Bombay High Court
Alankit Ltd vs Municipal Corporation Of Greater ... on 23 December, 2020
Author: Madhav J. Jamdar
Bench: B. P. Colabawalla, Madhav J. Jamdar
Digitally signed
by Hemant C.
Hemant Shiv
Date:
C. Shiv 2020.12.24
17:22:24
+0530 1/2 10. wpl.9529.20.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 9529 OF 2020
M/s. Alankit Limited ... Petitioner
V/s.
Municipal Corporation of Greater Mumbai ...Respondents
...........
Mr. Shyam Dewani a/w. Ms. Heena Kapoor i/b. Dewani & Associates
for the Petitioner.
Mr. Girish Godbole and Ms. Yamuna Parekh for the Respondents.
..........
CORAM: B. P. COLABAWALLA AND
MADHAV J. JAMDAR, JJ.
(VACATION COURT) DATE :23rd DECEMBER, 2020.
P.C:-
1. This Writ Petition challenges the impugned show cause notices dated 10th August, 2020, 14th September, 2020, 9th October, 2020 and 26th November, 2020 issued by the Respondent.
2. Prima facie, we find that no case for interim relief is made out.
Considering that only show cause notices have been issued and which have been challenged in this Writ Petition, under normal Sonali 2/2 10. wpl.9529.20.doc circumstances we would have dismissed this Writ petition. However, only to enable the Petitioner to contend that the show cause notices have been issued without jurisdiction that we do not dismiss it today and keep it for admission before Regular Bench on 20 th January, 2021. Ad-interim relief is rejected.
3. This order shall be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned shall act on production by fax or email of the digitally signed copy of this order. (MADHAV J. JAMDAR, J.) (B. P. COLABAWALLA, J.) Sonali