Bombay High Court
Raghuleela Builders Pvt. Ltd vs The Mumbai Metropolitan Region ... on 12 June, 2023
Bench: G.S. Patel, Dr. Neela Gokhale
25-OSWP-2377-2018+.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2377 OF 2018
Starlight Systems (I) Limited Liability ...Petitioner
Partnership (Formerly known as Starlight
Systems Pvt Ltd)
Versus
Mumbai Metropolitan Region Development ...Respondents
Authority & Ors
WITH
WRIT PETITION NO. 3209 OF 2017
Shree Naman Hotels Pvt Ltd ...Petitioner
Versus
Mumbai Metropolitan Region Development ...Respondents
Authority & Ors
WITH
WRIT PETITION NO. 864 OF 2018
Indian Newspaper Society ...Petitioner
Versus
Mumbai Metropolitan Region Development ...Respondents
Authority & Ors
WITH
WRIT PETITION NO. 242 OF 2018
WITH
Page 1 of 4
12th June 2023
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25-OSWP-2377-2018+.DOC
INTERIM APPLICATION NO. 2172 OF 2020
IN
WRIT PETITION NO. 242 OF 2018
Reliance Industries Ltd & Anr ...Petitioners
Versus
The Mumbai Metropolitan Region Development ...Respondents
Authority (MMRDA) & Ors
WITH
WRIT PETITION (L) NO. 212 OF 2019
AND
WRIT PETITION NO. 462 OF 2022
(Not on board)
Mr Vikram Nankani, Senior Advocate, with Viraj Parikh, Samit
Shukla & Saloni Shah, i/b DSK Legal, for the Petitioner in
WP/2377/2018.
Dr Milind Sathe, Senior Advocate, with Vikrmaditya Deshmukh, &
Ameya Nabar, i/b AS Dayal & Associates, for the Petitioner in
WP/242/2018.
Mr Neer Karia, i/b Markand Gandhi, for the Petitioner in
WP/864/2018.
Mr Vikram Deshmukh, i/b ANB Legal, for the Petitioner in
WP/462/2022.
Mr Vibhav K, i/b Juris Counsillis, for the Petitioner in
WP/3209/2018.
Mr Pravin Samdani, Senior Advocate, with Aditya Shiralkar, Nivit
Srivastava, Sneha Patil & Amit H, i/b Maniar Srivastava
Associates, for the Respondents (CIDCO).
CORAM G.S. Patel &
Neela Gokhale, JJ.
12th June 2023
25-OSWP-2377-2018+.DOC
DATED: 12th June 2023
PC:-
1. List this entire group for final disposal on 31st August 2023
and 1st September 2023.
2. We permit all concerned to file by 18th August 2023 in hard
and soft copy--
(a) Advance concise notes of arguments not exceeding 20
pages in a font size not less than 12 pt Times New
Roman. There are to be no extracts from judgments or
documents in the submissions. References may be
included in footnotes.
(b) Chronology of dates and events.
(c) A properly indexed and paginated compilation of
authorities proposed to be relied on. The soft copy
must in particular not only be bookmarked but the
index or table of contents page must be hyper-linked to
the starting page of each of the compiled judgments.
The relevant paragraphs must be shown in the index
itself.
3. These are to be filed in the Registry by 18th August 2023. Soft
copies may be made available to the Court Associate on a pen drive.
4. Separately, by 18th August 2023 we request the Registry to
have the present records scanned and digitized. A copy of the final
12th June 2023
25-OSWP-2377-2018+.DOC
scanned and digitized PDF file will be made available to all
advocates for convenience and free of charge.
5. All Affidavits in Reply are to be filed and served on or before
7th August 2023. All Affidavits in Rejoinder are to be filed and
served on or before 10th August 2023.
6. Writ Petition (L) No. 212 of 2019 and Writ Petition No. 462
of 2022 are not on board. By consent, these are taken on board.
7. List all these matters on 31st August 2023 for hearing along
with Writ Petition (L) No. 212 of 2019 and Writ Petition No. 462 of
2022.
(Neela Gokhale, J) (G. S. Patel, J)
12th June 2023
