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Tukaram G. Ghogare vs Maharashtra Industrial Development ... on 18 August, 2023

Bench: B.R. Gavai, Prashant Kumar Mishra

                                                 1

     ITEM NO.14                         COURT NO.4                SECTION IX

                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).               18101/2023
                           (@ Diary No. 9972/2023)

     (Arising out of impugned final judgment and order dated 16-01-2023
     in WP No. 10492/2022 passed by the High Court Of Judicature At
     Bombay)

     TUKARAM G. GHOGARE & ORS.                                       Petitioner(s)

                                               VERSUS

     MAHARASHTRA INDUSTRIAL DEVELOPMENT
     CORPORATION & ORS.                                 Respondent(s)
     (IA No. 152250/2023 - CONDONATION OF DELAY IN REFILING / CURING
     THE DEFECTS
      IA No. 152253/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 152256/2023 - EXEMPTION FROM FILING O.T.) WITH SLP(C) No. 18102/2023 (IX) (@ Diary No. 9332/2023) (IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 152004/2023 FOR EXEMPTION FROM FILING O.T. ON IA 152005/2023 FOR APPLICATION FOR SUBSTITUTION ON IA 152006/2023 FOR APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT ON IA 152009/2023 FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 152010/2023 FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 153578/2023 IA No. 152008/2023 - APPLICATION FOR ABATEMENT IA No. 152010/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 152004/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 153578/2023 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Date : 18-08-2023 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA Digitally signed by Jayant Kumar Arora Date: 2023.08.19 12:44:42 IST Reason: For Petitioner(s) Ms. Prachiti Deshpande, Adv.

Ms. Priyanka Deshpande, Adv.

Mr. Bhagwant Deshpande, Adv.

Dr. R. R. Deshpande, AOR  2 For Respondent(s) UPON hearing the counsel the Court made the following O R D E R

1. Permission to file the special leave petition(s) is granted.

2. The application for substitution is allowed after condoning the delay and setting aside abatement subject to just exception.

3. Delay condoned.

4. We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petitions are, accordingly, dismissed.

5. Pending application(s), if any, shall stand disposed of.

    (POOJA SHARMA)                                          (ANJU KAPOOR)
   COURT MASTER (SH)                                     COURT MASTER (NSH)