Jitendra Babasaheb Nanaware vs The Commissioner Of Municipal ...
2022 Latest Caselaw 533 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                     WRIT PETITION NO.9632 OF 2021

Mr. Jitendra Babasaheb Nanaware                         ... Petitioner
       Vs.
The Commissioner of Municipal Corporation & Anr.        ... Respondents
                                 -------
Mr. Girish Godbole i/by Bhavake & Associates for the Petitioner.
Mr. Kedar B. Dighe for Respondent No.1-Corporation.
Mr. Chaitanya Nikte for Respondent No.2.
                                 -------

                                 CORAM :      A.A. SAYED &
                                              ABHAY AHUJA, JJ.

DATE : 14TH JANUARY 2022

(THROUGH VIDEO CONFERENCING) P.C. :

1. The Petitioner may file Affidavit in Rejoinder to the Affidavit

in Reply filed by the Respondent-Corporation as well as the Respondent

No.2. Let such Affidavits in Rejoinder be filed within two weeks from

today, with copies to the Respondents.

2. Learned Counsel for the Petitioner states that the Compilation

of judgments shall be served upon the Advocates for the Respondent-

Corporation as well as the Respondent No.2 and translation of relevant

documents shall also be placed on record.

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3. Learned Counsel for Respondent No.2 to correct the

pagination of Affidavit in Reply of Respondent No. 2 within one week

from today.

4. Stand over to 11/02/2022.

(ABHAY AHUJA, J.) (A.A. SAYED, J.)

Digitally signed by MUGDHA M MUGDHA M PARANJAPE PARANJAPE Date:

2022.01.15 10:23:46 +0530

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