Dhule Municipal Corporation ... vs Microvision Technologies ...
2021 Latest Caselaw 6090 Bom

                                                                       wp10764.15
                                      -1-

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                        1 WRIT PETITION NO.10764 OF 2015

   DHULE MUNICIPAL CORPORATION THROUGH ITS COMMISSIONER
                                 VERSUS
    MICROVISION TECHNOLOGIES THROUGH ITS PROPRIETOR AND
                               ANOTHER
                                   .....
              Advocate for Petitioner : Mr. Amol S. Sawant
             Advocate for Respondent No.1 : Mr. A.S. Bajaj
            Advocate for Respondent No.2. : Mr. Ajay Talhar
                                      .....

                                            CORAM : V. K. JADHAV, J.

DATED : 5th APRIL, 2021 PER COURT:-

1. This matter was heard and reserved for judgment. However, at the request of Mr. Bajaj, learned counsel for respondent No.1, the matter was taken on board today. Mr. Bajaj, learned counsel for respondent No.1 submitted additional written submissions of respondent No.1 on certain points. Copy of the same is already served on Mr. Amol Sawant, learned counsel for the petitioner. Learned counsel for the petitioner seeks time to go through the additional written submissions and submit his additional notes of argument, if so required.

2. Learned counsel for the petitioner seeks leave to delete the name of respondent No.2. Leave granted. Delete the name of respondent No.2 from the array of respondents forthwith.

3. Stand over to 09.04.2021.

( V. K. JADHAV, J.)

rlj/