Bombay High Court
Foresight Builders And Anr vs The Municipal Corporation Of Greater ... on 25 March, 2019
Author: Revati Mohite Dere
Bench: A.A. Sayed, Revati Mohite Dere
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.335 OF 2018
IN
WRIT PETITION NO.109 OF 2015
Abhay Mangilal Jain & Anr. ... Applicants
IN THE MATTER BETWEEN
Foresight Builders & Anr. ... Petitioners
vs.
The Municipal Corporation of
Greater Mumbai & Ors. ... Respondents
Mr. Shriram S. Kulkarni for the Applicants.
Mr. Pradip R. Kadam for the Petitioners.
Coram : A.A. Sayed &
Revati Mohite Dere, JJ.
Date : 25 March 2019 (In Chamber at 2.45 p.m.) P.C. :
1 The Notice of Motion is filed seeking to recall the order dated 13 January 2015.
2 No case for recalling the order dated 13 January 2015 is made out. We however permit the Applicants to submit their objection to the Application for regularization made by the Petitioners. If such objection is submitted within two weeks from today, the same shall be considered by the Competent Authority before taking a decision on the Application for regularization.
3 Subject to the above, the Notice of Motion is dismissed.
4 We make it clear that we have not expressed any opinion on the rights of the Applicants.
(Revati Mohite Dere, J.) (A.A. Sayed, J.) katkam ::: Uploaded on - 27/03/2019 ::: Downloaded on - 27/03/2019 22:31:27 :::