Bombay High Court
Radhika George And 8 Ors vs Maharashtra Housing And Area ... on 13 March, 2023
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
2 S-602-13..DOCX
Digitally signed Laxmi
LAXMI by LAXMI
SUBHASH
SUBHASH SONTAKKE
SONTAKKE Date: 2023.03.14
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
11:04:07 +0530
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 602 OF 2013
Radhika George & Ors. ..Plaintiffs
Vs.
Maharashtra Housing and Area Development
Authority & Ors. ..Defendants
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Mr. Rajesh Kanojiya i/b. V. Shukla & Associates for the Plaintiff. Ms Sonali Aggarwal i/b. Dhruve Liladhar & Co. for Defendant No.6. Mr. Abhijeet Mahadeokar for Defendant Nos. 4, 5 and 8. Mr. P. G. Lad a/w Sayali Apte for MHADA.
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CORAM: B. P. COLABAWALLA, J
DATED: 13 MARCH 2023
P.C.
1. Originally the above Suit was filed by ten Plaintiffs. Out of the ten Plaintiffs, five Plaintiffs have settled their dispute out of Court. There are now remaining five Plaintiffs. Strangely the learned Advocate today states that he has instructions and a Vakalatnama only on behalf of three Plaintiffs. He therefore, requests that the matter be stood over to either enable him to get a Vakalatnama on behalf of the balance two Plaintiffs or to make an application to transpose those Plaintiffs as Defendants in the above Suit. Page 1 of 2
13 March 2023 2 S-602-13..DOCX
2. In order to enable the learned Advocate to take these steps, the matter is stood over to 27th March, 2023. It is made clear that if the Plaintiff does not get the Vakalatnama on behalf of the other two Plaintiffs, or does not make an application to transpose those Plaintiffs as Defendants, I shall proceed to dismiss the above Suit.
3. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
B. P. COLABAWALLA, J Page 2 of 2 13 March 2023