Bombay High Court
Mangal Murti Foundation vs Shree Mahavir Patwa Developers And ... on 24 March, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 18 SA-93-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL NO.93 OF 2021
Mangal Murti Foundation .. Appellant
Versus
Shree Mahavir Patwa Developers & .. Respondents
Constructions Pvt. Ltd. & Ors.
...
Mr.Manish Gala with Minil Shah i/b Law Square for the
Appellant.
...
CORAM: BHARATI DANGRE, J.
DATED : 24th MARCH, 2022 P.C:-
1. The appeal is admitted on three substantial questions of law. The learned counsel for the appellants states that questions at Sr.Nos.(ii) and (iii) stood decided in view of the decision in the case of M/s.Newtech Promoters & Developers Pvt. Ltd. Vs. State of U.P. & Ors. etc. (Civil Appeal No(s).6745-
6749 of 2021 decided on 11/11/2021). Thus, according to him, what remains to be determined in the present appeal is question No.(i) only.
2. Though the compilation of documents is placed on record, since the respondents are not served and the offce M.M.Salgaonkar ::: Uploaded on - 25/03/2022 ::: Downloaded on - 26/03/2022 04:20:28 ::: 2/2 18 SA-93-21.doc noting records that in absence of the copies of appeal not being supplied, the learned counsel for the appellant undertakes to supply the copies of the appeal within a period of two weeks from today. On the copies being supplied, let the fresh notice be issued to respondents, indicating that the appeal has been admitted.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 25/03/2022 ::: Downloaded on - 26/03/2022 04:20:28 :::