Bombay High Court
Parineee Juhu Anamika Redevelopment ... vs Union Of India And 4 Ors on 24 February, 2022
Bench: R. D. Dhanuka, S. M. Modak
Osk 33-Wp-L-4907-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L.) NO. 4907 OF 2022
Parinee GBMC Arunodaya Redevelopment Pvt. Ltd. ... Petitioner
Versus
Union of India & Ors. ... Respondents
WITH
WRIT PETITION (L.) NO. 4894 OF 2022
Parinee Realty Pvt. Ltd. ... Petitioner
Versus
Union of India & Ors. ... Respondents
WITH
WRIT PETITION (L.) NO. 4902 OF 2022
Parinee Vir Bhuvan Redevelopment Pvt. Ltd. ... Petitioner
Versus
Union of India & Ors. ... Respondents
WITH
WRIT PETITION (L.) NO. 4904 OF 2022
Parinee Juhu Anamika Redevelopment Pvt. Ltd. ... Petitioner
Versus
Union of India & Ors. ... Respondents
WITH
WRIT PETITION (L.) NO. 4928 OF 2022
Parinee Real Estate Developers Pvt. Ltd. & Anr. ... Petitioners
Versus
Union of India & Ors. ... Respondents
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Osk 33-Wp-L-4907-2022.odt
Mr.Mayur Khandeparkar a/w. Mr.Anand Pai, Mr.Ativ Patel, Mr.Darshi Dave and
Mr.Harshad Vyas i/b. AVP Partners for Petitioners.
Mr.Y.R. Mishra a/w. Mr.N.R. Bubna for Respondent No.1 (UOI).
Mr.Ajay G. Khaire for Respondent Nos.2 & 3.
Mr.Mahendra Agvekar a/w. Ms.Shraddha Chavan for Respondent No.5.
******
CORAM : R. D. DHANUKA &
S. M. MODAK, JJ.
DATE : 24th FEBRUARY 2022.
P.C. :-
1. Learned counsel for Respondent No.1 states that the facts of this Petition are identical to the facts in Writ Petition (L.) No. 1901 of 2022. He seeks two weeks time to file Affidavit-in-Reply. Time is granted as prayed. Rejoinder, if any, shall be filed within one week from the date of service of Affidavit-in-Reply with a copy to be served upon the Respondents' Advocates simultaneously.
2. Until further Orders, ad-interim relief in terms of prayer Clause
(b) and (c).
3. Place this matter on board for 'Admission' along with Writ Petition (L.) No. 1901 of 2022.
4. It is made clear that, the construction if any carried out by the Petitioners from the date of this Order and the permission that would be granted by the MHADA, if any, would also be subject to the further Orders passed by this Court.
[S. M. MODAK, J.] [R. D. DHANUKA, J.] Digitally signed by OMKAR OMKAR SHIVAHAR SHIVAHAR KUMBHAKARN KUMBHAKARN Date: 2022.02.25 2/2 11:46:21 +0530