Diabetic Association Of India vs State Of Maharashtra And 3 Ors
2024 Latest Caselaw 23016 Bom

Bombay High Court

Diabetic Association Of India vs State Of Maharashtra And 3 Ors on 7 August, 2024

Author: M.S. Sonak

Bench: M.S. Sonak

                                                      13-OSWP-1797-2005+.DOC




                                                                              Ashwini

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                    WRIT PETITION NO. 1797 OF 2005

 Sushilaben R Mehta & Sir Kikabhai Premchand                      ...Petitioners
 Institute Cardiac & Anr
        Versus
 Mumbai Municipal Corporation & Ors                             ...Respondents

                               WITH
                    WRIT PETITION NO. 1182 OF 2006

 Diabetic Association of India                                       ...Petitioner
        Versus
 State of Maharashtra & Ors                                     ...Respondents

                               WITH
                    WRIT PETITION NO. 1247 OF 2005
 Dr Ballabhai Nanvati Hospital & Anr                               ...Petitioners
       Versus
 Mumbai Municipal Corporation & Ors                             ...Respondents

 Mr Firoz Bharucha, with H Choksi & Prathamesh Jadhav, i/b Kanga
      & Co, for the Petitioners in WP/1797/2005.
 Mr Rohan Sathaye, with PG Shetty, i/b Res Legal, for the Petitioner in
      WP/1182/2006.
 Mr Firoz Bharucha, with Sachin Chandarana & Aagam Mehta, i/b
      Manilal Kher Ambalal & Co, for the Petitioners in
      WP/1247/2005.
 Mr Abhay L Patki, Addl. GP, for Respondent No. 1 in
      WP/1182/2006.
 Ms Meena Dhuri, for the Respondent-BMC.

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

7th August 2024

13-OSWP-1797-2005+.DOC

DATED: 7th August 2024 PC:-

1. Ms Dhuri, learned Counsel for the BMC states that Replies have been filed in Writ Petition No. 1797 of 2005 and Writ Petition No. 1247 of 2005 which are identical. She says that this Reply may be treated as the Reply filed in Writ Petition No. 1182 of 2006. She also hands over a copy the Reply in Writ Petition No. 1247 of 2005.

to the learned Counsel for the Petitioner in Writ Petition No. 1182 of 2006.

2. At the request of learned Counsel for the Petitioners we post these matters for final hearing on 2nd September 2024. The Petitioners and Respondents are directed to give a short synopsis along with compilation of judgments that they seek to rely upon to facilitate the disposal of these Petitions.

3. Accordingly, place these matters on 2nd September 2024 for directions with a clear understanding that they would be decided finally on the said date subject no doubt time constraints. If the Petitioner in Writ Petition No. 1182 of 2006 wishes to file Rejoinder, such Rejoinder should be filed and served latest by 14th August 2024.

4. List these matters on 2nd September 2024 for final hearing/directions.

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





                                  7th August 2024