Bombay High Court
Jashwant Bhaichand Mehta And Nikunj ... vs Municipal Corporation Of Greater ... on 4 June, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
ppn 1 2.wp-2408.17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2408 OF 2017
Jashwant Bhaichand Mehta & Anr. .. Petitioners
Vs.
Municipal Corporation of Gr. Mumbai & Ors. .. Respondents
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Mr.Sandeep Jalan for the petitioners.
Ms.Sheetal Metakari for the respondent no.1-MCGM.
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CORAM : R.D. DHANUKA, J.
DATE : 4th June 2019 P.C.:
. Learned counsel for the parties invited my attention to the judgment delivered by this Court on 24 th April 2019 in Writ Petition No.2592 of 2013 in the case of Property Owners Association & Ors. Vs. State of Maharashtra & Ors. and other companion petitions and jointly submit that judgment of this Court is stayed till 31 st August 2019 which order may have a bearing on the controversy in the present petition. Statement is accepted.
2. Place the matter on board for 'Admission' on 16 th September 2019. Parties are at liberty to apply for early hearing.
R.D. DHANUKA, J.
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