Apex Association Of Lavasa ... vs Shri. Nanasaheb Vasantrao Jadhav ...
2021 Latest Caselaw 13755 Bom

                                                5(LAVASA)-PIL.146.2018


  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          CIVIL APPELLATE JURISDICTION

        PUBLIC INTEREST LITIGATION NO. 146 OF 2018

Nanasaheb Vasantrao Jadhav              }   Petitioner
          versus
State of Maharashtra and Ors.           }   Respondents


                           WITH
           INTERIM APPLICATION NO. 631 OF 2021
                            IN
        PUBLIC INTEREST LITIGATION NO. 146 OF 2018

Apex Association of Lavasa              }
Property Owners                         }   Applicant

     In the matter between
Nanasaheb Vasantrao Jadhav              }   Petitioner
          versus
State of Maharashtra and Ors.           }   Respondents


                           WITH
           INTERIM APPLICATION NO. 519 OF 2021
                            IN
        PUBLIC INTEREST LITIGATION NO. 146 OF 2018

Janashakti Sanstha and Ors.             }   Applicants

     In the matter between
Nanasaheb Vasantrao Jadhav              }   Petitioner
          versus
State of Maharashtra and Ors.           }   Respondents


Mr.Nanasaheb V. Jadhav, Petitioner in-person.

Mr. Shiraz Rustomjee, Senior Advocate (Amicus Curiae)
with Mr. Prateek Pai, Mr. Jai Chhabria and Ms. Shreya
Parikh.

                          Page 1 of 2
J.V.Salunke,PS
                                                                         5(LAVASA)-PIL.146.2018


                   Mr. A. A. Kumbhakoni, Advocate General with Mr P. P.
                   Kakade, Government Pleader, Mr. Akshay Shinde, "B"
                   Panel Counsel and Mr. M. M. Pable, AGP for State.

                   Mr. Aspi Chinoy, Senior Advocate a/w. Ms. Chaitrali
                   Deshmukh for Respondent Nos. 4 and 5.

                   Mr. Vishal Kanade with Mr. Dhaval A. Patil, Mr. Arnav
                   Misra i/b. M/s. K.Ashar and Co.for Respondent No.6
                   (SEBI).

                   Mr Venkatesh Dhond, Senior Advocate with Mr. Anoop
                   Rawat, Mr. Sagar Dhawan, Ms. Salonee Kulkarni, Ms.
                   Kriti Kalyani and Ms. Aishani Das i/b. Shardul
                   Amarchand Mangaldas and Co. for Respondent No.9.

                   Mr. Nachiket Khaladkar for Respondent No.10.

                   Mr. P. K. Dhakephalkar, Senior Advocate with Mr. Joel
                   Carlos for Respondent No.12.

                   Mr. Ravi Kadam, Senior Advocate with Mr. Joel Carlos,
                   Mr. Malhar Zatakia, Mr. Karan Kadam and Mr. Vaibhav
                   Bhure for Respondent Nos.11 & 13.

                   Mr. R. N. Sanghvi for the applicant in IA/519/2021.

                   Mr. Vikramaditya Deshmukh i/b. Mr. Kayval Shah for
                   Applicant in IA/631/2021.


                                       CORAM :- DIPANKAR DATTA, CJ &
                                                G. S. KULKARNI, J.

DATE :- SEPTEMBER 23, 2021

SALUNKE JV PC :-

Digitally signed by SALUNKE J V Date: 2021.09.23 19:00:54 +0530 Hearing concluded; judgment is reserved.

(G. S. KULKARNI, J.) (CHIEF JUSTICE)

J.V.Salunke,PS