Muncipal Corporation Of Greater ... vs Rajendra Phulchand Gupta
2022 Latest Caselaw 1455 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

           APPEAL FROM ORDER NO. 528 OF 2021

 M/s. Chhaya Construction Company Thr Its Mr.....APPELLANT
 Deepak Madhusudan Mehta
            V/S
 Rajendra Phulchand Gupta And Others       ....RESPONDENT

WITH APPEAL FROM ORDER STAMP NO. 16017 OF 2021 In STAMP NO. OF

Muncipal Corporation Of Greater Mumbai Thr. ....APPELLANT Its The Assistant Commissioner V/S Rajendra Phulchand Gupta ....RESPONDENT

Mr. Prateek Seksaria a/w Mr. Saket Mone, Mr. Nishant Chothani, Mr. Subit Chakrabarti i/b Vidhi Partners for Appellant in AO/528/21 and for Res in Aost/16017/21 and IAst/16020/21 Senior Adv Mr. A. Y. Sakhare a/w Ravindra Sirsikar for Appellant in Aost/16017/21 Mr. J. K. Shah i/by R. J. Law for Res No. 1 and 2 in AO/528/21 and IA/4345/21

CORAM : HON'BLE SHRI JUSTICE SANDEEP KASHINATH SHINDE J DATE : 10th February, 2022

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P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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