Bombay High Court
Vasai Cloth And General Vyapari Welfare ... vs The Municipal Corporation Of Cities Of ... on 26 February, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
905-WPST.2788.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO. 2788 OF 2021
Vasai Cloth and General }
Vyapari Welfare Association } Petitioner
versus
The Municipal Corporation of }
Cities of Vasai and Virar }
and Anr. } Respondents
Mr.N.V.Walawalkar-Senior Advocate with
Mr.Suresh M. Sabrad for the petitioner.
Ms.Swati Sagvekar for respondent no.1.
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE :- FEBRUARY 26, 2021 PC :-
1. On the prayer of learned advocate for the respondent no.1, time to file affidavit-in-reply is extended by 2 (two) weeks from date; rejoinder thereto, if any, may be filed within 1 (one) week thereafter. List the writ petition on 23rd March 2021.
2. The ad-interim relief granted earlier shall continue for a period of 6 (six) weeks from date or until further order, whichever is earlier.
Jayant V. Salunke Digitally signed by Jayant V. Salunke Date: 2021.03.01 11:20:40 +0530 (G. S. KULKARNI, J.) (CHIEF JUSTICE) Page 1 of 1 J.V.Salunke,PS