Bombay High Court
Shree Krupa Residency Private Limited ... vs The Competent Authority And District ... on 15 January, 2021
Author: M.S. Karnik
Bench: M.S.Karnik
22. wpst 97711-2020.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION ST.NO. 97711 OF 2020
SHREE KRUPA RESIDENCY PVT. LTD. & ORS. ..PETITIONERS
VS.
THE COMPETENT AUTHORITY AND DISTRICT
DEPUTY REGISTRAR & ORS. ..RESPONDENTS
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Ms. Guari Godse for petitioners.
Mr. Abhijeet Joshi i/b. Prasanna Shahane for respondent No.2.
Mrs. V.S. Nimbalkar, AGP for State.
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CORAM : M.S.KARNIK, J.
DATE : JANUARY 15,2021.
P.C.:-
Heard learned counsel for the petitioners.
2. Issue notice to the respondents, returnable on 25/1/2021.
Learned AGP waives service of notice on behalf of the respondent No.1. Mr. Shahane waives service of notice on behalf of the respondent No.2.
3. Learned counsel for the respondent No.2 seeks time to fle reply. He may fle reply within a period of one week.
4. Stand over to 25/1/2021.
1/222. wpst 97711-2020.doc
5. Till then the impugned order is stayed.
Digitally signed by 6. This order will be digitally signed by the Personal Assistant Diksha Diksha Rane Rane Date:
2021.01.15 of this Court. All concerned will act on production by fax or email 14:00:01 +0530 of a digitally signed copy of this order.
(M.S. KARNIK, J.) 2/2