Bombay High Court
Newfound Properties And Leasing ... vs The State Of Maharashtra on 9 January, 2024
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
916- wpl 718-24.odt
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L.) NO. 718 OF 2024
Newfound Properties and Leasing Pvt. Ltd. & Anr. ...Petitioners
Versus
The State of Maharashtra & Anr. ...Respondents
__________
Mr. Iredun Devitre, Senior Counsel with Ms. Hemlata Jain, Mr. Raghav
Gupta, Mr. Kashish Mainkar and Ms. Treesa Benny i/b Wadia Ghandy &
Co. for Petitioners.
Mr. Mohit Jadhav, Addl. GP for Respondent No.1.
__________
CORAM : G. S. KULKARNI &
FIRDOSH P. POONIWALLA, JJ.
DATE : JANUARY 09, 2024.
P.C.:
1. We have heard Mr. Devitre, learned senior counsel for the petitioners and Mr. Jadhav, learned Addl. GP for the State. The contesting respondent is respondent no.2-MIDC.
2. Issue notice to respondent no.2, returnable on 24 January, 2024 (H.O.B.). Let the advocate for the petitioners serve respondent no.2 by private service and place on record affidavit of service on or before the returnable date.
3. In the meantime, after hearing Mr. Devitre, we are of the opinion that till respondent no.2 appears and is heard, respondent no.2 shall not take any coercive action against the petitioners under the impugned demand.Page 1 of 2
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4. Reply affidavit to the petition be placed on record on or before the returnable date.
5. We clarify that in view of the urgency as set out by Mr. Devitre, we shall hear the parties on interim reliefs as prayed for.
6. Parties to act on an authenticated copy of this order.
[FIRDOSH P. POONIWALLA, J.] [G. S. KULKARNI, J.] Page 2 of 2
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