Bombay High Court
Shree Sai Builders And Developers vs City And Industrial Development ... on 5 March, 2020
Bench: A.A. Sayed, Anuja Prabhudessai
k 1/1 904 wpst 3922.20 as.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (STAMP) NO.3922 OF 2020
...
Shree Sai Builders & Developers ....Petitioner
V/S
City & Industrial Development
Corporation of Maharashtra Ltd. & Anr. ....Respondents
...
Mr. Manoj Hazit a/w Mr. Akhil Kurade i/b M/s. Manoj Hazit & Company for
Petitioner.
Mr. Nitin Gangal for Respondent No.1-CIDCO.
Mr. R.P. Kadam, AGP for Respondent No.2/State.
...
CORAM : A.A. SAYED &
SMT. ANUJA PRABHUDESSAI, JJ.
DATE : 05 MARCH 2020.
ORDER:
1 Time to make payment by the Petitioner is already extended by the Respondent-CIDCO. Without prejudice to the rights and contentions of the Respondent-CIDCO, the Petitioner is permitted to make part payment of Rs.5 crores to Respondent-CIDCO within four days from today. Since time is already extended by Respondent-CIDCO, nothing survives for consideration in the Petition.
3 The Petition to stand disposed of.
(SMT. ANUJA PRABHUDESSAI, J.) (A.A. SAYED, J.)
katkam
Digitally signed
by Sudarshan R.
Sudarshan Katkam
R. Katkam Date: 2020.03.09
1/1
13:49:59 +0530