Arvind Kashinath Dadarkar And Ors vs Municipal Corporation Of Gr. ...
2022 Latest Caselaw 7371 Bom

sns                                       1                 11-wp-411-13.doc


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

                     WRIT PETITION NO.411 OF 2013


Arvind Kashinath Dadarkar and
Ors.                                          ...      Petitioner.
     V/s.
The Municipal Commissioner of
Greater Mumbai And Anr.                       ...      Respondents.



Mr.Naresh Jain a/w Ms. Neha Anchia i/by Mr.Yash Jariwalle, for the
Petitioners.
Mr.A.Y. Sakhare, Senior Advocate a/w Ms.Madhuri More, for
Respondent Nos.1to3.
Ms.Pragya i/by M/s Legal Vision, for Respondent Nos.4to6


                CORAM           :   R.D. DHANUKA AND
                                    KAMAL KHATA, JJ.

                DATE            :   28 JULY 2022.

P.C. :

According to the learned counsel for the Petitioners, the issue insofar as the Respondent No.1 to 3 is concerned is covered by judgment of Hon'ble Supreme Court. Learned counsel for the Petitioner will furnish a copy of the said judgment to learned counsel for the Municipal Corporation by tomorrow. Respondent No.1 to 3 to consider whether the issue of Petitioners is already covered by

sns 2 11-wp-411-13.doc

judgment of the Hon'ble Supreme Court which will submit by learned Counsel for the petitioner to make appropriate statement on the next date. Place the matter high on board on 12th August 2022.

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