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Bombay High Court

Versova Andheri Matruchhaya ... vs The State Of Maharashtra And 2 Ors on 28 September, 2018

Author: G. S. Kulkarni

Bench: Naresh H. Patil, G. S. Kulkarni

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                                                                                      2-wp-2038-16 & connected matters.doc
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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

                         WRIT PETITION NO. 2038 OF 2016
                 ALONG WITH ALL THE CONNECTED MATTERS
                               NOTIFIED ON THE BOARD
 --------------------------------------------------------------------------------------------------
  Office      Notes,       Office
  Memoranda of appearances,                                                     Court's or Judge's orders
  Court's orders or directions &
  Registrar's orders.
 --------------------------------------------------------------------------------------------------
                         Ms. Neha Joshi I/by Vidhi Partners for petitioners in WP
                         Nos.2038, 1000, 909, 2387, 1068, 2247, 2826, 1226,
                         1314, 1937, 2327, 2818 all of 2016 and WP No.1161 of
                         2017.
                         Mr. Harish Behany I/by Maniar Srivastava Associates
                         for petitioner in WP No. 404/2017.
                         Prachi Mhatre I/by Shivalkar & Co. for petitioners in WP
                         Nos.920/17 and 822/17.
                         Rujuta Patil for petitioner in WP/596/13.
                         Chinmaya Acharya I/by Reena Salunkhe for petitioners
                         in WP Nos.2000, 1996 and 1997 of 2016.
                         Leena Shah I/by Shan & Juria Associates for petitioner
                         in WP No.2615/17.
                         Ms. Sowmya Srikrishna a/w Mrs. Jasmine Sheth, Mr.
                         Abir Patel and Mr. Akshit Dedhia I/by Wadia Ghandy
                         and Co. for petitioners in WP No.550 of 2017.
                         Mr. Jasmine Seth, Mr. Abir Patel and Akshit Dedhia I/by
                         Wadia Ghandy & Co. for petitioners in WP Nos.704/16,
                         1338/17, 605/17, 455/17, 2604/16, 2774/16, 1679/17,
                         and WPL/2449/17.
                         Ms. G. R. Shashtri, Addl.G.P for State in WP
                         Nos.2038/16, 596/13, 1000/16, 1314/16, 1492/16,
                         1899/16, 2000/16, 2604/16, 2818/16, 455/17.
                         Mr. H. S. Venegavkar, Addl. G.P. for State in WP Nos.
                         704/16 and 1550/17.
                         Mr. H. Haryan, AGP for State in WP Nos. 909/16 and
                         2387/16.




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                                    Mr. M. A. Sayed, AGP for State in WP Nos.1068/16 and
                                    1226/16.

                                    Mr. A. L. Patki, Addl. G.P. for State in WP Nos.1816/16,
                                    1996/16, 404/17.

                                    Mr. A. Shastri, AGP for State in WP No.1997/16.

                                    Smt. Uma Palsuledesai, AGP for State in WP
                                    Nos.2247/16 and 2774/18.

                                    Mr. L. T. Satelkar, AGP for State in WP No.2826/16.

                                    Mr. Joaquim F. Reis, Sr. Advocate a/w Sheetal Mane
                                    for respondent no.2 - BMC.


                                    CORAM :                    NARESH H. PATIL, ACTING CJ. &
                                                               G. S. KULKARNI, J.

SEPTEMBER 28, 2018. P.C. :

Registrar (Judicial-I) to verify how many petitions on the subject issue involved in these petitions are pending.
Stand over for three weeks i.e. 19/10/2018 for directions.
G. S. KULKARNI,J. ACTING CHIEF JUSTICE ::: Uploaded on - 28/09/2018 ::: Downloaded on - 30/09/2018 01:48:58 :::