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Trishul Construction Co vs City And Industrial Development ...
2024 Latest Caselaw 24535 Bom

Citation : 2024 Latest Caselaw 24535 Bom
Judgement Date : 20 August, 2024

Bombay High Court

Trishul Construction Co vs City And Industrial Development ... on 20 August, 2024

Author: Amit Borkar

Bench: Amit Borkar

                                                                                          6-wp-864-2024.doc


                       Shabnoor

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                           WRIT PETITION NO.864 OF 2024

         Digitally
                       Trishul Construction Company Ltd.                  ... Petitioner
         signed by


AYUB
PATHAN
         SHABNOOR
SHABNOOR AYUB
         PATHAN
         Date:
                                  V/s.
         2024.08.21
         10:44:49
         +0530
                       City And Industrial Development
                       Corporation Ltd. & Ors.                            ... Respondents


                       Mr. Navroz Seervai, Senior Advocate a/w Mr. Rohan Cama
                       a/w Mr. Aditya Udeshi a/w Mr. Sanjay Udeshi a/w Mr.
                       Rahul Sanghvi a/w Mr. Netaji Gawade i/by M/s. Sanjay
                       Udeshi & Co. for Petitioner.
                       Mr. Janak Dwarkadas, Senior Counsel a/w Ms. Namrata
                       Vinod a/w Mr. Rahul Sinha and Mr. Soham Bhalerao i/by
                       DSK Legal for respondent No.1 - CIDCO.
                       Mr. P. P. Kakade, Government Pleader with Mr. O. A.
                       Chandurkar, Additional Government Pleader with Ms. G. R.
                       Raghuwanshi,    Additional   Government    Pleader   for
                       respondent - State.


                                  CORAM : DEVENDRA KUMAR UPADHYAYA, CJ &
                                          AMIT BORKAR, J.

DATED : AUGUST 20, 2024

P.C.:

1. Heard; judgment is reserved.

(AMIT BORKAR, J.) (CHIEF JUSTICE)

 
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