Bombay High Court
Shrikant Devdas Naik And 3 Ors vs The State Of Maharashtra And 4 Ors on 28 November, 2019
Author: R. I. Chagla
Bench: S. C. Dharmadhikari, R. I. Chagla
601-WPL.3373.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 3373 OF 2019
Shrikant Devdas Naik and Ors. } Petitioners
versus
The State of Maharashtra }
and Ors. } Respondents
Mr.Omprakash Pandey with Ms.Aneeta Vasani for the
petitioners.
Ms.Uma Palsuledesai-AGP for State.
CORAM :- S. C. DHARMADHIKARI &
R. I. CHAGLA, JJ.
DATED :- NOVEMBER 28, 2019 P.C. :-
1. Mentioned. Not on board. Taken on board.
2. The petitioners say that in compliance with the order dated 14th November, 2019, the petitioners may be evicted from the immovable property, namely, the one occupied by respondent no.3.
3. We do not think that respondent no. 3, a senior citizen, should be presently deprived of the fruits of an order passed by the competent tribunal under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.
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4. Hence, issue notice to respondent nos. 3, 4 and 5, returnable on 9th December, 2019. The learned AGP waives service for respondent nos. 1 and 2.
5. Stand over to 9th December, 2019.
(R.I.CHAGLA, J.) (S.C.DHARMADHIKARI, J.) Page 2 of 2 J.V.SALUNKE,PS ::: Uploaded on - 29/11/2019 ::: Downloaded on - 30/11/2019 00:05:19 :::