Bombay High Court
Creative Enterprises, Prp. Mohammad ... vs The Municipal Corporation Of Greater ... on 29 September, 2022
Author: Madhav J. Jamdar
Bench: Dipankar Datta, Madhav J. Jamdar
904-oswpl29951-2022
AGK
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.29951 OF 2022
Creative Enterprises ...Petitioner
V/s.
The Municipal Corporation of
Greater Mumbai & Ors. ...Respondents
Mr. Niten V. Gaware for the petitioner.
Ms. Rupali Adhate for respondent nos.1 to
3/MCGM.
Mr. Dinesh Mane, Sub-Engineer, Maintenance
Department, 'C' Ward, is present.
Mr. Anand V. Upadhyay for the Intervenor.
CORAM: DIPANKAR DATTA, CJ. &
MADHAV J. JAMDAR, J.
DATE: SEPTEMBER 29, 2022 P.C.:
1. Mr. Upadhyay, learned advocate appears and submits that he has instructions to intervene on behalf of the highest bidder.
2. Let a short application for intervention be filed pleading that the applicant has emerged as the highest bidder. If such application is filed in course of today, the same be listed for consideration on 30th September 2022 along with the writ petition.
3. The digit "44" in the fourth line of paragraph 2 of the order dated 26th September 2022 shall be corrected to read as "46".
Digitally signed by ATUL ATUL GANESH KULKARNI GANESH KULKARNI Date:
2022.09.29 (MADHAV J. JAMDAR, J.) (CHIEF JUSTICE) 17:55:04 +0530 1