Bombay High Court
New Look Constructions Private Limited vs Citi Space And 5 Ors on 2 September, 2021
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
3-wp 1152-02
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L.) NO.12380 OF 2021
IN
WRIT PETITION NO.1152 OF 2002
Citispace & Ors. ...Petitioners
vs.
The State of Maharashtra & Ors. ...Respondents
AND
WRIT PETITION NO.1152 OF 2002
Citispace & Ors. ...Petitioners
vs.
The State of Maharashtra & Ors. ...Respondents
WITH
CHAMBER SUMMONS NO.7 OF 2003
WITH
CHAMBER SUMMONS NO.8 OF 2003
WITH
CHAMBER SUMMONS NO.30 OF 2003
WITH
CHAMBER SUMMONS NO.253 OF 2003
WITH
CHAMBER SUMMONS NO.254 OF 2003
WITH
CHAMBER SUMMONS NO.261 OF 2003
WITH
CHAMBER SUMMONS NO.326 OF 2003
WITH
CHAMBER SUMMONS NO.328 OF 2003
WITH
CHAMBER SUMMONS NO.337 OF 2003
WITH
CHAMBER SUMMONS NO.338 OF 2003
WITH
CHAMBER SUMMONS NO.5 OF 2005
WITH
CHAMBER SUMMONS NO.29 OF 2005
WITH
CHAMBER SUMMONS NO.30 OF 2005
WITH
CHAMBER SUMMONS NO.31 OF 2005
1
3-wp 1152-02
WITH
CHAMBER SUMMONS NO.20 OF 2006
WITH
CHAMBER SUMMONS NO.130 OF 2006
WITH
CHAMBER SUMMONS NO.195 OF 2006
WITH
CHAMBER SUMMONS NO.82 OF 2008
WITH
CHAMBER SUMMONS NO.107 OF 2008
WITH
CHAMBER SUMMONS NO.60 OF 2009
WITH
CHAMBER SUMMONS NO.31 OF 2010
WITH
CHAMBER SUMMONS NO.227 OF 2010
WITH
NOTICE OF MOTION NO.579 OF 2010
WITH
NOTICE OF MOTION NO.143 OF 2011
WITH
NOTICE OF MOTION NO.237 OF 2011
WITH
NOTICE OF MOTION NO.3 OF 2012
WITH
NOTICE OF MOTION NO.297 OF 2012
WITH
NOTICE OF MOTION NO.5 OF 2013
WITH
NOTICE OF MOTION NO.34 OF 2014
WITH
NOTICE OF MOTION NO.54 OF 2014
WITH
CHAMBER SUMMONS NO.56 OF 2014
WITH
CHAMBER SUMMONS NO.88 OF 2014
WITH
NOTICE OF MOTION NO.194 OF 2014
WITH
NOTICE OF MOTION (L.) NO.290 OF 2014
WITH
NOTICE OF MOTION NO.218 OF 2014
WITH
NOTICE OF MOTION NO.219 OF 2014
WITH
NOTICE OF MOTION NO.66 OF 2019
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WITH
NOTICE OF MOTION NO.192 OF 2017
WITH
INTERIM APPLICATION (L.) NO.2716 OF 2020
WITH
NOTICE OF MOTION NO.170 OF 2013
Mr.Shiraz Rustomjee, Senior Advocate with Ms.Gulnar Mistry,
Mr.Akash Rebllo, Mr.Zulfiqar Jariwala i/b. Thakore Jariwala & Asso.
for Applicant/Petitioner.
Mr.Amardev J. Uniyal with Sweedal S. Karkada for Applicant in
CHSW No.88/2014.
Mr.Harish Pawar for Applicant in IA No.2716/2020.
Mr.Prathmesh Seth i/b Joseph Fernandes for Applicant in NMW
No.66/2019.
Mr.Abhay Patki, Addl. GP for State in CHSW No.7/2003.
Dr.Milind Sathe, Sr. Adv. with Mr. Girish Utangale for Respondent
No.2/SRA.
Mr.Akash Singh i/b Ashok M. Saraogi for Respondent in CHSW
No.195/2006.
C0RAM : DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE : SEPTEMBER 02, 2021 PC:
1. Place the interim application seeking amendment of the writ petition on October 11, 2021.
2. The Slum Rehabilitation Authority represented by Dr.Sathe, learned senior counsel, and all other respondents in the writ petition will be at liberty to file reply affidavits to the amendment application by September 29, 2021; rejoinder thereto, if any, may be filed by October 07, 2021.3
3-wp 1152-02
3. Interim order passed on April 06, 2021 is reimposed and will continue till the end of January 2022, or until further orders, whichever is earlier. (G. S. KULKARNI, J.) (CHIEF JUSTICE) Digitally signed by PRAJAKTA PRAJAKTA SAGAR SAGAR VARTAK VARTAK Date:
2021.09.03 11:42:44 +0530 4