Bombay High Court
K. J. Somaiya Medical Trust And Anr vs Brihanmumbai Mahanagar Palika And Ors on 20 August, 2024
Author: M.S. Sonak
Bench: M.S. Sonak
1-WP-892-2004 ORS.DOCX
Pradnya
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 892 OF 2004
K. J. Somaiya Medical Trust and Anr. ...Petitioners
Versus
Brihanmumbai Mahanagar Palika and Ors. ...Respondents
WITH
WRIT PETITION NO. 128 OF 2002
WITH
NOTICE OF MOTION NO. 452 OF 2003
IN
WRIT PETITION NO. 128 OF 2002
WITH
WRIT PETITION NO. 338 OF 2002
WITH
NOTICE OF MOTION NO. 454 OF 2003
IN
WRIT PETITION NO. 338 OF 2002
WITH
WRIT PETITION NO. 478 OF 2002
WITH
NOTICE OF MOTION NO. 453 OF 2003
IN
WRIT PETITION NO. 478 OF 2002
Page 1 of 4
20th August 2024
1-WP-892-2004 ORS.DOCX
WITH
WRIT PETITION NO. 1798 OF 2003
WITH
WRIT PETITION NO. 1134 OF 2003
WITH
WRIT PETITION NO. 2843 OF 2002
WITH
WRIT PETITION NO. 2406 OF 2003
WITH
WRIT PETITION NO. 48 OF 2002
WITH
NOTICE OF MOTION NO. 455 OF 2003
IN
WRIT PETITION NO. 48 OF 2002
WITH
WRIT PETITION NO. 126 OF 2002
WITH
NOTICE OF MOTION NO. 451 OF 2003
IN
WRIT PETITION NO. 126 OF 2002
Adv Diksha J Shetty, a/w Adv Ashutosh Hasija i/b AAK Legal, for
the Petitioners in WP/892/2004.
Mr Cherag Balsara, a/w Ms Hemlata Marathe, Mr Vaibhav Khanna
Page 2 of 4
20th August 2024
1-WP-892-2004 ORS.DOCX
i/b Jehangir Gulabbhai & Bilimoria & Daruwalla, for the
Petitioners in WP/1134/2003.
Mr Firoz Bharucha, a/w Mr Atul Thakkar, Mr H N Vakil, Samkit
Shah i/b Mulla and Mulla and Craigie Blunt and Caroe, for
the Petitioners in WP/2843/2002 and WP/478/2002.
Adv Pankaj R Mishra, for the Petitioners in WP/1798/2003.
Mr Pradip R Kadam, for the Petitioner in WP/2406/2003.
Ms Deepa Chawan, a/w Gaurav Thakur i/b A S Dayal, for the
Petitioners in WP/126/2002.
Mr Rahul Jain, for the Petitioner in WP/338/2002.
Ms Priyanka Sonawane, i/b S K Sonawane, for the Respondent-
BMC.
Ms Uma Palsuledesai, AGP, for the Respondent-State in
WP/892/2004.
Mr Amar Mishra, AGP, for the Respondent-State in WP/2406/2003.
Mr Rahul Jain, for the Petitioner in WP/338/2002.
Mr Harinder Toor, a/w Shraddha Nagaonkar a/w Aprajita Mahto
i/b Sagar Shetty, for Respondent No.2 in WP/128/2002,
WP/478/2002, WP/1798/2003, WP/1134/2003,
WP/2843/2002, WP/2406/2003 and for Respondents 2 and
3 in WP/338/2002, WP/48/2002 and WP/126/2002.
CORAM M.S. Sonak &
Kamal Khata, JJ.
DATED: 20th August 2024
PC:-
1. List these matters on 11 September 2024 at 2.30 p.m.
2. Learned counsel for the petitioners agree to file synopsis and
compilation of judgments. Similarly, learned counsel for the BEST
states that the BEST will place on record certain orders/decisions
by giving advance copies to the learned counsel for the petitioners.
3. Learned counsel for the BMC and BEST may also give
synopsis along with the compilation of judgments.
20th August 2024
1-WP-892-2004 ORS.DOCX
4. At the oral request of learned counsel for the petitioners in
Writ Petition No. 892 of 2004 leave is granted to amend the cause
title of Writ Petition No. 892 of 2004, so as to indicate the name of
the present dean.
5. The amendment to be carried out forthwith. Reverification is
dispensed with.
(Kamal Khata, J) (M.S. Sonak, J)
Signed by: Darshan Patil
Designation: PA To Honourable Judge 20th August 2024
Date: 21/08/2024 11:34:56
