Bombay High Court
Save Mangroves And Nvai Mumbai ... vs The Secretary, Govt. Of India, Ministry ... on 21 November, 2018
Author: M.S.Karnik
Bench: Naresh H. Patil, M.S.Karnik
10. pil 98.14.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 98 OF 2014
Save Mangroves and Navi Mumbai
Existence (SAMNE) .. Petitioner
Vs.
Union of India and anr. .. Respondents
ALONG WITH
PUBLIC INTEREST LITIGATION NO. 98 OF 2013
Save Mangroves and Navi Mumbai
Existence (SAMNE) .. Petitioner
Vs.
The Secretary
Government of India and ors. .. Respondents
Mr.M.V.Vishwakarma, for the Petitioner.
Mr.P.P. Kakade, AGP for State - Respondent No. 2.
Mr.Rui Rodrigues a/w Mr.M.S.Bhardwaj & Mr.N.R.Prajapati, for
Respondent No.1.
Mr.B.B.Sharma for Respondent No.3 in PIL/98/2013 & for
Respondents No. 3, 5, 8 & 9 in PIL/98/2014.
CORAM : NARESH H. PATIL, CHIEF JUSTICE &
M.S.KARNIK, J.
DATE : 21st NOVEMBER, 2018 P.C. :
Learned Counsel for Respondents to serve copy of 1/2 ::: Uploaded on - 24/11/2018 ::: Downloaded on - 25/11/2018 00:46:05 :::
10. pil 98.14.doc the affidavit-in-reply on learned Counsel for the Petitioner.
Stand over to 12/12/2018.
(M.S.KARNIK, J.) (CHIEF JUSTICE) 2/2 ::: Uploaded on - 24/11/2018 ::: Downloaded on - 25/11/2018 00:46:05 :::