LAWS(GJH)-2023-3-976

AHURANAGAR CO-OPERATIVE HOUSING SERVICE SOCIETY LIMITED Vs. MUNICIPAL CORPORATION OF THE CITY OF SURAT

Decided On March 21, 2023
Ahuranagar Co-Operative Housing Service Society Limited Appellant
V/S
MUNICIPAL CORPORATION OF THE CITY OF SURAT Respondents

JUDGEMENT

(1.) Learned advocate Mr.K.K.Trivedi places on record corrected resolution No.1 dtd. 15/3/2023 passed by Ahuranagar Cooperative Housing Service Society Limited, whereby the correct number of petition being Special Civil Application No.19833 of 2022 is mentioned as in the earlier Resolution No.3 dtd. 3/3/2023 petition number was wrongly shown as Special Civil Application No.18833 of 2022. Resolution dtd. 15/3/2023 is ordered to be taken on record.

(2.) Learned advocate Mr.Trivedi also placed on record withdrawal pursis dtd. 13/3/2023 filed by Shri Virendrabhai Shashikant Mistry, President of the petitioner, which reads as under: