M/S. Instakart Services Pvt. Ltd vs The State Of Maharashtra And Ors
2022 Latest Caselaw 9943 Bom

           Digitally signed
           by SUMEDH
SUMEDH     NAMDEO
NAMDEO     SONAWANE
SONAWANE   Date:
           2022.09.29
           18:25:18 +0530




                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          CIVIL APPELLATE JURISDICTION


                                                         WRIT PETITION NO.2565 OF 2017


                              M/s. Instakart Services Private Limited                    .. Petitioner
                                        v/s.
                              State of Maharashtra and Ors.                              .. Respondents



                              Mr. Rafique Dada, Senior Counsel a/w. Ms. Rohit Jain, Mr. Gopal
                              Mundhra, Ms. Ginita Bodani, Ms. Ankita Vashistha i/by Economics Laws
                              Practice, for the petitioner.
                              Mr. A. A. Alaspurkar, AGP for the respondent No.1.
                              Mr. Aditya Mahadik h/f Mr. A. P. Kulkarni, for respondent Nos.2 and 3 -
                              PMC.
                              Mr. Rohan Shah a/w. Ms. Surbhi Prabhudesai i/by Ms. Deepali Kamble,
                              for respondent No.4.


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

DATED : 28TH SEPTEMBER, 2022.

P.C. :

1. Learned counsel for the Pune Municipal Corporation seeks

adjournment on the ground that Mr. Kulkarni, learned counsel

appearing for the Municipal Corporation is in personal difficulty

for the period of two weeks from today and thus unable to argue

5.wp.2565.17.(civil).doc sns this matter today.

2. Place the matter on board for 'admission' on 10th November 2022.

3. Parties are put to the notice that the Court will make an endevour

to dispose off the matter on the next date finally subject to the

time constraint.

4. Parties are at liberty to file brief proposition of law alongwith

copies of judgments in support of their rival contentions with

copies to be supplied to the other parties in advance.

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

5.wp.2565.17.(civil).doc sns