Bombay High Court
Swarganga Co-Operative Housing ... vs Harshad Deshpande - Resolution ... on 8 February, 2024
Author: G.S. Patel
Bench: G.S. Patel
P4-OSWP-465-2024.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 465 OF 2024
Swarganga CHSL ...Petitioner
Versus
Harshad Deshpande, Resolution Professional of ...Respondents
AA Estate Pvt Ltd & Ors
Mr Rohan Kelkar, with Yohan Mehta, i/b Divekar Bhagwat & Co, for
the Petitioner.
CORAM G.S. Patel &
Kamal Khata, JJ.
DATED: 8th February 2024
PC:-
Digitally
signed by
ASHWINI 1. Despite several notices that mentioning should be only for ASHWINI H GAJAKOSH GAJAKOSH Date: immediate urgent production that very day and that there is no need 2024.02.09 10:30:59 +0530 to mention matters for circulation or a listing on some other day, parties persist in mentioning for a date. Even worse, for this Bench there is already a system in place by which auto-listing is assured within four days of a Petition being finally numbered. A notice is also available in the well of the Court placed at conspicuous places in print for the convenience of Advocates.
2. There is no urgency. This is simply an attempt to gain a priority listing. Other litigants and advocates are waiting their turn.
Page 1 of 28th February 2024 ::: Uploaded on - 09/02/2024 ::: Downloaded on - 25/02/2024 16:35:09 ::: P4-OSWP-465-2024.DOC We are taking up matters serially. There is no reason to accord priority to this matter, and this is self-evident. The application is refused.
3. The Advocates will pay costs quantified at Rs 10,000/- to the Bombay High Court Law Library.
4. List the matter on the next available CIS date.
(Kamal Khata, J) (G. S. Patel, J) Page 2 of 2 8th February 2024 ::: Uploaded on - 09/02/2024 ::: Downloaded on - 25/02/2024 16:35:09 :::