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Khetan Sra Co-Operative Housing ... vs The Municipal Corporation Of ...
2022 Latest Caselaw 4501 Bom

Citation : 2022 Latest Caselaw 4501 Bom
Judgement Date : 27 April, 2022

Bombay High Court
Khetan Sra Co-Operative Housing ... vs The Municipal Corporation Of ... on 27 April, 2022
Bench: A.A. Sayed, Abhay Ahuja
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                                                                          13.WP(L).24910.2021.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION

                     WRIT PETITION (L) NO.24910 OF 2021

Khetan SRA Co-operative Housing Society
Ltd. & Ors.                                                          ... Petitioners
            Vs.
The Municipal Corporation of Greater
Mumbai & Ors.                                                        ... Respondents

Mr. Prateek Pai i/by Ms. Narissa M. Almeida for the Petitioners. Ms. Sheetal Metakari i/b. Mr. Sunil Sonawane for Respondent- Corporation.

Ms. Geeta Shastri, Addl GP with Mr. Amit S. Shastri, AGP for Respondent No.2-SRA.

Ms. Nidhi Jha i/by MK Juris Associates for Respondent No.3. Mr. Ravi Kadam, Sr. Advocate, Mr. Aseem Naphade, Mr. Saurabh Utangale i/by M/s. P. V. Nichani & Co. for Respondent No.4.

                                     CORAM :           A. A. SAYED &
                                                       ABHAY AHUJA, JJ

                                     DATED :           27th APRIL, 2022
P.C.:
          Closed for judgment.



          (ABHAY AHUJA, J.)                                 (A. A. SAYED, J.)




AKN                                              1/1


 

 
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