Bombay High Court
M/S. N. R. Infrastructure Thr. Its ... vs Vasai Virar City Municipal Corporation ... on 25 November, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
TRUPTI
SADANAND
BAMNE
Digitally signed by
TRUPTI SADANAND
BAMNE 902-wp-12152-2025.odt
Date: 2025.11.27
11:32:41 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 12152 OF 2025
M/s. N.R.Infrastructure
Through Its Partner
Mukesh V. Bhanushali & Anr. ... Petitioners
versus
Vasai Virar City Municipal Corporation & Anr. ... Respondents
...
Ms.Vishwali V. Botle h/f. Mr.A.R.Gole for the Petitioners.
None for the Respondent - Corporation.
...
CORAM : RAVINDRA V. GHUGE &
ASHWIN D. BHOBE, JJ.
DATE : NOVEMBER 25, 2025 P.C:
1. By a judgment dated 14th October 2025, this Petition was partly allowed and a direction was issued to the Corporation to deposit cost of Rs. 25,000/-. The said direction has not been complied with.
2. None appears for the Corporation, either in the Court hall or through the VC mode, though this matter is listed under the caption "For Compliance" at Serial No. 902.
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3. In view of the above, issue suo moto contempt notice to the Commissioner of Vasai Virar City Municipal Corporation for having disobeyed our order, in the format prescribed under the Contempt of Courts Act, 1971, returnable on 22nd December, 2025.
(ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) Trupti ...2 ::: Uploaded on - 27/11/2025 ::: Downloaded on - 27/11/2025 20:42:06 :::