Shapoorji Pallonji And Co. Pvt. ... vs State Of Maharashtra And 4 Others
2022 Latest Caselaw 6119 Bom

                                                                                  905.wpl.20713-22.doc

                   Urmila Ingale

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       Digitally
                                        ORDINARY ORIGINAL CIVIL JURISDICTION
       signed by
       URMILA
URMILA PRAMOD
PRAMOD INGALE
INGALE Date:
       2022.06.30
       20:04:09
                                            WRIT PETITION (L) NO. 20713 OF 2022
       +0530



                                   Shapoorji Pallonji and Co. Pvt. Ltd.
                                   and another                                   .. Petitioners
                                        vs.
                                   State of Maharashtra and others               .. Respondents

                                                             ------------
                                   Mr. Janak Dwarkadas, Senior Advocate a/w. Mr. Rohan
                                   Kelkar, Ms. Shilpi Jain, Mr. Manas Kotak, Mr. Huzan
                                   Bhumgara i/by M/s. Desai and Diwanji for the Petitioners.

                                   Mr. Abhay Patki, Additional Government Pleader for State -
                                   Respondent no.1.

                                   Mr. Aspi Chinoy, Senior Advocate a/w. Mr. Joel Carlos, Ms.
                                   Rupali Adhate for Respondent nos. 2, 3 and 4 - MCGM.

                                   Mr. Bhagyawant Late, Dy. Chief Engineer (Western Suburbs)

                                   Mr. Siddhesh Kawale, Sub-Engineer, Storm Water Drainage
                                   (W.S.)

                                   Mr. Kishore Thakur, Executive Engineer (W.S.)
                                                           ------------

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

                                                    DATE     : JUNE 30, 2022.

                                   P.C. :

Hearing concluded; judgment is reserved.

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