Dr.Anahita Pandole vs M/S.S.D.Mittle And Co
2024 Latest Caselaw 24496 Bom

Bombay High Court

Dr.Anahita Pandole vs M/S.S.D.Mittle And Co on 20 August, 2024

Author: M.S. Sonak

Bench: M.S. Sonak

                                                               906.WP.1132-2002.DOC
2024:BHC-OS:12743-DB




                                                                             Pradnya



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION
                             NOTICE OF MOTION NO. 468 OF 2002
                                               WITH
                             NOTICE OF MOTION NO. 226 OF 2014
                                                 IN
                               WRIT PETITION NO. 1132 OF 2002


                 Dr. Anahita Pandole                                  ...Petitioner
                       Versus
                 State of Maharashtra and ors.                    ...Respondents


                 Ms Dhruti Kapadia, a/w Ms Meena Dhuri, for the Respondent-
                      BMC.
                 Mr Milind More, Addl.G.P., for the Respondent-State.
                 Mr Rajesh Parmar, Senior Inspector, License Department, "D"
                      Ward.



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

                                     DATED:        20th August 2024
                 PC:-

1. This Writ Petition No.1132 of 2002 is already disposed of by judgment and order dated 30th July 2012. This Court, in the judgment and order dated 30th July 2012 had clarified that individual Writ Petitions filed by the advertisers, if still

20th August 2024

906.WP.1132-2002.DOC

survive, could be taken up for final disposal on a praecipe by the Petitioners. Liberty was also granted to some of the Applicants to file substantive Petitions.

2. This Court directed that in cases where litigation about hoardings/sky-signs is pending, the Corporation should place the copy of the judgment and order dated 30th July 2012 before the concerned Court at the earliest.

3. Accordingly, we once again record that Writ Petition No.1132 of 2002 stands disposed of by the judgment and order dated 30th July 2012. The Interim Applications, Notice of Motions, Chamber Summons etc. in this Petition also stands disposed of in terms of the directions and liberties in the judgment and order dated 30th July 2012.

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




Signed by: Pradnya Bhogale

Designation: PA To Honourable Judge                      20th August 2024
Date: 21/08/2024 17:48:13