Hindustan Construction Co. Ltd. ... vs Maharashtra Metro Rail ...
2022 Latest Caselaw 5974 Bom

                                                                              13. wpl 19467.22.doc

                  Urmila Ingale

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       ORDINARY ORIGINAL CIVIL JURISDICTION
         Digitally signed
         by URMILA
URMILA   PRAMOD
PRAMOD   INGALE


                                            WRIT PETITION (L) NO. 19467 OF 2022
         Date:
INGALE   2022.06.27
         18:33:50 +0530




                                  Hindustan Construction Company Ltd. and anr... Petitioners
                                       Vs.
                                  Maharashtra Metro Rail Corporation Ltd.
                                  and ors.                                  .. Respondents

                                                            ------------
                                  Dr. Birendra Saraf, Senior Advocate a/w Mr. Vaibhav
                                  Charalwar, Mr. Ativ Patel, Ms. Viloma Shah, Mr. Darshit Dave
                                  and Mr. Harshad R. Vyas i/b AVP Partners, for Petitioners.
                                  Mr. Muthahan Khan a/w Mr. Chirag Sancheti i/b Bulwark
                                  Solicitors, for Respondent No. 2.
                                  Mr. Akshay Shinde, for Respondent No. 3 - MMRDA.
                                  Mr. Milind More, Addl. G.P. for State - Respondent No. 4.
                                  Mr. D. P. Singh a/w Mr. Aditya Thakkar, for Respondent No.
                                  5 - Union of India

                                                           ------------

                                                    CORAM : DIPANKAR DATTA, CJ &
                                                            M. S. KARNIK, J.

DATE : JUNE 27, 2022

P.C. :

Stand over to June 30, 2022 to enable Dr. Saraf, learned senior advocate for the petitioners to consider the judgment and order dated June 27, 2022 passed in Writ Petition (L) No. 14657 of 2022.

(M. S. KARNIK, J.) (CHIEF JUSTICE)