VOLTAS LIMITED Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) The Writ Petition was admitted on 29/7/2008. The hearing has been expedited. The matter is being pending since then.

(2.) Now the Petitioner has filed an Interim Application No. 1463 of 2022 which seeks the following reliefs:

(3.) On a plain reading, it seems to us that the reliefs, if granted, would effectively dispose of the Petition itself. The Respondents have no objection to the Interim Application being taken up. We have considered Mr Limaye's submission on behalf of the Thane Municipal Corporation ("TMC")