16-WP-739&1023-21-I.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 739 OF 2021
Pankaj Unit No. 1 Housing Development
Company Private Limited & Ors. ...Petitioners
Versus
The State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION NO. 1023 OF 2021
Oshiwara Land Development Company
Private Limited & Anr. ...Petitioners
Versus
The State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION (L) NO. 16824 OF 2021
The Samarth Nagar Lokhandwala
Complex Co-operative Housing Societies
...Petitioners
Associations Ltd.
Versus
The State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION (L) NO. 16825 OF 2021
Apna Ghar (East) CHS Association Ltd. ...Petitioners
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Versus
The State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION (L) NO. 16917 OF 2021
Apna Ghar (West) CHS Association Ltd. ...Petitioners
Versus
The State of Maharashtra & Ors. ...Respondents
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Mr. Zal Andhyarujina, Senior Advocate a/w Mr. Kunal
Dwarkadas, Mr. Amit Mehta i/by M/s. Mahimtura & Company
for the Petitioners in WP/739/21.
Mr. Kunal Dwarkadas a/w Mr. Ayaz Bilawala, Mr. Yogesh
Gaikwad, Mr. Yohan Mehta i/by M/s. Bilawala and Co. for the
Petitioners in WP/1023/21.
Mr. Kunal Bhanage for the Petitioner in WPL/16824/21.
Mr. Akshay Pawar for the Petitioner in WPL/16825/21.
Mr. Anish Khandekar for the Petitioner in WPL/16917/21.
Ms. Geeta Shastri, Addl.GP for the Respondent in WP/739/21.
Mr. Himanshu Takke, Asst. GP for Respondent in WP/1023/21.
Mr. Amit Shastri, Asst.G.P. for Respondent in WPL/16824/21.
Mr. S.B. Gore, Asst.G.P. for Respondent in WPL/16825/21.
Ms. Uma Palsuledesai, Asst.G.P. for Respondent in WPL/
16917/21.
Mr. Yashodeep Deshmukh a/w Ms. Sheetal Metakari i/by Ms.
Aruna Savla for the Respondent-MCGM in all WPs.
Mr. Darshit Jain i/by M/s. Divya D. Jain and Mr. Dileep Satale
for Respondent No. 6 in WP/739/21.
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Mr. Yogesh Gaikwad a/w Mr. Ayaz Bilawala, Mr. Yohan Mehta
i/by M/s. Bilawala and Co. for the Respondent No. 7 in
WP/739/21.
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CORAM : R.D. DHANUKA &
R.I. CHAGLA, JJ.
DATE : 26 August 2021
(V.C.)
ORDER :
1. Some of the Respondents have not fled Affdavit in Reply in these two Petitions. Time to fle Affdavit in Reply is extended by one week with a copy to be served upon the Petitioner's Advocate simultaneously.
2. Affdavit in Rejoinder, if any, shall be fled within a period of one week thereafter with a copy to be served upon the Respondent's Advocate simultaneously.
3. The Petitioners to serve a copy of Writ Petition in Writ Petition No. 1023 of 2021 to the Government Pleader within two days from today.
4. The State Government is permitted to fle Affdavit 3/5 ::: Uploaded on - 27/08/2021 ::: Downloaded on - 28/08/2021 01:58:16 ::: 16-WP-739&1023-21-I.doc in Reply in that Petition also from the date of service of the papers and proceedings with a copy to be served upon the Petitioner's Advocate simultaneously. Affdavit in Rejoinder, if any, shall be fled within a period of one week thereafter with a copy to be served upon the Respondent's Advocate simultaneously.
5. It is made clear that no further extension of time will be granted. If Reply is not fled within time permitted by this Court, matter to be proceeded with without Reply of the parties on the next date.
6. Parties are directed to fle brief synopsis and proposition of law along with copy of the judgments on which they seek to rely upon in support of their rival contentions with copy to be served on the otherside.
7. In the other Petitions being Writ Petition (L) No. 16824 of 2021, Writ Petition (L) No. 16825 of 2021 and Writ Petition (L) No. 16917 of 2021, if service is not completed, same to be completed within a period of three days from today. 4/5 ::: Uploaded on - 27/08/2021 ::: Downloaded on - 28/08/2021 01:58:16 :::
16-WP-739&1023-21-I.doc Similar directions are issued with regard to fling of Affdavit in Reply and Affdavit in Rejoinder and also synopsis, proposition of law and copy of judgments.
8. Ad-interim relief, if any, granted by this Court to continue till next date.
9. Place the matter on board on 6th October 2021.
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