Bombay High Court
M/S. Flemingo Resorts Pvt. Ltd. Through ... vs Maharashtra National Highways ... on 10 October, 2022
Author: Sharmila U. Deshmukh
Bench: Nitin Jamdar, Sharmila U. Deshmukh
skn 1 52-WP-7684.2019--.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 7684 OF 2019
Mehmoodmiya Abdul Gafoor Paloba
and others. ... Petitioners.
V/s.
The National Highway Authority of India
and others. ... Respondents.
WITH
WRIT PETITION NO. 2356 OF 2019
SANJAY
None for the Petitioners in WP No.7684/2019.
KASHINATH Ms.K.N.Solunke, AGP for the State.
NANOSKAR
Digitally signed by
Mr.Varun Pandey with Ms.Verma Daania for Respondent No.12.
SANJAY KASHINATH
NANOSKAR
Date: 2022.10.13
19:19:38 +0530
CORAM : NITIN JAMDAR AND
SHARMILA U. DESHMUKH, JJ.
DATE : 10 October 2022.
P.C. :
None for the Petitioners in Writ Petition No.7684/2019. We note that while issuing notice on 12 October 2018, ad-interim order was granted in the said petition staying the impugned order dated 23 August 2018. Thereafter no steps were taken in time to serve the Respondents. Civil applications are taken out to restore the petition which has been dismissed against the unserved Respondents for not taking any steps. On 4 October 2021, an adjournment was skn 2 52-WP-7684.2019--.doc sought by the Petitioners. On 21 January 2022, none had appeared for the Petitioners. Thereafter, on 6 September 2022, again none had appeared and the matter was adjourned to today.
2. By way of indulgence, stand over to 19 December 2022, however, noting the grievance of the Respondents, we vacate the interim order dated 12 October 2018.
(SHARMILA U. DESHMUKH, J.) (NITIN JAMDAR, J.)