Indian Insti. Of Architects, Navi ... vs The City And Industrial Developement ... on 12 April, 2019

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Bombay High Court

Indian Insti. Of Architects, Navi ... vs The City And Industrial Developement ... on 12 April, 2019

Author: N. M. Jamdar

Bench: Pradeep Nandrajog, N. M. Jamdar

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                                                           9-cai-32 & 20-19.doc
 pdp
   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CIVIL APPELLATE JURISDICTION
         CIVIL APPLICATION NO. 32 OF 2019
                       WITH
         CIVIL APPLICATION NO. 20 OF 2019
                        IN
     PUBLIC INTEREST LITIGATION NO. 28 OF 2019
 Indian Institute of Architects                        ..Applicant/
                                                      Org. Petitioner
            Vs.
 The City & Industrial Development
 Corporation Limited and ors.                           ..Respondents
 Mr. I. R. Kulkarni for applicant.
 Mr. Nitin Gangal for respondent no.1.
 Mr. M. M. Pabale, AGP for respondent nos.2 and 4.
 Mr. S. V. Marne for respondent no.3.
 Mr. Girish Godbole I/by Mr. Vijay Kumar Aggarwal for
 respondent no.5
                           CORAM: PRADEEP NANDRAJOG, CJ. &
                                  N. M. JAMDAR, J.

APRIL 12, 2019.

P.C.

1. Learned counsel for the respondents do not oppose the prayer made in Civil Application No.32 of 2019 wherein prayer made is to dispose of Civil Application No. 20 of 2019 (Civil Application Stamp No. 5758 of 2019) as withdrawn and implead Ministry of School Education and Sports as also Director of Sports, Government of Maharashtra as respondent nos.6 and 7.

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9-cai-32 & 20-19.doc

2. The Application is allowed. Civil Application No.20 of 2019 is disposed of as withdrawn. Civil Application No. 32 of 2019 is disposed of impleading respondent nos.6 and 7, named above.

3. Consequential amendments prayed in the various paragraphs of the Public Interest Petition which are formal in nature are also allowed. Amendments be carried out within two weeks.

4. Service of the Public Interest Petition on the newly impleaded respondents need not be effected because the first newly impleaded respondent is the Ministry of School Education and Sports and the second is an office under the State of Maharashtra. Learned counsel for the State of Maharashtra , party impleaded as respondent no.2, in the Public Interest Petition shall represent the cause of the newly impleaded respondents.

5. Counter affidavits be filed to the amended Public Interest Petition within six weeks. Rejoinder, if any, be filed within four weeks thereafter.

6. List on 23 July 2019.

 N. M. JAMDAR, J.                                      CHIEF JUSTICE




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