Bombay High Court
Pma Construction Co. Nagpur vs U. O. I. Ministry Of Road Transport And ... on 7 June, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 WP1606-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 1606/2023
(PMA CONSTRUCTION COMPANY, NAGPUR VERSUS UNION OF INDIA & OTHERS)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri R.P. Masurkar, counsel for the petitioner.
Shri N.S. Deshpande, Deputy Solicitor General of India and Shri S.G. Deshpande,
counsel for the respondent no.1.
Ms N.P. Mehta, Assistant Government Pleader for the respondent no.2.
CORAM : A. S. CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.
DATE : JUNE 07, 2023.
Leave granted to implead the Visvesvaraya National Institute of Technology, South Ambazari Road, Nagpur through the Chairman and Board of Governors. The impleadment be carried out forthwith.
2. Issue notice to the newly added respondent returnable on 09.06.2023.
(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.) APTE ::: Uploaded on - 07/06/2023 ::: Downloaded on - 08/06/2023 23:22:06 :::