Viniyog Parivar Trust vs Mumbai Municipal Corporation Of ...
2021 Latest Caselaw 5057 Bom

                                                     3.WPNo.18021994

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY

        ORDINARY ORIGINAL CIVIL JURISDICTION

              WRIT PETITION NO.1802 OF 1994
                          WITH
             CHAMBER SUMMONS NO.56 OF 1995

Akhil Bharat Krishi Seva Sangh ...          Petitioner
           versus
Municipal Corporation of Greater
Mumbai & Ors.                   ...         Respondents

                        WITH
      PUBLIC INTEREST LITIGATION NO.28 OF 2010
                        WITH
         CHAMBER SUMMONS NO.111 OF 2010

Viniyog Parivar Trust           ...         Petitioner
           versus
Municipal Corporation of Greater
Mumbai & Ors.                   ...         Respondents

                               .....

Mr.P.B.Shah a/w.Ms.Sunanda Kumbhat, Advocate for the
Petitioner in WP/1802/1994.

Mr.P.B.Shah, Advocate for the Petitioner in PIL/28/2010.

Mr.S.S.Pakale  a/w.Ms.K.H.Mastakar,            Advocate   for    the
Respondent No.1/MCGM.

Ms.Jyoti Chavan,     AGP    for       the     Respondent/State    in
WP/1802/1994.

Ms.Uma Palsuledesai,     AGP    for    the    Respondent/State    in
PIL/20/2010.
                               .....

                     CORAM :- DIPANKAR DATTA, CJ &
                              G. S. KULKARNI, J.

Gaikwad RD                                                       1/2
                                                                              3.WPNo.18021994


                                                  DATE :-    MARCH 18, 2021
                           PC :

                           1      Hearing of these two petitions stands adjourned till 1st

April 2021. The same shall be taken up at 4.00 pm.

2 In the meanwhile, the Corporation shall file an additional

affidavit indicating therein the present status of slaughter of

cattle for export which appears to have been banned by the

resolution dated 9th May 1983, and implementation whereof

has been prayed for in these petitions.

3 Mr.Pakale, learned Advocate for the Corporation shall

also produce the judgment of the coordinate Bench of this

Court which, according to him, covers the issue raised in

these two petitions.

(G. S. KULKARNI, J.) (CHIEF JUSTICE) Digitally signed by Raju D. Gaikwad Raju D. Date:

Gaikwad   2021.03.19
          20:20:25
          +0530




                           Gaikwad RD                                                    2/2