REGENT COMPUTRONICS PVT. LTD.

Municipal Commissioner Of Municipal Corporation Of Greater Bombay Appellant

V/S

Vardhman And Hiranandani Developers Respondents

Referred Judgements :-

SECRETARY JAIPUR DEVELOPMENT AUTHORITY JAIPUR VS. DAULAT MAL JAIN [REFERRED TO]
M I BUILDERS PVT LIMITED VS. RADHEY SHYAM SAHU [REFERRED TO]
PIEDADE FILOMENA GONSLVES VS. STATE OF GOA [REFERRED TO]
EKTA SHAKTI FOUNDATION VS. GOVT OF NCT OF DELHI [REFERRED TO]
SURESH ESTATES PVT LTD VS. MUNICIPAL CORP OF GREATER MUMBAI [REFERRED TO]
M NIZAMUDEEN VS. CHEMPLAST SANMAR LIMITED [REFERRED TO]
GOAN REAL ESTATE AND CONSTRUCTION LTD VS. UNION OF INDIA [REFERRED TO]
SNEHA MANDAL CO OPERATIVE HOUSING SOCIETY LIMITED VS. UNION OF INDIA [REFERRED TO]
ESHA EKTA APARTMENTS CO-OPERATIVE VS. MUNICIPAL CORPORATION OF MUMBAI [REFERRED TO]
KERALA STATE COASTAL ZONE MANAGEMENT AUTHORITY VS. STATE OF KERALA MARADU MUNICIPALITY [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) First Appeal No.849 of 2019 fled by original plaintiffs challenging the judgment and decree dated 17.6.2014 passed by Bombay City Civil Court at Dindoshi, Borivali Division, Mumbai in L.C.Suit No.2450 of 2003 and First Appeal No.165 of 2015 fled by the Municipal Corporation of Greater Bombay original defendants challenging the same judgment and decree.

(3.) For the sake of convenience, the nomenclature of the parties will be referred to as stated in the Suit i.e. appellant in First Appeal No.849 of 2019 as plaintiffs and respondent as defendants and appellant in First Appeal No.165 of 2015 as defendants and respondent as plaintiffs.

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MUNICIPAL COMMISSIONER OF MUNICIPAL CORPORATION OF GREATER BOMBAY Vs. VARDHMAN & HIRANANDANI DEVELOPERS

Referred Judgements :-

JUDGEMENT

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