Vimla Kantilal Parmar vs Municipal Corporation Of Greater ...
2024 Latest Caselaw 22097 Bom

Bombay High Court

Vimla Kantilal Parmar vs Municipal Corporation Of Greater ... on 1 August, 2024

Author: M.S. Sonak

Bench: M.S. Sonak

            Digitally signed
                                                                                        (910) CONPW-2.14.DOCX
            by LAXMIKANT
LAXMIKANT   GOPAL
GOPAL       CHANDAN
CHANDAN     Date:
            2024.08.01
            18:58:30 +0530



                                                                                                                 lgc



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                                CONTEMPT PETITION NO.2 OF 2014
                                                                       IN
                                                   WRIT PETITION NO.2103 OF 2010


                                Mrs. Vimala Kanltilal Parmar & ors.                                ...Petitioner
                                      Versus
                                Municipal Corporation of Gr. Mumbai and ors.                   ...Respondents


                                None for the Petitioner.
                                Mr A Y Sakhare, Senior Advocate a/w Ms Priyanaka Sonawane for
                                      the Respondent - BMC.



                                                              CORAM      M.S. Sonak &
                                                                         Kamal Khata, JJ.

                                                              DATED:     01 August 2024
                                PC:-


                                1.      None for the Petitioner.

2. Mr. Sakhare, learned Senior Counsel appearing for the BMC, states that the BMC has applied for review of the judgment and order dated 04 July 2011 of which contempt is alleged. Accordingly, Mr. Sakhare submits that the Review Petition be taken up along with this Contempt Petition.

01 August 2024

(910) CONPW-2.14.DOCX

3. Accordingly, place Review Petition (Writ Petition) Lodging No. 63 of 2015 and Notice of Motion (Writ Petition) No.424 of 2017 along with this Contempt Petition on 16 August 2024.

(Kamal Khata, J) (M.S. Sonak, J)

01 August 2024