Navi Mumbai Merchants Chamber vs Sri Arjun Krishnarao Deshmukh And Ors on 17 February, 2020

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Bombay High Court

Navi Mumbai Merchants Chamber vs Sri Arjun Krishnarao Deshmukh And Ors on 17 February, 2020

Bench: Milind N. Jadhav

                                                                                       12. civil wp 10677-19.doc

R.M. AMBERKAR
(Private Secretary)

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CIVIL APPELLATE JURISDICTION

                                        WRIT PETITION NO. 10677 OF 2019


                      Navi Mumbai Merchants Chamber                               .. Petitioner

                                        Versus
                      Arjun Krishnarao Deshmukh & Ors                             .. Respondents

                                                    ...................
                          Mr. Gaonkar i/by Manilal Kher Ambalal & Co for the Petitioner
                          Mr. D.G. Khambata i/by P.D. Patil for Respondent No. 1
                          Mr. Akshay B. Udeshi i/by M/s. Sanjay Udeshi & Co for
                           Respondent No. 7
                          Mr. Nitin Gangal a/w Ms.Prerna Shukla for Respondent No. 6
                          Mr. A.B. Kadam, AGP for Respondent No. 5
                          Mr. H.G. Wakshe for Respondent No. 3
                                                           ...................

                                                   CORAM        : MILIND N. JADHAV, J.

                                                    DATE       :    FEBRUARY 17, 2020.

                      P.C.:

1. Heard learned counsel for the parties.

2. Mr. Khambata, learned Senior Advocate appearing for respondent Nos. 1 and 2 informs the Court that the challenge in the present petition is to the order dated 28.8.2019, inter alia, which upheld the registration granted to the society.

3. Mr. Gaonkar, learned counsel for the petitioner informs the Court and seeks accommodation of one week's time due 1 of 2 ::: Uploaded on - 18/02/2020 ::: Downloaded on - 20/02/2020 04:59:04 :::

12. civil wp 10677-19.doc to personal difficulty on behalf of the arguing counsel. Considering the issue involved in the matter, the petition deserves to be heard finally at the admission stage. Hence, list the matter on 24th February, 2020. To be shown High on Board.

[ MILIND N. JADHAV, J. ] 2 of 2 ::: Uploaded on - 18/02/2020 ::: Downloaded on - 20/02/2020 04:59:04 :::

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