Louis Nicholas Fernandes vs Continental Towers Cooperative ...
2024 Latest Caselaw 14314 Bom

Bombay High Court

Louis Nicholas Fernandes vs Continental Towers Cooperative ... on 6 May, 2024

Author: Amit Borkar

Bench: Amit Borkar

                                                                                  31-wp6472-2024.doc


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

VAIBHAV
                                           WRIT PETITION NO.6472 OF 2024
RAMESH
JADHAV
Digitally signed
by VAIBHAV
RAMESH JADHAV
Date: 2024.05.06
14:28:40 +0530
                    Louis Nicholas Fernandes                       ... Petitioner
                               V/s.
                    Continental Towers Cooperative
                    Housing Society Limited & Ors.                 ... Respondents


                    Mr. Denzil D'Mello for the petitioner.
                    Mr. Hamid D. Mulla, AGP for the State.
                    Mr. Mahesh Mishra for respondent No.3.



                                                    CORAM    : AMIT BORKAR, J.

                                                    DATED    : MAY 6, 2024
                    P.C.:

1. On perusal of the judgment delivered in S. C. Suit No.3227 of 1997, it appears that the petitioner's claim as co-owner has been accepted. Hence, the petitioner was necessary party to the order of deemed conveyance issued under section 11 of the Maharashtra Ownership Flats (Regulation of the promotion of construction, sale, management and transfer) Act, 1963.

2. Issue notice to respondent Nos.1 to 4, returnable on 24 June 2024.

3. Till 24 June 2024, there shall be ad-interim relief in terms of prayer clause (c).

(AMIT BORKAR, J.)