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Gtl Infrastructure Limited v. Dhule Municipal Corporation

Bombay High Court
Sep 29, 2015
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Civil Application No. 12113 of 2015, Writ Petition No. 5490 of 2013

Attorney(S)

Mr. M.S. Kulkarni, advocate No. 1 to 3.

Mrs. A.V. Gondhalekar, A.G.P. No. 4.

Mr. Rahul R. Karpe, advocate for the applicant.

JUDGES

R.M. Borde

P.R. Bora, JJ.

ACTS

No Acts

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1. The applicant shall deposit 50% amount out of total demand made by the Municipal Corporation within a period of one week from today. Subject to deposit of amount within stipulated time, Respondent-Municipal Corporation is directed to de-seal concerned towers.

2. Place the writ petition for admission on 13.10.2015.

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