Bombay High Court
Hadapsar Industrial Estate ... vs The Pune Cantonment Board And Ors on 4 March, 2020
Author: N. R. Borkar
Bench: B. P. Dharmadhikari, N. R. Borkar
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14-civil-pil-11-2020.doc
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 11 OF 2020
Hadapsar Industrial Estate Environmental Group ..Petitioner
Vs.
The Pune Cantonment Board & Ors. ..Respondents
Mr. C. D. Nargolkar i/by Mr. Aumkar V. Joshi for Petitioner.
Mr. K. J. Presswala a/w Mr. Sandeep Goyal i/by M/s. Mulla & Mulla &
CBC for Respondent No.1.
Mr. R. S. Khadapkar for Respondent No.2.
Mr. P. P. Kakade, Govt. Pleader a/w Ms. Nisha Mehra, AGP for
Respondent Nos.4 and 5.
CORAM: B. P. DHARMADHIKARI, ACTING CJ. &
N. R. BORKAR, J.
MARCH 04, 2020.
P.C. Issue notice to the Respondents, returnable on 8 th April, 2020. Mr. Presswala waives notice for Respondent No.1. Mr. Khadapkar waives notice for Respondent No.2. Learned AGP waives notice for Respondent Nos.4 and 5. RPAD/Hamdast for Respondent No.3 is permitted.
N. R. BORKAR, J. ACTING CHIEF JUSTICE
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