Gorakhnath Shankar Nakhwa And 4 ... vs The Municipal Commissioner Of ...
2022 Latest Caselaw 9565 Bom

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

                 WRIT PETITION NO. 113 OF 2019

 Gorakhnath Shankar Nakhwa And 4 Ors           ....PETITIONER
             V/S
 The Municipal Commissioner Of Muncipal      ....RESPONDENT

Corporation Of Gr.mumbai And 5 Ors

WITH INTERIM APPLICATION NO. 2270 OF 2019 In WRIT PETITION 113 OF 2019

Gorakhnath Shankar Nakhwa And 4 Ors ....PETITIONER V/S The Municipal Commissioner Of Municipal ....RESPONDENT Corporation Of Greater Mumbai And 5 Ors And Shree Samarth

Mr.Pravin Samdani, Senior Advocate, a/w. Mr.Sujit Lahoti, Ziayad Madon, Mr.Parth P. Shah, i/b. M/s.Sujit Lahoti and Associates for the Petitioners.

Mr.Chinmay Acharya for the Applicant. Ms.Purnima Kantharia, a/w. Ms.Sheetal Metakari, i/b. Mr.Sunil Sonawane for the Respondent no.1 MCGM. Mr. Anil Singh ,ASG along with Mr. Aditya Thakkar and Mr.Yogeshwar S.Bhate, a/w. Ms.Savita Ganoo,Mr.Pavan Patil, for the Respondent no.2.

Mr.Abhay L. Patki, Additional Government Pleader for the State for Respondent no.3.

Ms. Sayli Apte along with Shreya Shah i/by Mr. P.G. Lad, the Respondent No.4 for MHADA.

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Mr.Aseem Naphade, a/w. Ms.Shristi Shetty, Ms. Heena Shaikh and Mr. Bhavesh Wadhwani i/b. M/s M.V.Kini & Co. for the Respondent no.6

CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE JUSTICE KAMAL KHATA, JJ DATE : 20th September, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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