Akshay Corporation vs The State Of Maharashtra And 3 Others
2024 Latest Caselaw 1671 Bom

Bombay High Court

Akshay Corporation vs The State Of Maharashtra And 3 Others on 19 January, 2024

Author: A. S. Chandurkar

Bench: A. S. Chandurkar

Tauseef                                                          17-WP.607.2019.doc


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                      WRIT PETITION NO.607 OF 2019

Akshay Corporation                      ..Petitioner
      Vs.
The State of Maharashtra & Others       ..Respondents
                             __________
Mr. Jayesh Jain for the Petitioner.
Mr. Hemant Haryan, AGP for Respondent Nos.1 to 3 (State).
                            __________
                      CORAM : A. S. CHANDURKAR &
                                  JITENDRA JAIN, JJ.

DATE : 19th JANUARY 2024. P.C.:

1. The learned counsel for the Petitioner submits that the

challenge to Circulars dated 23rd June 2015 and 30th March 2017 has

been up held in Adityaraj Builders Vs. The State of Maharashtra & Ors. 1,

vide judgment dated 17th February 2023. He submits that in

accordance with the aforesaid judgment, writ petition can be disposed of

and the amounts deposited pursuant to the interim order dated 8 th

December 2017 ought to be refunded.

2. The learned AGP for the Respondent Nos.1 to 3 seeks time to

verify the aforesaid.

3. List under the caption for directions on 23rd January 2024.

(JITENDRA JAIN, J.) (A. S. CHANDURKAR, J.)

1 of 1