ABHILASH LAL Vs. HARSH GHANGURDE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the orders of a Division Bench of the High Court of Andhra Pradesh dtd. 16/2/2023 as clarified on 2/3/2023.

(3.) On 12/7/2004, Sevenhills Healthcare Private Limited was put into possession of land belonging to the Municipal Corporation of Greater Mumbai, situated at Survey Nos 155 (pt), 156 (pt), 162(pt) to 168 (pt) and Survey No 208 of Municipal K/East Ward at village Marol, Andheri (East). An agreement was entered into between SHPL and MCGM by which the former was permitted to construct and operate a hospital as part of a public-private partnership.