Bombay High Court
Nahalchand Laloochand Private Limited vs State Of Maharashtra And 10 Ors on 29 April, 2026
Author: S. M. Modak
Bench: M. S. Karnik, S. M. Modak
Ingale 12-wp-5347-22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 5347 OF 2022
WITH
INTERIM APPLICATION (L) NO. 8202 OF 2023
WITH
INTERIM APPLICATION (L) NO. 30448 OF 2023
WITH
INTERIM APPLICATION (L) NO. 30355 OF 2023
WITH
INTERIM APPLICATION (L) NO. 10824 OF 2023
WITH
INTERIM APPLICATION (L) NO. 8202 OF 2023
Nahalchand Laloochand Pvt. Ltd. .. Petitioner
Vs.
State of Maharashtra and ors. .. Respondents
WITH
WRIT PETITION NO. 137 OF 2021
ALONG WITH
WRIT PETITION NO. 1529 OF 2005
WITH
NOTICE OF MOTION NO. 112 OF 2008
WITH
CHAMBER SUMMONS NO. 194 OF 2016
****
Mr. Kevic Setalwad, Senior Advocate a/w Mr. Vishal Maheshwari
and Ms. Shrishty Punjabi i/b VM Legal, for petitioner.
Mr. Shruti Keer, for BMC.
Smt. Gauri Sawant, AGP for respondent-State in WP/5347/2022.
SHRI Milind More, Addl. GP for respondent-State in
WP/137/2021.
Smt. Usha Rahi, AGP for respondent-State in WP/1529/2005.
Mr. Shashikant Surana i/b Mr. Madhur Surana, for respondent
no.8.
Mr. P .G. Lad a/w Ms. Sayali Apte, for MHADA.
****
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Ingale 12-wp-5347-22.odt
CORAM : M. S. KARNIK &
S. M. MODAK, JJ.
DATE : 29th APRIL, 2026 P.C. :
1. Our attention is invited to the order dated 17/03/2026.
Learned Senior Advocate Mr. Setalwad appearing for the petitioner submits that an application has been made to continue the hearing before the same co-ordinate Bench which has substantially heard the matter.
2. Mr. Lad seeks some more time. At the request of Mr. Lad, stand over to 17/06/2026.
3. In the meantime, it is open for the parties to pursue the application.
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