M/S Pawanputra Buildcom Pvt. ... vs State Of Maharashtra, Ministry Of ...
2023 Latest Caselaw 9254 Bom

  2023:BHC-NAG:13102-DB


                               3-wp-7582-17.odt                                         1



                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                         NAGPUR BENCH : NAGPUR.
                                                               NOTE ST.NO.5/2023 IN
                                                         WRIT PETITION NO.7582 OF 2017(D)
                                                            m/S Pawanputra Buildcon Pvt. Ltd.
                                                                            vs.
                                 The State of Maharashtra, Ministry of Industries, Energy and Labour Department, through
                                                          its Secretary, Mantralaya and another.
                               ---------------------------------------------------------------------------------------------------------
                               Office Notes, Office Memoranda of                                   Court's or Judge's Order
                               Coram, appearances, Court's Orders
                                or directions and Registrar's order
                               ---------------------------------------------------------------------------------------------------------
                                      Shri V. P. Palpalia, Advocate for petitioner.
                                      Ms S. S. Jachak, Assistant Government Pleader for respondents.

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

DATE :- 4th SEPTEMBER 2023

Perused the note for speaking to minutes.

2. In the cause title the appearance of the learned Assistant Government Pleader be shown for both the respondents. In paragraph 3 of the judgment dated 23.08.2023 the words 'Government Resolution dated 30.03.2007' be replaced by the words 'Government Circular dated 17.06.2011'.

3. Corrections be carried out accordingly and the judgment be uploaded thereafter.

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

Andurkar.

Signed by: Jayant S. Andurkar Designation: PA To Honourable Judge Date: 04/09/2023 18:09:07