Bombay High Court
Dev Engineers vs The State Of Maharashtra on 29 August, 2023
Author: G.S. Patel
Bench: G.S. Patel
918-OSWP-782-2023.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 782 OF 2023
Dev Engineers ...Petitioner
Versus
The State of Maharashtra & Ors ...Respondents
Mr Mukesh Vashi, Senior Advocate, i/b Amarendra Mishra, for the
Petitioner.
Ms Stefy Jolwin Dias, i/b Umesh Mankapure, for Respondent No. 2.
Mr Anoop Patil, with Kunal Waghmare, i/b Sunil K Sonawane, for
the Respondent-MCGM.
Mr Hemant Haryan, AGP, for the Respondent-State.
CORAM G.S. Patel &
Kamal Khata, JJ.
DATED: 29th August 2023
PC:-
Digitally signed
by ASHWINI
1. There is an Affidavit in Reply from the MCGM from page
ASHWINI GAJAKOSH
H Date:
GAJAKOSH 2023.08.30
09:39:51
109 onwards. The Slum Rehabilitation Authority, Respondent No. 2 +0530 is yet to file an Affidavit in Reply. This is to be filed and served on or before 11th September 2023. We make it clear that if there is no Reply by that date, we will proceed without it but we will not adjourn the matter indefinitely.
2. No Rejoinder at this stage.
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3. List the matter on 14th September 2023.
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