Bombay High Court
C.B. And Sons Construction Pvt. Ltd vs Vice President And Chief Executive ... on 22 November, 2018
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
14-wp-1561.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
WRIT PETITION NO. 1561 OF 2018
C.B. & Sons Construction Pvt.Ltd. ... Petitioner
Versus
Vice President and Chief Executive Officer,
MHADA and anr. ... Respondents
Mr.Ramesh Rammurthy for the petitioner.
Mr. P.G. Lad a/w Adv Sayli Apte and Sunil Bhagwat, Dy. Eng.
MHADA for the respondents.
CORAM : B.P. DHARMADHIKAKRI &
SARANG V. KOTWAL, JJ.
DATE : NOVEMBER 22, 2018 P.C.:
Learned counsel for respondent nos. 1 and 2 on instructions from Mr.Sunil Bhagwat, Deputy Engineer states that if the petitioner completes the internal plastering work of the building 1A at Mankhurd, entire withheld payment shall be released to him. Counsel for the petitioner states that the said work will be completed within two weeks. Respondents upon instructions state that if the work is completed within next two weeks, the payment would be released. In view the statements, we dispose of the writ petition. There shall be no costs.
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