Bombay High Court
India Medtronic Pvt.Ltd. vs Municipal Corporation Of Greater ... on 22 September, 2025
(93)-WPL-28731-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally
signed by
BALAJI
BALAJI
GOVINDRAO
GOVINDRAO PANCHAL
WRIT PETITION (L) NO.28731 OF 2025
PANCHAL Date:
2025.09.25
10:59:11
+0530
WITH
INTERIM APPLICATION (L) NO.29880 OF 2025
WITH
INTERIM APPLICATION (L) NO.29878 OF 2025
India Medtronic Pvt. Ltd. .. Petitioner
Vs.
Municipal Corporation of Greater
Mumbai & Ors. .. Respondents
...
Mr. Soli Cooper, Senior Advocate a/w Mr. Yohaan Cooper & Ms. Warisha Parkar i/by Warisha Parkar (Luthra & Luthra Law Offices India), Advocates for the Petitioner/Applicant. Smt. Madhavi Nalluri a/w Ms. K. H. Mastakar, Advocates for the Respondent Nos.1 to 4-BMC.
Mr. Zal Andhyarujina, Senior Advocate a/w Mr. Jahaan Dastur, Mr. Ankoosh K. Mehta, Mr. Saran Navodia & Ms. Rupal Dugar i/by Cyril Amarchand Mangaldas, Advocates for the Respondent No.5.
...
CORAM : SHREE CHANDRASHEKHAR, CJ &
GAUTAM A. ANKHAD, JJ
DATE : 22nd SEPTEMBER 2025.
P.C. :
It is stated that the work order is issued on 30 th June 2025.
2. In view thereof, we are not inclined to restrain the respondent nos.1 to 3 from issuing work order under the Rate Contract, even if not already done.
3. Reply, if any, may be filed on or before the next date.
4. In the meantime, the respondent no.4-Appellate Authority shall decide the Second Appeal filed by the petitioner-company on 7th August 2025 and pass a reasoned order by 30th September 2025 1/2 BGP ::: Uploaded on - 25/09/2025 ::: Downloaded on - 27/09/2025 00:58:48 ::: (93)-WPL-28731-25.doc after issuing notices to the necessary parties but without waiting for them, if they do not appear.
5. Post the matter on 9th October 2025.
[GAUTAM A. ANKHAD, J.] [CHIEF JUSTICE] 2/2 BGP ::: Uploaded on - 25/09/2025 ::: Downloaded on - 27/09/2025 00:58:48 :::