Dhanraj Hospitality And Services ... vs Municipal Corporation Of Greater ...
2026 Latest Caselaw 5334 Bom

Bombay High Court

Dhanraj Hospitality And Services ... vs Municipal Corporation Of Greater ... on 20 May, 2026

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

                                        WRIT PETITION (L) NO. 17747 OF 2026

                      Dhanraj Hospitality and Services
                      Private Limited                                              .. Petitioner

                                  Vs.

                      Municipal Corporation of
                      Greater Mumbai and Others                                    .. Respondents

                      Mr. Venkateshwar Dhond with Mr. Nitesh Bhutekar, Dr. Kshitija
                      Wadatkar, Ms. Khushi Pathavia, Mr. Kushal Shah, Advocates for the
                      Petitioner.

                      Mr. Girish Godbole (through V.C.) with Ms. Rupali Adhate, Mr. Pratik
                      Garde i/b Ms. Komal Punjabi, Advocates for the Respondents-MCGM.

                      Ms. Anjali P. Purav, Advocate for Respondent no.4.

                      Ms. Fatima Lakdawala, AGP for the Respondent-State.

                      Mr. Gajanan Dhotre, Designated Officer (Building & Factory Dept) T
                      Ward, present.
                      Mr. Kishor Jagtap, Junior Engineer (Building & Factory Dept) T Ward,
                      present.
                                                 CORAM : GAUTAM A. ANKHAD &
                                                             SANDESH D. PATIL, JJ.

DATE : 20TH MAY 2026 [ VACATION COURT ]

P.C. :

Not to be placed before the Bench of which Gautam A. Ankhad, J.

is a Member.

BHARAT DASHARATH PANDIT [ SANDESH D. PATIL, J.] [GAUTAM A. ANKHAD, J.]

18 WPL-17747-2026.doc bdpsps