Bhagwati Developers Pvt. Ltd vs State Of Maharashtra And 4 Ors. (Res) And ... on 19 September, 2018

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Bombay High Court

Bhagwati Developers Pvt. Ltd vs State Of Maharashtra And 4 Ors. (Res) And ... on 19 September, 2018

Bench: A.K. Menon

sbw
                                                                    28.chs-403..odt

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION


                        CHAMBER SUMMONS(L)NO.403 OF 2018
                                           IN
                          WRIT PETITION(L)NO.2251 OF 2018


      Deserve Star Developers Pvt. Ltd.                    .. Applicant
      In the matter between
      Bhagwati Developers Pvt. Ltd.                        .. Petitioner
               Vs.
      State of Maharashtra & Ors.                          .. Respondents
                                          WITH
                        CHAMBER SUMMONS(L)NO.404 OF 2018
                                           IN
                           WRIT PETITION NO.2487 OF 2018


      Mr. Mayur Khandeparkar I/b. Nitin Parkhe for the applicant in
      CHSWL/403/2018 and CHSWL/404/2018.
      Mr. Makrand Kale for the petitioner in WP/2487/18.
      Mr. Yogesh S. Sankpal for the petitioner in WPL/2251/18.
      Mr. Himanshu Takke, AGP, for the respondent-State.
      Mr. Arvind Aswani I/b. J. G. Aradwad (Reddy) for respondent nos.1, 2, 4 and 5
      in WP/2487/18.
      Mr. Vijay Patil for respondent no.2 to 5 in WPL/2251/18.
      Mr. Salil Saiyed I/b. Arun Panicker for respondent no.6 in WP/2487/18.
      Mr. Zubin Kamdin I/b. Arun Panicker for respondent no.4 in WPL/2251/18.


                                 CORAM : A.K. MENON, J.

DATED : 19TH SEPTEMBER, 2018.

P.C. :

1. By these Chamber Summons, the applicants seek impleadment in the 1/2

28.chs-403..odt present writ petitions. Without prejudice to the petitioner rights and contentions, the Advocate for the petitioner has no objection subject to his rights to deal with the contentions of the applicant.

2. Mr. Khandeparkar, the learned counsel appearing on behalf of the applicant states that the applicant who will now be impleaded as respondent no.7 may be permitted to file an affidavit to oppose the petition.

3. Accordingly I pass the following order;

(i) the Chamber Summons are allowed in terms of prayer clause (a)

(ii) Amendment to be carried out within a period of one week from today.

(iii) Affidavit, if any, on behalf of the newly added respondent be filed within two weeks from today.

(iv) Both the Chamber Summons are accordingly disposed in the above terms.

(v) In the meanwhile if office objections in Writ Petition (L)no.2251 of 2018 are not complied with before the next date, the petition will stand rejected without further reference to Court.

(vi) Stand over as per CMIS.

(A.K. MENON,J.) Sandhya Bhagu Wadhwa Digitally signed by Sandhya Bhagu Wadhwa Date: 2018.09.21 15:47:37 +0530 2/2

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