Bombay High Court
Priti Hanmantrao Kadam And Anr vs The State Of Maharashtra Thr Its ... on 15 March, 2023
Author: K.R. Shriram
Bench: K.R. Shriram
1/2 26-WP-2847-2023.doc
PURTI
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PRASAD CIVIL APPELLATE JURISDICTION
PARAB
Digitally signed
by PURTI
PRASAD PARAB
Date: 2023.03.17
WRIT PETITION NO. 2847 OF 2023
10:26:56 +0530
Priti Hanmantrao Kadam and Anr. ....Petitioners
V/s.
The State of Maharashtra and Ors. ...Respondents
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Mr. V.H. Narvekar a/w Mr. Aadesh M. Patil for Petitioner.
Ms. K.N. Solunke, AGP for State/Respondent Nos.1 and 3.
Mr. Shastri for Respondent No.2.
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CORAM : K.R. SHRIRAM &
RAJESH S. PATIL, JJ.
DATED : 15th MARCH 2023 P.C. :
1. Mr. Shastri undertakes to file vakalatnama on behalf of Respondent No.2 under advice to petitioner within one week from today.
Statement accepted as an undertaking to this court.
2. Mr. Shastri on instructions states that the Recovery Officer - Respondent No.2 will decide the objections dated 2 nd July 2022 within four weeks from today. Respondent No.2 shall also give a personal hearing to petitioner, notice whereof shall be communicated at least three working days in advance. Within one week from today petitioner shall file all documents called for by the Recovery Officer by notice dated 10 th March 2023. The order shall be a reasoned order dealing with all submissions of petitioner.
Purti Parab
2/2 26-WP-2847-2023.doc
3. We clarify that we have not made any observations on the merits of the matter. Until the objection is decided no coercive steps to be taken.
4. Petition disposed.
(RAJESH S. PATIL, J.) (K.R. SHRIRAM, J.) Purti Parab