Bombay High Court
Dolby Builders Pvt. Ltd. (Formerly ... vs The Municipal Corporation Of Greater ... on 20 December, 2021
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
26-OSWP-2724 OF 2021.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2724 OF 2021
Dolby Builders Pvt Ltd (Formerly known as JGB ...Petitioners
Builders Pvt Ltd) & Anr
Versus
The Municipal Corporation of Greater Mumbai ...Respondents
& Ors
Mr Dinyar Madon, Senior Advocate, with Jamshed Master, R
Bidkar & Suchita Uppal, i/b Hariani & Co, for the Petitioners.
Ms PH Kantharia, AGP for the State.
Ms Rupali Adhate, for the MCGM.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 20th December 2021
PC:-
1. Heard Mr Madon, learned Senior Advocate for the Petitioners. Leave to amend in terms of the draft tendered, taken on record and marked "X" for identification with today's date. In Digitally signed by ASHWINI addition, leave to include a paragraph that the Petitioners have ASHWINI HULGOJI HULGOJI GAJAKOSH GAJAKOSH Date:
demanded justice but justice has been denied to them. Re- 2021.12.21 15:17:06 +0530 verification is dispensed with.Page 1 of 2
20th December 2021 26-OSWP-2724 OF 2021.DOC
2. Issue notice to Respondents Nos. 3 to 6. Respondents Nos. 1, 2 and 7 waive service. A copy of this order is to accompany the notice. In addition to service through Court, private service is permitted.
3. We require a response from Respondents Nos. 3, 4 and 5 to the amended Petition.
4. Affidavit in Reply is to be filed and served on or before 21st January 2022.
5. List the matter on 24th January 2022.
6. All concerned will act on production of a digitally signed copy of this order.
(Madhav J. Jamdar, J) (G. S. Patel, J) Page 2 of 2 20th December 2021