Bombay High Court
Anup Lalwani And 2 Ors vs Administrator Emgee Green Chsl. And 2 ... on 26 February, 2019
Author: Sarang V. Kotwal
Bench: Indrajit Mahanty, Sarang V. Kotwal
1 28-WPL 546-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.546 OF 2019
Anup Lalwani & Ors. ] ... Petitioners
Versus
Administrator, Emgee Green Co-operative ]
Housing Society Ltd. & Ors. ] ... Respondents
Mr. Vishal Kanade a/w Ms. Sujata Melekar for Petitioners.
Mr. Jash B. Vyas for Respondent No.1.
Mr. Hemant Haryan, AGP for Respondent Nos.2 & 3.
CORAM :- INDRAJIT MAHANTY &
SARANG V. KOTWAL, JJ.
DATE :- 26 FEBRUARY, 2019 P. C. :-
1. Respondent Nos.2 and 3 have filed their reply, taken on record.
2. Learned Counsel for Respondent No.1 submits that in connected Civil Writ Petition No.13683 of 2018, by an order dated 21/02/2019, this Court (Coram : K. K. Tated, J.) issued directions to the Administrator not to take up any other matter relating to the URS 1 of 2 ::: Uploaded on - 27/02/2019 ::: Downloaded on - 21/03/2019 18:18:55 :::
2 28-WPL 546-19.odt Emgee Green Co-operative Housing Society Ltd. apart from holding of the elections scheduled to be held on 10/03/2019.
3. In view of such submission made by the learned Counsel for the Respondent No.1, the learned Counsel for Petitioners is permitted to withdraw the Petition with liberty to raise all such issues afresh if such occasion arises.
4. As such, the Writ Petition stands disposed.
(SARANG V. KOTWAL, J.) (INDRAJIT MAHANTY, J.)
URS 2 of 2
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