Bombay High Court
Akruti Gm Joint Venture And 2 Ors vs State Of Maharashtra And 3 Ors on 20 April, 2022
Author: Madhav J. Jamdar
Bench: Revati Mohite Dere, Madhav J. Jamdar
Digitally signed by NISHA
NISHA SANDEEP SANDEEP CHITNIS
CHITNIS Date: 2022.04.20 18:59:24
+0530
3-wp.2666.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2666 OF 2021
Akruti Gm Joint Venture and Ors. ...Petitioners
Versus
State of Maharashtra and Ors. ...Respondents
Mr. Ashish Kamat a/w Mr. Rubin Vakil, Ms. Simantini Mohite i/b
Mr. Ritesh K. Jain, for the Petitioners.
Mr. L. T. Satelkar, A.G.P for the Respondent No.1- State.
Mr. A. K. Saxena a/w Mr. Vivek Sharma, for the Respondent No.2 -
RERA.
Mr. G. Hariharan a/w Mr. S. M. Kamtam i/b Meritus Juris, for the
Respondent Nos.3 and. 4.
CORAM : REVATI MOHITE DERE &
MADHAV J. JAMDAR, JJ.
DATE : 20th APRIL 2022
P.C. :
1. Mr. Saxena states that he has instructions to appear on behalf of the respondent No.2. He seeks time to produce the orders mentioned in para 3 on page 331 of the petition.
2. On his request, stand over to 4th May 2022 at 2:30 p.m. N. S. Chitnis 1/2 3-wp.2666.2021.doc
3. In the meantime, till the next date, the Maharashtra Real Estate Appellate Tribunal is requested to defer the proceeding pending before it, after 4th May 2022.
4. All concerned to act on the authenticated copy of this order.
MADHAV J. JAMDAR, J. REVATI MOHITE DERE, J.
N. S. Chitnis 2/2