Suvidha Developers And Anr vs Jai Ganesh Co-Operative Housing ...
2023 Latest Caselaw 7968 Bom

                                                               Praecipe 2.doc



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

                         WRIT PETITION NO. 4721 OF 2022

Mahanagar Telephone Nigam Ltd.                           ...Petitioner
      Versus
The State of Maharashtra and Ors.                        ...Respondents

                                    WITH
                       WRIT PETITION (L) NO. 5467 OF 2022

Subhash Velji Chawda                                     ...Petitioner
      Versus
The State of Maharashtra and Ors.                        ..Respondents

                                 WITH
                INTERIM APPLICATION (L) NO. 27230 OF 2022
                                   IN
                    WRIT PETITION (L) NO. 5467 OF 2022

Haresh Mohan Naik and Ors.                               ...Applicants
IN THE MATTER BETWEEN:
Subhash Velji Chawda and Ors.                            ...Petitioners
      Versus
The State of Maharashtra and Ors.                        ...Respondents

                                 WITH
                 INTERIM APPLICATION (L) NO. 4458 OF 2022
                                  IN
                      WRIT PETITION NO. 418 OF 2019

Mohan Pandurang Devghare and Ors.                        ...Applicants
IN THE MATTER BETWEEN:
Jai Ganesh Co-operative Housing Society & Ors. ...Petitioners
     Versus
The District Collector, Mumbai and Ors.                  ...Respondents

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                                                                    Praecipe 2.doc



                                 WITH
                 INTERIM APPLICATION (L) NO. 5462 OF 2022
                                  IN
                      WRIT PETITION NO. 418 OF 2019

Suvidha Developers and Anr.                                  ...Applicants
IN THE MATTER BETWEEN:
Jai Ganesh Co-operative Housing Society & Ors. ...Petitioners
     Versus
The District Collector, Mumbai and Ors.                      ...Respondents

                                     WITH
                          WRIT PETITION NO. 368 OF 2020

Sanjay Vasudev Dhage                                         ...Petitioner
      Versus
The District Collector, Mumbai and Ors.                      ...Respondents

                                     WITH
                          WRIT PETITION NO. 418 OF 2019

Jai Ganesh Co-operative Housing Society Ltd.                 ...Petitioner
      Versus
The District Collector and Ors.                              ...Respondents

     Mrs. Dikshita Gupte, for Petitioner.



                                         CORAM          : B. P. COLABAWALLA &
                                                        M.M. SATHAYE, JJ.

                                         DATE           : AUGUST 7, 2023

P. C.


1.                Not on board. Mentioned.

2. The above Writ Petitions were heard and the judgment was

AUGUST 7, 2023 Husen

Praecipe 2.doc

reserved on 21.07.2023. Today the matter is moved by the Petitioner in

Writ Petition No. 4721 of 2022 (Mahanagar Telephone Nigam Ltd.)

requesting that the judgment may not be pronounced for a period of

four weeks, as MTNL has received some proposal from the Developer,

which is under consideration by MTNL.

3. Considering this request, we shall not pronounce our

judgment till 4th September, 2023.

4. This order will be digitally signed by the Private Secretary/

Personal Assistant of this Court. All concerned will act on production by

fax or email of a digitally signed copy of this order.

[ M.M. SATHAYE, J.] [ B. P. COLABAWALLA, J.]

AUGUST 7, 2023 Husen