Bombay High Court
M/S. Akruti Nirman Ltd. And Ors vs Slum Rehabilation Authority And Ors on 12 August, 2024
Author: M.S. Sonak
Bench: M.S. Sonak
40-WP-3137-2004.DOCX
Darshan Patil
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 375 OF 2005
WITH
CHAMBER SUMMONS NO. 125 OF 2011
IN
WRIT PETITION NO. 375 OF 2005
Akruti Nirman Ltd. and Anr. ...Petitioners
Versus
Slum Rehabilitation Authority and Ors. ...Respondents
WITH
WRIT PETITION NO. 2550 OF 2005
M/s Lallubhai Amichand Ltd. and Ors. ...Petitioners
Versus
Slum Rehabilitation Authority and Ors. ...Respondents
WITH
WRIT PETITION NO. 3137 OF 2004
M/s Hubtown Limited and Ors. ...Petitioners
Versus
Mumbai Metropolitan Region Development ...Respondents
Authority and Ors.
Mr Ashish Kamat, a/w Priyanka Chaddha, Harsh Sheth i/b MDP &
Partners, for the Petitioners in WP/3137/2004 and
WP/375/2004.
Mr Salik Khan, i/b Law Charter for the Petitioner in
Page 1 of 2
12th August 2024
40-WP-3137-2004.DOCX
WP/2550/2005.
Mr Girish Utangale, a/w Saurabh Utangale, for Respondent No.5
(SRA).
Mr Milind More, Addl. GP, for the Respondent-State.
CORAM M.S. Sonak &
Kamal Khata, JJ.
DATED: 12th August 2024
PC:-
1. Mr Kamat states that Chamber Summons No. 125 of 2011 only seeks to correct the petitioner's name in Writ Petition No. 375 of 2005.
2. Accordingly, the leave is granted to amend the cause title in terms of the schedule. Amendment to be carried out within a week from today. Reverification is dispensed with.
3. The Chamber Summons stands disposed of.
4. List Writ Petition Nos. 375 of 2005, 2550 of 2005 and 3137 of 2004 on 30 August 2024.
(Kamal Khata, J) (M.S. Sonak, J) Signed by: Darshan Patil Page 2 of 2 Designation: PA To Honourable Judge 12th August 2024 Date: 13/08/2024 17:55:44