Bombay High Court
M/S. Fortpoint Automotive Mumbai ... vs The Designated Officer, Municipal ... on 28 August, 2019
Author: S.C. Gupte
Bench: S.C. Gupte
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
APPEAL FROM ORDER NO. 141 OF 2018
M/s. Fortpoint Automotive Mumbai Private ....Appellant
Limited Thr. Its Mr. Mukund Ratnakar
Deshpande
V/S
The Designated Officer, Municipal Corporation ....Respondent
Of Greater Mumbai And Anr.
CORAM : S.C. GUPTE, J
DATE : 28th August, 2019
P.C. :
Due to paucity of time the matter is adjourned to 21/10/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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