Bombay High Court
Vasai Taluka Advertisers Welfare ... vs The Vasai-Virar City Municipal ... on 17 October, 2025
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Digitally
signed by 502-WP-13428-2025.doc
RUPALI
RUPALI RAJESH
RAJESH WAKODIKAR
WAKODIKAR Date:
2025.10.17
17:30:36
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 13428 OF 2025
Vasai Taluka Advertisers Welfare Association ...Petitioner
Versus
The Vasai-Virar City Municipal Corporation ...Respondent
Mr. Karl Tamboly a/w Mr. Mutaliar Khan i/b Ms. Neha Shah for the
Petitioner.
Mr. Yuvraj P. Nargvankar for the Respondent.
CORAM : REVATI MOHITE DERE &
SANDESH D. PATIL, JJ.
DATE : 17th OCTOBER, 2025 P.C. :
Not on board. Taken on board.
1. Since the bench presided over by the Hon'ble the Chief Justice is not available, the aforesaid petition is mentioned before us, pursuant to which, we have granted production.
2. Mr. Narvankar, learned Counsel appearing for the respondent - Vasai Virar City Municipal Corporation, on instructions, Wakodikar 1/2 ::: Uploaded on - 17/10/2025 ::: Downloaded on - 18/10/2025 01:11:07 ::: 502-WP-13428-2025.doc states that the time to submit bids is extended up to 24 th October, 2025 at 3.00 p.m.
3. In view of the statement made by the learned Counsel for the respondent, stand over to 7th November, 2025. To be listed before the regular Bench.
SANDESH D. PATIL, J. REVATI MOHITE DERE, J.
Wakodikar 2/2 ::: Uploaded on - 17/10/2025 ::: Downloaded on - 18/10/2025 01:11:07 :::