Bombay High Court
Oberoi Constructions Ltd vs Union Of India And Ors on 17 September, 2019
Author: M.S.Karnik
Bench: Makarand Subhash Karnik
521. WP 9723-19.doc
DDR
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 9723 OF 2019
Office Notes, Office
Memoranda of Coram,
appearances, Court's Court's or Judge's orders
orders or directions and
Registrar's orders
Naushad Enginner a/w. Chirag Kamdar i/b.
Richa Singh, for the petitioners.
Akshay Kulkarni h/f. Ashutosh Kulkarni for
respondent No.3 - Maha RERA.
Prag Vyas for respondent No.1 - UOI
Ashish Kamat, Karl Tambory, Madhu Gagodia,
Sukhman Rait i/b. Naik Naik & Co. for
respondent No.4.
Shri C.D. Mali, AGP for State.
CORAM : M.S.KARNIK, J.
DATE : 17th SEPTEMBER, 2019 P.C. Not on Board. Taken on Board.
2. Heard learned counsel for the petitioners and respondents.
3. The order impugned in this Petition is dated 21st June, 2019. It is the contention of learned counsel for the petitioner that the order 1 Of 2
521. WP 9723-19.doc is passed in gross violation of the principles of natural justice in as much as that the plaintiff is shown to be present before the authority when as a matter of fact according to him the petitioners were not present nor were the petitioners heard.
4. Subject to the petitioners depositing a sum of 30% of Rs.4,07,36,565/-, by way of ad- interim it is directed that no further coercive steps to be taken against the petitioners till 10/10/2019.
5. The amount to be deposited within a period of 2 weeks from today in this Court.
6. All contentions of the parties are kept open including the question of maintainability of this Petition.
7. List the Petition for "admission" on 10/10/2019.
(M.S.KARNIK, J.)
Digitally
signed by
Diksha
Diksha Rane
Rane Date:
2019.09.18
19:11:54
+0530
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