Bombay High Court
Alankit Ltd vs Municipal Corporation Of Greater ... on 29 December, 2020
Bench: S. S. Shinde, Abhay Ahuja
Digitally signed
Laxmikant by Laxmikant G.
G. Chandan
Date: 2020.12.29
Chandan 16:16:16 +0530 (9) wpl-9529.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION LODGING NO.9529 OF 2020
M/s. Alankit Limited
Through its Authorized Representative : Petitioner.
Versus
Municipal Corporation of Greater
Mumbai
Through its Chief Accountant (Finance) I/c. : Respondent.
Ms. Heena Kapoor a./w Mr. Chirag Chanani and Mr. Kandarp Trivedi i/by Dewani Associates for the Petitioner.
Ms. Yamuna Parekh for Respondent-MCGM.
CORAM : S. S. SHINDE,
ABHAY AHUJA, JJ
(VACATION COURT)
DATE : 29th DECEMBER 2020
P.C.
1 At the outset the learned counsel appearing for Respondent-
MCGM Ms. Yamuna Parekh states that the agreement in respect of the services of CFC's Centres came to be terminated by the Petitioner with effect from 01/12/2020 by their letter dated 19/11/2020. Statement accepted. List the Petition on 20/01/2021.
2 This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.
[ABHAY AHUJA, J] [S. S. SHINDE , J]
lgc 1 of 1