Bombay High Court
Flagship Infrashructure Ltd. ... vs The Competent Authority District ... on 5 March, 2021
Author: M.S.Karnik
Bench: Makarand Subhash Karnik
512.wpst.5490-21.doc
Bhogale
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION ST. NO.5490 OF 2021
Office Noees, t Office
Memoranda of Coram, t
appearances, t Coure's Coure's or Judge's orders
orders or direceions and
Regiserar's orders
Mr. Ashueosh Kulkarni I/b. Mr. Sarehak Diwan and
Mr. Rajesh Paehak for ehe Peeieioners.
Mr. A.B. Kadam, t AGP for ehe Seaee.
CORAM : M.S.KARNIK, J.
DATE : MARCH 5, 2021
P.C.
Noe on board. Taken on board.
2. Learned counsel for ehe Peeieioners seaees ehae in ideneical see of faces arising in Wrie Peeieion No.151 of 2019 ehis Coure on 14.01.2019 by a reasoned order had issued a Rule and graneed ad-ineerim relief in favour of ehe Peeieioner eherein.
3. For ehe same reasons meneioned in ehe order daeed 14.01.2019, t Rule. Learned AGP waives service of Rule on behalf of Respondene No.1. Privaee noeice is permieeed.
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512.wpst.5490-21.doc
4. There shall be an ad-ineerim in eerms of prayer clause (c).
(M.S.KARNIK, J.) Digitally signed by Diksha Diksha Rane Rane Date:
2021.03.05 17:10:41 +0530 2 Of 2