Kher Nagar Sukhsadan Co-Operative ... vs The State Of Maharashtra
2024 Latest Caselaw 25314 Bom

Bombay High Court

Kher Nagar Sukhsadan Co-Operative ... vs The State Of Maharashtra on 3 September, 2024

Author: M.S. Sonak

Bench: M.S. Sonak

                                                                           923.WP.3893-2024.DOCX




                                                                                          Pradnya


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
                                             WRIT PETITION NO. 3893 OF 2024


                               Kher Nagar Sukhsadan Co-operative Housing          ...Petitioner
                               Soc. Ltd.
                                     Versus
                               The State of Maharashtra and ors.               ...Respondents


                               Mr Pradeep Sancheti, Senior Advocate, a/w Mr Rohil Bandekar
                                    i/b. Mr Tejas Shah, for the Petitioner.
                               Mr Milind More, Addl. G.P. , for the Respondent-State.
                               Mr Akshay Shinde, for Respondent Nos.2 and 5.
                               Ms Aditi Bhat, a/w Ms Deeksha Jain, Mr Niket Jani i/b. Jani &
                                    Parikh, for Respondent No.7.
                               Mr Satchit Bhogle, a/w Mr Joshila Borges, for Respondent No.9.


                                                   CORAM         M.S. Sonak &
                                                                 Kamal Khata, JJ.

DATED: 3rd September 2024 PC:-

1. Heard arguments.

2. Reserved for orders/judgment.

(Kamal Khata, J) (M.S. Sonak, J)

Signed by: Pradnya Bhogale Designation: PA To Honourable Judge

Date: 04/09/2024 11:02:14