Mustafa Ibrahim Nadiadwala vs The State Of Maharashtra Through ...
2023 Latest Caselaw 7988 Bom

                                                                               Board Sr.No.:-4

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

                WRIT PETITION NO. 3565 OF 2016

 Mustafa Ibrahim Nadiadwala                  ....PETITIONER
             V/S
 The State Of Maharashtra Through The     ....RESPONDENT

Secretary Of Urban Development Dept. And Ors

Sr. Adv Girish Godbole a/w Adv Shon Gadgil, a/w Adv Gaurav Gopal a/w Adv Mohit Goyal i/b Wadia Ghandy and Co. for Petitioner Mr. A.I.Patel, Addl.G.P. and Mrs. M.S.Bane, AGP, for

Sr. Adv. A.S.Khandeparkar, a/w Adv Niranjan Shimpi for

CORAM : HON'BLE SHRI JUSTICE B.P.

COLABAWALLA & HON'BLE SHRI JUSTICE M. M. SATHAYE, JJ DATE : 7th August, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

Page 1/1