Bombay High Court
Shri. Surendra B. Tiwari And Ors vs The Jt. Reg. Co-Op. Soc. (East And West ... on 19 July, 2019
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
1 10.7738.19 wp.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 7738 OF 2019
Shri. Surendra B. Tiwari andn others .....Petitioners
V/s.
The Jt. Reg. Co-Op. Soc. .....Respondents
(East and West Suburbs) Slum
Redevelopment Authority and others
Mr. Pradeep J. Thorat for the Petitioner
Ms. Vrushali Maindad for respondent no. 1
Mr. S. R. Patel for respondent no. 3
Mr. S. S. Panchpor AGP for the State
CORAM : NITIN W. SAMBRE, J.
DATE : JULY 19, 2019.
P.C. Heard. Issue notice to respondents. The learned counsel Ms. Maindad waives for respondent no. 1. The learned AGP waives service for respondent no. 4. The learned counsel Mr. Patel waives service for respondent no. 3. Notice to respondent no. 2 made returnable on 30/08/2019.
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2 10.7738.19 wp.doc 2 Since the Administrator, pursuant to order impugned has not taken charge, there shall be status-quo as on today.
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