Citation : 2021 Latest Caselaw 1508 Bom
Judgement Date : 21 January, 2021
sat 11 & 12. wp 635-2020 & wp 1260-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 635 OF 2020
Smita Sudhir Janvekar ...Petitioner
vs.
Brihanmumbai Municipal Corporation & Ors. ...Respondents
WITH
WRIT PETITION NO. 1260 OF 2018
Urmila Premnarayan Mishra ...Petitioner
vs.
Brihanmumbai Municipal Corporation & Ors. ...Respondents
Mr.K.S. Bapat with Jayesh Desai, T.R. Yadav & G.B. Bhosale i/b. Desai &
Desai Associates for Petitioner.
Ms.Veera Shinde with Rupali Adhate for Respondent Nos.1 and 2 - BMC.
CORAM : S.C. GUPTE &
SURENDRA P. TAVADE, JJ.
DATE : 21 JANUARY 2021
P.C. :
Considering the controversy in the matter and various judgments delivered by our court on the same subject, this court is of the view that these two petitions can be disposed of at the stage of admission itself.
2 Learned Counsel for the Respondent corporation seeks time to file a short reply. Reply to be filed and a copy served on the Petitioner's Advocate latest by 4 February 2021. The writ petitions to appear on board on 9 February 2021.
(SURENDRA P. TAVADE, J.) (S.C. GUPTE, J.)
Digitally signed
Sanskruti by Sanskruti A.
Thakur
A. Date:
Thakur 2021.01.22
17:27:19 +0530
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