Bombay High Court
Vijaykamal Properties Pvt Ltd And Anr vs Chief Executive Officer (Ceo) Sra And 3 ... on 4 September, 2019
Author: S.J.Kathawalla
Bench: Akil Kureshi, S.J.Kathawalla
19-oswp-1897-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1897 OF 2018
M/s. Vijaykamal Properties Pvt.
Ltd. and anr. ... Petitioners
V/s.
Chief Executive Ofcer (CEO)
and ors. ... Respondents
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Mr. Rajeev Narula I/b Mr. Makaranad V. Raut for the Petitioner.
Mr. Vijay Patil a/w. Mr. Abhijit Patil for Respondent No.1.
Mr. Hemant Haryan, AGP for Respondent No.3.
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CORAM : AKIL KURESHI &
S.J.KATHAWALLA, JJ.
DATE : 4th SEPTEMBER, 2019.
P.C. 1] Learned Advocate appearing for respondent No.3 states that respondent No.3 will carry out the survey within a period of 12 weeks from today. At the request of learned counsel for respondent No.3, the Additional Commissioner of Police, In- charge of R-South, is directed to provide adequate police protection to the Ofcers of respondent No.3 deputed to carry out the survey. Respondent No. 3 shall furnish a copy of the survey report setting out particulars of the eligible occupants to the SRA as well as to the Advocates for the petitioners. 2] All parties shall cooperate with respondent No.3 in Dinesh Sherla / Nitin 1/2 ::: Uploaded on - 04/09/2019 ::: Downloaded on - 05/09/2019 02:45:42 ::: 19-oswp-1897-18.doc complying with this order.
3] The petition is accordingly disposed of. (S. J. KATHAWALLA, J.) (AKIL KURESHI, J.) Dinesh Sherla / Nitin 2/2 ::: Uploaded on - 04/09/2019 ::: Downloaded on - 05/09/2019 02:45:42 :::