Citation : 2021 Latest Caselaw 9983 Bom
Judgement Date : 29 July, 2021
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10.w12994.21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.12994 OF 2021
Dharmendra Raviprasad Singh ... Petitioner
V/s.
Municipal Corporation for
Greater Mumbai & Ors. ... Respondents
Ms.Manjiri Parasnis or the Petitioner.
Ms.Rupali Adhate for the Respondent-Corporation.
CORAM : UJJAL BHUYAN AND
MADHAV JAMDAR, JJ.
DATE : 29TH JULY, 2021 (THROUGH VIDEO CONFERENCING) P.C:-
Heard learned Counsel for the parties.
2. Both Ms.Manjiri Parasnis, learned Counsel for the Petitioner and Ms.Rupali Adhate, learned Counsel for the Respondent-Corporation are granted further two weeks time to circulate additional judgments on the query raised by this Court in the order dated 13th July, 2021.
3. Stand over to 12th August, 2021.
[MADHAV JAMDAR, J.] [UJJAL BHUYAN, J.]
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