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Bombay High Court
Rohan Tapovan Cooperative Houseing vs State Of Maharashtra Thr The Principal ... on 13 May, 2026
PALLAVI
MAHENDRA 2-WP-9503-2025 (C).doc
WARGAONKAR
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PALLAVI MAHENDRA
WARGAONKAR
Date: 2026.05.13
20:08:11 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 9503 OF 2025
Rohan Tapovan Cooperative Housing ...Petitioner
Versus
State of Maharashtra
Thr. The Principal Secretary Urban Development
Dept. And Ors. ...Respondents
__________
Adv. S.S. Bedekar i/b. Manish Kelkar, for the Petitioner.
Mr. P.P. Kakade, Addl.G.P. a/w Mr. M.M. Pable, AGP, for the Respondent
No.1.
Mr. R.S. Khadapkar for Respondent Nos.2 and 3.
Mr. Abhijit Kulkarni i/b. Adv. Surbhi Oswal for Respondent No.4.
Ms. Aparna Kalathil a/w Sayali Apte i/b. P.G. Lad for Respondent No.5 -
MHADA.
Mr. Akshay Patil a/w Joshua D'souza, Chirag Sancheti, Hriday Karia,
Saad Memon i/b. Bulwark Solicitors for the Respondent No.6.
__________
CORAM : ADVAIT M. SETHNA &
SANDESH D. PATIL, JJ.
DATE : 13 MAY 2026 (VACATION COURT) P.C.:
1. Heard learned counsel for some time.
2. At the request of the learned counsel for the Petitioner, the matter is stood over to Friday i.e. 15 May 2026, as the leading counsel for the Petitioner who is online is not able to connect due to connectivity issues.
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