COLGATE PALMOLIVE (INDIA) LTD Vs. MUMBAI MAHANAGAR PALIKA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Petitioner, by instituting this Petition, seeks the following reliefs:-

(3.) This Petition was directed to be taken up along with First Appeal No.431 of 2002. However, Mr. Motwani, learned counsel for the Petitioner, submitted that First Appeal No.431 of 2002 has been dismissed for non-prosecution. Accordingly, we proceed to consider Writ Petition No.2302 of 2001.