MUNICIPAL CORPN. OF GREATER BOMBAY Vs INDUSTRIAL DEV. & INVEST.CO. PVT. LTD.
Bench: RAMASWAMY,K.
Case number: C.A. No.-000286-000286 / 1989
Diary number: 63082 / 1989
Advocates: Vs
K. J. JOHN
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PETITIONER: MUNICIPAL CORPORATION OF GREATER BOMBAY
Vs.
RESPONDENT: THE INDUSTRIAL DEVELOPMENT &INVESTMENT CO. PVT. LTD. & ORS.
DATE OF JUDGMENT: 06/09/1996
BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. MAJMUDAR S.B. (J)
CITATION: JT 1996 (8) 16
ACT:
HEADNOTE:
JUDGMENT: O R D E R In view of the concurrent order this appeal has to be allowed and the writ petition has appeal has to be dismissed. The order of the Division Bench is set aside and the order of the learned Single Judge stands restored. Consequently the appeal is allowed with costs quantified at Rs.10,000/- (Rupees Ten Thousand only).