Nitin Ratilal Karia vs Pimpri Chinchwad Municipal ...
2022 Latest Caselaw 8191 Bom

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION


                                         WRIT PETITION NO.6432 OF 2010


               Nitin Ratilal Karia                           .. Petitioner
                        v/s.
               Pimpri Chinchwad Municipal
               Corporation & Anr.                            .. Respondents



               Mr. A. V. Anturkar, Senior Counsel, a/w Ms. M. Khambete i/b. Vilas B.
               Tapkir for the petitioner.
               Mr. Shubham K. Kanade i/b. S.R. Ganbavate for the respondent no.1.
               Mrs. Neha Bhide- 'B' Panel counsel for respondent no.2.


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

DATED : 22ND AUGUST, 2022.

P.C. :

1. Mr. Anturkar, learned Senior Counsel for the petitioner states, on

instructions, that the issues raised by the petitioner are already

concluded by the judgment of Supreme Court in case of

Kausarbag Co-operative Housing Society Ltd. v/s. The State of

Maharashtra & Others [2010 (1) BCR 409] and requests for

fixing early date of hearing. Respondent no.1 to consider the Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.08.26

10:40:21 +0530

4.wp-6432-10(civil).doc wadhwa judgment of the Supreme Court and to make a statement before

the next date whether issue involved are already concluded by the

judgment of the Supreme Court in the case of Kausarbag Co-

operative Housing Society (supra).

2. Place the matter on supplementary board for "directions" on 29 th

August, 2022.

(KAMAL KHATA, J.) (R.D.DHANUKA, J.)

4.wp-6432-10(civil).doc wadhwa