Bombay High Court
Domnie Iimon Nazareth vs Swarna Highrise Constructions And Anr on 21 March, 2023
Author: R.N. Laddha
Bench: G. S. Kulkarni, R.N. Laddha
505.IA770_2023.DOC
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 770 OF 2023
IN
WRIT PETITION NO. 2329 OF 2019
WITH
WRIT PETITION NO. 2329 OF 2019
Estella Fernandes Nee Estella Fernandes ... Applicant
Versus
Swarna Highrise Constructions & Anr. ...Respondents
WITH
WRIT PETITION NO. 2411 OF 2019
Ali Akbar Lakhani ... Petitioner
Versus
Swarna Highrise Constructions & Anr. ...Respondents
WITH
WRIT PETITION NO. 2096 OF 2019
Nasim Banu Shabbir Ali Nayabi & Anr. ... Petitioners
Versus
Swarna Highrise Constructions & Anr. ...Respondents
WITH
WRIT PETITION NO. 2097 OF 2019
Domnie Iimon Nazareth ... Petitioner
Versus
Swarna Highrise Constructions & Anr. ...Respondents
WITH
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505.IA770_2023.DOC
WRIT PETITION NO. 2107 OF 2019
Anandi Anvekar & Ors. ... Petitioners
Versus
Swarna Highrise Constructions & Anr. ...Respondents
WITH
WRIT PETITION NO. 2104 OF 2019
Vilas Shankar Sawant ... Petitioner
Versus
Swarna Highrise Constructions & Anr. ...Respondents
WITH
WRIT PETITION NO. 2206 OF 2019
Anisha Imtiyaz Shaikh ... Petitioner
Versus
Swarna Highrise Constructions & Anr. ...Respondents
Mr. Anil V. Anturkar, Senior Advocate a/w. Mr. Ranjit Shinde i/b. Patel
Associates for the applicant.
Mr. Shailendra S. Kanetkar for respondent no. 1.
Mr. Anoop Patil a/w. Ms. Vandana Mahadik for MCGM.
_______________________
CORAM: G. S. KULKARNI
& R.N. LADDHA, JJ.
DATED: 21 March, 2023
_______________________
P.C.
1. Not on board. Upon mentioning, taken on board on a praecipe as moved on behalf of the applicant.
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2. Let this Interim Application along with Writ Petitions be listed on 31 March, 2023 (H.O.B.).
3. Ad-interim protection granted by a co-ordinate Bench of this Court vide order dated 27 February, 2023 shall continue to operate till the adjourned date of hearing. All contentions of the parties are expressly kept open.
4. Respondents, if they so desire, shall place on record the reply affidavit to the Interim Application.
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