Ashwin Ramesh Soni vs Ramesh Bachaulal Soni And Ors
2026 Latest Caselaw 5047 Bom

Bombay High Court

Ashwin Ramesh Soni vs Ramesh Bachaulal Soni And Ors on 13 May, 2026

            Digitally signed
            by MULEY
            SHUBHAM
MULEY       PRAVINRAO
SHUBHAM     Date:
PRAVINRAO   2026.05.13
                                                              1             17-WPST-13629-2026.doc
            21:16:36
            +0530
                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CIVIL APPELLATE JURISDICTION
                                             WRIT PETITION (ST) NO.13629 OF 2026

                    Ashwin Ramesh Soni                                                ...Petitioner
                         Versus
                    Ramesh Bachaulal Soni & Ors.                                      ...Respondents

                                                 -----------------
                    Mr. Bhushan Deshmukh for the Petitioner.
                                                 -----------------


                                                                  CORAM :     ADVAIT M. SETHNA AND
                                                                              SANDESH D. PATIL, JJ.

DATED : 13 MAY, 2026 (VACATION COURT)

P.C.:-

1. Heard learned counsel appearing for the Petitioner. The learned

counsel states that by the impugned judgment and order dated 13 April

2026 passed by the learned Presiding Officer, Maintenance and Welfare of

Parents and Senior Citizens Tribunal-1 and Deputy Collector, Greater

Mumbai the Petitioner is directed to handover possession of the residential

flat. He has invited our attention to the order dated 13 April 2026, more

particularly to paragraph 3 thereof. He states that due to the pendency of

the reference before the Larger Bench, the authorities are not taking his

Appeal and therefore he has approached this Court directly. He states that

he is residing in the said premises and that if he is asked to vacate the

premises he will have nowhere to go.

2 17-WPST-13629-2026.doc

2. In light of the above, Issue Notice to the Respondents, returnable on

16 June 2026. The Petitioner is at liberty to serve the Respondents privately

as well.

3. In the interregnum, clause No.3 of the Impugned Order dated 13

April 2026, will not be acted upon until the next date.

4. Stand over to 16 June 2026.

5. All concerned to act on an authenticated copy of this order.

[SANDESH D. PATIL, J.] [ADVAIT M. SETHNA, J.]