Bombay High Court
Asuda Kutir Co-Operative Housing ... vs State Of Maharashtra And Another on 4 January, 2019
Author: N. J. Jamadar
Bench: B. R. Gavai, N. J. Jamadar
(916)-CHSW-321-17 & others.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.321 OF 2018
IN
WRIT PETITION NO.923 OF 2014
WITH
WRIT PETITION NO.923 OF 2014
Anil Kapoor and others ..Applicants
IN THE MATTER BETWEEN
Anil Kapoor and others ..Petitioners
Versus
The State of Maharashtra and another ..Respondents
WITH
CHAMBER SUMMONS NO.299 OF 2018
IN
WRIT PETITION NO.345 OF 2015
WITH
WRIT PETITION NO.345 OF 2015
Asuda Kutir Co-operative Housing Society Ltd. ..Applicant
IN THE MATTER BETWEEN
Asuda Kutir Co-operative Housing Society Ltd. ..Petitioner
Versus
The State of Maharashtra and another ..Respondents
WITH
CHAMBER SUMMONS NO.300 OF 2018
IN
WRIT PETITION NO.347 OF 2015
WITH
WRIT PETITION NO.347 OF 2015
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Maharukh P. Treasuryvala and another ..Applicants
IN THE MATTER BETWEEN
(Deleted since Deceased) and another ..Petitioners
Versus
The State of Maharashtra and another ..Respondents
WITH
CHAMBER SUMMONS NO.301 OF 2018
IN
WRIT PETITION NO.492 OF 2015
WITH
WRIT PETITION NO.492 OF 2015
The Bandra Parsi Convalescent Home
For Women and Children ..Applicant
IN THE MATTER BETWEEN
The Bandra Parsi Convalescent Home
For Women and Children ..Petitioner
Versus
The State of Maharashtra and another ..Respondents
WITH
CHAMBER SUMMONS NO.302 OF 2018
IN
WRIT PETITION NO.328 OF 2015
WITH
WRIT PETITION NO.328 OF 2015
Vrindavan Co-operative Housing Society Ltd. ..Applicant
IN THE MATTER BETWEEN
Vrindavan Co-operative Housing Society Ltd. ..Petitioner
Versus
The State of Maharashtra and another ..Respondents
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WITH
CHAMBER SUMMONS NO.303 OF 2018
IN
WRIT PETITION NO.493 OF 2015
WITH
WRIT PETITION NO.493 OF 2015
The Shirinbai Cama Convalescent Home
for Poor Parshi Men and Boys ..Applicant
IN THE MATTER BETWEEN
The Shirinbai Cama Convalescent Home
for Poor Parshi Men and Boys ..Petitioner
Versus
The State of Maharashtra and another ..Respondents
WITH
CHAMBER SUMMONS NO.305 OF 2018
IN
WRIT PETITION NO.491 OF 2015
WITH
WRIT PETITION NO.491 OF 2015
Adil Gandhi ..Applicant
IN THE MATTER BETWEEN
Adil Gandhi ..Petitioner
Versus
The State of Maharashtra and another ..Respondents
WITH
CHAMBER SUMMONS NO.306 OF 2018
IN
WRIT PETITION NO.348 OF 2015
WITH
WRIT PETITION NO.348 OF 2015
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The Seakist Co-operative Housing Society Ltd. ..Applicant
IN THE MATTER BETWEEN
The Seakist Co-operative Housing Society Ltd. ..Petitioner
Versus
The State of Maharashtra and another ..Respondents
WITH
CHAMBER SUMMONS NO.307 OF 2018
IN
WRIT PETITION NO.511 OF 2015
WITH
WRIT PETITION NO.511 OF 2015
Seaking Co-op. Hsg. Soc. Ltd. ..Applicant
IN THE MATTER BETWEEN
Seaking Co-op. Hsg. Soc. Ltd. ..Petitioner
Versus
The State of Maharashtra and another ..Respondents
WITH
CHAMBER SUMMONS NO.308 OF 2018
IN
WRIT PETITION NO.483 OF 2015
WITH
WRIT PETITION NO.483 OF 2015
Mon Repos Co-op. Hsg. Soc. Ltd. ..Applicant
IN THE MATTER BETWEEN
Mon Repos Co-op. Hsg. Soc. Ltd. ..Petitioner
Versus
The State of Maharashtra and another ..Respondents
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Mr. Narayan Sahu a/w Spenta Havewala I/by M/s. Federal &
Rashmikant, Advocate for the Applicant/Petitioner in CHSW No.321
of 2018.
Mr. R. S. Kazi I/by M/s. M & M Legal Venture, Advocate for the
Applicant/Petitioner in CHSW No.299 of 2018, CHSW No.300 of
2018, CHSW No.301 of 2018, CHSW No.302 of 2018, CHSW
No.303 of 2018, CHSW No.305 of 2018, CHSW No.306 of 2018,
CHSW No.307 of 2018 & CHSW No.308 of 2018.
Ms. G. R. Shastri, Addl. Govt. Pleader for Respondent - State in
CHSW No.299 of 2018, CHSW No.300 of 2018, CHSW No.306 of
2018, CHSW No.307 of 2018 & CHSW No.308 of 2018.
Mr. H. S. Venegavkar, Addl. Govt. Pleader for Respondent - State in
CHSW No.305 of 2018 & CHSW No.302 of 2018.
Mr. Milind More, Addl. Govt. Pleader for Respondent - State in
CHSW No.301 of 2018 & CHSW No.303 of 2018.
CORAM : B. R. GAVAI &
N. J. JAMADAR, JJ.
DATE : 4th JANUARY, 2019 P.C. 1] For the reasons recorded in the affidavit in support of the Chamber Summonses, the Chamber Summonses are made absolute in terms of prayer clause (a). 2] Amendment to be carried out within a period of two weeks from today. The Additional affidavit if any to be filed by the Respondents within two weeks thereafter. Stand over to 1 st February 2019.
[N. J. JAMADAR, J.] [B. R. GAVAI, J.]
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