Bombay High Court
S.N. Desai Hospitalities And ... vs Dy. Collector (Land Acquisition ... on 10 January, 2024
Author: Madhav J Jamdar
Bench: G.S. Patel, Madhav J Jamdar
1-ASFA-268-2021.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 268 OF 2021
SN Desai Hospitalities and Developers LLP, ...Petitioner
Mumbai
Versus
Deputy Collector (Land Acquisition Officer) No ...Respondents
7, Mumbai & Anr
WITH
FIRST APPEAL NO. 541 OF 2021
WITH
INTERIM APPLICATION NO. 3657 OF 2021
IN
FIRST APPEAL NO. 541 OF 2021
Municipal Corporation of Greater Mumbai ...Petitioner
Versus
SN Desai Hospitalities and Developers LLP, ...Respondents
Mumbai & Anr
Digitally
signed by
SHEPHALI
SHEPHALI SANJAY
SANJAY MORMARE
MORMARE Date:
2024.01.12
10:25:07
Mr FE DeVitre, Senior Advocate, with CM Korde, MS Federal, R
+0530
Mulla Feroze and Shrinivasan Mudalia, i/b Federal & Co, for the
Appellant in FA/26/2021 and Respondent No 1 in FA/541/2021
for the Petitioner.
Mr Girish S Godbole, Senior Advocate, with Shivraj Patne,
Santosh Parad, for the Appellant-MCGM in both matters.
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10th January 2024
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1-ASFA-268-2021.DOC
CORAM G.S. Patel &
Madhav J Jamdar, JJ.
DATED: 10th January 2024 PC:-
1. It is not possible to complete the final hearing with the present composition of the Bench before 25th April 2024.
2. Liberty to the parties to apply on the administrative side for assigning the matter to another Bench.
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