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    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.

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    Gtl Infrastructure Ltd. Petitioner v. Nashik Municipal Corporation & Ors. S
    (Jan 6, 2015)