Indus Towers Ltd. Thru Ramesh ... vs Vasai Virar City Municipal Corp. ...
2022 Latest Caselaw 7778 Bom

                       KVM

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                                                                                10 - WP 1124 OF 2022.doc



          Digitally signed
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN   by KANCHAN
VINOD     VINOD MAYEKAR
          Date: 2022.08.12
                                     CIVIL APPELLATE JURISDICTION
MAYEKAR   12:19:48 +0530


                                         WRIT PETITION NO. 1124 OF 2022
                       Indus Towers Ltd.                                     ..... Petitioner

                               VERSUS

                       Vasai Virar City Municipal Corporation
                       & Ors.                                                ..... Respondents

                       Mr. A.V.Anturkar, Senior Advocate, a/w.                Mr.Irvin      D'souza,
                       Mr.Sugandh B.Deshmukh for the Petitioner.

                       Mr.Vishwanath Patil, a/w. Mr.Ankit Lodha, Mr.Kewal Ahya for the
                       Respondent nos. 1 to 5.

                                                  CORAM: R. D. DHANUKA AND
                                                         KAMAL KHATA, JJ.

DATE : 10TH AUGUST, 2022

P.C:-

The parties are ad idem that the matter be heard finally at the

admission stage. Place the matter on board for hearing and final

disposal at the admission stage on 23rd September, 2022 at 2.30 p.m.

2. The parties are at liberty to file written brief proposition of law,

synopsis and compilation of judgments which they propose to rely

upon in support of their rival contentions with copy to be served upon

the other side in advance before the next date. KVM

10 - WP 1124 OF 2022.doc

3. Ad-interim relief granted by this Court to continue till next date.

4. By consent, Writ Petition (St) No. 15085 of 2022 and Writ

Petition (St) No. 17548 of 2022 to be heard along with this writ

petition on the next date. Affidavit in reply, if any, in these two writ

petitions shall be filed within two weeks from today with a copy to be

served upon the petitioner's advocate simultaneously. Rejoinder, if

any, shall be filed within one week thereafter with a copy to be served

upon the respondents' advocate simultaneously.

      [KAMAL KHATA, J.]                     [R. D. DHANUKA, J.]