Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
PETITIONER:
MUNICIPAL CORPORATION OF GREATER BOMBAY
Vs.
RESPONDENT:
THE INDUSTRIAL DEVELOPMENT &INVESTMENT CO. PVT. LTD. & ORS.
DATE OF JUDGMENT: 06/09/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
MAJMUDAR S.B. (J)
CITATION:
JT 1996 (8) 16
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
In view of the concurrent order this appeal has to be
allowed and the writ petition has appeal has to be
dismissed. The order of the Division Bench is set aside
and the order of the learned Single Judge stands restored.
Consequently the appeal is allowed with costs quantified at
Rs.10,000/- (Rupees Ten Thousand only).