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Supreme Court - Daily Orders

Raj Doshi Exports Pvt Ltd And Anr vs Maharashtra Housing And Area ... on 19 February, 2024

Bench: Pamidighantam Sri Narasimha, Aravind Kumar

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     ITEM NO.35                         COURT NO.16                SECTION III

                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

     Miscellaneous Application No.309/2024 in C.A. No. 9878/2016


     RAJ DOSHI EXPORTS PVT LTD AND ANR                           Petitioner(s)

                                                VERSUS

     MAHARASHTRA HOUSING AND AREA DEVELOPMENT
     AUTHORITY AND ORS.                                            Respondent(s)

     (FOR ADMISSION and IA No.30030/2024-APPROPRIATE ORDERS/DIRECTIONS
      IA No. 30030/2024 - APPROPRIATE ORDERS/DIRECTIONS)

     WITH
     Diary No(s). 5492/2024 (III)


     Date : 19-02-2024 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                         HON'BLE MR. JUSTICE ARAVIND KUMAR


     For Petitioner(s)            Mr. Anand Grover, Sr. Adv.
                                  Mr. Vinay Navare, Sr. Adv.
                                  Mr. Krishan Kumar, AOR
                                  Ms. Neetu Sharma, Adv.
                                  Mr. Sandesh Shukla, Adv.
                                  Mr. Seemant Kumar Garg, Adv.
                                  Mr. Nitin Pal, Adv.

     For Respondent(s)            Mr. C.A. Sundaram, Sr. Adv.
                                  Mr. Aman Vachher, Adv.
                                  Mr. Yadunath Chaudhary, Adv.
                                  Mr. Dhiraj, Adv.
                                  Mr. Ashutosh Dubey, Adv.
                                  Ms. Anshu Vachher, Adv.
Signature Not Verified
                                  Mr. Akshat Vachher, Adv.
Digitally signed by
Indu Marwah
Date: 2024.02.23
                                  Ms.Abhiti Vachher, Adv.
                                  Mr. Amit Kumar, Adv.
15:25:32 IST
Reason:




                                  Mr. S. Sukumaran, Adv.
                                  Mr. Anand Sukumar, Adv.
                                         2



                          Mr. Bhupesh Kumar Pathak, Adv.
                          Ms. Meera Mathur, AOR

                         Mr. Chirag M. Shroff, AOR
                         Mr. Dhananjay Kataria, Adv.

            UPON hearing the counsel the Court made the following
                               O R D E R

We are not inclined to interfere with the interlocutory applications. It is brought to our notice that pursuant to our order 03.01.2024, the Maharashtra Housing and Area Development Authority (for short “MHADA”) has passed orders on 06.02.2024. It is for the appellant(s) to challenge the order dated 06.02.2024 if they choose to do so. Subject to such rights as are available in law, the applications are therefore, dismissed as withdrawn, The Miscellaneous Applications are disposed of accordingly. We are not expressing any opinion on the merits of the matter. All Pending applications, shall stand disposed of in terms of the above order.

(INDU MARWAH)                                                (NIDHI WASON)
COURT MASTER (SH)                                          COURT MASTER (NSH)