Bombay High Court
Harmesh Singh Narinder Singh Chadha vs The State Of Maharashtra And Anr on 7 January, 2022
Author: Abhay Ahuja
Bench: A.A. Sayed, Abhay Ahuja
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SUDARSHAN
RAJALINGAM
KATKAM
Digitally signed
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
by SUDARSHAN
RAJALINGAM ORDINARY ORIGINAL CIVIL JURISDICTION
KATKAM
Date: 2022.01.11
14:51:25 +0530
WRIT PETITION NO.163 OF 2017
HARMESH SINGH NARINDER SINGH CHADHA ....PETITIONER
V/S
THE STATE OF MAHARASHTRA & ANR. ....RESPONDENTS
...
Mr. Vincent X. D'Silva a/w Mr. Sujit Mane for the Petitioner.
Mr. S. Kamarkar, AGP for Respondent No.1-State.
Ms. Madhuri More for the Respondent No.2-MCGM.
...
CORAM : A.A. SAYED &
ABHAY AHUJA, JJ.
DATE : 07 JANUARY 2022. (THROUGH VIDEO CONFERENCING) P.C.:
1 Learned Counsel for the Respondent-Corporation states that she will file Additional Affidavit to bring out the status of the notice which has been issued in respect of the offending unauthorized construction, by the next date. The Respondent-Corporation shall also indicate what action has been taken in respect of 48 galas which were found closed at the relevant time. 2 Stand over to 15 February 2022.
(ABHAY AHUJA, J.) (A.A. SAYED, J.)
katkam
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