Bombay High Court
Dilip Rajaram Salunke vs M/S. Pyramid Infratech Co on 21 October, 2021
Author: A.L. Pansare
Bench: A.A. Sayed, A.L. Pansare
Chittewan 1/2 19. IA 2844-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.2844 OF 2021
RAJESH
VASANT
Digitally signed
by RAJESH
VASANT
CHITTEWAN
IN
CHITTEWAN Date: 2021.10.22
11:34:42 +0530 CONTEMPT PETITION NO.2081 OF 2021
Dilip Rajaram Salunke ... Applicant
In the matter between
M/s Pyramid Infratech Company ... Petitioner
Versus
Maharashtra Industrial Development
Corporation Limited (MIDC)
And Others ... Respondents
.....
Ekta Dalvi a/w Nidhi Boriya for the Applicant.
Mr. R.D. Soni i/b Ram & Co. for Respondent No.1.
Mr. Nitin V. Gangal a/w Prerna Shukla and Ashok Kadam for
Respondent No.-CIDCO.
Mr. Rupesh Dubey i/b Sandeep Marne for Respondent No.7.
.....
CORAM : A.A. SAYED AND
A.L. PANSARE, JJ.
DATE : 21 OCTOBER 2021 Chittewan 2/2 19. IA 2844-21.doc P. C. :
. The Petitioner himself had filed an undertaking in this court and had vacated the building in question pursuant to the order dated 10 December 2015 passed by this court in Writ Petition (St.) No.32436 of 2015.
2 No case for grant of any ad-interim relief is made out. 3 List the Petition on 23 November 2021. (A.L. PANSARE, J.) (A.A. SAYED, J.)