NEW INDIA CO OPERATIVE HOUSING SOCIETY LTD Vs. MUNICIPAL CORPORATION OF GREATER MUMBAI
LAWS(SC)-2008-9-54
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
September 02,2008
NEW INDIA CO-OPERATIVE HOUSING SOCIETY LTD.
Appellant
VERSUS
MUNICIPAL CORPORATION OF GREATER MUMBAI
Respondents
JUDGEMENT
Markandey Katju, J. -
(1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment of the Division Bench of the Bombay High Court dated 01.9.2006 in Appeal No. 581 of 2006 which was filed against the judgment of a learned Single Judge dated 10.7.2006 in Writ Petition No. 1753 of 2006.
(3.) Heard learned counsel for the parties and perused the record.;
(2.) This appeal has been filed against the impugned judgment of the Division Bench of the Bombay High Court dated 01.9.2006 in Appeal No. 581 of 2006 which was filed against the judgment of a learned Single Judge dated 10.7.2006 in Writ Petition No. 1753 of 2006.
(3.) Heard learned counsel for the parties and perused the record.;
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