Bombay High Court
Fortpoint Automotive Pvt. Ltd. Through ... vs Mumbai Municipal Corporation ... on 25 September, 2018
Author: R.D.Dhanuka
Bench: R.D.Dhanuka
Priya Soparkar 1 nob-tob wp 145-18-c
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.145 OF 2018
Fortpoint Automotive Private Limited ... Petitioner
Vs.
Mumbai Municipal Corporation and ors. ... Respondents
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Mr.Harish Pandya i/by M/s KKS Legal for the Petitioner.
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CORAM : R.D.DHANUKA, J.
DATE : SEPTEMBER 25, 2018. P.C. :
Not on board. Upon mentioning taken on board.
1. None appeared for the respondents though served. At the request of the learned counsel for the petitioner, the respondents shall not take any coercive steps against the petitioner to execute the impugned order passed by the Respondent No.4 and also by the Bombay City Civil Court, for a period of six weeks from today. If any, Special Leave Petition is filed, a copy thereof be served upon the respondents in advance. During this period, the petitioner shall not create any third party rights in respect of the property in question. Petitioner is directed to convey this order to the respondents for compliance. Parties to act on the authenticated copy of this order.
( R.D.DHANUKA, J. ) Priya Rajesh Soparkar