Pushkar Arun Tawade And Ors vs District Deputy Registrar ...
2023 Latest Caselaw 9590 Bom

2023:BHC-AS:26719
                                                                       12. WP 11429-2023.doc



      Anand                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                     WRIT PETITION NO. 11429 OF 2023

                    Pushkar Arun Tawade & ors.                         .Petitioners

                                   Vs.

                    The District Deputy Registrar, Co-operative        .Respondents
                    Societies, Mumbai & ors.

                    Mr. Nirav Shah i/b. Mr. Shreyas K. Vyas, Advocate, for the
                    Petitioners
                    Smt. M. S. Srivastava, AGP, for the Respondent - State

                                CORAM      :    MADHAV J. JAMDAR, J.

                                DATE       :    12.09.2023
                    P. C.

1. Heard Mr. Shah, learned counsel appearing for the

Petitioners.

2. After arguing the matter for some time, Mr. Shah,

learned counsel appearing for the Petitioners seeks leave to

withdraw the Writ Petition with liberty to fle a suit, as it has

been held in number of Judgments of this Court that the order

granting deemed conveyance does not decide the question of

title.

3. Accordingly, the Writ Petition is allowed to be

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12. WP 11429-2023.doc

withdrawn and dismissed as such with liberty as aforesaid. It is

specifcally made clear that the contentions of both parties on

merits as far as such suit, if fled are specifcally kept open

including point of limitation.

(MADHAV J. JAMDAR, J.)

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Signed by: A.S.Sudame Designation: PA To Honourable Judge Date: 13/09/2023 11:14:17