Kamla Industrial Park Limited And ... vs Municipal Corporation Of ...
2022 Latest Caselaw 11218 Bom

            Digitally
            signed by
            ARUNA S
ARUNA S     TALWALKAR
TALWALKAR   Date:
            2022.10.21
            11:25:55
            +0530
                                                                       918.WP606.2022.doc



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


                                  WRIT PETITION NO. 606 OF 2022


                Kamla Industrial Park Limited & anr.               ...Petitioners.
                     V/s.
                Municipal Corporation of Gr. Mumbai & Ors.         ...Respondents



                Mr. Amir Arsiwala & Ms. Farzeen C. Pardiwala, for the Petitioners.

                Mr. Joaquim Reis, Sr. Advocate a/w. Ms. Sheetal Metakari i/b. Mr.
                Sunil Sonawane, for Respondent Nos. 1, 3 and 4.

                Mr. Abhay L. Patki, Addl. Govt. Pleader, for Respondent Nos. 2 and
                5-State.

                Mr. Rahul Pandit, Sub Eng.(BP), R/South Ward-MCGM present in
                Court.


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

DATE : 20TH OCTOBER, 2022.

P.C. :-

1. Learned Counsel for Both the parties rely upon the

statement showing certain amounts due and payable by the

Petitioners. There is dispute in respect of some of the heads of

charges demanded by the Municipal Corporation. Since the parties

have not arrived at any consensus on the payment, required to be

made by the Petitioners, the matter will have to be heard finally.

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                                                      918.WP606.2022.doc

2. Place the matter for admission on 25th November, 2022.

3. This Court will make an endevour to hear the matter

finally on the next date, subject to time constraint. Both the parties

shall file their written propositions of law alongwith copies of

judgments which they propose to rely upon with an advance copy of

the same to be served on the other side.

(KAMAL KHATA, J.)                              (R.D. DHANUKA, J.)




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