Community Development Officer'S ... vs State Of Maharshtra And 2 Ors
2021 Latest Caselaw 10058 Bom

                                                                    2. NM 386-17.odt

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION

                         NOTICE OF MOTION NO. 386 OF 2017
                                        IN
                           WRIT PETITION NO. 111 OF 2013

Community Development Officer's Welfare
Association of MHADA & Ors.                            ...       Applicants.
      Versus
State of Maharashtra & Ors.                            ...       Respondents
                                      .........
Ms Sharmila Deshmukh for the Applicants.
Ms Jyoti Chavan, AGP for the State.
                                 .........
                                    CORAM :     K.K. TATED &
                                                B.P. COLABAWALLA, JJ.

                                    DATE        :JULY 30, 2021.

P.C. :-

.         Heard.

2. This notice of motion is preferred by the Maharashtra Housing and

Area Development Authority for extension of time to comply the oral

Judgment dated 24/01/2017 in Writ Petition No. 111 of 2013.

3. The learned counsel for the Applicants submits that subsequently

they have complied with the order dated 24/01/2017, hence, nothing

survives in the present notice of motion. She submits that time to comply

the said order to be extended till that time.

Laxmi                                                                   1    / 2



                                                                 2. NM 386-17.odt

4. Considering the submissions made by the learned counsel for the

Applicants and as the order dated 24/01/2017 has been complied by

them subsequently, the following order is passed:

a. Time to comply with order dated 24/01/2017 is extended till the

time, the Applicants comply with the said order.

b. In view subsequent development, nothing survives in the present

notice of motion and the same is disposed of as infructuous.

c.        No order as to costs.



       ( B.P. COLABAWALLA, J. )                     ( K.K. TATED, J. )




Laxmi                                                               2    / 2