Bombay High Court
Bestech Hospitality Pvt. Ltd. Gurgaon ... vs Nagpur Municipal Corporation, Nagpur ... on 12 January, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
10-WP-338-23.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
WRIT PETITION NO.338 of 2023
Bestech Hospitality Pvt Ltd. and others.
vs.
Nagpur Municipal Corporation, through its Commissioner, and others.
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Shri P. V. Vaidya, Advocate for petitioners.
Shri S.M.Puranik, Advocate for respondents.
CORAM :- A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI, JJ.
DATE :- JANUARY 12, 2023.
The only relief sought in the writ petition is for a direction to be issued to the respondent no.1 to decide the petitioners' complaint that has been preferred under Rule 16 of the Chapter VIII Schedule D of the Maharashtra Municipal Corporations Act, 1949. The said complaint has been filed on 07.04.2018. Shri S.M.Puranik, learned counsel who was present in the Court was directed to obtain instructions in this regard.
On instructions, it is submitted by Shri S.M.Puranik, learned counsel that within a period of three weeks from the date of petitioners appearance before the Competent Authority, the complaint would be decided.
In view of aforesaid, the petitioners shall remain present through his representative before the Deputy Commissioner, Nagpur Municipal Corporation, on 23.01.2023. Within a period of three weeks from that date, a decision on the petitioners' complaint dated 07.04.2018 be taken in accordance with law.
With these directions, the Writ Petition stands disposed of. No costs.
Digitally Signed byJAYANT S ANDURKAR (MRS. VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.) Personal Assistant Signing Date:
12.01.2023 17:13 Andurkar..