Sou. Chaya Pandurang Tathe And Ors vs Pune Municipal Corporation ...
2021 Latest Caselaw 15689 Bom

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                                                                                       1-wp-7135.19.doc

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally signed
           by BIPIN
BIPIN      DHARMENDER
DHARMENDER PRITHIANI
PRITHIANI  Date:
           2021.10.30
           10:34:27 +0530
                                         CIVIL APPELLATE JURISDICTION

                                           WRIT PETITION NO. 7135 OF 2019

                          Sou Chaya Pandurang Tathe and Ors.                      ... Petitioners
                               Versus
                          Pune Municipal Corporation and Anr.                     ... Respondents

                                                          ******
                          Mr. Shirang Katneshwarkar i/by Mr. S. B. Deshmukh for the Petitioner.
                          Ms. Manjiri S. Parasnis for the Respondent No.3.
                          Mr. N. C. Walimbe, AGP for the Respondent No.2.
                                                          ******
                                                           CORAM: R. D. DHANUKA AND
                                                                     ABHAY AHUJA, JJ.

                                                             DATE       : 29th OCTOBER, 2021.
                          P.C. :-

                          .       Matter is placed on board for seeking extension of stay granted

by this Court by judgment dated 1 st October, 2021 on the praecipe filed by the learned counsel for the respondent no.3. She states that her client proposes to file Special Leave Petition shortly and could not file within four weeks.

2. At the request of the learned counsel for the respondent no.3, stay granted by this Court on 1st October, 2021 after allowing the petition is extended by three weeks from today. It is made clear that no further extension of time would be granted.

3. Praecipe is disposed of.

                                [ABHAY AHUJA, J.]                         [R. D. DHANUKA, J.]