Bombay High Court
Sunip Kumar Sen And 3 Ors vs The Mumbai Municipal Corporation Of ... on 19 July, 2022
Author: R. D. Dhanuka
Bench: R. D. Dhanuka
KVM
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908 - WPL 20821 OF 2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN Digitally signed by
KANCHAN VINOD
ORDINARY ORIGINAL CIVIL JURISDICTION
VINOD MAYEKAR
Date: 2022.07.21
MAYEKAR 14:13:17 +0530
WRIT PETITION (L) NO. 20821 OF 2022
Sunip Kumar Sen & Ors. ..... Petitioners
VERSUS
The Mumbai Municipal Corporation of
Greater Mumbai & Anr. ..... Respondents
Mr.Vishwajeet Sawant, Senior Counsel, a/w. Ms.Kirti Munshi,
Mr.Shehzad Najam es-sani, i/b. Maneksha & Sethna for the Petitioners.
Ms.Metakari, i/b. Mr.S.K.Sonawane for the Respondent - MCGM.
CORAM: R. D. DHANUKA AND
KAMAL KHATA, JJ.
DATE : 19th JULY, 2022 P.C:-
The petitioner has impugned the notice dated 26th May, 2022 issued under section 351 (1A) of the Mumbai Municipal Corporation Act, and the consequent order dated 13th June, 2022.
2. Ms.Metakari, learned counsel for the Municipal Corporation seeks three weeks time to file affidavit in reply. Time is granted as prayed. A copy of the reply shall be served upon the petitioners' advocate simultaneously. Rejoinder, if any, to be filed within two KVM 2/2 908 - WPL 20821 OF 2022.doc weeks thereafter with a copy to be served upon the respondents' advocate simultaneously.
3. Place the matter on board for admission on 12th September, 2022.
4. The respondents shall not take any coercive steps against the petitioners for implementation of the impugned notice dated 26 th May, 2022 and the consequent order dated 13th June, 2022 till next date.
5. The parties to act on the authenticated copy of this order.
[KAMAL KHATA, J.] [R. D. DHANUKA, J.]