Bombay High Court
Kapilesh Shinde And Ors vs Deshmukh Enterprises Thr Partner on 5 August, 2025
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
2. CIVIL WP-12575-22 & IA-12273-24.docx
Amberkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 12575 OF 2022
Deshmukh Enterprises .. Petitioner
Versus
Paramount Park D-Tenant CHS Ltd & Ors. .. Respondents
INTERIM APPLICATION NO. 12273 OF 2024
IN
WRIT PETITION NO. 12575 OF 2022
Kapilesh Shinde & Ors. .. Intervenors
In The Matter Between
Deshmukh Enterprises .. Petitioner
Versus
Paramount Park D-Tenant CHS Ltd & Ors. .. Respondents
....................
Mr. Uday Warunjikar a/w Ms. Preeti Walimbe, Advocate for
Petitioner
Mr. Mayur Khandeparkar a/w Mr. Vikramjeet Garewal, Ms. Savani
Vaze & Ms. Shreya Mathane, Advocates for Respondent Nos. 1 to 3
& 5 to 10
Mr. Prasad Keluskar a/w Mr. Drupad Patil for Respondent No. 10
Mr. J.P. Patil, AGP for Respondent No. 12-State
Mr. Saurabh Butala i/by Mr. Harshad Sathe, Advocates for
Intervenor
...................
CORAM : MILIND N. JADHAV, J.
DATE : AUGUST 5, 2025 P. C.:
1. Heard learned Advocates appearing for the parties.
2. Final arguments have been concluded.
3. Reserved for Judgment / Order.
Amberkar [ MILIND N. JADHAV, J. ] Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date:
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