Vikas Premises Co-Operative Society ... vs Brihanmumbai Municipal Corporation
2025 Latest Caselaw 2240 Bom

Bombay High Court

Vikas Premises Co-Operative Society ... vs Brihanmumbai Municipal Corporation on 13 August, 2025

Author: G.S. Kulkarni

Bench: G.S. Kulkarni

                                                                               910-IA-L-22838-2025.doc


                                                                                                     Shailaja

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       ORDINARY ORIGINAL CIVIL JURISDICTION

                                          INTERIM APPLICATION [L] NO.22838 OF 2025
                                                            IN
                                               WRIT PETITION NO.2517 OF 2025

                   Vikas Premises Co-operative Housing          ]
                   Society Limited                              ]     Applicant

                   IN THE MATTER BETWEEN:

                   Vikas Premises Co-operative Housing          ]
                   Society Limited                              ]     Petitioner
                          Versus
                   Brihanmumbai Municipal Corporation           ]
                   and others                                   ]     Respondents

                                                      .....

Dr. Milind Sathe, Senior Advocate a/w Mr. Rohan Cama a/w Mr. Ishwar Nankani a/w Ms. Vrushali Pokharna and Ms. Avishka Jadhav i/b M/s. Nankani & Associates, for Applicant.

Ms. K.H. Mastakar i/b Ms. Komal Punjabi, for Respondents No.1 to 4 - B.M.C.

Mr. Sumeet Palsuledesai i/b M.V. Kini and Co., for Respondent No.6 - BEST.

Mr. Atul Vanarse, A.G.P, for Respondent - State.

.....

CORAM : G.S. KULKARNI & ARIF S. DOCTOR, J.J.

DATE : 13th AUGUST, 2025.

P.C:

1. Let reply to this Interim Application be placed on record on behalf of

respondent - Municipal Corporation of Greater Mumbai and served on learned

Counsel for the application by Monday, the 18th August, 2025.

SHAILAJA Digitally signed by SHAILAJA 1 of 2 SHRIKANT HALKUDE SHRIKANT Date: 2025.08.13 19:55:05 HALKUDE +0530

910-IA-L-22838-2025.doc

2. Stand over to 20th August, 2025. High on Board.

3. In the meantime, relief granted by this Court vide judgment and order

dated 2nd July, 2025 shall continue to operate.

[ARIF S. DOCTOR, J.] [G.S. KULKARNI, J.]

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