Bombay High Court
Pma Construction Co. Nagpur vs U. O. I. Ministry Of Road Transport And ... on 15 June, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
61-wp-1606-23.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL WRIT PETITION NO. 1606 OF 2023
PMA Construction Co.Vs. Union of India and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.R.P.Masurkar, counsel for the petitioner.
Mr. N.S.Deshpande, AGP for respondent No.1.
Mr.S.A.Ashirgade,Addl.GP for respondent No.2.
CORAM : A.S.CHANDURKAR &
MRS.VRUSHALI V. JOSHI, JJ.
DATED : 15.06.2023.
1. The learned counsel appearing for the
petitioner on instructions submits that amount of Rs.10,51,616/- as indicated by the VNIT would be deposited by 19.06.2023 with it. On such deposit, the VNIT shall in accordance with the order dated 23.05.2023 undertake joint measurement of the site in question and submit the report in that regard. The needful be done within a period of one week of receiving the entire amount from the petitioner.
2. Stand over to 03.07.2023 for further consideration.
JUDGE JUDGE
Kavita
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