Anil V Tharthare vs Naredco West Foundation
2023 Latest Caselaw 626 Bom

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

       WRIT PETITION LODGING NO. 35671 OF 2022

 Naredco West Foundation                                 ....PETITIONER
            V/S
 Union Of India And 5 Others                           ....RESPONDENT

WITH INTERIM APPLICATION LODGING NO. 730 OF 2023 In WRIT PETITION STAMP NO. 35671 OF 2022

Anil V Tharthare ....PETITIONER V/S Naredco West Foundation ....RESPONDENT

Mr. Pravin Samdani, Sr. Adv, Mr. Karl Tamboly, Mr. Samit Shukla, Mr. Viraj Parikh, Ms. Saloni Shah, Ms. Shivani Khanwilkar,Mr. Abhishek Kothari i/b M/s. DSK Legal for the Petitioner.

Mr. Amogh Singh a/w Mr. Pranav Thackur for Respondent No.1-UOI.

Mr. Milind V. More, Adll-GP for The State of Maharashtra. Mr. Vijay Patil for Respondent No.3-SRA. Mrs. Rupali Adhate for Respondent No.4-MCGM. Adv. Seema Sarnaik i/b Adv. Sangeeta Salvi a/w Adv. Kavita Yadav For Intervenor in IAL/730/2023.

CORAM : HON'BLE THE ACTING CHIEF JUSTICE & HON'BLE SHRI JUSTICE SANDEEP V.

                               MARNE, JJ
        DATE :                 17th January, 2023



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  P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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