Harishchandra Bhagwan Bhujbal ... vs The City And Industrial ...
2022 Latest Caselaw 1415 Bom

                                                                    904-wpst3113-22.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION


                  WRIT PETITION (STAMP) NO.3113 OF 2022


      Harishchandra B. Bhujbal & Anr.                                ...Petitioners
                V/s.
      The City & Industrial Development
      Corporation Limited & Ors.                                     ...Respondents


      Mr.Sachin S. Punde for the Petitioners.

      Mr.Nitin V. Gangal with Ms.Prerna Shukla for the Respondents -
      CIDCO.

      Mr.Vasant S. Gokhale, "B" Panel Counsel for the State -
      Respondent Nos.5 to 7.

                                   CORAM : R.D. DHANUKA &
                                           S.M. MODAK, JJ.

DATE : 9TH FEBRUARY, 2022.

(THROUGH VIDEO CONFERENCE) P.C. :-

1. Mr.Punde, learned counsel for the petitioners on

instructions states that his clients are not ready and willing to hand

over possession to CIDCO. We have heard the matter at great

length. Closed for orders. Mr.Gangal, learned counsel for CIDCO

continues the statement made before this Court on 4th February,

2022 till the judgment is pronounced.

      (S.M. MODAK, J.)                                        (R.D. DHANUKA, J.)
                        Digitally signed by
           VASANT

                        VASANT ANANDRAO
           ANANDRAO     IDHOL
                        Date: 2022.02.09
           IDHOL        17:44:47 +0530