Bombay High Court
Manjit Singh Virdi And Ors vs Municipal Corporation Of Greater ... on 29 November, 2019
Author: B.P.Colabawalla
Bench: S.J.Kathawalla, B.P.Colabawalla
Nitin 1 / 1 902-IA-1-19-WP-1463-2013.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 1 OF 2019
IN
WRIT PETITION NO. 1463 OF 2013
Manjit Singh Virdi & Ors. ... Applicants / Petitioners
Versus
Municipal Corporation of Greater of Mumbai & Ors. ... Respondents
Ms.N.V.Sanglikar for the Applicants / Petitioners.
Ms.Uma P., AGP for the State.
CORAM : S.J.KATHAWALLA, &
B.P.COLABAWALLA, JJ.
DATE : 29TH NOVEMBER, 2019 P.C. :
Perused the above Interim Application and the Afdavit in support thereto. For the reasons set out in the Afdavit in support of the Interim Application, the amendments sought by the Applicants / Petitioners are allowed. Amendments to be carried out within a period of one week from today. All contentions of the parties are kept open. The above Interim Application is accordingly disposed of.
( B.P.COLABAWALLA, J. ) ( S.J.KATHAWALLA, J. )
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