Bombay High Court
M/S. Fortpoint Automotive Mumbai ... vs The Designated Officer, Municipal ... on 14 August, 2019
Author: S.C. Gupte
Bench: S.C. Gupte
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
APPEAL FROM ORDER NO. 141 OF 2018
M/s. Fortpoint Automotive Mumbai Private ....Appellant
Limited Thr. Its Mr. Mukund Ratnakar
Deshpande
V/S
The Designated Officer, Municipal Corporation ....Respondent
Of Greater Mumbai And Anr.
CORAM : S.C. GUPTE, J
DATE : 14th August, 2019
P.C. :
On account of paucity of time the matter stand adjourned to 19/08/2019. If ad-interim relief is granted and is operative till today, the same will operate till the next date. If ad-interim relief not granted for limited period the said order will remain unaffected.
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