Bombay High Court
Sundarsons And 4 Ors vs State Of Maharshtra And 4 Ors on 17 March, 2020
Author: R.I. Chagla
Bench: S.J. Kathawalla, R.I. Chagla
jsn 1 / 1 12-wpl-821-2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.821 OF 2020
M/s. Sundarsons & Anr. ... Petitioners
Versus
State of Maharashtra Through
Revenue and Forest Department & Ors. ... Respondents
.....
Mr. T.N. Subramaniam, Senior Counsel with Mr. Paritosh Jaiswal, Mr. Rubin Vakil
and Phiroze Merchant i/b. Kanga and Company for the Petitioner.
Ms. G.R. Shastri, AGP for State.
.....
CORAM : S.J. KATHAWALLA, &
R.I. CHAGLA, JJ.
DATE : 17TH MARCH, 2020 P.C. :
1. Heard, the learned Advocates appearing for the parties.
2. Stand over to 30th March, 2020. In the meantime, no coercive action shall be taken with regard to the Demand Notices dated 13th February, 2020 and 20th February, 2020.
(R.I. CHAGLA, J. ) ( S.J. KATHAWALLA, J. ) ::: Uploaded on - 17/03/2020 ::: Downloaded on - 20/03/2020 06:15:25 :::