Bombay High Court
Ramugade Sahanivas No. 2 Co-Op. Hsg. ... vs The Tahasildar, Taluka Maval, Dist. ... on 16 March, 2020
Author: Surendra P.Tavade
Bench: R.D.Dhanuka, Surendra P.Tavade
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28-WP1715.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1715 OF 2019
ALONGWITH
WRIT PETITION NO. 8080 OF 2016
Ramugade Sahanivas No.2
Co-operative Housing Society Ltd. ..... Petitioner
VERSUS
The Tahasildar,
Taluka Maval, District Pune & Ors. ..... Respondents
Mr.Sudhir Vinayak Sadavarte for the Petitioner.
Ms.S.S.Bhende, A.G.P. for the State - Respondent nos. 1, 2 and 5 in
WP/1715/2019.
Mr.R.S.Pawar, A.G.P. for the State - Respondent nos. 1, 3 and 4 in WP/
8080/2016.
No records and proceedings of WP/8080/2016.
CORAM : R.D.DHANUKA &
SURENDRA P.TAVADE, JJ.
DATE : 16th MARCH, 2020 P.C.
Place Writ Petition No.8080 of 2016 along with Writ Petition No.1715 of 2019 on board on 30th March,2020. We make it clear that in view of the interim relief granted by this court by an order dated 13 th January,2017 in Writ Petition No.8080 of 2016 in respect of the same structure, no separate interim relief is required to be passed in Writ Petition No.1715 of 2019. Ad-interim relief granted by this court on 13th January,2017 in Writ Petition No.8080 of 2016 to continue till next date.
[SURENDRA P.TAVADE, J.] [R.D.DHANUKA, J.] ::: Uploaded on - 17/03/2020 ::: Downloaded on - 20/03/2020 00:42:44 :::