Pankaj Unit No. 1 Housing ... vs The State Of Maharashtra And 6 Ors
2021 Latest Caselaw 14583 Bom

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                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
 TRUSHA                      ORDINARY ORIGINAL CIVIL JURISDICTION
 TUSHAR
 MOHITE
Digitally signed by                WRIT PETITION NO.739 OF 2021
TRUSHA TUSHAR
MOHITE
Date: 2021.10.11
12:01:09 +0530

                      Pankaj Unit No.1 Housing Development
                      Company Private Limited and Ors.     ..... Petitioners

                      vs.

                      The State of Maharashtra and Ors.     ..... Respondents


                                                WITH

                                  WRIT PETITION NO.1023 OF 2021

                                                WITH

                                WRIT PETITION (L) NO.16824 OF 2021

                                                WITH

                                WRIT PETITION (L) NO.16825 OF 2021

                                                WITH

                                WRIT PETITION (L) NO.16917 OF 2021



                      Mr. Kunal Dwarkadas i/b. M/s. Mahimtura & Co. for
                      Petitioner in 739/2021.

                      Mr. Kunal Dwarkadas with Mr. Ayaz Bilawala, Mr.Yogesh
                      Gaikwad, Mr. Yohan Mehta i/b. M/s. Bilawala and Co. for the
                      Petitioner in 1023/2021

                      Mr. Kunal Bhanage for the Petitioner in 16824/2021

                      Mr. Akshay Pawar for the Petitioner in 16825/221

                      Mr. Anish Khandekar for the Petitioner in 16917/2021

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Ms. Geeta Shastri, Addl. GP for the State in 739/2021

Mr. Himanshu Takke, AGP for the State in 1023/2021

Ms. Uma Palsuledesai, AGP for the State in 16824/2021

Mr. Amit Shastri, AGP for the State in 16825/2021

Mr. S. B. Gore, AGP for the State in 16917/2021

Mr. Atul Damle, Senior Advocate with Mr. Yashodeep
Deshmukh and Mr. R. Y. Sirsikar i/b. Ms. Aruna Savla for
Respondent No.3 and 4 - MCGM in all matters.

Mr. Kishore Jain with Mr. Darshit Jain i/b. M/s. Divya D.
Jain and Dileep Satale for Respondent No.6 in 739/2021,
1023/2021 and 16824/2021

Mr. Yogesh Gaikwad along with Mr. Ayaz Bilawala, Mr.Yohan
Mehta i/b. M/s. Bilawala and Co. for Respondent No.7 in
739/2021, 16824/2021, 10625/2021, 16917/2021



                         CORAM:      R.D.DHANUKA &
                                     ABHAY AHUJA, JJ.

                         DATED :     OCTOBER 06, 2021
P.C.

.        Heard.

2. As and by way of last chance, respondents who have not filed reply shall file reply within one weeks time. Copy be served on the petitioners' advocates.

3. Rejoinder if any, be filed within one week thereafter. Copy be served on the respondent's advocate.

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4        Interim protection granted by this Court to continue
till further orders.


5        If the parties want to rely upon any compilation of

documents and copies of judgment in support of their rival contention, same shall be filed in advance before the next date with copy to be served on the other side.

6 Place the matters on board for admission on 17.11.2021.

(ABHAY AHUJA, J.)                    (R.D.DHANUKA, J.)




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