Gtl Infrastructure Ltd. Petitioner v. Nashik Municipal Corporation & Ors. S

1. Not on board. Taken on board.

2. Heard learned counsel appearing for the petitioner and learned counsel appearing for the respondents. A statutory remedy is available to the petitioner to challenge the demand made for property taxes. Hence no case is made out for grant of ad-interim relief. The petition be listed on board on 23 February, 2015.