Bombay High Court
Suneeta D. Ambekar And Ors vs Siddhiviyanayk Ganpati Temple Trust ... on 4 January, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
Board Sr.No.:-57
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
LAND ACQUISITION REFERENCE NO. 7 OF 2004
The Special Land Acquisition Officer, (mhada) ....PETITIONER
And Smt. Sunita D. Ambekar And Ors.
V/S
Shree Siddhivinayk Ganapati Temple Trust ....RESPONDENT
(acquiring Body) WITH CHAMBER SUMMONS NO. 172 OF 2007 In LAND ACQUISITION REFERENCE 7 OF 2004 Suneeta D. Ambekar And Ors. ....PETITIONER V/S Siddhiviyanayk Ganpati Temple Trust And ....RESPONDENT S.l.a.o (mhada) And Ajit Dattaram Ambekar (claimant No. 5) Mr. Shanay Bafna for Claimant No. 5.
CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE J DATE : 4th January, 2024 P.C. :
Wrongly on board. Remove from the Board.
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