Versova Andheri Siddhi Sai ... vs Municipal Corporation Of Greater ...
2022 Latest Caselaw 9292 Bom

                                                                             3-wp682-15.doc

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                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             ORDINARY ORIGINAL CIVIL JURISDICTION
VASANT     Digitally signed by
           VASANT ANANDRAO
ANANDRAO   IDHOL

IDHOL
           Date: 2022.09.17
           12:08:39 +0530
                                   WRIT PETITION NO.682 OF 2015


           Versova Andheri Siddhi Sai CHS Ltd. & Anr.                   ...Petitioners
                     V/s.
           Municipal Corporation of Gr. Mumbai & Ors.                   ...Respondents


           Mr.Aryan Srivastava i/b M/s.Wadia Ghandy & Co. for the Petitioners.

           Mr.Aspi Chinoy, Senior Counsel with Mr.Joel Carlos and Ms.Oorja
           Dhond i/b Mr.S.K. Sonawane for the Respondent No.1.

           Ms.Sayli Apte i/b Mr.P.G. Lad for MHADA - Respondent No.2.

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

DATE : 15TH SEPTEMBER, 2022.

P.C. :-

1. Learned counsel for the petitioners undertakes to serve the

amended copy of the writ petition upon the learned counsel for

MHADA within two days from today. Undertaking is accepted.

2. The Municipal Corporation is permitted to file additional

affidavit in reply to the amended portion of the writ petition within two

weeks from today and shall serve a copy thereof upon the petitioners'

advocate simultaneously. MHADA is permitted to file reply within two

weeks from the date of service of the amended copy of the petition

with a copy to be served upon the petitioners' as well as the upon the

3-wp682-15.doc

learned counsel for Municipal Corporation simultaneously. Rejoinder,

if any, shall be filed within one week thereafter to the affidavit in reply

already filed by the Municipal Corporation and also to the additional

affidavit in reply that would be served upon the petitioners' advocate

within two weeks from the date of service of the additional affidavit

proposed to be filed by the Municipal Corporation. The petitioners

would be at liberty to file rejoinder to the reply that would be filed by

MHADA within two weeks from the date of service of copy of such

affidavit.

3. Hearing of this petition is expedited by the Hon'ble

Supreme Court.

4. Place the matter on board for directions on 10th November,

2022 to enable this Court to fix early date for hearing and final

disposal of this petition. The parties are at liberty to file brief

proposition of law, synopsis and compilation of judgments which they

propose to rely upon in support of their rival contentions with a copy

to be served upon other side in advance before the next date.

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