Bombay High Court
Wadiwala Mohammed Hussein And Ors vs Competent Authority & Deputy District ... on 10 December, 2018
Author: R.G. Ketkar
Bench: R.G. Ketkar
P-3-wp-9133-2017.odt
Shailaja
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE JURISDICTION
WRIT PETITION NO. 9133 OF 2017
Wadiwala Mohammed Hussein and others. ] Petitioners
Vs.
The Competent Authority & District Deputy ]
Registrar, Co-operative Housing Societies ]
Pune and others. ] Respondents
Mr. S.S. Kanetkar , learned Counsel for the petitioners.
Mr. Abhijeet Kadam, learned A.G.P, for Respondent No.1-State.
CORAM : R.G. KETKAR, J.
DATE: 10th DECEMBER, 2018.
P.C. Not on board. At the request of Mr. Kanetkar, taken up in the production board.
2. Heard Mr. Kanetkar, learned Counsel for the petitioners and Mr. Kadam, learned A.G.P, for respondent No.1-State.
3. Mr. Kanetkar states that by order dated 23rd October, 2018, matter was adjourned to 10th December, 2018 i.e till today and ad-interim relief granted earlier was continued till then. As the Petition is not listed today on board, he got the papers produced for continuation of ad-interim relief. He submits that he has given notice of todays production at 3.00 p.m to the learned Counsel for respondents. Photo copy of notice dated 10 th December, 2018 is taken on record and marked 'X' for identification.
4. In view thereof, list the Petition for admission on 30 th January, 2019. Till next date, ad-interim relief granted earlier to continue. Mr. Kanetkar assures that he will serve copy of this order on learned Counsel for respondent No.12.
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