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Mahanagar Telephone Nigam ... vs The State Of Maharashtra Through ...
2023 Latest Caselaw 9248 Bom

Citation : 2023 Latest Caselaw 9248 Bom
Judgement Date : 4 September, 2023

Bombay High Court
Mahanagar Telephone Nigam ... vs The State Of Maharashtra Through ... on 4 September, 2023
Bench: B.P. Colabawalla, M. M. Sathaye
                                                     PR 2 wp 4721-21.doc



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

                    WRIT PETITION NO. 4721 OF 2022

Mahanagar Telephone Nigam Ltd.                   ...Petitioner
      Versus
The State of Maharashtra and Ors.                ...Respondents

                                WITH
                   WRIT PETITION (L) NO. 5467 OF 2022

Subhash Velji Chawda                             ...Petitioner
      Versus
The State of Maharashtra and Ors.                ..Respondents

                                WITH
               INTERIM APPLICATION (L) NO. 27230 OF 2022
                                  IN
                   WRIT PETITION (L) NO. 5467 OF 2022

Haresh Mohan Naik and Ors.                       ...Applicants
IN THE MATTER BETWEEN:
Subhash Velji Chawda and Ors.                    ...Petitioners
      Versus
The State of Maharashtra and Ors.                ...Respondents

                               WITH
               INTERIM APPLICATION (L) NO. 4458 OF 2022
                                IN
                    WRIT PETITION NO. 418 OF 2019

Mohan Pandurang Devghare and Ors.                ...Applicants
IN THE MATTER BETWEEN:
Jai Ganesh Co-operative Housing Society & Ors. ...Petitioners
     Versus
The District Collector, Mumbai and Ors.          ...Respondents

                                 WITH
                                 Page 1 of 3
                             SEPTEMBER 4, 2023
Sneha Chavan
                                                       PR 2 wp 4721-21.doc



               INTERIM APPLICATION (L) NO. 5462 OF 2022
                                IN
                    WRIT PETITION NO. 418 OF 2019

Suvidha Developers and Anr.                       ...Applicants
IN THE MATTER BETWEEN:
Jai Ganesh Co-operative Housing Society & Ors. ...Petitioners
     Versus
The District Collector, Mumbai and Ors.           ...Respondents

                               WITH
                    WRIT PETITION NO. 368 OF 2020

Sanjay Vasudev Dhage                              ...Petitioner
      Versus
The District Collector, Mumbai and Ors.           ...Respondents

                               WITH
                    WRIT PETITION NO. 418 OF 2019

Jai Ganesh Co-operative Housing Society Ltd.      ...Petitioner
      Versus
The District Collector and Ors.                   ...Respondents

     Mrs. Dikshita Gupte , Advocates for the Petitioner.
     Ms. Lavina Tejwani i/b NDB Law for MTNL in WP/418/2019,
     WP/368/2020 and WPL/5467/2022.
     Mr. Vincent D'Silva, Advocates for the Petitioner in
     WPL/5467/2022.

                           CORAM       : B. P. COLABAWALLA &
                                        M.M. SATHAYE, JJ.
                           DATE       : SEPTEMBER 4, 2023

P. C.


1. The above writ petitions were heard and judgment was

reserved on 21.07.2023. Thereafter, on 07.08.2023, the matter was

SEPTEMBER 4, 2023 Sneha Chavan PR 2 wp 4721-21.doc

moved before us by the Petitioner in Writ Petition N. 4721 of 2022

[Mahanagar Telephone Nigam Limited] requesting that the

judgment may not be pronounced for a period of four weeks, as

MTNL has received some proposal from the Developer, which is

under consideration by MTNL. Considering her request, we stated in

our Order that we shall not pronounce our judgment till 04.09.2023

i.e. today.

2. Today the matter is mentioned because it appears that

the proposal given to MTNL by the Developer [the Petitioner in Writ

Petition (L) No. 5467/2022] is rejected by MTNL.

3. Since this is the position, we shall now pronounce the

Judgment in due course.

4. This order will be digitally signed by the Private

Secretary/ Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.

[ M.M. SATHAYE, J.] [ B. P. COLABAWALLA, J.]

SEPTEMBER 4, 2023 Signed by: Mrs Sneha N Chavan Sneha Chavan Designation: PS To Honourable Judge Date: 05/09/2023 16:35:06

 
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