Bombay High Court
Life Insurance Corporation Of India vs Mrs. Shobha Ashok Ambekar on 30 June, 2022
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
909 WP-3965-22 with connected matters.doc
BDP-SPS-TAC
BHARAT
DASHARATH
PANDIT
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by BHARAT
CIVIL APPELLATE JURISDICTION
DASHARATH
PANDIT
Date: 2022.07.01
17:49:47 +0530
WRIT PETITION NO. 3965 OF 2022
Life Insurance Corporation of India .... Petitioner.
V/s
Dr. Ajit Bhaskar Oke .... Respondent.
WITH
WRIT PETITION NO. 2652 OF 2020
Life Insurance Corporation of India .... Petitioner.
V/s
Radha Govind Amrite .....Respondent.
WITH
WRIT PETITION NO. 3967 OF 2022
Life Insurance Corporation of India .... Petitioner.
V/s
Dr. Shaila Prakash Bhatwadekar .... Respondent.
WITH
WRIT PETITION NO. 3969 OF 2022
Life Insurance Corporation of India .... Petitioner.
V/s
Mrs. Shobha Ashok Ambekar ..... Respondent
WITH
WRIT PETITION NO. 3971 OF 2022
Life Insurance Corporation of India .... Petitioner.
V/s
Dr. Pradeep Gopal Talwalkar ..... Respondent
WITH
WRIT PETITION NO. 3973 OF 2022
1/3
909 WP-3965-22 with connected matters.doc
Life Insurance Corporation of India .... Petitioner.
V/s
Mrs. Meera Madhukar Padhye ..... Respondent
WITH
WRIT PETITION NO. 3975 OF 2022
Life Insurance Corporation of India .... Petitioner.
V/s
Ajit Kumar Krishnaji Modak ..... Respondent
WITH
WRIT PETITION NO. 3976 OF 2022
Life Insurance Corporation of India .... Petitioner.
V/s
Smt. Padmaja Nilkanth Damle ..... Respondent
WITH
WRIT PETITION NO. 3977 OF 2022
Life Insurance Corporation of India .... Petitioner.
V/s
Suhas Janardan Apte ..... Respondent
WITH
WRIT PETITION NO. 3978 OF 2022
Life Insurance Corporation of India .... Petitioner.
V/s
Subodh Vasant Sapre ..... Respondent
WITH
WRIT PETITION NO. 3979 OF 2022
Life Insurance Corporation of India .... Petitioner.
V/s
Shashikant Vaman Kale ..... Respondent
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909 WP-3965-22 with connected matters.doc
Mr. B.M. Chatterjee, Senior Advocate a/w Shrinivas Bhave a/w Mrs. Kamal
Shah a/w Akshay A. Shah a/w Kavita Singh for the Petitioner in all the
above Writ Petitions.
Mr. Sameer Tendulkar for Respondent No.1 in all the above Writ Petitions.
------
CORAM: NITIN W. SAMBRE, J.
DATE: JUNE 30, 2022 P.C.:- 1] In view of the submission made by Mr. Chatterjee, learned Senior
Counsel appearing for the Petitioner that the issue as to whether suit is maintainable in the matter of applicability of the Public Premises (Eviction of Unauthorized Occupants) Act is sub judice before the Apex Court, in my opinion, hearing of the present Petitions need to be deferred.
2] As such, adjourned to 25th August, 2022. Ad-interim order to continue.
3] Parties are at liberty to mention the matter once judgment of the Apex Court on the aforesaid issue is available.
( NITIN W. SAMBRE, J. ) 3/3