Bombay High Court
Sunder Nagar Cooperative Housing ... vs State Of Maharashtra And 3 Ors on 6 October, 2018
Author: G.S. Kulkarni
Bench: Naresh H. Patil, G.S. Kulkarni
1/1 19-wp 3085-16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.3085 OF 2016
Sunder Nagar Cooperative Housing
Societies Union Ltd. & Anr. ...Petitioners
Vs.
State of Maharashtra & Ors. ...Respondents
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Mr.Milind Sathe, Senior Advocate, with Mr.Subit Chakraborty i/b.
Vidhi Partners for Petitioners.
Mr.S.B. Gore, AGP.
Ms.Rupali Adhate for MCGM.
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CORAM : NARESH H. PATIL, ACTING C.J.
& G.S. KULKARNI, J.
DATE: 6th OCTOBER, 2018. P.C.
The learned Senior Counsel Mr.Sathe seeks leave to amend.
2. Leave is granted.
3. The learned Counsel for Corporation submits that the arguing Counsel is not available.
4. Stand over to 22nd October 2018.
G.S. KULKARNI ACTING CHIEF JUSTICE ::: Uploaded on - 09/10/2018 ::: Downloaded on - 10/10/2018 00:31:42 :::