Ali Akbar Jafari vs Hiranandani Properties Pvt. Ltd. ...
2024 Latest Caselaw 23846 Bom

Bombay High Court

Ali Akbar Jafari vs Hiranandani Properties Pvt. Ltd. ... on 13 August, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

                                                                                Board Sr.No.:-4

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

                 WRIT PETITION NO. 221 OF 2021

 Vanessa De Souza                              ....PETITIONER
             V/S
 Hiranandani Properties Pvt. Ltd. Through   ....RESPONDENT

Director Mr. Niranjan L. Hiranandani And Ors.

WITH WRIT PETITION NO. 2690 OF 2022

Ali Akbar Jafari ....PETITIONER V/S Hiranandani Properties Pvt. Ltd. Through ....RESPONDENT Director Mr. Niranjan L. Hiranandani And Ors.

Mr. G. S. Godbole i/b Mr. Sidheshwar Namdev Biradar for Petitioner in WP/221/2021, Mr. Kishor Patil a/w Mr. Anuj Gaikar i/b Mr. Sidheshwar Biradar for Petitioner in WP/2690/2022 Ms. Deepa Pohuja i/b J. law & Assoc. for Respondent no. 1, Sr. Adv. Prasad S. Dani a/w Mr. Sachin Gite for Respondent no. 3 to 5 Ms. S. D. Chipade, AGP for State

CORAM : HON'BLE JUSTICE SHARMILA U. DESHMUKH J DATE : 13th August, 2024

P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )