11:57:30 +0530 DATE : 8 March 2023.

P.C. :

Not on board. Taken up on board in view of praecipe moved by the Respondents for speaking to the minutes of the judgment and order dated 23 January 2023.

2. The amount mentioned in the fourteenth line of paragraph-6 of the judgment dated 23 January 2023 be read as "Rs.92,99,415/-" instead of "Rs.1,37,70,406/-".

3. The order dated 23 January 2023 stands corrected accordingly. Rest of the order stands as it is. The corrected order be uploaded on the server.

(ABHAY AHUJA, J.) (NITIN JAMDAR, J.)

 
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