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Bombay High Court

Wallace Flour Mills Co. Pvt. Ltd. vs Andheri Varma Nagar Co-Operative ... on 8 October, 2025

Author: Manish Pitale

Bench: Manish Pitale

                                                                              914 & 2_WP_3642 & 3643_19.doc



                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            ORDINARY ORIGINAL CIVIL JURISDICTION
                                               WRIT PETITION NO. 3642 OF 2019

                             Sir Mathuradas Vissanji Education Trust & ors.     ...        Petitioners
                                         vs.
                             State of Maharashtra and others                    ...        Respondents

                                                              WITH
                                                  WRIT PETITION NO. 3643 OF 2019

                             Laxmi Charitable Trust                             ...        Petitioners
                                         vs.
                             State of Maharashtra and others                    ...        Respondents

                             Mr. Akshay Patil a/w. Ms. Devika Madekar and Mr. Mukund Madekar, i/b.
                             Madekar and Co. for petitioners in both the petitions.
                             Mr. Himanshu Takke, AGP for respondent Nos.1 and 3-State in both the
                             petitions.
                             Ms. Tanaya Patankar a/w. Mr. Anil R. Mishra for respondent Nos.4 and 10
                             in both the petitions.
                             Mr. Akshay Kolse Patil a/w. Mr. Rishir Daulat, Mr. Mohanish Patkar, Ms.
                             Ashita Chhibber, Ms. Riddhi Natekar and Mr. Adit Desai, i/b. TRD
                             Associates for respondent No.6 in both the petitions.



                                                                   CORAM :      MANISH PITALE, J.
                                                                   DATE :       08th OCTOBER, 2025
                             P.C. :


                             .        The learned counsel appearing for the petitioners in these

petitions informs this Court that in the light of subsequent events, amendment will have to be carried out in the petitions. This Court is informed that the trustees of the petitioner-Trusts have changed, necessitating amendment.

Digitally signed by PRIYA

PRIYA KAMBLI KAMBLI Date:

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2. It is further pointed out that respondent Nos.4 and 10-societies in these petitions, have merged. In that light also, amendment needs to be carried out in both the petitions.

3. In the interest of justice, leave is granted to carry out the amendment within four weeks from today.

4. This Court is further informed that Writ Petition Nos.2102 of 2017, 2110 of 2017 and 596 of 2016, also raise common issues and that they would also have to be considered alongwith the present petitions.

5. In that light, list Writ Petition Nos.2102 of 2017, 2110 of 2017 and 596 of 2016, alongwith the present petitions for further consideration on 11.11.2025.

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