Bombay High Court
Tara Chand Infra Logistic Solutions vs Mr. Dinesh Dabhade Chairamn Bombay Iron ... on 26 August, 2025
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
19-WP-11203-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.11203 OF 2025
Vijay Enterprises Thr Its
Registered Poa Holder .....Petitioner
Vs.
State of Maharashtra Thr
The Secretary and Ors. .....Respondents
Ms. Lizum Wangdi a/w Mr. Omkar Wani i/by Mr. Aniket Mokashi, for
the Petitioner.
Ms. Tanu N. Bhatia, AGP for Respondent - State.
CORAM : REVATI MOHITE DERE &
DR. NEELA GOKHALE, JJ.
DATE : 26th AUGUST 2025. P.C.:-
1. Having heard learned counsel for the Petitioner, we deem it appropriate to issue notice only to the Respondent Nos.1 and 2.
2. Learned AGP waives notice on behalf of Respondent No.1
- State and seeks time to take instructions.
3. At her request stand over to 9th September 2025. To be placed on the 'Supplementary Board'.
4. We direct Respondent No.2 - the Joint District Registrar Rajput PR 1/2 ::: Uploaded on - 02/09/2025 ::: Downloaded on - 05/09/2025 22:39:02 ::: 19-WP-11203-2025.doc of Assurances to remain present on the next adjourned date either personally or through VC.
(DR. NEELA GOKHALE, J.) (REVATI MOHITE DERE, J.) Rajput PR 2/2 ::: Uploaded on - 02/09/2025 ::: Downloaded on - 05/09/2025 22:39:02 :::