Bombay High Court
M/S. Chintamani Building Suppliers, ... vs State Of Maharashtra, Thr. Principal ... on 23 September, 2022
Author: Manish Pitale
Bench: Manish Pitale
-1- 941.WP.5913.2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 5913 OF 2022
M/s. Chintamani Building Suppliers through its Proprietor
Vs.
State of Maharashtra through its Principal Secretary & Ors.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. Firdos Mirza, Advocate for the Petitioner.
Ms. M.A. Barabde, AGP for Respondent Nos.1 to 7.
CORAM : MANISH PITALE, J.
DATED : 23rd SEPTEMBER, 2022.
Heard Mr. Firdos Mirza, learned counsel for the petitioner.
2. It is submitted that the impugned order is unsustainable, firstly because it does not record cogent reasons for dismissing the appeal filed by the petitioner and secondly because the reasons stated in the order of the Collector are in the teeth of agreement dated 19.03.2019, executed between the parties, particularly Clause (6) thereof. It is further submitted that as per settled law laid down by this Court, the petitioner is clearly entitled for payment of amount in terms of the prayer made before the Collector.
3. Issue notice to the respondents for final disposal, returnable on 17th October, 2022.
-2- 941.WP.5913.2022.odt
4. Ms. M.A. Barabde, learned AGP waives notice on behalf of all the respondents.
JUDGE Vijay Digitally Signed By:VIJAY KUMAR Personal Assistant to Hon'ble JUDGE Signing Date:26.09.2022 15:03