Bombay High Court
Thakur Parwani , Member Of Shangrila ... vs Sangrila Vaibhav Co-Operative Housing ... on 5 August, 2025
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
2025:BHC-AS:33270
6. CIVIL WP-7361-10 & WP-7443-10.docx
Amberkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 7361 OF 2010
Shangrila Vaibhav CHS Ltd .. Petitioner
Versus
Payal Bachani & Ors. .. Respondents
WITH
INTERIM APPLICATION NO. 3141 OF 2025
IN
WRIT PETITION NO. 7361 OF 2010
WITH
INTERIM APPLICATION (ST) NO. 20239 OF 2025
IN
WRIT PETITION NO. 7361 OF 2010
WITH
WRIT PETITION NO. 7443 OF 2010
Shangrila Vaibhav CHS Ltd .. Petitioner
Versus
Pooja V. Ramchandani & Ors. .. Respondents
WITH
INTERIM APPLICATION NO. 9450 OF 2025
IN
WRIT PETITION NO. 7443 OF 2010
WITH
INTERIM APPLICATION (ST) NO. 6210 OF 2025
IN
WRIT PETITION NO. 7361 OF 2010
....................
Mr. Mandar Soman a/w Ms. Arti Nishad, Advocates for Petitioners
in WP Nos. 7361/2010 & 7443/2010
Mr. Amrut Joshi a/w Mr. Atal Dubey, Advocate for Respondent No.
1 in IAST 20239/25 & IA 9450/25
Mr. Girish Godbole, Senior Advocate a/w Mr. Nirav Shah, Ms.
Niharika Singh & Sharva Patel i/by Little & Co, Advocates for
Intervenors
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6. CIVIL WP-7361-10 & WP-7443-10.docx
Mr. P.V. Nelson-Rajan, AGP for Respondent Nos. 2 to 4 in WP
7361/10
Ms. Savina R. Crasto, AGP for Respondent Nos. 2 to 4 in WP
7443/10
...................
CORAM : MILIND N. JADHAV, J.
DATE : AUGUST 5, 2025 P. C.:
1. Heard learned Advocates appearing for the parties.
2. In view of the order dated 02.07.2025, Intervenors have filed fresh Petition which they intend to lodge either today or tomorrow. Considering that the Petition will be lodged in this year, appropriate Court will have to be moved by Petitioners / Intervenors for interim / ad-interim relief. Since the Intervenors have filed the Writ Petition, they are permitted to move the appropriate Court for seeking interim / ad-interim relief immediately. In the meanwhile, for a period of two weeks from today, interim relief granted in the present Petitions shall continue to operate to enable the Intervenors to move the appropriate Court.
3. Petitioner Society is permitted to withdraw the present Petitions in view of the praecipe filed on 01.08.2025. In view of disposal of the Writ Petitions, all Interim Applications filed therein stand disposed.
4. Needless to state that withdrawal of the Petitions at the request of Petitioner shall not influence the pendency and hearing of the 2 of 3 ::: Uploaded on - 05/08/2025 ::: Downloaded on - 05/08/2025 21:40:39 :::
6. CIVIL WP-7361-10 & WP-7443-10.docx proceedings in CC-II 308/2025 dated 04.08.2025 and the Interim Application therein pending before the Co-operative Court No. II, Mumbai and the said dispute / challenge shall be determined on its own merits and strictly in accordance with law after hearing the parties. This Court has not given its imprimatur or opinion on any of the rights and contentions of the parties including the Intervenors and all rights and contentions of the parties including Intervenors are kept open.
5. Writ Petition Nos. 7361/2010 and 7443/2010 are disposed as withdrawn.
6. In view of withdrawal of the Writ Petitions, Interim Application Nos. 3141/25, (St) 20239/25, 9450/25 & (st) 6210/25 are accordingly disposed.
Amberkar [ MILIND N. JADHAV, J. ]
Digitally
signed by
RAVINDRA
RAVINDRA MOHAN
MOHAN AMBERKAR
AMBERKAR Date:
2025.08.05
15:07:22
+0530
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