Bombay High Court
Mr. Vinayak V. Ghuge vs Malad Shivaji Nagar Shivalaya Chsl on 8 January, 2020
Author: Ujjal Bhuyan
Bench: Ujjal Bhuyan
WP3550_19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.3550 OF 2019
Malad Shivaji Nagar Shivalaya CHSL through
its Secretary Sumita Mahadev Sagvekar and others ... Petitioners
Vs.
The State of Maharashtra and others ... Respondents
WITH
CIVIL APPLICATION NO.915 OF 2019
IN
WRIT PETITION NO.3550 OF 2019
Vinayak V. Ghuge ... Applicant
In the matter between
Malad Shivaji Nagar Shivalaya CHSL through
its Secretary Sumita Mahadev Sagvekar and others ... Petitioners
Vs.
The State of Maharashtra and others ... Respondents
Mr. S. S. Kanetkar for Petitioners.
Mr. M. S. Surana for Applicant.
Mr. N. C. Walimbe, AGP for Respondents-State.
Mr. G. B. Walawalkar i/b. Mr. S. P. Thorat for Respondent No.3.
CORAM : UJJAL BHUYAN, J.
DATE : JANUARY 08, 2020 P.C. :
Civil Application No.915 of 2019 has been filed by the applicant seeking to intervene in the proceedings of Writ Petition No.3550 of 2019.
2. Mr. Kanetkar, learned counsel for the opposite party / original petitioners submits that he would like to go through the application and thereafter make his submissions. He also submits that he would like to furnish English translation of the relevant documents which the petitioners would like to rely upon.
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3. On his request, stand over to 22.01.2020.
4. Ad-interim order passed earlier in the writ petition shall continue.
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