Bombay High Court
Chandumal Jorawarmal Mehta vs Mumbai Building Repair And ... on 4 February, 2020
Author: Sarang V. Kotwal
Bench: K. K. Tated, Sarang V. Kotwal
Seema 23. WP 1026 of 2016.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1026 OF 2016
Chandumal Jorawarmal Mehta ...Petitioner
Versus
Mumbai Building repair and ...Respondents
Reconstruction Board
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Gautam Ankhad a/w. Mr. Viral Shukla, Mrs. Priti Shukla, Mr.
Darshan Asher, Ms. Mansi Thakkar i/b. M/s. Shukla & Associates
- Advocate for the petitioner.
Mr. Milind Sathe, Sr. Advocate a/w Prabhakar Jadhav i/b V. P.
Sawant - Advocate for the respondent.
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CORAM : K. K. TATED &
SARANG V. KOTWAL, JJ.
DATE : 4th FEBRUARY, 2020.
P.C. :
1. Heard the learned counsel for the parties.
2. Advocate Mr. Gautam Ankhad appearing on behalf of the petitioner submits that he requires some time to file a rejoinder to the respondent's additional affidavit-in-reply, with copy to other side.
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Seema 23. WP 1026 of 2016.odt
4. The matter to appear on board on 9th March, 2020.
[SARANG V. KOTWAL, J.] [K. K. TATED, J.]
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