Bombay High Court
Lokhandwala Construction Industries ... vs State Of Maharashtra And Ors on 17 October, 2018
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
6-wp-7694-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELALTE JURISDICTION
WRIT PETITION NO.7694 OF 2017
WITH
WRIT PETITION NO.5298 OF 2017
Dedhia Builders and Developers (India)
L.L.P. and Another ...Petitioners
vs.
The Principal Secretary,
Urban Development Department and Others ...Respondents
Mr. R.D. Soni a/w. Mr. M.S. Shah I/b. Shantilal and Co., for the
Petitioners in WP.No. 7694 of 2017.
Mr. Nitesh Menon I/b. Dua Associates, for the Petitioners in WP.
No. 5298 of 2017.
Mr. S.M. Oak I/b. Mr. S.A. Joshi, for Respondent No. 4.
Mrs. Ashwini Purav, AGP for Respondents-State.
CORAM : SHANTANU S. KEMKAR &
SARANG V. KOTWAL, JJ.
DATE : OCTOBER 17, 2018 P.C.: . Reply of the Petitions be filed by the Respondents within four weeks.
2. The interim order if any, to continue till next date of hearing.
3. List as per CMIS date.
(SARANG V. KOTWAL, J.) (SHANTANU S. KEMKAR, J.) Vishal Parekar 1/1 ::: Uploaded on - 17/10/2018 ::: Downloaded on - 18/10/2018 02:01:09 :::