Bombay High Court
Ashwin Ramesh Soni vs Ramesh Bachaulal Soni And Ors on 13 May, 2026
Digitally signed
by MULEY
SHUBHAM
MULEY PRAVINRAO
SHUBHAM Date:
PRAVINRAO 2026.05.13
1 17-WPST-13629-2026.doc
21:16:36
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO.13629 OF 2026
Ashwin Ramesh Soni ...Petitioner
Versus
Ramesh Bachaulal Soni & Ors. ...Respondents
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Mr. Bhushan Deshmukh for the Petitioner.
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CORAM : ADVAIT M. SETHNA AND
SANDESH D. PATIL, JJ.
DATED : 13 MAY, 2026 (VACATION COURT) P.C.:-
1. Heard learned counsel appearing for the Petitioner. The learned counsel states that by the impugned judgment and order dated 13 April 2026 passed by the learned Presiding Officer, Maintenance and Welfare of Parents and Senior Citizens Tribunal-1 and Deputy Collector, Greater Mumbai the Petitioner is directed to handover possession of the residential flat. He has invited our attention to the order dated 13 April 2026, more particularly to paragraph 3 thereof. He states that due to the pendency of the reference before the Larger Bench, the authorities are not taking his Appeal and therefore he has approached this Court directly. He states that he is residing in the said premises and that if he is asked to vacate the premises he will have nowhere to go.
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2 17-WPST-13629-2026.doc
2. In light of the above, Issue Notice to the Respondents, returnable on 16 June 2026. The Petitioner is at liberty to serve the Respondents privately as well.
3. In the interregnum, clause No.3 of the Impugned Order dated 13 April 2026, will not be acted upon until the next date.
4. Stand over to 16 June 2026.
5. All concerned to act on an authenticated copy of this order.
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