Bombay High Court
Primary Real Estate Advisors Private ... vs Union Of India on 1 April, 2026
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
40WPL-4699-26.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 4699 OF 2026
Primary Real Estate Advisors Pvt. Ltd. ...Petitioner
Versus
Union of India & Ors. ...Respondents
_______
Mr. Bharat Raichandani a/w Mr. Bhagrati Sahu i/b UBR Legal for Petitioner.
______
Digitally
CORAM: G. S. KULKARNI &
signed by
PRASHANT
PRASHANT VILAS
VILAS RANE
RANE Date:
2026.04.07
18:29:54
+0530
AARTI SATHE, JJ.
DATE: 01 APRIL 2026
P.C.
1. As similar issues as in the present case, are raised in a batch of petitions in the case of Rollmet LLP Vs. Union of India & Ors.1 which were heard and orders reserved, we adjourn the present proceedings to 15 April 2026, awaiting the orders passed on the said petitions.
2. Till the adjourned date of hearing, no coercive action for recovery be adopted against the petitioners.
(AARTI SATHE, J.) (G. S. KULKARNI, J.) 1 Writ Petition no.16848/2025 Page 1 of 1 P. V. Rane ::: Uploaded on - 07/04/2026 ::: Downloaded on - 10/04/2026 21:35:48 :::