Bombay High Court
Nahalchand Laloochand Pvt Ltd vs State Of Maharashtra on 17 March, 2026
Author: S. M. Modak
Bench: M. S. Karnik, S. M. Modak
14-wp 5347-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 5347 OF 2022
WITH
INTERIM APPLICATION (L) NO. 8202 OF 2023
WITH
INTERIM APPLICATION (L) NO. 30448 OF 2023
WITH
INTERIM APPLICATION (L) NO. 30355 OF 2023
WITH
INTERIM APPLICATION (L) NO. 10824 OF 2025
Nahalchand Laloochand Pvt. Ltd. ... Petitioner
Versus
State of Maharashtra & Ors. ... Respondents
WITH
WRIT PETITION NO. 137 OF 2021
Nahalchand Laloochand Pvt. Ltd. ... Petitioner
Versus
State of Maharashtra & Ors. ... Respondents
WITH
WRIT PETITION NO. 1529 OF 2005
WITH
NOTICE OF MOTION NO. 112 OF 2008
WITH
CHAMBER SUMMONS NO. 194 OF 2016
Mrs. Najamai Noshir (Sheriar) Bezon Irani & Ors. ... Petitioner
Versus
State of Maharashtra & Ors. ... Respondents
__________________________
Mr. Vishal Maheshwari a/w. Ms. Shrishty Punjabi i/b VM Legal for the
Petitioner in WP 5347/22.
Ms. Gauri Sawant, AGP for the Respondent-State in WP 5347/22.
Mr. Milind More, Addl GP for the Respondent-State in WP 137/21.
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14-wp 5347-22.doc
Ms. Usha Rahi, AGP for the Respondent-State in WP 1529/05.
Mr. P. G. Lad a/w. Ms. Sayali Apte for the Respondent-MHADA.
Ms. Vaishali Ugale for the Respondent-BMC.
__________________________
CORAM : M. S. KARNIK AND
S. M. MODAK, JJ.
DATED : 17th MARCH, 2026. P.C. :
Remove from the board as the learned counsel for the petitioner says that since it being a Part-Heard matter, an application has been made to continue the hearing before the same co-ordinate Bench which has substantially heard the matter.
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