Shelton Infrastructire Pvt Ltd vs State Of Maharashtra Thr. Urban ...
2023 Latest Caselaw 4814 Bom

2023:BHC-AS:13729-DB


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                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CIVIL APPELLATE JURISDICTION

                                        WRIT PETITION NO. 2474 OF 2021

                 Shelton Infrastructure Pvt. Ltd.                      ...      Petitioner
                         v/s.
                 State of Maharashtra & Ors.                           ...        Respondents

                                                WITH
                                INTERIM APPLICATION NO. 20291 OF 2022
                                                AND
                                 INTERIM APPLICATION NO. 1065 OF 2022
                                                 IN
                                    WRIT PETITION NO. 2474 OF 2021


                 Mr. Virag Tulzapurkar, Senior Advocate a/w Ms. Bindi Dave, Mr.
                 Leshan Sinha and Mr. Aayesh Gandhi i/by Wadia Ghandy & Co. for
                 the Petitioner in WP/2474/2021 and for the Applicant in
                 IA/20291/2022.

                 Dr. Birendra B. Saraf, Advocate General a/w Mr. P. P. Kakade,
                 Government Pleader and Ms. M. P. Thakur, AGP for the Respondent-
                 State.

                 Mr. G. S. Hegde, Senior Advocate a/w Ms. P. M. Bhansali for the
                 Respondent-CIDCO in WP/2474/2021 and for the Applicant in
                 IA/1065/2022.

                                               CORAM : G.S. KULKARNI &
                                                       R.N.LADDHA, JJ.

DATE : 4 May 2023

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P.C. :

Not on Board. Upon mentioning taken on Board.

2. It is informed that this petition inadvertently was not incorporated in the title of our judgment delivered in the companion batch of petitions in WP No.2473/2021 (Shelton Infrastructure Pvt. Ltd. v/s. State of Maharashtra & ors.) pronounced yesterday i.e. 3 May 2023. This petition also needs to be allowed in terms of our judgment and order dated 3 May 2023 in WP No. 2473/2021 (Shelton Infrastructure Pvt. Ltd. v/s. State of Maharashtra & ors.) filed by the very petitioner decided alongwith other batch of petitions.

3. Ordered accordingly.

           R.N. LADDHA, J.                          G.S. KULKARNI, J.
 Lata Panjwani, P.S.