Bombay High Court
Panchratna Cooperative Housing ... vs The Municipal Corporation Of Greater ... on 5 October, 2018
Author: G.S. Kulkarni
Bench: Naresh H. Patil, G.S. Kulkarni
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 4516 of 2016
Panchratna Cooperative Housing
Society Ltd. ... Petitioner
V/s.
The Municipal Corporation of Greater
Mumbai. ... Respondents
Mr. Naval Gamdia a/w. Keegan Almedia i/b. M.T.Miskita & co. for the
petitioner.
Ms. Oorja Dhond for respondent BMC.
CORAM : NARESH H. PATIL, ACTING C.J.
& G.S. KULKARNI, J.
5th October, 2018.
P.C. The learned Counsel appearing for petitioner on instructions of petitioner seeks leave to withdraw the petition. Leave is granted.
2/2 901wp4516.16.doc
2. The Writ Petition stands disposed of as withdrawn.
G.S.KULKARNI, J ACTING CHIEF JUSTICE
L.S. Panjwani, P.S.
Digitally
signed by Lata
Lata Sunil Panjwani
Sunil Date:
2018.10.06
Panjwani 11:32:17
+0530