H.I.M.S. Botawala Charities And ... vs State Of Maharashtra And 5 Ors
2021 Latest Caselaw 12243 Bom

                                                                             WP1366_09-stay.doc

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                           WRIT PETITION NO.1366 OF 2009

                       H.I.M.S. Botawala Charities and another     ...   Petitioners
                       Vs.
                       State of Maharashtra and others             ...   Respondents
                                                       WITH
                                    INTERIM APPLICATION NO.799 OF 2020
                                                         IN
                                        WRIT PETITION NO.1366 OF 2009

                       Sarah Housing Development Pvt. Ltd.                 ...     Applicant

                       IN THE MATTER BETWEEN
                       H.I.M.S. Botawala Charities and another             ...     Petitioners
                       Vs.
                       State of Maharashtra and others                     ...     Respondents

                       Mr. Sharan Jagtiani, Senior Advocate a/w. Ms. Surabhi Agarwal,
                       Mr.Kaizer Merchant and Ms. Nidhi Salian i/b. Apex Law Partners for
                       Petitioners.
                       Mr. Himanshu B. Takke, AGP for Respondent Nos.1, 2 and 7-State.
                       Mr. P. G. Lad a/w. Ms. Aparna Kalathil and Ms. Priyanka Naik for
                       Respondent Nos.3 to 6-MHADA.

                                                        CORAM : UJJAL BHUYAN &
                                                                MADHAV J. JAMDAR, JJ.

DATE : AUGUST 31, 2021 P.C. :

After pronouncement of judgment, Mr. Takke, learned AGP for respondent Nos.1, 2 and 7 and Mr. Lad, learned counsel for respondent Nos.3 to 6-MHADA have made a prayer for staying the operation of the judgment for four weeks.

2. Having pronounced the judgment, we are not inclined to stay the same.

3. Prayer is rejected.

          Digitally
          signed by
          BALAJI

                       (MADHAV J. JAMDAR, J.)                         (UJJAL BHUYAN, J.)
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
          2021.08.31
          17:59:14
          +0530

                       BGP