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City And Industrial Development ... vs Arjun Laxman Morbekar And Ors
2022 Latest Caselaw 12614 Bom

Citation : 2022 Latest Caselaw 12614 Bom
Judgement Date : 5 December, 2022

Bombay High Court
City And Industrial Development ... vs Arjun Laxman Morbekar And Ors on 5 December, 2022
Bench: R.D. Dhanuka, M. M. Sathaye
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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally signed by
KANCHAN
VINOD
          KANCHAN VINOD
          MAYEKAR
          Date: 2022.12.06
                                        CIVIL APPELLATE JURISDICTION
MAYEKAR   14:08:14 +0530



                                       WRIT PETITION NO. 5353 OF 2017
                                                  WITH
                                   INTERIM APPLICATION NO. 18885 OF 2022
                                                    IN
                                       WRIT PETITION NO. 5353 OF 2017
                                                  WITH
                                     CIVIL APPLICATION NO. 2625 OF 2018
                                                    IN
                                       WRIT PETITION NO. 5353 OF 2017

                          Laxman Pandurang Jadhav & Ors.                      ..... Petitioners
                               VERSUS
                          The State of Maharashtra & Ors.                     ..... Respondents

                                                   WITH
                                        WRIT PETITION NO. 8165 OF 2019

                          Vishnu Tukaram Patil,
                          Through POA Arjun Laxman Morbekar                   ..... Petitioner
                               VERSUS
                          The Deputy Collector (Land Acquisition)
                          Metro Centre No.3 & Ors.                            ..... Respondents

                                                   WITH
                                        WRIT PETITION NO. 6355 OF 2018

                          Namdeo Rama Kakade & Ors.                           ..... Petitioners
                                VERSUS
                          City and Industrial Development
                          Corporation & Ors.                                  ..... Respondents

                                                   WITH
                                       WRIT PETITION NO. 12166 OF 2022

                          City and Industrial Development
                          Corporation                                         ..... Petitioner
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                                          3 - WP 5353 OF 2017 with connected matters.doc


     VERSUS
Arjun Laxman Morbekar & Ors.                              ..... Respondents

Mr.S.K.Kanade, i/b. Mr.S.R.Ganbavale for the Petitioners in
WP/5353/2017 and for the Applicants in IA/18885/2022 and for the
Respondent nos. 5 and 6 in WP/12166/2022.

Mr.Rahul Thakur for the Petitioners in WP/8165/2019, WP/6355/2018
and for the Applicant in CAW/2625/2018.

Mr.G.S.Hegde, a/w. Ms.P.M.Kulkarni for the Petitioners in
WP/12166/2022 and for the Respondents in WP/5353/2017,
WP/8165/2019 and WP/6355/2018 - CIDCO.

Mr.Sameer N.Patil for the Respondent no.3 in WP/5353/2017.
                        1
                        CORAM: R. D. DHANUKA AND
                                  M. M. SATHAYE, JJ.

DATE : 5TH DECEMBER, 2022

P.C:-

Learned counsel for the petitioners seeks two weeks time to file

an affidavit-in-rejoinder. Time is granted as prayed. It is made clear

that no further extension of time would be granted. A copy of the

rejoinder shall be served upon the respondents' advocates

simultaneously. The parties are directed to complete the pleadings

before the next date.

2. Place these matters on board for 'Admission' on 16th January,

2023.

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3 - WP 5353 OF 2017 with connected matters.doc

3. Learned counsel for the parties have agreed to file 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.

[M. M. SATHAYE, J.] [R. D. DHANUKA, J.]

 
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