Bombay High Court
Jai Bharat Bharati Shikshan ... vs Municipal Corporation Of Greater ... on 28 July, 2021
Bench: R.D. Dhanuka, R. I. Chagla
18-WP-2478-2017.odt
Shivgan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2478 OF 2017
Jai Bharat Bharati Shikshan ...Petitioner
Sanstha and Bharat Bharati
Prathmik Vidyalaya
Versus
Municipal Corporation of Greater ...Respondents
Mumbai and 2 Ors.
WITH
WRIT PETITION NO.2490 OF 2017
Shishu Vikas Trust Through its
President/Secretary and Anr. ...Petitioners
Versus
Municipal Corporation of Greater ...Respondents
Mumbai and 2 Ors.
WITH
WRIT PETITION NO.2498 OF 2017
Siddharth Shikshan Prasarak Mandal
Through its President/Secretary and Anr. ...Petitioners
Versus
Municipal Corporation of Greater ...Respondents
Mumbai and 2 Ors.
WITH
WRIT PETITION NO.2617 OF 2017
Girish Education Trust Through President
and Shree Sai Vidyalay Through Headmistress ...Petitioner
Municipal Corporation of Greater ...Respondents
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18-WP-2478-2017.odt
Mumbai and 2 Ors.
WITH
WRIT PETITION NO.2620 OF 2017
The Bombay Presidency Education
Society and B.P.E. Society's Primary
School ...Petitioner
V/s.
Municipal Corporation of Greater ...Respondents
Mumbai and 2 Ors.
WITH
CHAMBER ORDER LODGING NO.1548 OF 2017
IN
WRIT PETITION LODGING NO.2195 OF 2017
Adarsh Vidya Mandir Trust (regd) and Anr. ...Petitioners
V/s.
Municipal Corporation of Greater ...Respondents
Mumbai and 2 Ors.
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Mr. G.J.Sabnis with Mr. Ravindra J. Dhond for the Petitioners
in all petitions.
Mr. Burhan Bukhari with Ms. Sheetal Metkari i/by Ms. Aruna
Savla for the Respondent Nos.1 and 2-MCGM.
Mr. H.S.Venegavkar, Additional Government Pleader, State
for respondent no.3 in WP 2478 of 2017 and WP 2617 of
2017.
Mr. Kedar Dighe, AGP, State, Respondent No.3 in Writ
Petition No.2490 of 2017
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18-WP-2478-2017.odt
CORAM : R.D. DHANUKA &
R.I. CHAGLA, JJ.
DATE : 28 July 2021
ORDER :
1 After hearing the parties for sometime, we think
that petition requires detail hearing and can be heard fnally
at the admission stage.
2 Parties are at liberty to fle brief written
arguments along with copy of the judgments, which they
rely on, within two weeks from today and serve copy in
advance to the other side. If any sur-rejoinder is required to
be fled by any of the respondents, they are at liberty to fle
such sur-rejoinder within two weeks from today.
Stand over to 24th August, 2021.
3 If any of the respondents has not fled reply till
today, the reply shall be fled within two weeks with a copy
to be served on the petitioner's advocate simultaneously.
Rejoinder to be fled within one week thereafter with a copy
18-WP-2478-2017.odt
to be served upon the respondent advocate simultaneously.
It is made clear that no further extension shall be granted to
any of the parties.
[R.I. CHAGLA J.] [R.D. DHANUKA, J.]
