Bombay High Court
Iifl Home Finance Ltd. ( Formelrly Known ... vs The State Of Maharashtra Thru Asst. Gp ... on 1 October, 2018
Author: Sandeep K. Shinde
Bench: K.K. Tated, Sandeep K. Shinde
24 wp10821-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10821 OF 2018
IIFL Home Finance Ltd. .. Petitioner
V/s.
State of Maharashtra .. Respondents
Ms.Priyanka Fadia with Mr.Shashank N. Fadia for the petitioner
Mr.A.A.Alaspurkar, A.G.P. for the State
CORAM: K.K. TATED &
SANDEEP K. SHINDE, JJ.
DATED : OCTOBER 1, 2018
P.C. :
1 Heard the learned counsel for the parties.
2 By this Writ Petition, under Article 226 and 227 of the
Constitution of India, the Petitioner is seeking direction to the learned Additional Chief Metropolitan Magistrate to comply the order dated 20.08.2018 passed by this court in Writ Petition No.8459 of 2018.
3 Considering the submissions made by the learned counsel for the Petitioner and the Roznama of Metropolitan Magistrate's Court dated 06.07.2018, 16.08.2018, 30.08.2018 and 05.09.2018, we are of the opinion that Petition can be disposed of with following direction:
Mohite 1/2Trusha Digitally signed by Trusha Tushar Tushar Mohite Date: 2018.10.04 Mohite 12:08:59 +0530 24 wp10821-18.doc
a) The learned Chief Metropolitan Magistrate and / or Additional Chief Metropolitan Magistrate is directed to comply with the order passed by this court on 20.08.2018 in Writ Petition No.8459 of 2018 preferably on adjourned date i.e. 10.10.2018.
b) Writ Petition stands disposed of accordingly.
c) No order as to costs.
(SANDEEP K. SHINDE, J.) (K.K. TATED, J.)
Mohite 2/2