MERIT MAGNUM CONSTRUCTION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. Mentioned.

(2.) The petitioner nos.1 and 2 has moved a praecipe to inform this Court that by an order dtd. 22/12/2023, the applicant has fraudulently i.e. without informing the Court about the previous orders of this Court including the order dtd. 31/10/2023 got an injunction from this Court. The order dtd. 31/10/2023 reads thus :-

(3.) Mr.Rajesh Khobragade, Counsel for the petitioners contends that the Applicant had moved the application on the last date in Chambers at 4.40 p.m. without serving the application on the petitioner. This is apparent from the appearances which are shown in the order dtd. 22/12/2023.