Bombay High Court
Shri Riddhi Siddhi Adarsh Swetamber ... vs Malad Guru Krupa Co-Operative Housing ... on 4 December, 2020
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
P.H. Jayani 14 WPST94722.2020 WITH 1 OR..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST.) NO. 94722 OF 2020
Shri. Riddhi Siddhi Adarsh Swetambar
Murti Pujak Jain Sangh and ors. ....Petitioners
v/s.
Malad Guru Krupa C.H.S.L. and ors. .... Respondents
WITH
WRIT PETITION (ST.) NO. 94723 OF 2020
Shri. Riddhi Siddhi Adarsh Swetambar
Murti Pujak Jain Sangh and ors. ....Petitioners
v/s.
Malad Guru Krupa C.H.S.L. and ors. .... Respondents
Mr. Viraj Parikh i/b. Ms. Divya Sanghvi for the Petitioners.
Mr. P.V. Nelson Rajan, AGP for the State in WPST/94722/2020.
Mr. S.L. Babar, AGP for the State in WPST/94723/2020.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED : 04th DECEMBER, 2020.
P. C. :-
. Learned AGP waives service on behalf of Respondent Nos.5 and
6. Issue notice to Respondent Nos.1 to 4, returnable on 16/12/2020.
Private service is permitted by all permissible modes.
2. Considering the narrow controversy involved, parties are put to notice that endeavour would be made to dispose of the Petition finally at the stage of admission.
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P.H. Jayani 14 WPST94722.2020 WITH 1 OR..doc
3. This order shall be digitally signed by the Private Secretary / Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order. Preeti H. Jayani Digitally signed by Preeti H. Jayani (SMT. ANUJA PRABHUDESSAI, J.) Date: 2020.12.07 11:43:37 +0530 2/2