Viom Infra Network M... v. Mira Bhayandar Munic...

1. Heard.

2. Issue notice to the respondents, returnable after two weeks i.e. 13 April 2015. Mr. Bubna waives service for respondent Nos. 1 to 3.

3. On petitioners' depositing 50% of tax amount as mentioned in the bills impugned in this petition, no coercive action be taken against the petitioners.