Smt. Chandrabhaga Ananda Kudle And Anr vs Sanjay Sahakari Grah Nirman Sanstha ... on 13 February, 2019

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Bombay High Court

Smt. Chandrabhaga Ananda Kudle And Anr vs Sanjay Sahakari Grah Nirman Sanstha ... on 13 February, 2019

Bench: S.C.Gupte

                                                                   2 cao163-17.doc


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION

                     CIVIL APPLICATION NO.163 OF 2017
                                    IN
                   REVIEW PETITION (ST.) NO.8533 OF 2017
                                    IN
                      SECOND APPEAL NO.665 OF 2016


 Chandrabhaga Ananda Kudle and Anr.                   .. Applicants

          V/s.

 Proposed Sanjay Sahakari Grah Nirman
 Sanstha Maryadit, Sangli and Ors.                    .. Respondents

Mr.Rahul B. Khot i/b Mr.Akshay P. Shinde for the applicants/petitioners CORAM: S.C.GUPTE, J DATED : FEBRUARY 13, 2019 P.C. :

1 The Civil Application seeks condonation of delay of 18 days in filing the Review Petition. The Civil Application has been duly served on Respondent nos. 2 to 4 who are the officers of the proposed Co-

operative Housing Society. Respondent no.1 was represented by one other promoter, who could not be served since he died before the service could be effected. Since Respondent no.1 has been duly represented by Respondent nos.2 to 4 who have been duly served, Civil Application need not be held up. For the reasons stated in the Civil Application, the Civil Application is allowed by condoning the delay.

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2 cao163-17.doc 2 Office to register the Review Petition and place the same before this court in due course.

3 Civil Application stands disposed of accordingly.

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