Samta Cooperative Housing Society Ltd ... vs Neeta Rajesh Andhare And Others
2024 Latest Caselaw 6988 Bom

Bombay High Court

Samta Cooperative Housing Society Ltd ... vs Neeta Rajesh Andhare And Others on 4 March, 2024

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                    6 WRIT PETITION NO. 2419 OF 2024

 Samta Cooperative Housing Society Ltd Osmanabad Through Its Chairman
                          Santosh Dattatray Ghatge
                                   VERSUS
                      Neeta Rajesh Andhare And Others
                                      ...
Advocate for the Petitioner : Mr. Kulkarni Mukul S.
                                      ...

                    CORAM         : ARUN R. PEDNEKER, J.

                    Dated         : March 04, 2024

PER COURT :-

1. The learned counsel for the petitioner submits that by virtue of

amendment, the relief is claimed, which is barred by limitation.

2. Issue notice to the respondents, returnable on 16.4.2024.

3. During the pendency of the present writ petition, no final judgment

shall be passed.

( ARUN R. PEDNEKER, J. )

ssc/