Bombay High Court
Mumbai Metropolitan Region ... vs M/S. Baf-Hira Builders Pvt. Ltd on 18 March, 2019
Bench: R.M. Borde, N. J. Jamadar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
CIVIL APPLICATION IN WP NO. 135 OF 2019
In
WRIT PETITION 7104 OF 2002
Mumbai Metropolitan Region Development ....Applicant
Authority Through Its Dy. Collector
V/S
M/s. Baf-hira Builders Pvt. Ltd. ....Respondent
WITH CIVIL APPLICATION IN WP NO. 2742 OF 2015 In WRIT PETITION 90 OF 2015 Shaan Education Society Through Its President ....Applicant And Anr V/S Maharashtra University Of Health Sciences ....Respondent Through Its Registrar WITH CIVIL APPLICATION IN WP NO. 2832 OF 2015 In WRIT PETITION 10204 OF 2013 Tower Vision India Pvt. Ltd ....Applicant V/S The State Of Maharashtra, Through Secretary, ....Respondent Urban Development And Anr WITH CIVIL APPLICATION IN WP NO. 2741 OF 2015 Page 1/2 ::: Uploaded on - 19/03/2019 ::: Downloaded on - 20/03/2019 01:23:04 ::: In WRIT PETITION 8857 OF 2015 Santosh Panduram Dabhade ....Applicant V/S Tararani Aghadi Paksha, Through Its General ....Respondent Secretary Sunil J. Modi WITH WRIT PETITION NO. 2004 OF 2015 Mr. Eric Anselem Mendes And Anr. ....Petitioner V/S The State Of Maharashtra Through Its Addl. ....Respondent Chief Secretary, Revenue And Forest Dept. And Ors.
CORAM : R.M. BORDE &
N. J. JAMADAR, JJ
DATE : 18th March, 2019
P.C. :
Due to paucity of time the matter is adjourned to 29/03/2019. Ad-interim relief if any to continue till then.
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