Mr. Anil Agrawal vs. Municipal Corporation Of Greater Mumbai And Ors
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AOST 25086-19.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION APPEAL FROM ORDER (ST.) NO.25086 OF 2019
Mr. Anil Agrawal … Appellant Versus Municipal Corporation of Greater Mumbai And Others
… Respondents
….. Mr. Prayag Joshi i/b Bipin Joshi for the Appellant. Mr. Mayur Khandeparkar a/w Arun Panickar for Respondent No.5. ….. CORAM : S.C. GUPTE, J.
DATE : 25 NOVEMBER 2019 P. C. : . The following sentence be added after the sentence beginning with the words “The alternative premises” and ending with the words “entitlement of the parties.”, in paragraph-7 of the order dated 25 September 2019 : “The offer was either on ownership basis with payment of cost of construction plus GST per sq.ft. by the Plaintiff to the developers or on rental basis on payment of rent.” 2 The order dated 25 September 2019 be corrected and uploaded on the server.
(S.C. GUPTE, J.)
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