Bombay High Court
M/S. K.K. Enterprises Thr. Pro. Kundan ... vs Pimpri Chinchwad Municipal ... on 4 January, 2023
Author: Sandeep V. Marne
Bench: S.V.Gangapurwala, Sandeep V. Marne
37.12265.22-wp.docx
Digitally IN THE HIGH COURT OF JUDICATURE AT BOMBAY
signed by
BASAVRAJ CIVIL APPELLATE JURISDICTION
BASAVRAJ GURAPPA
GURAPPA PATIL
PATIL Date:
2023.01.04 INTERIM APPLICATION (ST) NO.374 OF 2023
19:35:46
+0530 IN
WRIT PETITION NO. 12265 OF 2022
WITH
INTERIM APPLICATION (ST) NO.371 OF 2023
IN
WRIT PETITION NO. 12274 OF 2022
M/s. K.K. Enterprises & Anr. .....Applicants /
Petitioners
Vs.
Pimpri Chinchwad Municipal
Corporation & Ors.
..... Respondents
Mr. Pralhad Paranjape a/w. Mr. Manish Kelkar for the Applicants
Mr. Rohit Sakhadeo for Respondent Nos.1 and 2
CORAM: S.V.GANGAPURWALA, ACJ &
SANDEEP V. MARNE, J.
DATED : JANUARY 4, 2023
P.C.
1 Mentioned. Not on board. Upon mentioning, taken on board.
2 It is submitted that the work order has been issued in these
matters in favor of Respondent No.3 in Writ Petition No.12265 of 2022 and in favour of Respondent No.10 in Writ Petition No.12274 of 2022. The same is issued after filing of these Writ Petitions. Basavraj 1/2
37.12265.22-wp.docx 3 The learned Counsel for the Applicants seeks leave to amend the petitions in tune with the schedule of amendment annexed with the Applications.
4 We have heard the learned Counsel for Respondent Nos.1 & 2. 5 The Writ Petitions are at nascent stage. Even otherwise, the non Applicants will have every opportunity to controvert the averments sought to be introduced by way of amendment. 6 For the reasons recorded in the Applications, the Applications, to the extent of amendment, are allowed.
7 The Interim Applications stand disposed of. 8 The Petitioners shall carry out the amendment within seven days. Reverification is dispensed with.
9 Upon amendment being carried out, issue notice to the Respondents in the Writ Petitions, returnable on 1 st February 2023. Hamdast allowed.
10 Mr.Rohit Sakhdeo, the learned Counsel waives service for Respondent Nos.1 and 2 in the Writ Petitions. ( SANDEEP V. MARNE , J) (ACTING CHIEF JUSTICE) Basavraj 2/2