Kaalka Real Estate Private ... vs Municipal Corporation Of Greater ...
2022 Latest Caselaw 8282 Bom

ppn                                  1              913.wpl-22398.22.doc


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

                   WRIT PETITION (L) NO.22398 OF 2022

Kaalkaa Real Estates Private Limited & Anr.       .. Petitioners
     Versus
Municipal Corporation of Gr.Mumbai & Ors.         .. Respondents

             ---
Mr.Shardul Singh a/w Mr.Preet Cheeda i/by Ms. Prerna Gandhi for the
petitioners.
Mr.Anil Y. Sakhare, Senior Advocate a/w Ms.Madhuri More for the
respondents-MCGM.
Mr.Navnath Ghadge, E.E.(B.P.) 'K' ward and Mr.Amit Patil, A.E. (B.P.)
K/W and Mr.Nivruti Kamble, S.E. (B.P.), KWS-I and Mr.Pankaj Bansod,
Assistant Engineer (B&F) K/W ward present.
             ---
                       CORAM : R.D. DHANUKA &
                                   KAMAL KHATA, JJ.

                     DATE       : 23rd AUGUST 2022
P.C.:-


.               Closed for orders. Ad-interim protection granted by this

Court to continue till pronouncement of the judgment.

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