Bombay High Court
Union Of India Through Chief Postmaster ... vs Mumbai Metropolitan Region ... on 20 February, 2020
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
907-wp-891-16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 891 OF 2016
Union of India through
Chief Postmaster General & Anr. .. Petitioners
v/s.
Mumbai Metropolitan Region
Development Authority (MMRDA) & Anr. .. Respondents
Mrs. S.V.Bharucha for Petitioners.
Mr. Mucharaf Shaikh i/b. Kiran Bhagalia for Respondent No.1
(MMRDA).
CORAM: MILIND N. JADHAV, J.
DATE : FEBRUARY 20, 2020 P. C :-
1. Heard, Mrs. S.V.Bharcuha, advocate for the petitioners and Mr. Mucharaf Shaikh, advocate for respondent No.1.
2. Both the learned counsels assure the Court that an endeavor will be made to argue the matter on the next date, the reason being the petitioner recently handed over SSKilaje 1 of 2 ::: Uploaded on - 21/02/2020 ::: Downloaded on - 23/02/2020 04:39:24 ::: 907-wp-891-16.doc a copy of the rejoinder to the respondents.
3. Considering the request, stand over to 19 th March, 2020 for fnal disposal.
(MILIND N. JADHAV, J.) SSKilaje 2 of 2 ::: Uploaded on - 21/02/2020 ::: Downloaded on - 23/02/2020 04:39:24 :::