Bandra Ahinsa Nagar Co-Operative ... vs Chief Executive Officer (C.E.O.) Sra ... on 16 October, 2018

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Bombay High Court

Bandra Ahinsa Nagar Co-Operative ... vs Chief Executive Officer (C.E.O.) Sra ... on 16 October, 2018

Bench: A.K. Menon

                                                                                      503-wpl-3559-2018


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                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION
                                        WRIT PETITION NO. 3559 OF 2018


           Bandra Ahinsa Nagar CHS & Ors.                                 ... Petitioners


                    vs.
           The Chief Executive Officer, SRA & Ors.                        ... Respondent


           Mr. Mayur Khandeparkar i/b. Mr. Arun Panicker for the Petitioners.
           Mr. Abhijeet Desai for Respondent no. 1



                                                  CORAM : A.K. MENON, J.

DATE : 16 th OCTOBER, 2018 P. C. Mentioned. Not on board. Taken on production board.

1. Learned counsel for the petitioner submits that pending the appeal which came to be disposed of by the Apex Grievance Redressal Committee in Application (L) No. 42 of 2017, this Court had in Writ Petition (L) 838 of 2018 granted an order of status quo to be maintained at site till the authority decides the appeal. He further submits that the impugned order passed on 12 th October, 2018 was received by the petitioner on 15 th October, 2018 and that the impugned order does not continue the status quo granted by this Court pending the application. In the circumstances he seeks limited protection.

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2. The SRA is represented today by Mr. Desai who waives service. On behalf of respondent no.3 none appears. Mr. Khandeparkar submits that attempts were made to serve respondent no. 3 at the address given in the cause title have failed since they were not found at the known address. He undertakes to file affidavit of service by 19th October, 2018.

3. In view of the above the Petitioner shall take steps to serve all respondents well before the next date. In the meantime the status quo order as on date will be maintained till the next date. Stand over to 23 rd October, 2018.

4. All concerned to act on an authenticated copy of this order.

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