Bombay High Court
Nutun Laxmi Co-Operative Housing ... vs Divisional Joint Registrar Csmd Mumbai ... on 12 July, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1698 OF 2016
Nutun Laxmi Co-operative Housing Society Ltd ....Petitioner
V/S
Divisional Joint Registrar Csmd Mumbai And 2 ....Respondent
Ors WITH CHAMBER SUMMONS IN WRIT PETITION. LODGING NO. 204 OF 2019 In WRIT PETITION 1698 OF 2016 Nutun Laxmi Co-operative Housing Society Ltd ....Petitioner V/S Divisional Joint Registrar Csmd Mumbai And 2 ....Respondent Ors And Tanveer Kaur (applicant) None for the Petitioner Mr. Manish Upadhye, Asst.Government Pleader, state, Advocate for the Respondent Nos. 1 and 2 Mr. Sushil Singh i/by Mr. Nirmal Devnani, Advocate for the Respondent No.3 Mr. Hitesh Shah, Applicant in CHSWL/204/2019 CORAM : R.D. DHANUKA, J DATE : 12th July, 2019 P.C. :
Stand Over to 26th July, 2019. Registry to accept affidavit in reply of Respondent No.3.
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