Bombay High Court
Campa Cola Residents Association And ... vs State Of Maharashtra And Ors on 8 March, 2023
Author: R. N. Laddha
Bench: G.S.Kulkarni, R. N. Laddha
Chitra Sonawane.
1
8-WP-6550-2010.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6550 OF 2010
Campa Cola Residents Association & Anr.... Petitioners.
Versus
State of Maharashtra & Ors. .... Respondents.
.....
Ms Kavisha Shah i/b India Law Alliance for Petitioners.
.....
CORAM: G.S.KULKARNI &
R. N. LADDHA, JJ.
DATE : 8th MARCH, 2023. P.C. :-
Learned Counsel for the Petitioners has brought to notice of this Court, an order dated 16th March, 2012 passed by the Supreme Court, in Petition(s) for Special Leave to Appeal (Civil) No(s).33471/2011, Esha Ekta Appartments CHS Ltd. & Ors. Vs. Municipal Corp. of Mumbai & Anr. by which, the proceedings of the present petition were transferred to the Supreme Court. Our attention is also invited to an order dated 26 th March, 2012, passed by the coordinate Bench of this Court, referring to the said order passed by the Supreme Court.
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28-WP-6550-2010.doc
2. Learned Counsel for the Petitioners informs that the proceedings are already decided by the Supreme Court. She, thus, submits that the petition is required to be shown as disposed of.
3. Accepting as to what is submitted on behalf of the Petitioners, the petition needs to be shown as disposed of, in view of orders passed by the Supreme Court.
[R. N. LADDHA, J.] [G. S. KULKARNI, J.]
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