Bombay High Court
Lalita Mohan Tejwani vs The State Of Maharashtra And 6 Ors And The ... on 20 September, 2019
Bench: Ranjit More, N. J. Jamadar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 229 OF 2015
Mrs.lalita Mohan Tejwani ....Petitioner
V/S
Special Recovery Officer And Sales Officer And ....Respondent
6 Ors WITH WRIT PETITION NO. 1530 OF 2017 Lalita Mohan Tejwani ....Petitioner V/S The State Of Maharashtra And 6 Ors ....Respondent WITH WRIT PETITION NO. 2972 OF 2017 K.k. Sarees ....Petitioner V/S The State Of Maharashtra And 9 Ors ....Respondent WITH WRIT PETITION NO. 3184 OF 2017 Kala Kunj ....Petitioner V/S The State Of Maharashtra And 10 Ors. ....Respondent WITH NOTICE OF MOTION (WRIT PETITION) LODGING NO. 31 OF 2019 In WRIT PETITION 1530 OF 2017 Page 1/3 ::: Uploaded on - 20/09/2019 ::: Downloaded on - 21/09/2019 03:39:31 ::: Lalita Mohan Tejwani ....Petitioner V/S The State Of Maharashtra And 6 Ors And The ....Respondent District Dy. Registrar Co Op So. (2) (resp) WITH NOTICE OF MOTION (WRIT PETITION) NO. 329 OF 2019 In WRIT PETITION 1530 OF 2017 Lalita Mohan Tejwani ....Petitioner V/S The State Of Maharashtra And 6 Ors And The ....Respondent District Deputy Registrar Co-operative Societies(2)(resp) Mathews J.nedumpara For Petitioner (Appearance not supplied) Ms.G.R.Shastri -AGP for the State in W.P.No.1530/2017. Mr.Milind More-AGP for the State in W.P.Nos.2972/2017 and 3184/2017.
Mr.Freddy Bhadha i/by. V.S.Kapse for R.Nos.5 and 6.
CORAM : RANJIT MORE. &
N. J. JAMADAR, JJ
DATE : 20th September, 2019
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P.C. :
At the request of learned advocate for the petitioners Stand over to 10/10/2019 . Ad-interim relief if any granted earlier to continue till then.
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