Bombay High Court
Janseva Co-Operative Housing Society ... vs State Of Maharashtra Through The ... on 8 February, 2024
Author: G.S. Patel
Bench: G.S. Patel
P7-OSWP-416-2024.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 416 OF 2024
Janseva Cooperative Housing Society (Proposed) ...Petitioner
Versus
State of Maharashtra & Ors ...Respondents
An Advocate, i/b J Law Associates, for the Petitioner.
CORAM G.S. Patel &
Kamal Khata, JJ.
DATED: 8th February 2024
PC:-
Digitally
signed by
ASHWINI
ASHWINI
H GAJAKOSH 1. Despite several notices that mentioning should be only for GAJAKOSH Date:
2024.02.09 14:16:31 +0530 immediate urgent production that very day and that there is no need to mention matters for circulation or a listing on some other day, parties persist in mentioning for a date. Even worse, for this Bench there is already a system in place by which auto-listing is assured within four days of a Petition being finally numbered. A notice is also available in the well of the Court placed at conspicuous places in print for the convenience of Advocates.
2. There is no urgency. This is simply an attempt to gain a priority listing. Other litigants and advocates are waiting their turn. We are taking up matters serially. There is no reason to accord Page 1 of 2 8th February 2024 ::: Uploaded on - 09/02/2024 ::: Downloaded on - 25/02/2024 16:36:01 ::: P7-OSWP-416-2024.DOC priority to this matter, and this is self-evident. The application is refused.
3. The Advocates will pay costs quantified at Rs 15,000/- to the Bombay High Court Law Library.
4. List the matter on the next available CIS date.
(Kamal Khata, J) (G. S. Patel, J) Page 2 of 2 8th February 2024 ::: Uploaded on - 09/02/2024 ::: Downloaded on - 25/02/2024 16:36:01 :::