Bombay High Court
Fortpoint Automotive Pvt. Ltd. Through ... vs Mumbai Municipal Corporation ... on 14 November, 2018
Author: M.S. Karnik
Bench: M.S. Karnik
DDR 1 916. cwp 145-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 145 OF 2018
Fortpoint Automotive Pvt. Ltd. ... Petitioner
Vs.
Mumbai Municipal Corporation & ors. ... Respondents
...............
Simil Purohit with H.K. Sudhakara I/by. HKS Legal for the petitioner
Arsha Misra I/b. M.V. Kini & Co. for respondent Nos. 3 & 4.
Oorja Dhond for the respondents Nos. 1 & 2/BMC.
...............
CORAM : M.S. KARNIK , J.
(Vacation Court) Date : 14th November, 2018.
P.C. :
By filing praecipe dated 12th November, 2018 the learned Counsel for the petitioner seeks extension of time granted by this Court vide order dated 25th September, 2018 by a further period of two weeks.
2. Learned Counsel for the respondent Nos.3 and 4 opposed this request. However, in the interest of justice for the reasons mentioned in the praecipe, I am inclined to extend the time granted by this Court by a further period of two weeks from today.
3. All other conditions mentioned in the order dated 25 th September, 2018 will continue to operate.
(M. S. KARNIK, J.) ::: Uploaded on - 14/11/2018 ::: Downloaded on - 15/11/2018 01:31:00 :::