Bombay High Court
Om Shri Sai Sra Co-Operative Housing ... vs State Of Maharashtra And 3 Ors on 5 August, 2022
Author: M. S. Karnik
Bench: S.V. Gangapurwala, M. S. Karnik
29.WPNo.31402019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3140 OF 2019
Om Shri Sai SRA Co-op. Hou. Soc. ... Petitioner
Versus
The State of Maharashtra & Ors. ... Respondents
Ms. M. A. Gowalani i/b. Doodhnath Saroj, Advocate for the
Petitioners.
Mr. Jagdish G. Aradwad (Reddy), Advocate for Respondent
Nos.2 and 3/SRA.
Mr. S. B. Gore with Mr. L. T. Satelkar, AGP for the
Respondents/State.
CORAM: S.V. GANGAPURWALA &
M. S. KARNIK, JJ.
DATED : AUGUST 5, 2022 P.C.
1. The learned Counsel for the petitioner has not carried out amendment. The learned Counsel for the petitioner seeks extension to carry out the amendment.
2. Amendment be carried out within two weeks from today.
3. Place the matter on 14th October 2022.
(M. S. KARNIK, J.) (S.V. GANGAPURWALA, J.)
Digitally signed
by RAJU
RAJU DATTATRAYA
DATTATRAYA GAIKWAD
GAIKWAD Date:
2022.08.06
11:48:19 +0530
Gaikwad RD 1/1