Bombay High Court
Newfound Properties And Leasing ... vs The State Of Maharashtra on 1 February, 2024
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
19-WPL-718-2024.DOC
S.R.JOSHI
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L)NO.718 OF 2024
Newfound Properties & Leasing
Pvt. Ltd., & Another ... Petitioners
Versus
The State of Maharashtra
& Another ...Respondents
Mr. Fredun Devitre, Sr. Advocate with Ms. Hemlata Jain, Mr. Raghav
Gupta, Mr. Kashish Mainkar, Ms. Treesa Benny i/b.Wadia Ghandy & Co.,
for the Petitioners.
Mr. Mohit Jadhav, Addl. G. P. for Respondent No.1-State.
Mr. Akshay S. Karlekar i/b. Shreeyog Law Associates, for Respondents
No.2-MIDC.
_______________________
CORAM: G. S. KULKARNI &
FIRDOSH P. POONIWALLA, JJ.
DATED: 1st FEBRUARY, 2024
_______________________
P.C.
Leave to amend in terms of draft amendment. Amendment to be carried out by Monday, the 5th February, 2024 and the amended copy be forwarded to the learned Counsel for the Petitioners well in advance. Re- verification is dispensed with.
2 An application is made on behalf of learned Counsel for Respondent No.2 for an adjournment of the proceedings on the ground that the MIDC has recently instructed him to appear in the proceedings. However, learned Senior Counsel Mr. Devitre, for the Petitioners has prayed for urgent ad-interim reliefs in the proceeding. We shall hear the parties on such urgent reliefs as prayed for, on the adjourned date of hearing.
Page 1 of 21 February, 2024 ::: Uploaded on - 02/02/2024 ::: Downloaded on - 22/02/2024 15:56:07 ::: 19-WPL-718-2024.DOC 3 In the meantime, if Respondent No.2 wants to place on record Reply Affidavit, he is free to do so. A copy of the same be furnished to the learned Counsel for the Petitioners well in advance.
4 Stand over to 6th February, 2024- HOB.
(FIRDOSH P. POONIWALLA, J.) (G. S. KULKARNI , J.) Page 2 of 2 1 February, 2024 ::: Uploaded on - 02/02/2024 ::: Downloaded on - 22/02/2024 15:56:07 :::