Varco Realities Private Ltd., ... vs Mahila Sewa Mandal, Wardha ...
2021 Latest Caselaw 12143 Bom

                                1                                        wp3252.21.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH AT NAGPUR

                     WRIT PETITION NO. 3252/2021
 (Varco Realities Pvt. Ltd and anr vrs. Mahila Sewa Mandal and others)
                                   AND
                     WRIT PETITION NO. 3253/2021
 (Varco Realities Pvt. Ltd and anr vrs. Mahila Sewa Mandal and others)
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 Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
 appearances, Court's orders or directions
 and Registrar's orders
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                           Mr. D.V.Chavhan, Advocate for the petitioners
                           Mr. P.S.Kadam, Advocate for Respondent Nos.1 to 3

                           CORAM : AVINASH G. GHAROTE, J.

DATE : 30/08/2021

Mr. Chavhan, learned counsel for the petitioners submits that the impugned judgment is devoid of any reasoning for dismissing the appeal.

Mr. Kadam, learned counsel appears for respondent nos. 1 to 3 on caveat and seeks time.

In view of the apprehension expressed by Mr. Chavan, learned counsel for the petitioners that the construction of compound wall is being carried on, Mr. Kadam, learned counsel for the respondents, on instructions, makes a statement that till the next date the respondents will not proceed with the construction.

The statement is accepted.

List the matter on 14.09.2021 for further consideration.

JUDGE

Rvjalit