SRIMAULI INFRASTRUCTURE PVT LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri P.M.Shah, learned Senior Counsel holding for Shri A.M.Karad, appearing for the appellant and Shri Pradeep Deshmukh, learned Special Counsel for Respondents.

(2.) Appeal is admitted and by consent of learned Counsel for respective parties, taken up forthwith for final disposal.

(3.) The appeal is directed against an order passed below Exhibit5 in Misc. Application No.269 of 2010, decided by Principal District Judge, Latur, on 07.01.2011.