Bombay High Court
Sk And Sk Develoers Pvt. Ltd. And Anr vs State Of Maharashtra And 2 Ors on 7 March, 2022
Bench: S.J. Kathawalla, Milind N. Jadhav
30. os wpl 5923-22.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
WRIT PETITION (L) NO. 5923 OF 2022
SK & SK Developers Pvt Ltd & Anr. .. Petitioners
Versus
The State of Maharashtra & Ors. .. Respondents
....................
Mr. P.S. Dani, Senior Advocate a/w Ms. Sonal and Mr. Abbas Zaidy i/by
Zohair & Co for the Petitioners
Mr. Kedar Dighe, AGP for the State
...................
CORAM : S.J. KATHAWALLA &
MILIND N. JADHAV, JJ.
DATE : MARCH 07, 2022
P.C.:
. The above Writ Petition is admitted. Place it for hearing peremptorily
on 31st March, 2022.
2. It is made clear that if the Petitioners succeed in the Petition, they will be required to pay premium charges as per the Government Resolution which is applicable slabwise and only upto 07.03.2022.
3. Additional affidavit shall be filed by the learned AGP within a period of two weeks from today.
[ MILIND N. JADHAV, J. ] [S.J. KATHAWALLA, J.]
Digitally signed by
RAVINDRA RAVINDRA
MOHAN
MOHAN AMBERKAR
AMBERKAR Date: 2022.03.08
09:56:25 +0530
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