Citation : 2024 Latest Caselaw 25297 Bom
Judgement Date : 3 September, 2024
1 WP-5016-2024.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Writ Petition No.5016 of 2024
[M/s. Vidarbha Bottlers (P) Ltd., Nagpur, through its Director VERSUS The
State of Maharashtra, through its Secretary, Home Department, Mumbai
and another]
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
Registrar's orders.
Shri Z.Z. Haq, Counsel for Petitioner.
Shri D.P. Thakare, Additional Government Pleader for Respondents.
CORAM : NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.
DATE : SEPTEMBER 03, 2024 Civil Application (CAW) No.2255 of 2024 :
1. This is an application for amendment of the petition.
2. The application is allowed. Necessary amendment be carried out.
Writ Petition No.5016 of 2024 :
1. It is the case of the petitioner that though the petition preferred by the petitioner for refund of transportation fees was allowed, such judgment is not taken to its logical end. A support is drawn from the observations made in the said judgment dated October 27, 2023 delivered in Writ Petition No.9099 of 2009.
2. Issue notice for final disposal of the matter, to the respondents, returnable on October 01, 2024.
3. Shri D.P. Thakare, learned Additional Government Pleader, waives service of notice for the respondents.
(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.) LANJEWAR
Signed by: Prashant D. Lanjewar Designation: Senior Pvt. Secretary Date: 04/09/2024 10:38:22
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!