Bombay High Court
Bhagwati Developers vs City Industrial And Development And Anr on 23 March, 2026
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
TRUPTI
SADANAND
BAMNE
Digitally signed by 22 AND 23 COMMON ORDER.odt
TRUPTI SADANAND
BAMNE
Date: 2026.03.24
17:38:46 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
(22) WRIT PETITION NO. 658 OF 2026
Bhagwati Developers ... Petitioner
versus
City Industrial and Development
Corporation & Anr. ... Respondents
WITH
INTERIM APPLICATION NO. 457 OF 2026
IN
WRIT PETITION NO. 658 OF 2026
Bhagwati Greens III A Wing CHS Ltd. & Ors. ... Applicants
IN THE MATTER BETWEEN
Bhagwati Developers ... Petitioner
versus
City Industrial and Development
Corporation Ltd. & Anr. ... Respondents
AND
(23) WRIT PETITION NO. 762 OF 2026
Bhagwati Developers ... Petitioner
versus
City Industrial and Development
Corporation & Anr. ... Respondents
WITH
INTERIM APPLICATION NO. 483 OF 2026
IN
WRIT PETITION NO. 762 OF 2026
Bhagwati Greens II A Wing CHS Ltd. & Ors. ... Applicants
IN THE MATTER BETWEEN
Trupti ...1
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22 AND 23 COMMON ORDER.odt
Bhagwati Developers ... Petitioner
versus
City Industrial and Development
Corporation Ltd.& Anr. ... Respondents
...
Mr.Kamlesh P. Mali for the Petitioner in both the Petitions.
Mr.Milind Sathe, Senior Advocate with Mr.Rahul Sinha, Mr.Soham
Bhalerao and Mr.Harshit Tyagi i/b. DSK Legal for the Respondent -
CIDCO.
Mr.Ashutosh Kumbhakoni, Senior Advocate with Mr.Akshay Shinde i/b.
Mr.Gaurav Sharma for the Applicants/Intervenors in IA No. 483 of 2026.
Mr.Mahesh Deshmukh i/b. Mr.Gaurav Sharma for the
Applicants/Intervenors in IA No. 457 of 2026.
...
CORAM : RAVINDRA V. GHUGE &
ABHAY MANTRI, JJ.
DATE : MARCH 23, 2026 P.C:
1. Leave is granted to add, the Maharashtra Real Estate Regulatory Authority, as well as, the housing societies formed by the flat purchasers in the respective buildings listed in these Petitions, as Respondents. Addition be carried out within seven working days from today.
2. After the addition is carried out, issue notice to the Respondents, returnable on 15.06.2026. Mr.Sathe, the learned Senior Trupti ...2 ::: Uploaded on - 24/03/2026 ::: Downloaded on - 24/03/2026 20:39:20 ::: 22 AND 23 COMMON ORDER.odt Advocate, waives service of notice on behalf of the Respondent -CIDCO in both the Petitions; Mr. Kumbhakoni, the learned Senior Advocate, waives service of notice on behalf of the respective cooperative housing societies in Writ Petition No. 762 of 2026; and Mr.Deshmukh, the learned Advocate, waives service of notice on behalf of the respective cooperative housing societies in Writ Petition No. 658 of 2026.
3. Let the affidavit-in-reply be filed, on or before 10.06.2026.
4. All office objections to be removed, on or before 15.04.2026, failing which, the Registry shall dismiss the Petitions without reference to the Court on 16.04.2026.
5. Since the housing societies are now impleaded as Respondents, the Interim Applications do not survive and stand disposed off.
(ABHAY MANTRI, J.) (RAVINDRA V. GHUGE, J.) Trupti ...3 ::: Uploaded on - 24/03/2026 ::: Downloaded on - 24/03/2026 20:39:20 :::