Bombay High Court
Hcc-Mms Jv vs Municipal Corporation Of Greater ... on 9 August, 2024
Author: M.S. Sonak
Bench: M.S. Sonak
Board Sr.No.:-61
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2938 OF 2024
L And T Stec Jv Mumbai ....PETITIONER
V/S
Municipal Corporation Of Greater Mumbai ....RESPONDENT
/brihanumumbai Municipal Coropration WITH WRIT PETITION NO. 3489 OF 2024 Cec - Itd Cem- Tpl Jv ....PETITIONER V/S Municipal Corporation Of Greater Mumbai ....RESPONDENT WITH WRIT PETITION NO. 3068 OF 2024 Hcc-mms Jv ....PETITIONER V/S Municipal Corporation Of Greater Mumbai ....RESPONDENT WITH WRIT PETITION NO. 3200 OF 2024 Dogus Soma Jv Th. Constituted Attorney And ....PETITIONER Project Manager Hakan Erciyes V/S Municipal Corporation Of Greater Mumbai ....RESPONDENT Page 1/2 ::: Uploaded on - 12/08/2024 ::: Downloaded on - 17/08/2024 15:31:54 ::: CORAM : HON'BLE SHRI JUSTICE M.S. SONAK & HON'BLE JUSTICE KAMAL KHATA, JJ DATE : 9th August, 2024 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 24/10/2024 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 12/08/2024 ::: Downloaded on - 17/08/2024 15:31:54 :::