Bombay High Court
Tardeo Properties Pvt.Ltd vs The Municipal Corporation Of Greater ... on 17 December, 2019
Bench: S.J. Kathawalla, B.P. Colabawalla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 368 OF 2016
Tardeo Properties Pvt.ltd ....Petitioner
V/S
The Municipal Corporation Of Greater Mumbai ....Respondent
And 6 Ors CORAM : S.J. KATHAWALLA & B.P. COLABAWALLA, JJ DATE : 17th December, 2019 P.C. :
Due to paucity of time the matter is adjourned to 07/01/2020 . 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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