Bombay High Court
Shri. Subhash Balkrishna Doshi vs Mahad Nagar Parishad Through Chief ... on 9 October, 2018
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
20--wp-3735-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELALTE JURISDICTION
WRIT PETITION NO.3735 OF 2018
Subhash Balkrishna Doshi ...Petitioner
vs.
Mahad Nagar Parishad and Others ...Respondents
Mr. Prathamesh Bhargude, for the Petitioner
Mrs. Reena Salunkhe, AGP for Respondent-State.
CORAM : SHANTANU S. KEMKAR &
SARANG V. KOTWAL, JJ.
DATE : OCTOBER 09, 2018 P.C.:
. The learned counsel for the Petitioner seeks time. Four weeks time as prayed for is granted.
2. Ad-interim order if any, to continue till the next date of hearing.
3. List as per CMIS date.
(SARANG V. KOTWAL, J.) (SHANTANU S. KEMKAR, J.) Vishal Parekar 1/1 Vishal Digitally signed by Vishal Subhash Subhash Parekar Date: 2018.10.09 Parekar 13:51:16 +0530