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Bombay High Court

India Medtronic Pvt.Ltd. vs Municipal Corporation Of Greater ... on 6 October, 2025

2025:BHC-OS:18635-DB


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            ORDINARY ORIGINAL CIVIL JURISDICTION

                      WRIT PETITION (LODGING) NO.28731 OF 2025
                                     ALONG WITH
                   INTERIM APPLICATION (LODGING) NO.29878 OF 2025
                                                      [ For Amendment ]
                   INTERIM APPLICATION (LODGING) NO.29880 OF 2025
                                                 [ For Interim Order/Stay]
            India Medtronic Pvt. Ltd.                                                .. Petitioner/
                                                                                        Applicant
                              Vs.
            Municipal Commissioner of Greater Mumbai & Ors.                          .. Respondents


            Mr. Yohann Cooper with Ms. Warisha Parkar and Ms. Janvi
            Verma, Advocates, i/by Warisha Parkar, Law Officer from Luthra
            and Luthra, for the Petitioner-Applicant.
            Ms. Madhavi Nalluri (through V.C.) with Ms. Oorja Dhond,
            Advocates for Respondent Nos.1 to 4.
            Mr. Ankoosh K. Mehta with Ms. Sarah Navodia and Ms. Rupal
            Dugar, Advocates, i/by Cyril Amarchand Mangaldas, for
            Respondent No.5.


                                       CORAM :             SHREE CHANDRASHEKHAR, CJ. &
                                                           GAUTAM A. ANKHAD, J.

                                       DATE           :    6TH OCTOBER 2025.
                                                          [ THROUGH HYBRID HEARING ]

            P.C. :

By virtue of the praecipe dated 1st October 2025, this writ petition has been listed on board.

2. Ms. Madhavi Nalluri, assisted by Ms. Oorja Dhond, the learned counsel appears on behalf of the respondent nos.1 to 4 and Mr. Ankoosh K. Mehta, the learned counsel appears on behalf of the respondent no.5.

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3. Mr. Yohann Cooper, the learned counsel for the petitioner- applicant states that this writ petition has now become infructuous and, therefore, the Authorized Officer of the petitioner-Company seeks permission to withdraw this writ petition.

4. Writ Petition (Lodging) No.28731 of 2025 is dismissed as withdrawn.

5. Interim Application (Lodging) Nos.29880 of 2025 and 29878 of 2025 stand disposed of.

[ GAUTAM A. ANKHAD, J. ] [ CHIEF JUSTICE ] Digitally signed by SNEHA 2/2 SNEHA ABHAY ABHAY DIXIT 1-WP(L)-28731-2025 & IA(L)-29880-2025 & IA(L)-29878-2025.doc DIXIT Date: 

      2025.10.13                                                    Dixit
      12:20:23
      +0530

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