P.C:
Rule, returnable on 10 August 2015.
In the meantime, there shall be ad-interim, we repeat, ad-interim order restraining the respondent - Municipal Corporation from enforcing the demand of taxes on the petitioner in respect of mobile towers under the Mumbai Municipal Corporation Act, 1949 on condition that the petitioner deposits with the respondent - Municipal Corporation 50% of the tax amount without prejudice to the rights and contentions of the parties. The respondent - Municipal Corporation shall also accept such 50% amount without prejudice to its rights and contentions.
2. As regards liability to pay the remaining 50% amount, the petitioner shall furnish a bank guarantee of a nationalized bank to the satisfaction of the Prothonotary & Senior Master within 6 weeks from today.
3. This ad-interim order shall become effective from today on condition that the petitioner deposits the amount in compliance with this order within 6 weeks from today.
4. We make it clear that this is only an ad-interim order and in case the petition is not taken up for final hearing on 10 August 2015, this Court will consider passing further appropriate interim orders including vacating this ad-interim order.