Bombay High Court
Bandra (H.I.G) Phase Iii Co-Operative ... vs The State Of Maharashtra And 2 Ors on 15 September, 2021
Author: Prithviraj K. Chavan
Bench: K.K.Tated, Prithviraj K. Chavan
7.299.21-wp.odt
Digitally
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
signed by
BASAVRAJ
ORDINARY ORIGINAL CIVIL JURISDICTION
BASAVRAJ GURAPPA
GURAPPA PATIL
PATIL Date:
2021.09.16 WRIT PETITION NO.299/2021
13:38:37
+0530
Bandra (HIG) Phase III CHS
Union Ltd. & Anr. ..... Petitioners
Vs.
State of Maharashtra & Ors. ..... Respondents
Mr. Milind Sathe, Senior Advocate with Mr. Atul Daga,
Mr.Nilesh Modi, Mr. Kshitij Kadam I/b. M/s. Rustamji &
Ginwala for the Petitioners
Ms. Sharmila Deshmukh for Respondent Nos.2 and 3
Mr. Sukanta Karmakar, AGP a/w. Ms. Jyoti Chavan, AGP for
the State
CORAM: K.K.TATED &
PRITHVIRAJ K. CHAVAN, JJ.
DATED : SEPTEMBER 15, 2021
P.C.
1 Heard. The learned counsel for Respondent Nos.2 and
3 submit that it remained on their part to file Affidavit in Reply as per order dated 06.04.2021. He seeks two weeks' time, as a last chance to do so.
2 Hence, following order is passed:
a. Respondent Nos.2 and 3 to file Affidavit in Reply on or before 30.09.2021, with copy to other side.Basavraj G. Patil 1/2
7.299.21-wp.odt b. Rejoinder, if any, shall be filed on or before 05.10.2021, with copy to other side.
c. S.O. to 07.10.2021.
(PRITHVIRAJ K. CHAVAN, J.) (K.K.TATED, J.)
Basavraj G. Patil 2/2