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    Viom Infra Network Maharashtra Ltd. & Anr. Petitioner v. Mira Bhayandar Municipal Corporation And Others S

    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.

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    Viom Infra Network M... v. Mira Bhayandar Munic...
    (Mar 30, 2015)