Bombay High Court
Damyanti R Pujara vs V. Vishwanathan on 12 February, 2024
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
ppn 1 20.ial-34243.23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.34243 OF 2023
In
CONTEMPT PETITION (ST.) 27930 OF 2023
Vasudha Co-operative Housing Society Ltd. & Ors. .. Applicants
In the matter between
Damyanti R. Pujara .. Petitioner
Versus
The Deputy Registrar, Co-operative
Societies, M Ward, Mumbai & Ors. .. Respondents
WITH
CONTEMPT PETITION (L) NO.4770 OF 2024
IN
INTERIM APPLICATION (ST.) 34243 OF 2023
WITH
CONTEMPT PETITION (L) NO.4141 OF 2024
IN
INTERIM APPLICATION (ST) NO.34243 OF 2023
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Smt.Damyanti R. Pujara, applicant in-person.
Mr.Abhay Patki, Addl.G.P. for the respondent-State.
Mr.Anil Kumar Patil for the applicant IAL/34243/2023.
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CORAM : A.S. CHANDURKAR &
JITENDRA JAIN, JJ.
DATE : 12th February 2024 P.C.:- . The grievance of the petitioner in-person in the present
proceedings is that by virtue of the order dated 22 nd December 2023 as corrected by the order dated 7 th February 2024, the parties were directed to maintain status-quo.
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ppn 2 20.ial-34243.23.doc 2. Despite the aforesaid, on 27th January 2024, the
Administrative Board of Vasudha Co-operative Housing Society Ltd. has sought to permit soil testing of the building compound to be undertaken. It is submitted that this results in breach of the order of status-quo.
2. Issue notice before admission to the respondents, returnable on 20th February 2024. Shri Patil, learned counsel accepts the notice for respondents. Affidavit-in-reply be filed on or before the returnable date.
JITENDRA JAIN, J. A.S. CHANDURKAR, J.
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