Vikram Delite Co-Operative ... vs Union Of India And 6 Ors
2022 Latest Caselaw 10185 Bom

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

                WRIT PETITION NO. 3543 OF 2018

 Vikram Delite Co-operative Housing Society ....PETITIONER
 Ltd. And 2 Ors.
             V/S
 Union Of India And 6 Ors.                 ....RESPONDENT

Mr. Girish Godbole along with Mr. Prantik Majumdar i/by Mr. Mark Dmello and Shaun Pinto, for the Petitioner Mr. Anil Singh, Addl. Solicitor General and Mr. Aditya Thakar, Mr. D. P. Singh along with Ms. Carina Xavier and Ms. Smita

Mr. Himanshu Takke, AGP, State along with Mr. S. B. Gore, AGP, State for the Respondent No.2 Mr. A.Y. Sakhare, Senior Advocate along with Ms. Madhuri More and Ms. Oorja Dhond i/by Mr. Sunil K. Sonawane, for the Respondent Nos. 3,4 and 7 - M.C.G.M.

        CORAM :                HON'BLE SHRI JUSTICE R.D. DHANUKA &
                               HON'BLE JUSTICE KAMAL KHATA, JJ
        DATE :                 3rd October, 2022
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

Page 1/1