Bombay High Court
M/S. Shraddha Commercial Premises ... vs The State Of Maharashtra And Others on 12 September, 2018
Author: S. V. Gangapurwala
Bench: S. V. Gangapurwala
1 wp 8864.13
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 8864 OF 2013
M/s. Shraddha Commercial Premises
Co-op. Society, Aurangabad .. Petitioner
Versus
The State of Maharashtra and others.. Respondents
Mr. Rameshwar F. Totala, Advocate for the
Petitioner.
Mr. A. V. Deshmukh, A.G.P. for Respondent No. 1.
Mr. P. M. Shah, Senior Advocate i/b. S. S. Dande,
Advocate for Respondent Nos. 2 to 5.
Mr. R. R. Mantri h/f. Mr. Rahul R. Sacheti,
Advocate for Respondent No. 7.
CORAM: S. V. GANGAPURWALA &
S. M. GAVHANE, JJ.
th DATE:
12 September, 2018 PER COURT :
1. For the reasons to be recorded separately, writ petition is dismissed. No costs.
2. At his stage, Mr. Totala, learned counsel for the petitioner seeks continuation of interim orders passed by this Court earlier. In fact there was no prohibitory order or stay operating in favour of the petitioner during the pendency of ::: Uploaded on - 18/09/2018 ::: Downloaded on - 18/09/2018 23:47:20 :::
2 wp 8864.13 the writ petition. This Court had only passed an order that the auction would be subject to the decision in the writ petition. Apart from the same, no prohibitory orders were operating in favour of the petitioner, as such, no question arises of continuation of interim orders. [S. M. GAVHANE, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 18/09/2018 ::: Downloaded on - 18/09/2018 23:47:20 :::