Bombay High Court
Venkatesh Bhavan Chs Ltd vs The Div. Jt. Registrar C.S. Mumbai And 2 ... on 18 March, 2019
Author: S.C. Gupte
Bench: S.C. Gupte
sg wp251-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.251 OF 2019
Venkatesh Bhavan CHS Ltd. ....Petitioner
vs
The Div. Jt. Registrar C.S. Mumbai & Ors. ...Respondents
.....
Mr. N.N. Bhadrashete, for the Petitioner.
Mr. Sukanta Karmakar, AGP, for Respondent Nos. 1 and 2.
Ms. Priya Ranade, a/w. Ms. Nupur Desai, i/b. Markand Gandhi & Co., for
Respondent No.3.
......
CORAM : S.C. GUPTE, J.
DATED: 18 MARCH 2019 P.C.:
. After the matter is heard at some length, it is agreed between the parties that the Petitioner's review application before the Joint Divisional Registrar of Co-operative Societies, from the impugned order dated 30 August 2018, shall be expeditiously heard by the authority and, pending such decision, the impugned order dated 30 August 2018 shall remain stayed. It is ordered accordingly. The Divisional Joint Registrar of Co-operative Societies is directed to dispose of the review application as expeditiously as possible and, at any rate, within a period of three months from the date of service of this order and either party may bring this order to the notice of the Divisional Joint Registrar. The petition is disposed of in the above terms.
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