REGENT COMPUTRONICS PVT. LTD.

Atria Constructions Appellant

V/S

Municipal Commis, Pune Respondents

Referred Judgements :-

AYAAUBKHAN NOORKHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
S P KAPOOR JIWAN LAL VS. STATE OF HIMACHAL PRADESH:STATE OF HIMACHAL PRADESH [REFERRED TO]
ZENIT MATAPLAST P LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
FULJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]
RASID JAVED VS. STATE OF UP [REFERRED TO]
UNION OF INDIA VS. SHIV RAJ [REFERRED TO]
RAJIV KUMAR VS. STATE OF U.P. AND ANR. [REFERRED TO]
KEYSTONE REALTORS PVT. LTD. VS. ANIL V. THARTHARE [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. By consent of the parties heard finally.

(2.) These are two proceedings filed under Article 226 of the Constitution of INDIA.

(3.) Writ Petition No. 1022 of 2025 is filed by M/s. Atria Constructions assailing a Stop Work Notice dtd. 10/12/2024 issued to such petitioner by respondent nos.3 and 4, namely the Junior Engineer and the Deputy Engineer of Building Development Department of the Pune Municipal Corporation respondent no.1 (for short, "the Municipal Corporation").

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ATRIA CONSTRUCTIONS Vs. MUNICIPAL COMMIS, PUNE

Referred Judgements :-

JUDGEMENT

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