Bombay High Court
Mukta Arts Ltd vs Abdul Hamid Patel And Ors on 18 April, 2023
Bench: S.V. Gangapurwala, Sandeep V. Marne
k 1/3 5 rpwl 40.12 in wp os.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
REVISION PETITION (L) NO.40 OF 2012
IN
WRIT PETITION NO.1826 OF 2003
Mukta Arts Ltd. ....Petitioner
V/S
Abdul Hamid Patel & Ors. ....Respondents
...
WITH
NOTICE OF MOTION NO.212 OF 2012
IN
REVISION PETITION (L) NO.40 OF 2012
IN
WRIT PETITION NO.1826 OF 2003
Mukta Arts Ltd. ....Applicant
IN THE MATTER BETWEEN
Mukta Arts Ltd. ....Petitioner
V/S
Abdul Hamid Patel & Ors. ....Respondents
...
WITH
NOTICE OF MOTION NO.210 OF 2014
IN
REVISION PETITION (L) NO.40 OF 2012
IN
WRIT PETITION NO.1826 OF 2003
Abdul Hamid Patel & Anr. ....Applicants
IN THE MATTER BETWEEN
Mukta Arts Ltd. ....Petitioner
V/S
Abdul Hamid Patel & Ors. ....Respondents
...
katkam 1/3
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.107 OF 2014
IN
PUBLIC INTEREST LITIGATION NO.219 OF 2003
M/s. Whistling Woods International Ltd. ....Applicants
IN THE MATTER BETWEEN
Mukta Arts Limited ....Petitioner
V/S
Rajendra Laxman Sontake & Ors. ....Respondents
...
WITH
CIVIL APPLICATION NO.104 OF 2014
IN
PUBLIC INTEREST LITIGATION NO.219 OF 2003
Sudhir Sheriger & Ors. ....Applicants
IN THE MATTER BETWEEN
Mukta Arts Limited ....Petitioner
V/S
Rajendra Laxman Sontake & Ors. ....Respondents
...
Mr. S.C. Naidu and Mr. Kamlesh Kharade i/b M/s. Indian Law Alliance for the
Petitioner in RPWL 40 of 2012.
Mr. A.A. Kumbhakoni, Senior Advocate i/b Mr. N.R. Bubna for Respondent
No.6-MFSCDC.
Mr. A.A. Kumbhakoni, Senior Advocate, Special Counsel a/w Mr. Abhay L. Patki,
Additional Govt. Pleader for Respondent No.12-State.
Mr. Sailesh Naidu and Mr. Kamlesh Kharade i/b M/s. India Law Alliance for
Applicants in CAI Nos.107 of 2014 and 104 of 2014 in PIL 219 of 2009.
Mr. Sailesh Naidu and Mr. Kamlesh Kharade for Respondent No.8 in PIL 219 of
2009 and for Respondent No.9 in WP 1826 of 2003-Mukta Arts Ltd.
Mrs. R.A. Salunkhe, AGP for the Respondent - State in CAI 107 of 2014 and 104
of 2014.
Mr. N.R. Bubna for Respondent No.2 in both CAIs.
Mr. K.T. Thomas a/w Mr. V.M. Almeida for Respondent No.1 in RPWL 40 of
2012.
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...
CORAM: S.V. GANGAPURWALA, ACJ &
SANDEEP V. MARNE, J.
DATE : 18 APRIL 2023. P.C.:
1 It is submitted that the Original Writ Petitioner of Writ Petition No.1826 of 2003 namely Abdul Hamid Patel is dead. The Petitioner No.2 Amar Sneh is not to be found on the given address. Mr. Naidu, the learned Counsel submits that infact the flat mentioned in the cause title is not in existence. 2 If that is the last known address and a person is not found in the last known address then in that event the Review Petitioner can serve them by substituted service i.e. by proclamation in the local news papers as provided under Order V, Rule 20 of the Code of Civil Procedure. The Petitioner may take appropriate steps in that regard during the interregnum and before the next date.
3 Place the matters on 27 Jun 2023.
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