Rvs Global Solutions PVT. LTD vs. State Of Maharashtra Thr The Ministry Of Industries And Ors
Held
The Court modified the operative part of the order dated July 25, 2022. The Petitioner was directed to deposit Rs. 31,37,113/- towards differential premium and Rs. 2,630/- towards process fees and GST in the Court. This deposit was to be without prejudice to the rights and contentions of both parties and subject to the final decision in the Writ Petition. Upon the deposit being made, Respondent Nos. 2 and 3 were directed to transfer the writ plot in the name of the Petitioner within one month from the date of the deposit. The Interim Application was disposed of accordingly.
Facts
The Petitioner, RVS Global Solutions Pvt. Ltd., sought modification of an earlier order dated July 25, 2022, which had imposed an injunction preventing the Petitioner from alienating or creating third-party interest in a property. The Petitioner argued that this injunction hindered their ability to deal with the property. To resolve the issue, the Petitioner proposed to deposit Rs. 31,37,113/- towards differential premium and Rs. 2,630/- towards process fees and GST into the Court, without prejudice to their rights. The Respondents, including the State of Maharashtra and other authorities, did not object to this proposal.
Key Issues
1. Whether the interim order dated July 25, 2022, which imposed an injunction against the Petitioner from alienating or creating third-party interest in a property, should be modified. The Petitioner argued that the injunction prevented them from dealing with the property. The Petitioner proposed a deposit of Rs. 31,37,113/- towards differential premium and Rs. 2,630/- towards process fees and GST as a condition for modifying the injunction. The Revenue/State did not raise any objections to this proposal, indicating no specific arguments against the modification based on the proposed deposit.
Sections Cited
None explicitly mentioned in the provided text, other than general reference to GST.
AI-generated summary — verify with the full judgment below
22-iaw.docx IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION INTERIM APPLICATION NO.18071 OF 2022 IN WRIT PETITION NO. 3994 OF 2022 RVS Global Solutions Pvt. Ltd. ….. Applicant / Petitioner Vs. State of Maharashtra & Ors. ….. Respondents Mr. Siddharth Jha I/b. Law Global for the Applicant / Petitioner Mrs. M. P. Thakur, AGP for the State Mr. Milind Sathe, Senior Advocate with Mr. Prashant Chavan, Ms. Aishwarya Ghanate for Respondent Nos. 2 to 4 CORAM: S.V.GANGAPURWALA & S.M.MODAK, JJ. DATED : SEPTEMBER 13, 2022 P.C. 1 A request is made for modification of order dated 25th July 2022. 2 The learned Counsel for the Applicant submits that this Court has clamped an injunction against the Applicant from alienating or creating third party interest. Charge has been created of the amount as detailed in paragraph (c) and (d) of the order. the learned Counsel further submits that the Applicant would not be in a position to deal with the property. Basavraj 1/3 BASAVRAJ GURAPPA PATIL BASAVRAJ GURAPPA PATIL Date: 2022.09.15 14:08:53 +0530
22-iaw.docx 3 The learned Counsel for the Applicant submits that, without p
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