Bombay High Court
Raheja Vistas Phase Iv Building No T5 And ... vs The Divisional Joint Registrar, Co ... on 22 July, 2022
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
(7)-WP-8696 & 4790-22.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.8696 OF 2022
WITH
Digitally
BALAJI
signed by
BALAJI
GOVINDRAO
WRIT PETITION STAMP NO.4790 OF 2021
GOVINDRAO PANCHAL
PANCHAL Date:
2022.07.26
16:09:50
+0530
Raheja Vistas Phase IV Building No.T5
& T6 Co-operative Housing Society Limited ..Petitioner
Versus
The Divisional Joint Registrar
Co-operative Societies, Pune Division
Pune & Anr. ..Respondents
Mr. Radhikesh Uttarwar i/by Shrikant D. Patil a/w Arjun
Pawar & Pooja Thakur, for the Petitioner.
Mr. Girish Godbole a/w Hemlata Jain, Sukhada Wagle &
Aishwarya Wagle i/by Varitas Legal, for the Respondent
No.2.
CORAM : NITIN W. SAMBRE, J.
DATE : 22nd JULY, 2022 P.C.
1. The consent terms in the form of draft order duly signed by the authorized signatory of the petitioner and respondent No.2 are tendered during the course of hearing by Mr. Girish Godbole, who appears for respondent No.2. According to Mr. Girish Godbole, paragraphs 12, 16, 20, 21, 23 and 24 are the undertakings given by the respective parties hereto of which this Court must take note of.
2. As such, according to him, the consent terms in BGP. 1 of 2 (7)-WP-8696 & 4790-22.doc.
the form of draft order resolves entire issue inter se between the parties who are signatories to it. As such, a joint request is made that the petitions be disposed of in terms of the draft order which is consented by the parties.
3. As such, the said consent terms in the form of draft order are taken on record and marked "X" for identification.
4. Both the petitions accordingly stand disposed of in terms of the said consent terms.
[NITIN W. SAMBRE, J.]
BGP. 2 of 2