HARSHIT HARISH JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal assails the final judgment and order dtd. 18/4/2024, rendered by the High Court of Judicature at Bombay in Writ Petition (C) No. 2018 of 2024, whereby the writ petition preferred by the Appellants stood dismissed. The gravamen of the dispute concerns the rejection of the Appellants' claim for refund of stamp duty under the provisions of the Maharashtra Stamp Act, 1958 (hereinafter "the Act").

(3.) The brief facts leading to the present appeal are as follows: