Sarthi Seva Sangh And Anr vs Mumbai Municipal Corporation And ...
2022 Latest Caselaw 9210 Bom

                                                                            903-ospil43-2022


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

                                 PUBLIC INTEREST LITIGATION NO.43 OF 2022


                         Sarthi Seva Sangh & Anr.                ...Petitioners
                                 V/s.
                         Mumbai Municipal Corporation & Ors. ...Respondents



                         Mr. Ranjit Bhosale with Mr. Rakesh Agarwal for the
                         petitioners.
                         Dr. Milind Sathe, Senior Advocate with Ms. K. H.
                         Mastakar for respondent nos. 1 & 2 (MCGM).
                         Mr. Aspi Chinoy, Senior Advocate with Dr. Birendra
                         Saraf, Senior Advocate, Mr. Murtuza Federal and
                         Ms. Rashne Mulla-Feroze i/by Federal & Co. for the
                         respondent no. 3.



                                                CORAM: DIPANKAR DATTA, CJ. &
                                                       MADHAV J. JAMDAR, J.

DATE: SEPTEMBER 13, 2022

P.C.:

Hearing stands concluded; judgment is reserved.

Digitally signed by ATUL ATUL GANESH KULKARNI GANESH KULKARNI Date:

2022.09.13 (MADHAV J. JAMDAR, J.) (CHIEF JUSTICE) 19:19:49 +0530