M/S. Peak Realty, Nagpur Through ... vs Nagpur Municipal Corporation, ...
2022 Latest Caselaw 5965 Bom

                                            1                               CAW1342-22.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
CIVIL APPLICATION (W) NO. 1342/2022 IN WRIT PETITION NO. 3507/2020 (D)
  (M/S PEAK REALTY VERSUS NAGPUR MUNICIPAL CORPORATION, NAGPUR & OTHERS)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's order
and Registrar's orders.
        Shri H.R. Gadhia, counsel for the petitioner.
        Shri Y.Chougule, Advocate h/f Shri R.O. Chhabra, counsel for the R-1 & 2.
        Ms S.S. Jachak, counsel for the R-3.
        Mrs. K.R. Deshpande, Assistant Government Pleader for the R-4.

       CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : JUNE 27, 2022.

Paragraph 6(I) of the judgment dated 15.06.2022 is corrected by substituting figure 90/1 by figure 99/1. The correction be carried out accordingly and copy of the judgment be corrected.

The civil application is disposed of.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:28.06.2022 10:06