INDIA HOME LOAN LIMITED Vs. COLLECTOR

JUDGEMENT

(1.) Heard Ms.Juhi Talati, learned advocate for the petitioner and Ms.Nidhi Vyas, learned AGP appearing for the respondent- State.

(2.) Rule returnable forthwith. Ms.Nidhi Vyas, learned AGP waives service of notice of Rule for the respondent-State.

(3.) With the consent of learned advocates for the parties, the present petition is taken up for final disposal.