Ramugude Sahaniwas No 2 Sahkari ... vs Anand K Aalshi And Ors
2024 Latest Caselaw 3552 Bom

Bombay High Court

Ramugude Sahaniwas No 2 Sahkari ... vs Anand K Aalshi And Ors on 6 February, 2024

Author: Madhav J. Jamdar

Bench: Madhav J. Jamdar

                                                               902-WP-9505-2023.doc


 Arjun

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION
                         WRIT PETITION NO.9505 OF 2023
 Ramugade Sahaniwas No.2 Sahakari                    ...Petitioner
 Gruharachna Dekhbhal Sanstha Maryadit
 Through its Chairman

         V/s.

 Shri. Anand K. Aalshi & Ors.                        ...Respondents

                                     WITH
                         WRIT PETITION NO.7635 OF 2023

 Ramugade Sahaniwas No.2 Sahakari                    ...Petitioner
 Gruharachna Dekhbhal Sanstha Maryadit

         V/s.

 Shri. Anand K. Aalshi & Ors.                        ...Respondents

                                  WITH
                  INTERIM APPLICATION NO.14914 OF 2023
                                   IN
                      WRIT PETITION NO.7635 OF 2023

 Ramugade Sahaniwas No.2 Sahakari                    ...Applicant
 Gruharachna Dekhbhal Sanstha Maryadit
 Through its Chairman

         V/s.

 Shri. Anand K. Aalshi & Ors.                        ...Respondents

                                  WITH
                  INTERIM APPLICATION NO.16129 OF 2023
                                   IN
                      WRIT PETITION NO.7635 OF 2023

 Dr. Pranjal Sarang Fulbandhe & Ors.                 ...Applicants




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                                                                 902-WP-9505-2023.doc




 In the matter between

 Ramugade Sahaniwas No.2 Sahakari                     ...Petitioner
 Gruharachna Dekhbhal Sanstha Maryadit
 Through its Chairman

         V/s.

 Shri. Anand K. Aalshi & Ors.                         ...Respondents


 Mr. Vishal Kanade, for the Intervenor in IA/16129/2023.
 Mr. S. S. Kulkarni, for Respondent No.1.

                               CORAM : MADHAV J. JAMDAR, J.

DATED : FEBRUARY 06, 2024

P.C.:

1. Mr. Kanade, learned Counsel appearing for the Intervenor

tenders copy of the written submissions. He states that copy of

the written submissions will be given to learned Counsel

appearing for the Petitioner and learned Counsel appearing for all

the Respondents during the course of the day.

2. Mr. Kulkarni, learned Counsel appearing for Respondent

No.1 tenders additional written submissions.

3. Reserved for Judgment.

4. Ad-interim relief to continue till Judgment is delivered.

[MADHAV J. JAMDAR, J.]