Bombay High Court
Alankit Ltd vs Municipal Corporation Of Greater ... on 29 December, 2020
Bench: S. S. Shinde, Abhay Ahuja
Digitally signed
Laxmikant by Laxmikant G.
G. Chandan
Date: 2020.12.29
Chandan 16:16:17 +0530 (NOB) IA(L)-10033.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION LODGING NO.10033 OF 2020
IN
WRIT PETITION LODGING NO.9529 OF 2020
M/s. Alankit Limited : Applicant
In the matter of
M/s. Alankit Limited : Petitioner
Versus
Municipal Corporation of Greater
Mumbai : Respondent.
Ms. Heena Kapoor a./w Mr. Chirag Chanani and Mr. Kandarp Trivedi i/by Dewani Associates for the Applicant/Petitioner. Ms. Yamuna Parekh for Respondent-MCGM.
CORAM : S. S. SHINDE,
ABHAY AHUJA, JJ
(VACATION COURT)
DATE : 29th DECEMBER 2020
P.C.
1 Not on board. Mentioned. Taken on board.
2 Without prejudice to the contentions of the Respondent and right
to file reply to the proposed amendment, the application for amendment is allowed. The same stands disposed of. The amendment to be carried out within one week from today. The learned counsel for the Applicant/Petitioner to serve the copy of the amended Petition with annexures thereto on the Respondent- MCGM within one week thereafter.
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(NOB) IA(L)-10033.20.odt
3 This order will be digitally signed by the Private Secretary of this
Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.
[ABHAY AHUJA, J] [S. S. SHINDE , J] lgc 2 of 2