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Bombay High Court

Deshmukh Enterprises Thr. Promoter D S ... vs Paramount Park D Tenant Co-Op Housing ... on 5 August, 2025

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

                                                                        2. CIVIL WP-12575-22 & IA-12273-24.docx


    Amberkar

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CIVIL APPELLATE JURISDICTION


                                                WRIT PETITION NO. 12575 OF 2022

               Deshmukh Enterprises                                                    .. Petitioner
                         Versus
               Paramount Park D-Tenant CHS Ltd & Ors.                                  .. Respondents

                                             INTERIM APPLICATION NO. 12273 OF 2024
                                                              IN
                                                WRIT PETITION NO. 12575 OF 2022

               Kapilesh Shinde & Ors.                                                  .. Intervenors

               In The Matter Between
               Deshmukh Enterprises                                                    .. Petitioner
                          Versus
               Paramount Park D-Tenant CHS Ltd & Ors.                                  .. Respondents

                                      ....................
                Mr. Uday Warunjikar a/w Ms. Preeti Walimbe, Advocate for
                 Petitioner
                Mr. Mayur Khandeparkar a/w Mr. Vikramjeet Garewal, Ms. Savani
                 Vaze & Ms. Shreya Mathane, Advocates for Respondent Nos. 1 to 3
                 & 5 to 10
                Mr. Prasad Keluskar a/w Mr. Drupad Patil for Respondent No. 10
                Mr. J.P. Patil, AGP for Respondent No. 12-State
                Mr. Saurabh Butala i/by Mr. Harshad Sathe, Advocates for
                 Intervenor
                                                           ...................
                                                          CORAM : MILIND N. JADHAV, J.

DATE : AUGUST 5, 2025 P. C.:

1. Heard learned Advocates appearing for the parties.
2. Final arguments have been concluded.
3. Reserved for Judgment / Order.

Amberkar [ MILIND N. JADHAV, J. ] Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date:

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