Bombay High Court
Nutun Laxmi Co-Operative Housing ... vs Divisional Joint Registrar Csmd Mumbai ... on 21 June, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1698 OF 2016
Nutun Laxmi Co-operative Housing Society Ltd ....Petitioner
V/S
Divisional Joint Registrar Csmd Mumbai And 2 ....Respondent
Ors Mr. Viral Amin i/by M/s.B. Amin & Co., Advocate for the Petitioner Mr. Manish Upadhye, Asst. Government Pleader,state, along with Mr. Himanushu Takke, Asst. Government Pleader,state, Advocates for the Respondent Nos.1 and 2 Mr. Rohan Sawant along with Mr. Sushil Singh, Mr. Nirmal Devmani, Advocates for the Respondent No.3 CORAM : R.D. DHANUKA, J DATE : 21st June, 2019 P.C. :
Stand Over to 12th July, 2019 along with CHSWL/204/2019.
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