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Garib Nawaz Corporation And Ors v. State Of Maharashtra & Ors

Garib Nawaz Corporation And Ors v. State Of Maharashtra & Ors

(High Court Of Judicature At Bombay)

WRIT PETITION (L) NO. 17488 OF 2021 WITH WRIT PETITION (L) NO. 17613 OF 2021 | 27-08-2021

1. Learned Counsel for the private Respondents states that they would file Affidavit-in-Reply by Monday i.e. 30 August 2021 and serve a copy thereof upon the Advocate for the Petitioners by 12 noon on 30 August 2021. Rejoinder, if any, before the next date.

2. List the Petitions on 31 August 2021 (H.O.B.).

Advocate List
  • Mr.Arshad Sheikh a/w. Adv.Sudha Dwivedi, Mr.Hafeez Rahman, and Mr.Sanjay Regu i/b. Adv.Vinsha Acharya for the Petitioner.

  • Mr. Sunip Sen a/w. Mr. Hafeez Rahman, Mr.Ranjit Agashe and Mr.Rajendra Jain i/b. Ms.Namrata Agashe for the Petitioner.

  • Mr.Amit Shastri, AGP for the Respondent -State.

  • Mr.A.Y.Sakhare, Senior Counsel a/w. Adv,Rohan Mipury and Adv,Pooja Yadav i/b. Ms. Aruna Savla for the Respondent- Municipal Corporation.

  • Mr.Birendra Saraf, Sr.Advocate with Mr.Aseem Naphade a/w Mr.Naresh Chheda, Mr.Vikant Shetty and Ms.Sakina Electricwalla i/b Tanrus Legal for Respondent No.4.

  • Mr.L.T.Satelkar, AGP for the Respondent -State.

  • Mr.Venkatesh Dhond,Sr.Advocate and Mr.Rashmin Khandekar a/w Mr.Naresh Chheda, Mr.Vikant Shetty and Ms.Sakina Electricwalla i/b Tanrus Legal for Respondent No.4.

Bench
  • HON'BLE SHRI JUSTICE A.A. SAYED
  • HON'BLE SHRI JUSTICE S.G.DIGE
Eq Citations
  • LQ/BomHC/2021/1161
Head Note

Constitution of India — Art. 136 — Writ Petitions — Pending petitions — Scheduling of hearing