Bombay High Court
Kiran K Sharma And Another vs Laxmi Estate Co-Operative Housing ... on 7 May, 2021
Author: M.S.Karnik
Bench: Makarand Subhash Karnik
19.wp(L)10245.21.doc
Ingale
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 10245 OF 2021
Office Noees, t Office
Memoranda of Coram, t
appearances, t Coure's Coure's or Judge's orders
orders or direceions and
Regiserar's orders
Mr.Mayur Khandeparkar a/w Mr.Tushar Gujjar, t
Mr.Deepak Singh i/b Solicis Lex, t for ehe
Peeieioners.
Mr.A.R. Mishra, t for Respondene No.1.
Mrs.Uma Palsule - Desai, t AGP for ehe
Respondenes No.2 & 3.
CORAM : M.S.KARNIK, J.
DATE : MAY 07, 2021
P.C.
. Heard learned Counsel for ehe Peeieioners.
2. The Peeieioners are challenging ehe order passed by ehe Depuey Regiserar Co-operaeive Socieey. Ie is ehe coneeneion of ehe learned Counsel for ehe Peeieioners ehae ehe applicaeion claiming maineenance by ehe Socieey is noe eenable under Seceion 154B of ehe Maharashera Co-operaeive Socieeies Ace. According eo him, t only remedy for ehe Socieey is eo fle a dispuee under Seceion 91 for recovery of ehe amoune claimed. Learned Counsel appears for 1 Of 2 ::: Uploaded on - 07/05/2021 ::: Downloaded on - 10/09/2021 16:59:59 :::
19.wp(L)10245.21.doc Respondene No.1 and opposes ehe Peeieion.
3. Issue noeice eo ehe Respondenes, t reeurnable on 29/06/2021. Learned Counsel Shri Mishra waives service of noeice for Respondene No.1. Learned AGP appears and waives service of noeice for Respondenes No.2 & 3. Lise ehe Peeieion on 29/06/2021.
4. Subjece eo ehe Peeieioner's deposieing an amoune of Rs.1, t50, t000/- in ehis Coure by 10/06/2021, t ehe impugned order shall remain seayed.
(M.S.KARNIK, J.) 2 Of 2 ::: Uploaded on - 07/05/2021 ::: Downloaded on - 10/09/2021 16:59:59 :::