Ratilal Bhoja Gami vs Municipal Corporation Of Greater ...
2026 Latest Caselaw 4881 Bom

Bombay High Court

Ratilal Bhoja Gami vs Municipal Corporation Of Greater ... on 12 May, 2026

  2026:BHC-OS:12260-DB
                                                                                          2-WP(L)-40690-2025 (OS).doc
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.12
           18:03:10
           +0530                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             ORDINARY ORIGINAL CIVIL JURISDICTION

                                                  WRIT PETITION (ST) NO. 40690 OF 2025

                              Ratilal Bhoja Gami                                          ...Petitioner
                                     Versus
                              Municipal Corporation of Greater Mumbai
                              (MCGM-BMC) Through Its Municipal Commissioner ...Respondent
                                                              __________
                              Mr. Sanket Kadam i/b. Mr. Aniket Pawar, for the Petitioner.
                              Ms. Jyoti Mhatre i/b. Komal Punjabi, for the Respondent Nos.1 to 3.
                              Mr. Sunil Salunke, Sub-Eng (B & F) A Ward.
                                                                 __________

                                                             CORAM : ADVAIT M. SETHNA &
                                                                     SANDESH D. PATIL, JJ.

DATE : 12 MAY 2026 (VACATION COURT)

P.C.:

1. Heard learned counsel for the parties.

2. Mr. Kadam, learned counsel appearing for the Petitioner seeks leave

to unconditionally withdraw this Petition as the subject premises have

already been vacated. This is not controverted by the learned counsel for

the Respondent.

3. In view thereof, nothing survives in the Petition. Liberty to

withdraw this Petition is granted in the aforesaid terms.

4. Petition is disposed of as withdrawn.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]