Bombay High Court
Sunita Vasudev More vs The Mumbai Repairs And Reconstruction ... on 27 April, 2026
Author: S. M. Modak
Bench: M. S. Karnik, S. M. Modak
Ingale 23l-32622-25.odt
Digitally signed
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
URMILA by URMILA
PRAMOD
PRAMOD INGALE
INGALE Date:
ORDINARY ORIGINAL CIVIL JURISDICTION
2026.04.27
14:43:20 +0530
WRIT PETITION (L) NO. 32622 OF 2025
Sunita Vasudev More ... Petitioner
Versus
The Mumbai Repairs and
Reconstruction Board and ors. .... Respondents
****
Mr. I.K. Tripathi i/b C.K. Tripathi, for the petitioner.
None for the respondents.
****
CORAM : M. S. KARNIK &
S. M. MODAK, JJ.
DATE : 27th APRIL, 2026
P.C. :
1. Learned Single Judge has directed the petitioner to place the writ petition before a Division Bench.
2. Second set of the petition has not been filed. Mr. Tripathi, learned counsel for the petitioner assures that second set will be filed within a period of 1 week from today.
3. List the matter on 06/05/2026.
(S. M. MODAK, J.) (M. S. KARNIK, J.) 1 ::: Uploaded on - 27/04/2026 ::: Downloaded on - 27/04/2026 21:48:20 :::