Bombay High Court
Shailesh Ramkumar Gandhi vs State Ofmaharashtra & 2 Ors on 26 November, 2018
Author: Sandeep K. Shinde
Bench: A.S. Oka, Sandeep K. Shinde
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 923 OF 2014
Mr. Anil Kapoor and 11 Ors. ...Petitioners
V/s.
The State of Maharashtra and anr. ....Respondents
ALONGWITH
WRIT PETITION NO. 328 OF 2015
WITH
CHAMBER SUMMONS NO. 302 OF 2018
Vrindavan Co-operative Housing
Society Ltd. ...Petitioner
V/s.
The State of Maharashtra and anr. ....Respondents
ALONGWITH
WRIT PETITION NO. 345 OF 2015
WITH
CHAMBER SUMMONS NO. 299 OF 2018
Asuda Kutir Co-operative Housing
Society Ltd. ...Petitioner
V/s.
The State of Maharashtra and anr. ....Respondents
ALONGWITH
WRIT PETITION NO. 347 OF 2015
(Deleted since Deceased) and anr. ...Petitioners
V/s.
The State of Maharashtra and anr. ....Respondents
ALONGWITH
CHAMBER SUMMONS NO. 300 OF 2018
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IN
WRIT PETITION NO. 347 OF 2015
Maharukh P. Treasuryvala and anr. ....Plaintiffs
V/s.
State of Maharashtra and anr. ....Defendants
WITH
WRIT PETITION NO. 348 OF 2015
WITH
CHAMBER SUMMONS NO. 306 OF 2018
The Seakist Co-operative Housing
Society Ltd. ...Petitioner
V/s.
State of Maharashtra and anr. ....Respondents
WITH
WRIT PETITION NO. 483 OF 2015
AL0NGWITH
CHAMBER SUMMONS NO. 308 OF 2018
Mon Repos Co-op. Hsg. Soc. Ltd. ....Petitioner
V/s.
State of Maharashtra, through the
Principal Secretary, Dept. of
Revenue and Forest ....Respondent
WITH
WRIT PETITION NO. 491 OF 2015
ALONGWITH
CHAMBER SUMMONS NO. 305 OF 2018
Adil Gandhi .....Petitioner
V/s.
State of Maharashtra and Ors. .....Respondents
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WITH
WRIT PETITION NO. 492 OF 2015
ALONGWITH
CHAMBER SUMMONS NO. 301 OF 2018
The Bandra Parsi Convalescent Home
For Women and Children ...Petitioner
V/s.
State of Maharashtra and anr. ....Respondents
ALONGWITH
WRIT PETITION NO. 493 OF 2015
WITH
CHAMBER SUMMONS NO. 303 OF 2018
The Shirinbai Cama Convalescent Home
for Poor Parshi Men and Boys ....Petitioner
V/s.
State of Maharashtra and anr. ...Respondents
ALONGWITH
WRIT PETITION NO. 493 OF 2015
WITH
CHAMBER SUMMONS NO. 303 OF 2018
The Shirinbai Cama Convalescent Home
for Poor Parsi Men and Boys ....Petitioner
V/s.
State of Maharashtra and anr. ...Respondents
ALONGWITH
WRIT PETITION NO. 511 OF 2015
WITH
CHAMBER SUMMONS NO. 307 OF 2018
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Seaking Co-op. Hsg. Soc. Ltd. ....Petitioner
V/s.
The State of Maharashtra and anr. ....Respondents
ALONGIWTH
PUBLIC INTEREST LITIGATION NO. 108 OF 2013
ALONGWITH
NOTICE OF MOTION (ST) NO. 549 OF 2014
Shailesh Ramkumar Gandhi ...Petitioner
V/s.
State of Maharashtra and 2 Ors. ...Respondents
*****
Mr. Narayan Sahu, Ms. Murtuza Pederkar, Ms. Spenta
Havewala and Ms. Manali Sangoi I/by. M/s. Federal
Rahmikant , Advocate for the petitioners in WP--923-2014.
Mr. Navroz Seervai, Senior Counsel a/w. Ms. Gulnar Mistry,
Mr. Rihal Kazi and Ms. Kalyani Singh I/by. M & M Legal
Ventures, Advocate for the petitioners in WP-491-2015, WP-
493-2015, WP-492-2015 and WP-483-2015.
Mr. Rihal Kazi and Ms. Kalyani Singh I/by. M & M Legal
Ventures for the petitioners in WP-345-2015, WP-348-2015
and WP-511-2015.
Mr. Vaibhav Joglekar a/w. Mr. Rohan Sathaye, Mr. Rihal
Kazi and Ms. Kalyani Singh I/by. M & M Legal Ventures, for
the petitioners in WP--347-2015 and WP-328-2015.
Mr. Chetan Mali, Advocate for the petitioner in PIL-108-
2013.
Mr. A.A. Kumbhakoni, Advocate General a/w. Ms. Geeta
Shastri, Additional Government Pleader for the respondent-
State in WP-923-2014, PIL-108-2013, WP-345-2015, WP-347-
2015, WP-348-2015, WP-483-2015 and WP-511-2015.
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Mr. A.A. Kumbhakoni, AG a/w. Mr. H.S. Venegaonkar,
Additional Government Pleader for respondent-State, in WP-
328-2015 and WP-491-2015.
Mr. A.A. Kumbhakoni, AG a/w. Mr. Milind More, Additional
Government Pleader for respondent-State in WP-483-2015,
WP-492-2015 and WP--493-2015.
Coram : A.S. Oka, &
Sandeep K. Shinde, JJ.
Monday, 26 November, 2018.
P.C. :
1. In some matters, there are Chamber Summonses taken out for incorporating a prayer for challenging the constitutional validity of Article 36 of the Schedule under the Maharashtra Stamp Act. In view of the pendency of the Chamber Summonses seeking a prayer to challenge constitutional validity of a statutory provision, place these group of petitions before the First Court.
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