Bombay High Court
Mohammed Zain Khan vs Maharashtra Real Estate Regulatory ... on 14 December, 2018
Author: Sarang V. Kotwal
Bench: B. P. Dharmadhikari, Sarang V. Kotwal
1 42-WPL 3991-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.3991 OF 2018
Mohammed Zain Khan. ] ... Petitioner
Versus
Maharashtra Real Estate Regulatory ]
Authority & Ors. ] ... Respondents
Mr. Nitesh Gala a/w Mr. Mohammed Zain Khan & Mr. Mohammed
Ashraf Kapoor i/b Mr. Hassan Khan for Petitioner.
Mr. Akshay A. Kulkarni i/b Mr. A. M. Kulkarni for Respondent No.1.
Mr. Himanshu Takke, AGP for State - Respondent No.2.
CORAM :- B. P. DHARMADHIKARI &
SARANG V. KOTWAL, JJ.
DATE :- DECEMBER 14, 2018 P. C. :-
1. Heard learned Counsel for the Petitioner.
2. Perused the impugned email dated 14/11/2018.
3. Learned Counsel for Respondent No.1, upon instructions, states that the Petitioner can file appeal in the cause against the unregistered project. We accordingly permit the Petitioner to file URS 1 of 2 ::: Uploaded on - 17/12/2018 ::: Downloaded on - 27/12/2018 07:32:04 :::
2 42-WPL 3991-18.odt appeal in the matter. However, this shall be without prejudice to the rights and contentions of the parties.
4. Issue notice to other Respondents returnable on 28/02/2019.
5. Learned AGP waives notice for Respondent No.2.
(SARANG V. KOTWAL, J.) (B. P. DHARMADHIKARI, J.)
URS 2 of 2
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