Bombay High Court
Baron Hotels Pvt. Ltd. And Anr vs Maharashtra Tourism Development ... on 17 January, 2019
Author: K.K. Tated
Bench: K.K. Tated
(6)CAWNo.3842018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.384 OF 2018
IN
WRIT PETITION NO.2401 OF 2013
Baron Hotesl Pvt. Ltd. & Anr. ... Applicants
IN THE MATTER IN BETWEEN :
Maharashtra Tourism Development
Corporation ... Petitioner
V/s.
Baron Hotels Pvt. Ltd. & Anr. ... Respondents
...
Mr.S.R.Ganbawale, for the Applicants.
Mr.L.M.Acharya, for the Respondent/Petitioner.
...
CORAM: K.K. TATED, J
DATED : 17 JANUARY 2019
P.C. :
1 Heard the learned Counsel for the Applicants.
2 By this Civil Application, the Applicants are seeking
direction against the original Petitioner to return the sum of Rs.1.35 Crores along with 8% interest p.a. and other expenses.
3 In view of Order dated 26.04.2013 passed by this Court (Coram : N.M.Jamdar, J.) it is to be head along with the Writ Petition.
(K.K. TATED, J.) Gaikwad RD 1/1 ::: Uploaded on - 19/01/2019 ::: Downloaded on - 19/01/2019 23:27:53 :::