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Kharghar Co-Op. Housing Societies ... vs Municipal Commissioner, Panvel ... on 17 May, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

     ITEM NO.30                               COURT NO.12                  SECTION IX

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                   No(s).    10849/2023

     (Arising out of impugned final judgment and order dated 06-04-2023
     in WP No. 8586/2021 passed by the High Court Of Judicature At
     Bombay)

     KHARGHAR CO-OP. HOUSING SOCIETIES FEDERATION LTD. & ANR.
     Petitioner(s)

                                                      VERSUS

     MUNICIPAL COMMISSIONER, PANVEL MUNICIPAL CORPORATION & ORS.
     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.104861/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.104866/2023-EXEMPTION FROM
     FILING O.T. )

     Date : 17-05-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE DIPANKAR DATTA


     For Petitioner(s)                   Mr. P. S. Patwalia, Sr. Adv.
                                         Mr. Vinay Navare, Sr. Adv.
                                         Mr. Prashant Darandale, Adv.
                                         Mr. Anand Dilip Landge, AOR
                                         Mr. Avineesh Jha, Adv.


     For Respondent(s)                   Mr. Sudhanshu S. Choudhari, AOR
                                         Mr. Mahesh P. Shinde, Adv.
                                         Ms. Rucha A.pande, Adv.
                                         Mr. M.veeraragavan, Adv.



                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice.

Mr. Sudhanshu S. Choudhari, AOR accepts notice on behalf of 17:51:09 IST Reason: respondent no. 1.

 Issue notice to the remaining respondents through the standing counsel as well.

Dasti service, in addition, is permitted.

List on 07.07.2023.

(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2