Bombay High Court
M/S Kalash Devcon Llp And Anr vs Vasai Virar Municipal Corporation And ... on 12 August, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
21-WP.3794.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 3794 OF 2021
M/s. Kalash Devcon LLP and Anr. } Petitioner
versus
Vasai Virar City Municipal }
Corporation and Ors. } Respondents
Mr.M.M.Vashi-Senior Advocate i/b. M.P.Vashi and
Associates for the petitioner.
Ms.Swati Sagvekar for respondent no.1.
Ms.Nisha Mehra-AGP for State.
Ms.Akshaya Pathran i/b. S.K.Singh and Co. LLP
Advocates for respondent nos. 2 and 16.
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE :- AUGUST 12, 2021 PC :-
The respondents to file reply affidavit within 1 (one) SALUNKE JV week from date; rejoinder thereto, if any, may be filed by 1 Digitally signed by SALUNKE J V Date: 2021.08.12 19:50:40 +0530 (one) week thereafter. Stand over to 2 (two) weeks.
(G. S. KULKARNI, J.) (CHIEF JUSTICE) Page 1 of 1 J.V.Salunke,PS