Bombay High Court
Pandurang Narayan Kanekar vs The State Of Maharashtra Thr The ... on 2 February, 2022
Author: Amit Borkar
Bench: Nitin Jamdar, Amit Borkar
agk 1 14-aswp219-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 219 OF 2022
Pandurang Narayan Kanekar ... Petitioner.
V/s.
The State of Maharashtra,
through the Secretary & Others ... Respondents.
Mr. Prashant Bhavake, for the Petitioner.
Mr. V.M. Mali, AGP, for the Respondent-State.
CORAM : NITIN JAMDAR AND
AMIT BORKAR, JJ.
DATE : 2 FEBRUARY 2022.
(Through Video Conferencing) P.C. :
The argument of the Petitioner is that a review of the approval already granted has been taken by the Deputy Director without putting the Petitioner to notice that there was any fraud, misrepresentation or collusion.
2. Learned AGP seeks time to file reply affidavit and contends that if adequate opportunity is given to the Petitioner to meet his case, then merely because such a statement is not in the show-cause, Digitally signed will not vitiate the order.
by ATUL
ATUL GANESH
GANESH KULKARNI
KULKARNI Date:
2022.02.03
16:22:08 +0530
agk 2 14-aswp219-2022.doc
3. At the request of the learned AGP, stand over to 16 February 2022 to enable him to file reply-affidavit.
(AMIT BORKAR, J.) (NITIN JAMDAR, J.)