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[Cites 1, Cited by 2]

Bombay High Court

Sunil Mohan Balwadkar And Ors vs The State Of Maharashtra And Ors on 25 November, 2021

Bench: A. A. Sayed, S. G. Dige

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                                                                                         8&9.WP.7986.2021.doc
NAIK      2021.11.26
          15:13:42 +0530



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                             WRIT PETITION NO. 7986 OF 2021

                             Shri Sunil Mohan Balwadkar & Ors.                   .. Petitioners
                                   Vs
                             The State of Maharashtra & Ors.                     .. Respondents

WRIT PETITION NO. 7985 OF 2021 Shri Manoj Bajirao Balwadkar & Ors. .. Petitioners Vs The State of Maharashtra & Ors. .. Respondents Adv. Amey Deshpande a/w. Adv. Vandana Bait a/w. Adv. Harsha Nishar for the Petitioners in WP/7986/2021 Adv. Neel Pungliya for the Petitioner in WP/7985/2021 Mr. Karl Tamboly a/w. Mr. Manish Pareksh a/w. Mr. Parth Jasani i/b.

M/s Purnanand for the Respondent No. 6

Mr. Y. D. Patil, AGP for the Respondent-State in WP/7986/2021 Ms. K. N. Solunke, AGP for the Respondent-State in WP/7985/2021 Mr. Abhijit Kulkarni for the Respondent-PMC in both the WP CORAM : A. A. SAYED & S. G. DIGE, JJ DATED : 25th NOVEMBER, 2021 P.C.:

Let Respondents fle Afdavit-in-Reply within two weeks with a copy to the other side. Rejoinder, if any, to be fled before the next date.

2. List the Petition on 15th December, 2021.

3. Until the next date, the Respondent-Corporation shall not act AKN 1/2 2/2 8&9.WP.7986.2021.doc upon the impugned notices issued under section 260 of the MMC Act.

4. List the WP/7954/2012, WP/7885/2010 and Contempt Petition (St) No. 20604 of 2021 alongwith the above Petition. 

       (S. G. DIGE, J.)                      (A. A. SAYED, J.)




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