Municipal Corporation Of Greater ... vs B. J. Development Corporation Pvt. Ltd. ...
2024 Latest Caselaw 2392 Bom

Bombay High Court

Municipal Corporation Of Greater ... vs B. J. Development Corporation Pvt. Ltd. ... on 25 January, 2024

Author: M. M. Sathaye

Bench: B. P. Colabawalla, M. M. Sathaye

                                                                                                      2.WP.1928.18.DOC




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                         ORDINARY ORIGINAL CIVIL JURISDICTION

                                                WRIT PETITION NO. 1928 OF 2018

                                 Municipal Corporation of Greater Mumbai                      ..Petitioner

ANJALI
TUSHAR
         Digitally signed by
         ANJALI TUSHAR
         ASWALE
                                 Versus
         Date: 2024.01.25
ASWALE   18:17:18 +0530



                                 M/s. B. J. Development Corporation
                                 Pvt Ltd & Ors                                             ..Respondents

                                   Mr.Girish Godbole, Senior Advocate, with Mr.Rahul
                                   Soman, Aditya A. Joshi, Mrs.R. M. Hajare i/b Sunil
                                   Sonawane, Advocates for the Petitioner.

                                   Mr.Pravin Samdani, Senior Advocate, with Mr.Nivit
                                   Srivastav, Sneha Patil, Amish S. Gandhi i/b Maniar
                                   Srivastava & Associates, Advocates for Respondent No.1.

                                   Mr. A. L. Patki, Addl. G. P. , for Respondent Nos.2 to 5.

                                   Mr. R. V. Juwalekar A. E. (DP) P/N ward is present.

                                                          CORAM     : B. P. COLABAWALLA, J &
                                                                      M. M. SATHAYE, JJ.

                                                          DATE      : JANUARY 25, 2024
                                                                      (in chambers)


                                P.C.

In the above matter, the arguments were concluded

and we had reserved judgment on 13th September, 2023.

However, during the course of dictating the judgment, we had

certain doubts and queries. We have, therefore, placed the matter

in Chambers today. Those queries have now been resolved by the

January 25,2024 Aswale

2.WP.1928.18.DOC

respective counsels. Hence, the judgment shall be pronounced in

due course.

2 This order will be digitally signed by the Private

Secretary/ Personal Assistant of this Court. All concerned will act

on production by fax or email of a digitally signed copy of this

order.

[M. M. SATHAYE, J.] [ B. P. COLABAWALLA, J ].

January 25,2024 Aswale