Bombay High Court
Jehangir J. Ghadiali And Anr vs Maharashtra Real Estate Regulatory ... on 8 January, 2019
Author: Revati Mohite Dere
Bench: B. P. Dharmadhikari, Revati Mohite Dere
wp.6242.18.13.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 6242 OF 2018
Jehangir J. Ghadiali & Anr. ...Petitioners
Versus
Maharashtra Real Estate Regulatory Authority
& Anr. ...Respondents
Mr. A. A. Anturkar, Sr. Advocate a/w Mr. Amol Gatne for the Petitioners
Mr. Ashutosh Kulkarni for the Respondent No. 1
Mr. Amit A. Gharte for the Respondent No. 2
CORAM : B. P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ.
TUESDAY, 8th JANUARY 2019 P.C. :
1 Heard respective counsel.
2 Advocate Mr. Kulkarni for respondent No. 1 makes a statement that as per his instructions, a separate window has now been provided on-line for registration of grievances pertaining to even unregistered projects.SQ Pathan 1/2 ::: Uploaded on - 09/01/2019 ::: Downloaded on - 10/01/2019 23:21:47 :::
wp.6242.18.13.doc 3 Senior Advocate Mr. Anturkar on behalf of petitioners and Advocate Mr. Gharte on behalf of respondent No. 2 are seeking short adjournment to verify the position.
4 We accept statement made by respondent No. 1 and dispose of present writ petition, as our attention has been invited to identical order dated 31st July 2018 in writ petition No. 908 of 2018.
REVATI MOHITE DERE, J. B. P. DHARMADHIKARI, J.
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