Haresh Dulhanomal Chugaria vs Ulhasnagar Municipal Corporation And ...
2026 Latest Caselaw 5163 Bom

Bombay High Court

Haresh Dulhanomal Chugaria vs Ulhasnagar Municipal Corporation And ... on 15 May, 2026

                                                                                                 9-IA-3634-2026 (C).doc
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.15
           19:55:04
           +0530                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                        CIVIL APPELLATE JURISDICTION
                                                  INTERIM APPLICATION NO.3634 OF 2026
                                                                  IN
                                                     WRIT PETITION NO.6416 OF 2023

                              Haresh Dulhanomal Chugaria                                ...Applicant
                                    Versus
                              Ulhasnagar Municipal Corporation And Anr.                 ...Respondents
                                                          __________

                              Ms. Aditi Bhat, Sumeet Tirthani i/b. Sumeet Tirthani, for the Applicant.
                              Mr. P.P. Kakade, Addl. G.P. a/w Smt. M.S. Srivastava, AGP, for the Respondent-
                              State.
                                                                 __________

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

DATE : 15 MAY 2026 (VACATION COURT)

P.C.:

1. Heard learned counsel for the parties.

2. The learned counsel for the Petitioner has preferred this Interim

Application for restoration on the ground that Writ Petition No.6416 of

2023 was dismissed for non-prosecution by a co-ordinate Bench of this

Court vide order dated 5 May 2026.

3. Perused the Interim Application No.3634 of 2026 and its contents

thereof filed for restoration of the said Petition.

4. We are satisfied that a case is made out for restoration of the said

proceedings as sufficient cause has been demonstrated in the said

9-IA-3634-2026 (C).doc

application by the Applicant.

5. Considering the above, we direct that Writ Petition No.6416 of

2023 stands restored to the file of this Court.

6. All concerned to act on an authenticated copy of this order.

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