Bombay High Court
Pma Construction Co. Nagpur vs U. O. I. Ministry Of Road Transport And ... on 1 August, 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 CO. 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 for the respondent no.1.
Shri N.P. Mehta, Assistant Government Pleader for the respondent no.2.
Shri Anand Parchure, counsel for the respondent no.4.
CORAM : A. S. CHANDURKAR AND MRS.VRUSHALI V. JOSHI, JJ.
DATE : AUGUST 01, 2023.
Pursuant to the order dated 23.05.2023, the respondent no.4 has carried out joint measurement from 07.07.2023 to 21.07.2023. Accordingly its report is placed on record.
2. In view of aforesaid, the purpose of filing the writ petition is served. Needless to state that in case any party is aggrieved by the aforesaid report such party is free to take appropriate steps in accordance with law.
3. The report submitted by the respondent no.4 be returned to the learned counsel for the respondent no.4.
4. The writ petition is accordingly disposed of. No costs.
(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.) APTE ::: Uploaded on - 02/08/2023 ::: Downloaded on - 03/08/2023 04:46:38 :::