Bombay High Court
Mr. Vinod Kumar Agarwal vs Bharat Industrial Premises Co-Op. ... on 11 March, 2019
Author: S. S. Shinde
Bench: S. S. Shinde
(11) wp-10014.17&10015.17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10014 OF 2017
ALONG WITH
WRIT PETITION NO.10015 OF 2017
Vinod R Agarwal (HUF)
Through its Karta
Mr. Vinod Kumar Agarwal : Petitioner.
Versus
Bharat Industrial Premises Co-op. Society Ltd.
And ors. : Respondents.
Mr. R D Motkari for the Petitioner.
Mr. N D Yelkar for the Respondent No.1.
Mr. S D Rayrikar AGP for the Respondent Nos.2 and 3.
CORAM : S. S. SHINDE, J
DATE : 11th March 2019
P.C.
1 In view of the fact that the efficacious remedy is available to the
Petitioner under the Maharashtra Co-operative Societies Act, 1960, this Court is not inclined to invoke its jurisdiction under Article 227 of the Constitution of India and entertain these Writ Petitions.
2 Hence these Writ Petitions stand disposed of with liberty to the Petitioner to avail of the appropriate remedies as are available in law. Needless to observe that in case of delay in filing the Revisions and in the Petitioner approaching the appropriate forum, the said forum while considering the prayer for condonation of delay, shall keep in view the time lgc 1 of 2 ::: Uploaded on - 12/03/2019 ::: Downloaded on - 13/03/2019 01:22:33 ::: (11) wp-10014.17&10015.17.doc spent by the Petitioner in prosecuting these Petitions. 3 Needless to observe that the contentions raised on merits in both the Writ Petitions are kept open for being agitated at the appropriate stage in the appropriate proceedings.
[S. S. SHINDE , J]
lgc 2 of 2
::: Uploaded on - 12/03/2019 ::: Downloaded on - 13/03/2019 01:22:33 :::