M/S. Sancheti Properties vs Eves Garden B1 Co-Operative ...
2021 Latest Caselaw 15267 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                     WRIT PETITION NO.6998 of 2021

M/s.Sancheti Properties                      .. Petitioner
     Versus
Eves Garden B1 Co-operative
Housing Society Ltd & ors                    .. Respondents

                                         ...

Mr. R.D. Soni with V.R. Kasle, Tushar Momaya, Jinesh Shankhala
i/b Ram & Co. for the petitioner.
Mr.Sitesh Sharma with Peeyush Rathi, Amit Rathi, Omkar
Thombre, Vijay Upadhyay for respondent nos.1 and 2.


                   CORAM: BHARATI DANGRE, J.

DATED : 25th OCTOBER 2021.

P.C:-

1 Since the counsel for the respondent has invited my attention to a glaring fact, being that the petition which is affirmed in the name of Akshay Sancheti on behalf of M/s.Sancheti Properties, is not signed by him though he has been identified by the notary.

Petitioner is permitted to take steps to rectify the said mistake and necessary amendment or re-verification shall be done within a period of three days from today.

Tilak





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2                 Parties are desirous of exchanging brief notes of

arguments. They are at liberty to do so. However, the entire exercise shall be carried out within a period of 3 days from today.

3                 Closed for Judgment.


                                   SMT. BHARATI DANGRE, J




Tilak