Bombay High Court
Aakash Infra Properties Llp And Anr vs Union Of India And 6 Ors on 11 April, 2022
Author: Abhay Ahuja
Bench: A.A. Sayed, Abhay Ahuja
k 1/2 12 wpl 4677.22 os.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.4677 OF 2022
WITH
INTERIM APPLICATION (L) NO.10788 OF 2022
IN
WRIT PETITION (L) NO.4677 OF 2022
M/s. Aakash Infra Properties LLP & Anr. ....Petitioners
V/S
Union of India & Ors. ....Respondents
...
Dr. Birendra Saraf, Mr. Vaibhav Charalwar a/w Mr. Anil R. Mishra for the
Petitioners.
Mr. Anil C. Singh, ASG a/w Mr. Aditya Thakkar a/w Mr. D.P. Singh a/w
Mr. Pranav Thackur a/w Ms. Smita Thakur a/w Mr. Aamirdureshi for
Respondent Nos.1, 2 and 3-UOI.
Mrs. P.H. Kantharia, GP with Mr. Sukanta Karmakar, AGP for Respondent
No.4-State.
Mr. P.G. Lad a/w Ms. Shreya Shah, Surabhi Ghadge for Respondent No.5
and 6-MHADA.
Mr. Vachan Bodke, Ms. Pinky Sharma, Ms. Namita Shinde and Mr. Aniket
Tawde i/b M/s V & M Legal for Respondent No.7.
Mr. Rohit Banosokar a/w Mr. Hitesh Mishra i/b M/s. D.M. Legal Associates
for the Applicant/proposed Respondent in IA.
...
CORAM : A.A. SAYED &
ABHAY AHUJA, JJ.
DATE : 11 APRIL 2022.
P.C.:
1 At the request of learned ASG, we grant time to Respondent Nos.1 to 3 to file Affidavit-in-Reply. Learned ASG states that the Affidavit-in- Reply shall be filed within two weeks from today.Digitally signed by SUDARSHAN
SUDARSHANDigitally signed RAJALINGAM RAJALINGAMbyKATKAM SUDARSHAN SUDARSHAN RAJALINGAM KATKAM RAJALINGAM KATKAM Date:
KATKAM 2022.04.13 Date:
15:48:28 +0530 1/2 2022.04.13 16:10:17 +0530 k 2/2 12 wpl 4677.22 os.doc Copy of the Affidavit-in-Reply shall be served upon the Advocate for the Petitioners. Rejoinder, if any, before the next date.
2 List the Petition on 2 May 2022.
(ABHAY AHUJA, J.) (A.A. SAYED, J.) katkam 2/2