New Jagruti Co-Operative Housing ... vs Slum Rehabilitation Authority
2024 Latest Caselaw 6848 Bom

Bombay High Court

New Jagruti Co-Operative Housing ... vs Slum Rehabilitation Authority on 4 March, 2024

Author: Sandeep V. Marne

Bench: Sandeep V. Marne

                                                                        Board Sr.No.:-23

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

       WRIT PETITION LODGING NO. 10895 OF 2023

 New Jagruti Co-operative Housing Society        ....PETITIONER
 Limited.(prop)
             V/S
 Slum Rehabilitation Authority                 ....RESPONDENT

WITH INTERIM APPLICATION LODGING NO. 31548 OF 2023 In WRIT PETITION STAMP NO. 10895 OF 2023

Sanjay Bhasurangan And 15 Ors ....PETITIONER V/S New Jagruti Co- Operative Housing Society ....RESPONDENT Limited (prop)

WITH INTERIM APPLICATION LODGING NO. 35010 OF 2023 In WRIT PETITION STAMP NO. 10895 OF 2023

Harshad Tarde ....PETITIONER V/S New Jagruti Co-operative Housing Society ....RESPONDENT Limited.(prop) And 6 Ors.

Mr. Amogh Singh with Mr. Santosh Pathak & Mr. Chirag Thakkar i/b Law Origin, for Petitioner

Mr. Vijay D. Patil with Mr. Yogesh Patil, for SRA, Respondent

Mr. G.S. Godbole, Senior Advocate with Mr. Arun Panicker, for

Mr. Anoop Patil with Ms. Bhavna Nirban & Mr. Puneet Fonia,

Mr. Mayur Khandeparkar with Mrs. Leena Shah i/b Shah & Furia Associates, for Respondent No. 5 & Applicant in IAL/35010/2023

Mr. Cherag Balsara with Mr. Harsh Kesharia, for Applicant in IAL/31548/2023

CORAM : HON'BLE SHRI JUSTICE SANDEEP V. MARNE J DATE : 4th March, 2024 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )