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Bombay High Court

M/S. Asp Trade Links Pvt. Ltd. Through ... vs Mira-Bhayandar Municipal Corporation ... on 3 January, 2019

Bench: Ranjit More, Bharati H. Dangre

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

            WRIT PETITION St. NO.      37425 OF 2018
Mukund Parekh and Another.                   ..Petitioners.
       Versus
Mira-Bhayandar Municipal Corporation
and Others.                                     ..Respondents.


                              With
            WRIT PETITION St. NO. 37424 OF 2018
 Gautam Sukanraj Jain.                  ..Petitioner.
       Versus
Mira-Bhayandar Municipal Corporation
and Others.                             ..Respondents.


                              With
            WRIT PETITION St. NO. 37422 OF 2018
ASP Tradelinks Pvt. Ltd.                ..Petitioner.
        Versus
Mira-Bhayandar Municipal Corporation
and Others.                             ..Respondents.


                              With
             WRIT PETITION St. NO. 32420 OF 2018
Vipul D. Dodia.                          ..Petitioner.
         Versus
Mira-Bhayandar Municipal Corporation
and Others.                              ..Respondents.


                              With
            WRIT PETITION St. NO. 37419 OF 2018
Mehul D. Parekh.                        ..Petitioner.
       Versus
Mira-Bhayandar Municipal Corporation
and Others.                             ..Respondents.




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                               With
            WRIT PETITION St. NO. 37427 OF 2018
Manish M. Doshi.                        ..Petitioner.
       Versus
Mira-Bhayandar Municipal Corporation
and Others.                             ..Respondents.

Mr. Girish Godbole, Ms. Monica Jagtap, Mr. Akshay Shukla I/b Solicis
Lex for the Petitioner.
Mr. Ram Apte, Senior Advocate with Mr. N. R. Bubna for Respondent
No. 1.
Ms. K. R. Kulkarni, AGP for the Respondent-State.

                               Coram : RANJIT MORE &
                                       SMT. BHARATI H. DANGRE, JJ.

Date : January 3, 2019.

P. C. :

1. Having heard Mr. Godbole, learned counsel for the Petitioner and Mr. Ram Apte, learned senior counsel for the Respondent no.1-Corporation, we direct th elearned AGP to produce papers and files concerning the Order dated 27 th June 1978 passed by the Additional Collector, Thane in file bearing NA No. S.R./405/DSK-III NAAX 124.
2. Stand over to 15th January 2019. To be placed high on board.
3. Till then, both the parties shall maintain status quo as of today regarding the subject structures.

[SMT. BHARATI H. DANGRE, J.] [RANJIT MORE, J.] patilsr 2/ 2 ::: Uploaded on - 08/01/2019 ::: Downloaded on - 10/01/2019 02:08:51 :::