Shree Yashwant Co-Operative ... vs Mumbai Metropolitan Region ...
2023 Latest Caselaw 2640 Bom

                                                                   Board Sr.No.:-903

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

                WRIT PETITION NO. 1898 OF 2019

 Shree Yashwant Co-operative Housing Society ....PETITIONER
 Ltd.
            V/S
 Mumbai Metropolitan Region Development ....RESPONDENT

Authority And 3 Ors.

WITH WRIT PETITION NO. 2820 OF 2018

Indo Nippon Chemical Co. Ltd. ....PETITIONER V/S Mumbai Metropolitan Region Development ....RESPONDENT Authority And 4 Others

WITH INTERIM APPLICATION LODGING NO. 6773 OF 2023 In WRIT PETITION 1898 OF 2019

Shree Yashwant Co-operative Housing Society ....PETITIONER Ltd.

V/S Mumbai Metropolitan Region Development ....RESPONDENT Authority And 3 Ors.

Mr. M. M. Vashi, Senior Advocate with Ms. Aparna Deokar i/b. M/s. M. P.Vashi & Associates for the petitioner in WP/2820/2018.

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Mr. Vaibhav M. Parshurami a/w Ms. Roma Naik, Ms. Apoorva Thakre and Ms. Apoorva Maurya i/b Mr. Vikrant V. Parshurami for the petitioner in WP/1898/2019 & IAL/6773/2023 Dr. Birendra Saraf, Advocate General with Dr. Akshay Shinde, Ms. Pooja Kane-

Kshirsagar for respondent no. 1 (MMRDA) in WP/1898/2019. Dr. Birendra Saraf, Advocate General with Mr. Dushyant Kumar, AGP for State in WP/2820/2018, IAL/30562/2022 & IAL/10714/2022.

Mr. D.N.Mishra and Mr. Y. R. Mishra for respondent no. 3 (UoI) in WP/2820/2018.

Mrs. Shilpa Redkar for MCGM. Shri. Hemant Haryan (AGP) For The State of Maharashtra in WP/1898/2019, IAL/6773/23

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

                               MARNE, JJ
        DATE :                 17th March, 2023
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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