Bombay High Court
Hdfc Bank Limited And 4 Ors vs Municipal Corporation For Gr.Mumbai ... on 20 October, 2020
Author: Riyaz I. Chagla
Bench: S.J. Kathawalla, Riyaz I. Chagla
Kanchan
P. Dhuri
Digitally signed
by Kanchan P.
1 / 2 12-WPL-1013-2020.doc
Dhuri
Date:
2020.10.20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
20:41:30 +0530
ORDINARY ORIGINAL CIVIL JURISDICTION
WPL-1013-2020
HDFC Bank Limited and others ... Petitioners
Versus
Municipal Corporation for Greater Mumbai and others ... Respondents
.........
Mr. Atul Damle, Senior Advocate instructed by Mr. Sameer Tendulkar for the
Petitioners.
Mr. A.Y. Sakhare, Senior Advocate alongwith Ms. Rupali Adhate and Ms. Sheetal
Metkari instructed by Ms. Aruna Savla for the MCGM.
.........
CORAM : S.J. KATHAWALLA AND
RIYAZ I. CHAGLA, JJ.
DATED : OCTOBER 20, 2020.
P.C. :-
1. Perused the letter dated 14th October, 2020 addressed by the Corporation to the owners of the property calling upon them to comply with the requirements set out therein within a period of 15 days. The owners shall comply with the said requirements within a period of 15 days from today. In the event of the Corporation rejecting the regularization proposal of the owners, the owners shall be at liberty to fle an Appeal under Section 47 of the M.R.T.P. Act before the State. The Writ Petition is accordingly disposed of. Though the Writ Petition is disposed of the ad-interim order granted earlier shall continue for a period of four weeks from the date of this order.
Kanchan P Dhuri 2 / 2 12-WPL-1013-2020.doc
2. This order will be digitally signed by the PA/PS of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
( RIYAZ I. CHAGLA, J. ) ( S.J. KATHAWALLA, J. ) Kanchan P Dhuri