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M/S. A.V. Bhat Housing Co. Now Known As ... vs Sarita Nagari Ph2 Cooperative Housing ... on 1 May, 2018

Bench: S.A. Bobde, L. Nageswara Rao

     ITEM NO.9 + 54                        COURT NO.7                 SECTION IX
                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                  No(s).10215/2018

     (Arising out of impugned final judgment and order dated 01-03-2018 in WP
     No.798/2005 passed by the High Court Of Judicature At Bombay)

     M/S. A.V. BHAT HOUSING CO. NOW KNOWN AS
     BELVALKAR HOUSING COMPANY                                       Petitioner(s)
                                     VERSUS

     SARITA NAGARI PH2 COOPERATIVE HOUSING
     SOCIETY LTD. & ORS.                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.57418/2018-EXEMPTION FROM FILING C/C OF
     THE IMPUGNED JUDGMENT and IA No.57420/2018-EXEMPTION FROM FILING C/C OF
     THE IMPUGNED JUDGMENT)
     With SLP(C) No.10692 of 2018 (With appln.(s) for exemption from filing
     c/c of the impugned judgment)

     Date : 01-05-2018 These petitions were called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE S.A. BOBDE
              HON'BLE MR. JUSTICE L. NAGESWARA RAO

     Counsel for the parties
                          Mr.                  Vinay Navare, Adv.
                          Ms.                  Gwen Karthika, Adv.
                          Ms.                  Deeplaxmi Matwankar, Adv.
                          Dr.                  Ravindra Chingale, Adv.
                          Ms.                  Abha R. Sharma, AOR

                                         Mr.   Shivaji M. Jadav, Adv.
                                         Ms.   Astha Deep, Adv.
                                         Mr.   Nicholas Choudhury, Adv.
                                         Mr.   Brij Kishor Sah, Adv.

                                         Mr.   Shyam Divan, Sr. Adv.
                                         Mr.   C. George Thomas, Adv.
                                         Mr.   R. R. Deshpande, Adv.
                                         M/s   Abhay Anturkar & Associates, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Issue notice.

In the meantime, there shall be stay of operation of the impugned orders passed by the High Court, and the parties shall maintain, status Signature Not Verified quo, as it exists today.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR