Bombay High Court
Beil Infrastructure Limited vs Vasai Virar City Municipal Corporation on 15 December, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
Digitally
signed by
GAURI AMIT
GAURI GAEKWAD
AMIT Date:
GAEKWAD 2025.12.17 23.CP-780-2025.odt
11:49:54
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO.780 OF 2025
IN
WRIT PETITION NO.10557 OF 2023
BEIL Infrastructure Limited ....Petitioner
Versus
Vasai Virar City Municipal Corporation & Ors. ....Respondents
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Mr. Anish Shahapurkar i/b. SHS Chambers for the Petitioner.
Mr. Bhushan Chandrakant Joshi for the Respondents.
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CORAM : RAVINDRA V. GHUGE
&
ASHWIN D. BHOBE, JJ.
DATE : 15th DECEMBER, 2025
P.C. :-
1. Leave to delete the designations and titles of the Corporation and add the names of those individuals who, according to the Petitioner, are guilty of disobedience of our order dated 13th August, 2024. Deletion and addition be carried out forthwith.
2. We have perused the short order dated 13th August, 2024 passed by the Writ Bench, recording the communication dated 2nd August, 2024 tendered under the signature of the Chief Gauri Gaekwad 1 of 2 ::: Uploaded on - 17/12/2025 ::: Downloaded on - 17/12/2025 20:34:21 :::
23.CP-780-2025.odt Executive Engineer of the Vasai Virar City Municipal Corporation, vide which, it was assured that part amount was to be paid to the Petitioner within 15 days and the remaining amount was to be crystalised and paid shortly (यथावकाश). The said communication is before us. The grievance of the Petitioner is that no verification exercise has been done in the past 16 months.
3. For the present, issue notice to Respondent No.3, in the format prescribed under the Contempt of Courts Act, 1971, returnable on 28th January, 2026.
4. Let the affidavit in reply be filed, at least, ten days prior to the returnable date.
(ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.)
Gauri Gaekwad 2 of 2
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