Citation : 2021 Latest Caselaw 14396 Bom
Judgement Date : 4 October, 2021
1 10-CAW 2562-14 in WP 1988-11.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.2562 OF 2014
IN
WRIT PETITION NO.1988 OF 2011
Mira Bhayander Municipal Corporation ] ... Applicant
In the matter between :
Shri Radheshyam Trivedi & Anr. ] ... Petitioners
Versus
State of Maharashtra & Anr. ] ... Respondents
Mr. R. S. Apte, Senior Advocate i/b Mr. N. R. Bubna for Applicant.
Mr. Chirag Balsara a/w Mr. Ajay P. for Respondent Nos.1 & 2.
CORAM :- A. A. SAYED &
S. G. DIGE, JJ.
DATE :- 04 OCTOBER, 2021 P. C. :-
1. The Civil Application is filed by the Applicant - Corporation
seeking to recall the judgment and order dated 09/05/2013 in Writ
Petition No.1988 of 2011.
2. The said judgment and order dated 09/05/2013 being a
substantive judgment and order, we are not inclined to entertain the Civil
Application. The Petitioner may seek review of the said judgment and
order dated 09/05/2013, if so advised.
3. The Civil Application to stand disposed of accordingly.
(S. G. DIGE, J.) (A. A. SAYED, J.)
Digitally
URS 1 of 1
signed by
UMESH
UMESH RAMESH
RAMESH SHINDE
SHINDE Date:
2021.10.13
11:32:07
+0530
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