Bombay High Court
Sonali Ashok Tandle vs Ranka Lifestyle Ventures And 7 Ors on 2 May, 2023
Author: R. N. Laddha
Bench: G. S. Kulkarni, R. N. Laddha
bipin prithiani
1
1-wpl-39511.22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 39511 OF 2022
WITH
SHOW CAUSE NOTICE NO. 5 OF 2023
IN
WRIT PETITION (L) NO. 39511 OF 2022
Sonali Ashok Tandle ... Petitioner
Versus
Ranka Lifestyle Ventures & Ors. ... Respondent
WITH
SHOW CAUSE NOTICE NO. 6 OF 2023
IN
WRIT PETITION (L) NO. 39511 OF 2022
High Court Bombay ... Applicant
Versus
Nilesh Suryawanshi ... Respondent
******
Mr. Prathamesh Bhargude a/w Sumit Sonare a/w Sharad Dhore for
the Petitioner.
Mr. S. C. Naidu a/w Mr. Rajesh kachare and Mr. Anukul Seth for the
Respondent No.1.
Mr. P. G. Lad a/w Ms. Shreya Shah for the Respondent Nos. 3 to 5
Respondent-MHADA.
Mr. S. S. Pakale a/w Mr. Kunal Waghmare for the Respondent Nos. 6
to 8 the Respondent-MCGM.
Mr. S. K. Dhekale, Court Receiver-present.
******
CORAM: G. S. KULKARNI &
R. N. LADDHA, JJ.
DATE : 2nd MAY, 2023 P.C. :-
. Today, Mr. Naidu has represented respondent no.1-contemnor. He has tendered an affidavit which runs into more than 300 pages, which could not be served in advance on the learned advocate for the ::: Uploaded on - 03/05/2023 ::: Downloaded on - 03/05/2023 16:46:06 ::: bipin prithiani 2 1-wpl-39511.22.doc petitioner and other parties.
2. Mr. Lad, learned counsel appearing for the official contemnor, is also yet to place on record affidavit of the said contemnor. Although, it is stated that such affidavit is served on the parties.
3. We may clarify that, in the peculiar facts of the present case, we would be required to adjudicate the contempt notices, as also pass further appropriate orders on the petition after hearing the parties. In view of only two days remaining before the Court closes for summer vacation, it would not be possible to hear the parties on these proceedings before the Court closes for the summer vacation. Also, Mr.Bhargude intends to take instructions on the affidavits as filed on behalf of the contemnors.
4. We, accordingly, adjourn the proceedings to 13 June 2023, to be heard at 2:30 p.m.
5. Liberty to the petitioner to file rejoinder on or before the adjourned date of hearing.
6. In the meantime, the unserved respondents be served with all the affidavits.
7. Interim order passed earlier shall continue to operate till the adjourned date of hearing.
[R. N. LADDHA, J.] [G. S. KULKARNI, J.]
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