MAHARASHTRA CHAMBER OF HOUSING INDUSTRY Vs. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS
LAWS(SC)-2016-8-185
SUPREME COURT OF INDIA
Decided on
August 16,2016
MAHARASHTRA CHAMBER OF HOUSING INDUSTRY
Appellant
VERSUS
Municipal Corporation Of Greater Mumbai And Ors
Respondents
JUDGEMENT
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(1.) Permission to file the special leave petitions is granted.
(2.) Delay condoned.
(3.) Heard Shri P. Chidambaram and Dr. A. M. Singhvi, learned senior counsels for the petitioner.;
(2.) Delay condoned.
(3.) Heard Shri P. Chidambaram and Dr. A. M. Singhvi, learned senior counsels for the petitioner.;
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