Bombay High Court
Bombay Municipal Corporation For ... vs Mrs. Shanta R. Thawani Alias Parwani on 28 July, 2025
2025:BHC-AS:31663
15-WP.10482.2017.doc
Jvs.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 10482 OF 2017
JAYANT
VISHWANATH
SALUNKE
Bombay Municipal Corporation }
Digitally signed by
JAYANT VISHWANATH
SALUNKE
for Greater Bombay } Petitioner
Date: 2025.07.29
11:25:42 +0530
Versus
Mrs. Shanta R. Thawani alias Parwani } Respondent
Mr. Santosh Mali i/by Komal Punjabi for petitioner/BMC.
Mr. Bhavin Gada i/by M/s. Harakhchand & Co. for respondent.
CORAM: ALOK ARADHE, CJ.
DATE: JULY 28, 2025
P.C.:
1. Learned counsel for the petitioner submits that the petition has become infructuous as the civil suit itself has been decided.
2. Accordingly, the writ petition is dismissed as infructuous.
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