#1 WARN LIST ========= Page: 1 APPELLATE SIDE-CIVIL 07/06/2010 WEEKLY BOARD FROM 07/06/2010 TO C. R. No. : Floor : Floor. Building : ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- * FOR FINAL HEARING * ---------------------- 201 AO/320/2003 M/S JHANGIANI, NARULA & A RAJU MEHTA & ORS. SOMNATH CONTRUCTIONS PVT. L SHRI. M.U.PANDEY APPEAL IS ADMITTED ON BOMBAY SSOCIATES TD. & ORS. FOR R..NOS.1 TO 5. 14/7/03. SHRI H.C. PIMPLE FOR R.NO .6 R.NOS.7,8 & 9 ARE SERVED MS S.M. MODLE FOR R.NO.6 (N/A FILED) with CAA/454/2003 M/S. JHANGIANI , NARULA RAJU MEHTA & ORS. SOMNATH CONSTRUCTION PVT, L SHRI R.M. PANDY FOR R.NOS CA FOR INJUNCTION. ASSO. TD.& ORS. .1 TO 15 In MS S.M. MODLE AO/320/2003 with CAA/585/2006 M/S.M.P.VASHI AND ASSO. SURESH AND HARESH M. PATEL RAJU MEHTA AND OTHERS SHRI M.U. PANDEY FOR R.NO C.A. for intervener. AND OTHERS S.1 TO 5 (V.P. NOT FILED) In MS S.M. MODLE FOR R.NO.6 AO/320/2003 (N/A FILED) 202 AO/448/2003 SMT.S.A. MUDBIDRI SHRI. AJIT MUKUNDRAO MANKAR SHIRISH LINGRAS S/O. LATE R SHRI.S.M.TENDULKAR CA/24/07 FOR BOMBAY & ANR. .J. LINGRAS MODIFICATION OF ORDER IS DISPOSED VIDE COURT'S ORDER DT.20/12/06. WITH AO/450/2003 SMT. S.A. MUDBIDRI SHRI. AJIT MUKUNDRAO MANKAR MR. ROMIO PINTO SHRI.S.M.TENDULKAR CA 22/07 FOR THE BOMBAY & ANR. MODIFICATION OF ORDER IS DISPOSED OF ON 22/12/06. C.P.240/06 IS KEPT HEREWITH FOR ADMISSION. WITH AO/451/2003 SMT. S.A. MUDBIDRI SHRI. AJIT MUKUNDRAO MANKAR SHRI. G.R. BHOIR SHRI.S.M.TENDULKAR CAA 23/07 FOR BOMBAY & ANR. MODIFICATION OF ORDER IS DISPOSED VIDE COURT\'S ORDER DT.22/12/2006. WITH CP/240/2006 L. J. LAW ROMEO PINTO AJIT M. MANKAR AND ORS. SHRI G.R.REGE WITH FOR ADMISSION. BOMBAY MRS.SHAKUNTALA MUDBIDRI F ============= OR 1 AND 2 MS SONIA MISKIN FOR R.NO. #2 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 2 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 3 203 AO/454/2003 SHRI B.V. PHADNIS KAY ESS AIR SERVICES PVT.LT NARENDRA VISHANDAS GURSAHAN M/S. PANDYA & POONAWALA & BOMBAY M/S PURNANAND & CO. D.AND ORS. I AND ORS. CO. FOR R.1,2 & 4 R.NO.3 IS ABATED MS HETAL PATEL FOR R.NOS. 5 & 6 with CAA/701/2003 M/S. PURNANAND & CO. KAY ESS AIR SERVICES PVT.LT NARENDRA VISHANDAS GURSAHAN M/S. PANDYA & POONAWALA C.A. for injnction. D. I AND ORS. FOR R. NOS. 1,2 & 4 In AO/454/2003 with XOBST/28374/2003 M/S. PANDYA & POONAWALA KAY ESS AIR SERVICES PVT.LT NARENDRA VISHANDAS GURSAHAN X.OBJ.FILED FOR R. D. AND ORS. I AND ORS. NOS. 1,2 & 4. In AO/454/2003 with XOBST/28375/2003 SHRI. ZUBIN DALAL KAY ESS AIR SERVICES PVT.LT NARENDRA VISHANDAS GURSAHAN APPEAL STAND DELETED AGAI X.OBJ. FILED FOR R. D. AND ORS. I AND ORS. NST R. NO.3 NOS. 3,5,6 ETC. In M/S. PANDYA & POONAWALA F AO/454/2003 OR R.NOS.1,2 & 4 MS. HETAL PATEL FOR RNO.5 & 6 204 AO/471/2003 SHRI.UDAY WARUNJIKAR MARUTI SHIVRAM JANGAM & ANR VISHNU SHANKAR JANGAM & ANR SHRI P.B. SHAH FOR R.NOS. SATARA SHRI.UDAY WARUNJIKAR . . 1 & 2 FOR APPLICANT NO.2 (V.P. FILED) MRS GEETA JOGLEKAR FOR BM C 205 AO/663/2003 MS.A.R.S.BAXI MAHARASHTRA STATE ELECTRICI SAINATH ICE FACTORY SMT.SUHASINI MUTALIK 1)AMOUNT OF SATARA TY BOARD FOR R.NO.1 & 2 RS.1,93,000/- HAS BEEN WITHDRAW BY THE APPELLANT AS PER ORDER DT.20/07/05 PASSED IN CAA 807/05. 2)APPEAL IS ADMITTED ON 27/7/2004. 206 AO/669/2003 SHRI. M.P.JADHAV RAJARAM SAKHARAM CHAVAN AND BHARAT PETROLEUM CORPN. LTD SHRI.S.R.PAGE APPEAL IS ADMITTED ON BOMBAY I.A. SHAIKH FOR APPELLANT ANR. . (V.P. FILED) 27/1/2004. (CONSENT OBTAINED) #3 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 3 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- with CAA/993/2003 SHRI. M.P.JADHAV RAJARAM SAKHARAM CHAVAN AND BHARAT PETROLEUM CORPN. LTD SHRI. S. R. PAGE C.A. FOR STAY. SHRI I.A. SHAIKH (CONSENT ORS. . AO IS READY FOR In OBTAINED) FINAL HEARING. AO/669/2003 207 AO/738/2003 M/S. LITTLE & CO. MAHARASHTRA STATE ELECTRICI HANIL ERA TEXTILES LTD. M/S.M.P.VASHI AND ASSOCIA APPEAL IS ADMITTED ON RAIGAD TY BOARD TES (N.A.FILED) 9/1/2006. 208 AO/838/2003 SHRI. DENZIL D'MELLO ASSOCIATED CORPORATION OF I CONCORD BARGES PVT.LTD. & A SHRI. P.G.KARANDE 1)CONNECTED BOMBAY NDUSTRIES (INDIA)P.LTD. NR. V.P. FILED IN A.O. NO.842 A.P.842/03,C.A.486/03 /03 (FOR STAY) IS R.NO.2 IS SERVED DISMISSED FOR NON-PROSECUTION VIDE ORDER DT.21/6/2006. 2)AFFIDAVIT OF SERVICE FILED BY ADV. WITH AO/842/2003 SHRI. P.G. KARANDE CONCORD BARGES PVT. LTD. ASSOCIATED COR. OF INDUSTRI SHRI. DENZIL D'MELLO ADVOCATE FOR BOMBAY ES (INDIA) PVT. LTD. &A APPELLANT HAS NOT PAID RS.3,000/- TO LEGAL SERVICES COMMITTEE HENCE C.A. FOR DELAY IS DISMISSED FOR NON-PROSECUTON. 209 AO/862/2003 SHRI P.S. DANI WITH P.P. HARI NARAYAN SHARMA MUNICIPAL CORPN. OF GR.MUMB MS. S. M. MONDLE APPEAL IS ADMITTED ON BOMBAY SURVE AI AND ANR. FOR R. NO.1 8/1/2004. MATTER STAND DISMISSED AG AINST R.NO.2 with CAA/1259/2003 SHRI. P.P.SURVE HARI NARAYAN SHARMA MUNICIPAL CORPN. OF GR. MUM SHRI. S. M. MONDLE FOR R. CA FOR STAY. BAI AND ANR. NO.1 AO IS READY FOR In MATTER STAND DISMISSED AG FINAL HEARING. AO/862/2003 AINST R.NO.2 210 AO/913/2003 SHRI. VINOD THAKER MOTIRAM MANGLU KENI & ANR. CHIMABAI PUNDALIK KINI (DES GIRISH V. PANDYA FOR R.NO APPEAL IS ADMITTED ON BOMBAY D) & ORS. . 7 15/12/2003. R. NOS. 3 TO 6 ARE SERVED AFFIDAVIT . OF SERVICE FILED BY MR.N.C.NAIR FOR R.NO.2 THE ADV. R.NO.1 IS DELETED. #4 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 4 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 211 AO/926/2003 SHRI.G.C.SINGH CHOTHMAL DEVICHANDJI MEHTA MOHINI SHAMRAO PARAB SHRI.P.V.SATHE BOMBAY SHRI A.M. SARAOGI FOR PET SHRI. A.H.PALEKAR ITIONER with CAA/1178/2003 SHRI.G.C.SINGH CHOTHMAL DEVICHANDJI MEHTA MOHINI SHAMRAO PARAB SHRI P.V. STAHE CA FOR INJUNCTION. AO IS READY In FOR FINAL HEAING. AO/926/2003 212 AO/941/2003 SHRI.MADHAV JAMDAR LALLU BANWARI GAUD (BHOIR) BRIHANMUMBAI MAHANAGARPALIK SHRI.G.V.MURTI APPEAL IS ADMITTED ON BOMBAY & ORS. A & ORS. FOR R.NO.2 17/2/2004. R.NO.1 IS DULY SERVED MATTER STAND DISMISSED R. NO.3 MRS GEETA JOGLEKAR FOR BM C with CAA/1358/2003 SHRI.MADHAV JAMDAR LALLU BANWARI GAUD (BHOIR) BRIHANMUMBAI MAHANAGARPALIK CAA FOR STAY. & ORS. A & ORS. AO IS READY FOR In FINAL HEARING. AO/941/2003 213 AO/963/2003 SHRI.MOHAN TEKAWADE MADHAVI ATUL AHLUWALIA ASHA R.SHARMA SHRI.P.S.GIDWANI BOMBAY SHRI.B.R.WADEKAR (V.P. FILED) WITH AO/964/2003 SHRI.MOHAN TEKAVADE MADHAVI ATUL AHULWALIA & AN ASHA R.SHARMA SHRI.P.S.GIDWANI BOMBAY SHRI.B.R.WADEKAR R. SHRI. P.S.GIDWANI 214 AO/1013/2003 SHRI.J.P.DUBEY MAUD D.PENNA & ORS. M/S.VANDANA CO-OPERATIVE HO M/S.THAKKER & BALI AO IS ARLEADY BOMBAY USING SOC.LTD.& ORS. FOR R.NOS.1 & 2 ADMITTED ON 12/02/2004. 215 AO/1031/2003 SHRI. SUREL S. SHAH GOPIKABAI KESHAV DOLTODE DATTU VITHOBA MALI (DEVKAR) SHRI. SANDEEP S.SALUNKHE SOLAPUR & ORS. FOR R.NO.3 R.NOS.1 & 2 ARE SERVED with CAA/9/2004 SHRI. SUREL S. SHAH GOPIKABAI KESHAV DALTODE DATTU VITHOBA MALI (DEVKAR) CA FOR STAY. & ORS. In AO/1031/2003 216 AO/9/2004 SHRI. RAJESH S. DATAR M/S. RAVI DEVELOPMENTS ROSE ALEX HENDRIQUES & ORS. SHRI. VINEET B. NAIK FOR ORDER REGARDING #5 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 5 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- THANE M/S.JHANGIANI NARULA & AS FOR R.NO. 6 UNSERVED R.NOS.1 TO SOCIATES R.NO.7 SERVED 5 AND 8 ARE SERVED. SMT.SADHANA S.JOSHI-PATIL SHRI S.P. BAJAJ OM PRAKASH SHUKLA FOR R.N O. 6 217 AO/37/2004 SHRI HIREN MEHTA TARUN JOSHI AND ORS. B.J.DEVELOPMENT CORPN. AND M/S.MAHIMTURA & CO. APPEAL IS ADMITTED ON BOMBAY ORS. FOR R.NO.2 14/10/2003. R. NO. 1 IS SERVED. MATTER DISMISSED AGAINST R. NO.3 with CAA/1169/2003 SHRI.HIREN MEHTA TARUN JOSHI AND ORS. B.J.DEVELOPMENT CORPN. AND C.A. FOR INJUNCTION. ORS. AO IS In READY FOR FINAL AO/37/2004 HEARING. 218 AO/44/2004 SHRI.VIJAY PATIL SHYAM BHAGWANDAS PUNJABI & ASHOK HASSANAND PUNJABI & O R. NOS. 1 TO 3 ARE SERVED WARDHA ORS. RS. . SHRI ASHOK HASSANAND PUNJ ABI (IN-PERSON)R.1AND P.A OF R.2 & 3 219 AO/47/2004 SHRI. A.S. DESAI DURGA MOHAN CO-OP. HSG. SOC ARJUNDAS MOHANDAS SHROFF M/S. TAMHANE & CO. BOMBAY .LTD. V.P. FILED. 220 AO/49/2004 SMT.V.K. KHATU THE MUNICIPAL COMMISSIONER M/S. VARDHAMAN & HIRANANDAN M/S.PARIMAL K.SHROFF & CO COMPILATION AS PER BOMBAY OF GR. MUMBAI & ANR. I DEVELOPERS RESPONDENT SERVED COURT'S ORDER DT. 30/1/04 NOT FILED. 221 AO/50/2004 SHRI.BALKRISHNA D.JOSHI SUNIL DUNGARSHI CHHEDA ARVIND PUNDALIK TENDULKAR SHRI. V.A.SUGDARE (CONSEN 1)SHRI. RAIGAD T NOT OBTAINED) D.S.CHANDNANI, SHRI. D.S.CHANDANI ADVOCATE FOR RESPONDENT HAS FILED LETTER FOR NON-APPEARANCE IN THE MATTERD FILED) 2)APPEAL IS ADMITTED ON 23/2/2007. with CAA/1204/2004 SHRI. BALKRISHNA D. JOSHI SUNIL DUNGARSHI CHHEDA ARVIND PUNDALIK TENDULKAR SHRI. V.A.SUGDHARE (CONSE C.A. FOR STAY. NT NOT OBTAINED) AO IS READY FOR #6 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 6 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- In FINAL HEARING. AO/50/2004 222 AO/93/2004 SHRI.SHIV.MOTARIYA PRABHAKAR VISHWANATH JANGAM DIGAMBAR DHARU JANGAM & ORS SHRI. S.V.RAJESHWAR PUNE & ANR. . FOR R.NO.2 R.NOS.1,3 TO 8 ARE SERVED 223 AO/131/2004 SHRI. K.K.PANDEY VASARAM MOHANBHAI PATEL MOINUL HAQ CHAUDHARY AND OR SHRI. KETAN A.CHOTHANI THANE S. SMT. MEENA J.VARMA SHRI KETAN A. CHOTHANI FO R R.NOS.1 TO 7 224 AO/178/2004 SHRI.RAJAN K.KAKKARA T.A.JOHNNY MOHAMMED SAHID KHAN & ORS. R.NOS. 1 TO 4 ARE SERVED. BOMBAY with CAA/236/2004 SHRI.RAJAN K.KAKKARA T.A.JOHNNY MOHAMMED SAHID KHAN & ORS. R. NOS. 1 TO 4 ARE SERVED CAA FOR STAY. . In AO/178/2004 225 AO/250/2004 SHRI. M.S. LAGU SUSHILADEVI RAMPRAKASH MAUR PRINCIPAL, PANCH MUKHI HIND M/S. C.K.THOMAS & ASS. THANE YA & ORS. I VIDYA MANDIR & ORS. FOR R. NOS. 1 & 2 MATTER DISMISSED AGAINST R. NO.3 226 AO/251/2004 SHRI. GIRISH S. GODBOLE PRERNA HOMES PVT. LTD. & O DINKAR MADHAV VAIDYA & ORS. SHRI. S.A.REHMAN FOR R.1 PUNE RS. OTO 3 SHRI. V.H. KULKARNI FOR R .NO.4 with CAA/340/2004 SHRI. GIRISH S. GODBOLE PRERNA HOMES PVT. LTD. & OR DINKAR MADHAV VAIDYA & ORS. C.A. FOR STAY. S. In AO/251/2004 with XOBST/12391/2004 SHRI. V.H. KULKARNI VINA DAMODAR DHAWALE PRERNA HOMES PVT. LTD. & O OTHERSIDE COPY SERVED RS. In AO/251/2004 with CAA/503/2004 SHRI. V.H. KULKARNI VINA DAMODAR DHAWALE PRERNA HOMES PVT. LTD. & OR C.A. FOR DIRECTION. S. #7 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 7 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- In AO/251/2004 with CAA/627/2007 SHRI P.S. DANI PRERNA HOMES PVT. LTD. & O DINKAR MADHAV VAIDYA & ORS. SHRI S.D. RAIRKAR FOR R.N CAA FOR INTERVENOR RS. O.1 A.O. IS In SHRI. V. H. KULKARNI FOR READY FOR FINAL AO/251/2004 R. NO.4 HEARING. SHRI G.S. GODBOLE THIS CIVIL APPLICATION IS HEARD A/W APPEL FROM ORDER AT THE TIME OF FINAL HEARING AS PER ORDER DT.22/11/2007. DEATH CERTIFICATE OF RESPONDENT NO.1 FILED BY ADVOCATE FOR R.NO.1 IS KEPT IN II PART. 227 AO/275/2004 SHRI. AJIT J.SHOBHAWAT SHASHIKANT BABURAO NAIK CHANDRADEO SINGH JAINANDAN V.P. SAWANT FOR RESPONDEN BOMBAY SINGH AND ORS. T NO. 3 R. NO.1 IS SERVED. S. H. UJJAINWALA FOR R.NO . 2 with CAA/233/2004 SHRI. AJIT J.SHOBHAWAT SHASHIKANT BABURAO NAIK CHANDRADEO SINGH JAINANDAN CA FOR STAY. SINGH AND ORS. In AO/275/2004 228 AO/284/2004 MRS. SUBHASHINI K. PANDA SUBHASHINI KAR NEE PANDA SAMIM QURESHI & ORS. R.NOS.3 & 4 ARE SERVED BOMBAY ( IN PERSON) SHRI. D. P. DESAI FOR R. SHRI.V.S.JAHAGIRDAR, SR. NO.1 ADVOCATE AS AMICUS CURIAE R.NO.2 DELETED. WITH MR. MAHAGAONKAR MISS MANJIRI S. PARASNIS FOR PETITIONER 229 AO/290/2004 SHRI. R.L. NERLEKAR LOKMANYA VIDYA MANDIR TRUST HASTMAL MEGHRAJ JAIN & ORS. R. NOS. 1 TO 7 ARE SERVED BOMBAY 230 AO/307/2004 SHRI. G.T.KHILNANI A-1 CO-OP.HOUSING SOCIETY L VIJAY HASMUKHRAI BHAYANI AN GOVT.PLEADER BOMBAY TD. D ORS. FOR R.NO.15 #8 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 8 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- R.NOS.1 TO 15 SERVED RES. NOS. 1 TO 14 ARE SER VED. 231 AO/308/2004 SHRI. ARFAN SAIT SARPANCH, GROUP GRAMPANCHAY CHIEF ENGINEER, KONKAN RAIL M/S.INDIA LAW SERVICES APPEAL ADMITTED ON RATNAGIRI WITH MR.N.N. GAWANKAR AT WAY COR. , RATNAGIRI MR K.H. SHARMA 20/4/2004. 232 AO/309/2004 M/S.RUSTAMJI & GINWALA MUKUL HARKISONDASS PRADIP HARKISONDASS (DECD.) M/S. KANGA AND CO. FOR R. BOMBAY NOS. 1A TO 1C with CAA/399/2004 M/S. RUSTAMJI & GINWALA MUKUL HARKISONDAASS1. 1. PRADIP HARKISONDASS (DEC M/S. KANGA & CO. C.A. FOR STAY. D.) 1(A) TEJ PRADIP DALAL N In D ORS. AO/309/2004 233 AO/311/2004 SHRI. ANIL SINGH WITH SHR KULWANTSINGH PRAHLADSINGH K PUNJAB NATIONAL BANK AND OR SHRI. B. P. SHUKLA FOR R. UNDERTAKING FILED BY BOMBAY I.D.R. SHAH OHLI S. NOS. 2 & 3 SHRI.B.P.SHUKLA,ADVOC R. NO.1 IS SERVED. ATE FOR RESPONDENT. with CAA/403/2004 SHRI. DHANESH R.SHAH KULWANTSINGH PRAHLADSINGH K PUNJAB NATIONAL BANK AND OR SHRI. B.P. SHUKLA C.A. FOR STAY. OHLI S. AO IS READY FOR In FINAL HEARING. AO/311/2004 234 AO/321/2004 SHRI. G.S.GODBOLE ASHOK NARAYAN GONEKAR & ORS BHARAT NARAYAN GONEKAR & AN SHRI. R. G. KETKAR FOR R. SOLAPUR SHRI. G. S. GODBOLE FOR. . R. NO.1 2 & 3 R. NO.2 IS SERVED. APPEAL STAND ABATED AGINS T APPELANT NO.1 235 AO/328/2004 SHRI.HIREN MEHTA TARUN JOSHI & ORS. M/S.B.J.DEVELOPMENT CORPORA M/S. MAHIMTURA & CO. BOMBAY (IN-PERSON) TION & ORS. FOR R.NOS.1 & 2 (IN-PERSON) MS.KRISHNA TANNA FOR R.NO S.1 & 2 R.NO.3 IS DULY SERVED. with CAA/434/2004 SHRI.HIREN MEHTA TARUN JOSHI & ORS. M/S.B.J.DEVELOPMENT CORPORA CA FOR INJUNCTION. TION & ORS. In AO/328/2004 236 AO/358/2004 SHRI. RAHUL S. KATE GUNDU SOMANA PATIL & ORS. GOPAL SATUPA SUTAR SHRI G.N. SALUNKHE #9 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 9 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- KOLHAPUR 237 AO/399/2004 SHRI.PRAKASH G.LAD MUKESH SHANKAR PURAV MUNICIPAL CORPORATION OF GR N.V.WALAWALKAR WITH MRS. BOMBAY .MUMBAI VIDYA KHATU FOR BMC SMT GEETA JOGLKAR 238 AO/418/2004 SHRI. ANURAG JAIN (CONSEN DILIPKUMAR RAMNIHER MISHRA THE MAHARASHTRA HOUSING & A SHRI. L.K.TRIPATHI FOR R. A.O. NO.297 OF 2001 BOMBAY T OBTAINED) REA DEVELOPMENT AUTHORITY & 2 IS ALREADY DISPOSED ANR. SHRI. S.N.GAWADE (GOVT. P OF VIDE CT'S ORDER LEADER) FOR R. NO.1 DT.02/08/2006 239 AO/419/2004 SHRI. S.J. GHOGARE DILIPKUMAR RAMNIHER MISHRA THE MAHARASHTRA HOUSING & A GOVT. PLEADER AO IS ADMITTED ON BOMBAY SHRI. ANURAG JAIN REA DEVELOPMENT AUTHORITY & SHRI. L. K. TRIPATHI FOR 20/4/2004. ANR. R.NO.2 AO 297/01 IS KEPT HEREWITH WHICH IS DISPOSED. 240 AO/431/2004 SHRI. P.D. DALVI FOR 1A T LAXMIBAI @ HIRABAI GANPATRA YESABAI BALKU PATIL & ORS. MRS. J. P. AKOLKAR FOR R. KOLHAPUR O 1G O (DESD) LRS. NOS. 1 TO 5 with CAA/580/2004 SHRI. P.D. DALVI LAXMIBAI @ HIRABAI GANPATRA YESABAI BALKU PATIL & ORS. MRS. J.P. AKOLKAR C.A. FOR STAY. O (DESD) LRS. In AO/431/2004 241 AO/440/2004 M/S.CRAWFORD BAYLEY & CO. S.R.V.MEDICAL DEVICES PVT.L SHANTARAM GOPAL KANADE AND M/S. SANJAY UDESHI & CO. APPEAL IS ADMITTED BOMBAY TD. AND ORS. ORS. FOR R.NO. 1 ONN 30/4/2004. R. NOS. 2 TO 4 ARE SERVED . with CAA/406/2004 M/S.CRAWFORD BAYLEY & CO. S.R.V.MEDICAL DEVICES PVT.L SHANTARAM GOPAL KANADE AND U.J.DESAI FOR R.NO.1 C.A. FOR STAY. TD.AND ORS. ORS. SHRI.U.J.DESAI AO IS READY FOR In FINAL HEARING. AO/440/2004 WITH AO/954/2004 M/S.CRAWFORD BAYLEY & CO. S.R.V.MEDICAL DEVICES PVT.L SHANTARAM GOPAL KANADE AND M/S.SANJAY UDESHI & CO.FO APPEAL IS ADMITTED ON BOMBAY TD. AND ORS. ORS. R R.NO.1 18/1/2005. R. NOS. 2 & 3 ARE SERVED. With CAA/1490/2004 M/S.CRAWFORD BAYLEY & CO. S.R.V.MEDICAL DEVICES PVT.L SHANTARAM GOPAL KANADE AND R. NOS.2 & 3 ARE DULY SER C.A. FOR STAY. BOMBAY TD. AND ORS. ORS. 1)A.O.No.440/04 is In kept herewith as per #10 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 10 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- AO/954/2004 Courts order dtd. 13/7/2005. 242 AO/461/2004 SHRI.O.R.TIWARI MRINAL VIDYUT MANDAL & ANR. MUNICIPAL CORPORATION OF GR MRS. DESHPANDE BOMBAY .BOMBAY RESPONDENT SERVED. 243 AO/471/2004 SHRI. S.R. BORULKAR SUNIL GOTIRAM PATIL & ORS. RAMDAS KONDIRAM SHENDE & OR SHRI. J.G.REDDY FOR R.NO. RAIGAD S. 1 GOVT. PLEADER FOR R. NOS. 2 & 3 M/S. L.C.TOLAT & CO. FOR R.NO.4 SHRI. A.B. VAGYANI FOR R. NOS. 5 & 6 244 AO/497/2004 SHRI. V.Z.KANKARIA SHIVAJI KHANDERAO MATALE AN CHAGAN KHANDERAO MATALE AND S.A. SAWANT FOR R.NO.9 APPEAL IS ADMITTED ON NASHIK D ORS. ORS. SHRI.G.S.GODBOLE FOR R.NO 15/11/2006. S.1 TO 7 SHRI. M. S. KARNIK FOR R. NOS. 10 TO 18 R. NOS. 8, 9(A), 9(B) AND 19 ARE SERVED. R.NO.8 IS DULY SERVED PER SONALLY with CAA/876/2004 SHRI. V.Z. KANKARIA SHIVAJI KHANDERAO MATALE & CHAGAN KHANDERAO MATALE & O SHRI.G.S.GODBOLE FOR R.NO C.A. FOR STAY. ORS . RS. S.1 TO 7 In R. NOS. 8 TO 19 ARE SERVE AO/497/2004 D. WITH WP/9701/2004 SHRI G.S. GODBOLE SHRI CHHAGAN KHANDERAO MATA SHIVAJI KHANDERO MATALE AND SHRI M.S, KARNIK (FOR RES AFFIDAVIT OF SERVICE PUNE LE ORS. . NO. 19A TO 19N) FILED FOR R. NOS. 1 SHRI.V.Z.KANKARIA FOR R.1 TO 10 IS KEPT TO 10 (V.P FILED IN AO) HEREWITH. SHRI.V.Z.KANKARIA FOR R.N OS.1, 3 TO 10 245 AO/536/2004 SHRI. PRAMOD N.PATIL DILIP JINDAL DAGDU GANPAT MHATRE AND ORS SHRI. D. K. MISHRA FOR R. 1) APPEAL IS ADMITTED THANE . NOS. 1 TO 3 ON 14/07/2004. SHRI. L.S. GAIKWAD FOR R. 2)ADVOCATE HAS NOS. 1 TO 9 NOT INTIMATED THE M/S. G. S. HEGDE & ASSO. OFFICE ABOUT DEPOSIT FOR R. NO.10 OF AMOUNT TO TRIAL R. NO.11 IS DULY SERVED. COURT AS PER COURT'S #11 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 11 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- ORDER DT. 02/08/2004. 246 AO/552/2004 M/S.HARAKHCHAND & CO. M/S.SHAH KUMARPAL PADAMSI & PARRYS CONFECTIONERY LTD. SHRI V.N.TAYADE. SATARA CO. 247 AO/563/2004 SHRI. S.M.KAZI SUJATALLI MOHAMMEDALI FAZAL SHITLAKANT CHHABINATH DUBE SHRI.R.O.PATHAK Appeal is admitted on BOMBAY BHOY AND ORS. SHRI K.K.V.KURUP. 15/7/2004. S.G. SURANA FOR RESPONDNE T with CAA/756/2004 SHRI. S.M.KAZI SUJATALLI MOHAMMEDALI FAZAL SHITLAKANT CHHABINATH DUBE SHRI. R. O. PATHAK 1) Notice of rule BHOY AND ORS. issue dto the In respndent is not yet AO/563/2004 received back duly served or unserved. 2) Writ to lower court issued. 3) Affidavit filed by Advocate for respondent is kept herewith. 248 AO/616/2004 SHRI.SUREL S.SHAH JAISHANKAR RAJPATI SINGH KAMLAKANT SHALIGRAM MISHRA M/S M.P. VASHI & ASSO. FO CONNECTED AO 556/04 BOMBAY & ORS. R R.NOS.1 TO 3 IS STANDS DISMISSED FOR NON-PROSECUTION VIDE COURT'S ORDER DT. 26/2/2007. WITH AO/556/2004 SHRI. N.B.KHAN KAMLAKANT SHALIGRAM MISHRA JAISHANKAR RAJPATI SINGH AN SHRI.MITHAILAL SINGH AND THE ADV. FOR BOMBAY SHRI. M. P. VASHI & ASSO AND ANR. D ORS. ORS. (IN PERSON) APPELLANT HAS NOT (FOR R.NO. 1 & 2) SHRI. S. S. SHAH FOR R.NO TAKEN ANY STEPS (BY CONSENT) .1 AGAINST UNSERVED R. NOS.(3A) TO (3S) CAVEA RESPDTS. HENCE T FILED IN-PERSON CONDITIONAL ORDER R.NOS.3-B, 3-C, 3-E,3-K,3 STANDS. -L,3-R,3-S ARE SERVED. 249 AO/645/2004 SHRI.S.M.OAK DADA DAJI MORE & ANR. M/S.JIVRAJ RAOJI DOSHI SHRI V.Z. KANKARIA SOLAPUR NAYANA THATTE 250 AO/659/2004 SHRI. D.R. SHAH AMRO M.S. KHAN SHILPA GHAG & ANR. SHRI.ASHISH S.NAIK FOR R. 1)APPEAL IS ADMITTED #12 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 12 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY NO.1 ON 6/8/2004. MS LIPIKA BISWAS FOR R.NO 2)ADDITIONAL .1 AFFIDAVIT FILED BY SHRI. SURESH MALI, FOR R. APPELLANT. NO.2 (V.P. FILED) 251 AO/695/2004 SHRI.AMIT B.BORKAR PRABHAKAR MAHADEV BUDDHE MADHUKAR MAHADEV BUDDHE & O SHRI. TEJPAL S. INGALE (F 1)APPEAL IS ADMITTED KOLHAPUR RS. OR R.NO. 1 TO 8) ON 14/3/2005. R.NO.10 IS SERVED AMENDMENT CARRIED (V.P. FILED) OUT BY THE ADV.VIDE R.NOS.9,11 TO 15,19 TO 22 COURT'S ORDER ARE DULY SERVED DT.23/11/2007. R.NOS.16 TO 18 ARE DULY S ERVED R.NOS.9 TO 22 ARE DELETED with CAA/160/2005 SHRI.AMIT B. BORKAR PRABHAKAR MAHADEV BUDDHE MADHUKAR MAHADEV BUDDHE & O SHRI TEJPAL INGALE FOR R. FOR DIRECTION. RS. NOS.1 TO 8 (V.P. FILED) In AO/695/2004 252 AO/701/2004 SHRI.S.U.PANDEY NILESH S/O.OMPRAKASH BUBNA SUSHILADEVI OMPRAKASH BUBNA SHRI .A.M SARAOGI APPEAL IS ADMITTED ON THANE & ANR. 1/9/2004. with CAA/888/2004 SHRI.S.U.PANDEY NILESH S/O.OMPRAKASH BUBNA SUSHILADEVI OMPRAKASH BUBNA SHRI. A.M. SAROGI C.A. FOR STAY & ANR. AO IS READY FOR In FINAL HEARING. AO/701/2004 253 AO/714/2004 SHRI.VISHAL S.KHANAVKAR & RAM VASANT KOTAK NIRMALA VASANT KOTAK & ORS. SMT DHOLAKIA FOR RESONDEN 1)APPEAL IS ADMITTED BOMBAY SHRI.KEDAR B.DIGHE T ON 12/8/2004. MS YOGINI GHAWALE (V.P. F SHRI SUNIL R. MORE FOR R. 2)AFFIDAVIT OF ILED BY CONSENT) NOS.1,3 & 7 SERVICE FILED BY M/S RMG LAW ASSOCIATES FO ADV. R R.NOS.11 TO 14 R.NOS.1 TO 19 ARE SERVED with CAA/993/2004 SHRI .KEDAR B.DIGHE RAM VASANT KOTAK NIRMALA VASANT KOTAK & ORS M/S R.M.G. LAW & ASSOCIAT CAA FOR INJUNCTION. MS YOGINI D. GHAWATE . ES FOR R.NOS.11 TO 14 APPEAL IS In SHRI S.R. MORE FOR R.NOS. ADMITTED AND READY AO/714/2004 1,3 & 7 (V.P. FILED) FOR FINAL HEARING. R.NOS.1,2,4 TO 6,8 TO 10, 15 TO 19 ARE SERVED 254 AO/721/2004 SHRI.VIPIN MISHRA SUNIL SADANAND JAMBLEKAR THE MUNICIPAL CORPORATION O SHRI. J. XAVIER (N/A FILE APPEAL IS ADMITTED #13 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 13 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY F GREATER BOMBAY D) ONN 10/8/2004. with CAA/971/2004 SHRI.VIPIN MISHRA SUNIL SADANAND JAMBLEKAR THE MUNICIPAL CORPORATION O SHRI. J. XAVIER C.A. FOR INJUNCTION. F GREATER BOMBAY AO IS READY FOR In FINAL HEARING. AO/721/2004 255 AO/742/2004 SMT V.K. KHATU & ORS. THE MUNICIPAL CORPORATION O SAIBABA MITRA MANDAL SHRI. D. R. SAWANT (CONSE APPEAL IS ADMITTED ON BOMBAY F GR.BOMBAY NT OBTAINED) 31/8/2004. with CAA/824/2004 SMT V.K. KHATU & ORS. THE MUNICIPAL CORPORATION O SAIBABA MITRA MANDAL SHRI. D.R. SAWANT C.A. FOR STAY. F GR.BOMBAY SHRI. YATIN SHAH In AO/742/2004 256 AO/743/2004 M/S.M.P.VASHI & ASSOCIATE VILMA THREASA FRANKEY ALVES VANNING AUGUSTIN ALVES & OR RALSTAN FERNANDES FOR R. 1)CONNECTED AO NO.594 BOMBAY S & ANR., S. 2,3,5,6,8(A),9A9,B, & 9D F 2004 IS DISMISSED SHRI. CLIVE D'SOUZA (FOR FOR NON-PROSECUTION R.NO. 7B & 7D) VIDE COURTS ORDR DT. SHRI. S. N. MANOTI FOR R. 1/12/2006. NOS. 12(A) TO 12(D) 2) COPY OF R. NO. 1,4,7A,7C,8A TO 8D LETTER OF ,9,10,11,13 & 14 SERVED. RESP.-IN-PERSON RECEIVED THROUGH S.O., (P.G. CELL) IS KEPT HEREWITH. 257 AO/747/2004 SHRI. RAJIV PATIL MORESHWAR HARI ADVILKAR K. NARAYAN KANTHAPPA SHETTY SHRI M.C. HEGDE FOR R.NO. BOMBAY & ORS. 1 R.NO.1 TO 3 ARE SERVED 258 AO/777/2004 SMT. VARSHA PALAV MOHANLAL PANNALAL LUNKAD & NAV MAHARASHTRA CHAKAN OIL SHRI TEJAS DESHPANDE FOR PUNE ORS. MILLS & ORS. R.NO.2 (V.P.FILED, CONSENT OBTAINED) M/S BHAMBHANI & CO. FOR R .NO.6 R. NOS. 5 & 6 ARE SERVED. APPEAL STAND DISMISSED AG AINST R.NOS. 1,3 & 4 with CAA/1029/2004 SMT. VARSHA PALAV MOHANLAL PANNALAL LUNKAD & NAV MAHARASHTRA CHAKAN OIL SHRI R.B. JAGTAP FOR RESP ORS. MILLS & ORS. ONDENT In AO/777/2004 #14 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 14 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- with CAA/1096/2004 SHRI.VARSHA PALAV & SHRI. MOHANLAL PANNALAL LUNKAD & NAV MAHARASHTRA CHAKAN OIL SHRI R.B. JAGTAP FOR RESP SIDDHARTH KARPE ORS. MILLS, PUNE & ORS. ONDENT In AO/777/2004 259 AO/805/2004 SHRI M.V. JAYAKAR THE REGIONAL DIRECTOR, E.S. TATA ENGINEERING & LOCOMOTI SHRI.S.P.DHULAPKAR BOMBAY I. CORPORATION VE CO. LTD. RESPONDENT SERVED. 260 AO/822/2004 MS TRUPTI GOHIL (KATHE) LILARAM LADHARAM LALWANI KISHINCHAND LILARAM LALWANI M/S.PRADIP SHUKLA AND CO. SHOW CAUSE NOTICE BOMBAY FOR R.NOS.2 & 2A ISSUED TO SHRI. SHRI. KIRIT J. HAKANI FOR PRAVIN PATEL, ADV. R.NO.1 FOR R.NOS.2 & 2(A) IS DISCHARGED AS PER COURT'S ORDER DT. 4/6/07. with CAA/1080/2004 SMT.TRUPTI.J.GOHIL LILARAM LADHARAM LALWANI KISHINCHAND LILARAM LALWANI C.A. FOR STAY. In AO/822/2004 261 AO/837/2004 SHRI.S.A.SAWANT & SHRI.H. M/S.S.K.AUTOMOTIVES LTD. RAJEEV KUMAR NANDPAL LOHRIY SHRI. M.H. AHOOJA (FOR R. THANE V.KODE A & ORS. NO. 1 TO 3) SHRI.V.S.PARSHURAME FOR R .NO.4 262 AO/853/2004 SHRI.PETER LOBO M/S.ABHISHEK PROCESSORS PVT MAHARASHTRA INDUSTRIAL DEVE M/S. LITTLE & CO. R .NOS. THANE .LTD. LOPMENT CORPORATION & ORS. 1 TO 3 WITH AO/856/2004 SHRI PETER LOBO M/S. SOVOTEX TEXTILES LTD. MAHARASHTRA INDUSTRIAL DEVE M/S. LITTLE & CO. FOR R.N THANE LOPMENT COPRORATION & ORS. OS. 1 TO 3 WITH AO/857/2004 SHRI.PETER LOBO M/S.AKASH FABRICS PVT.LTD. MAHARASHTRA INDUSTRIAL DEVE M/S. LITTLE & CO. FOR R.N THANE LOPMENT CORPORATION & ORS. OS. 1 TO 3 WITH AO/858/2004 SHRI PETER LOBO M/S. KARMAYOGI DYEING PVT. MAHARASHTRA INDUSTRIAL DEVE M/S. LITTLE & CO. FOR R.N THANE LTD. LOPEMENT CORPORATION & ORS. OS. 1 TO 3 WITH AO/1071/2004 M/S. LITTLE & CO. MAHARASHTRA INDUSTRIAL DEV. OCEANA TEXTILE MILLS PVT.LT PETER LOBO FOR RESPONDNET THANE CORPN. AND ORS. D. RESPONDENT SERVED 263 AO/878/2004 SHRI. S.K. SRIVASTAV & CO RAEES AHMED SHAIKH HANIF THE MUNICIPAL CORPORATION O RESPONDENT WAIVE SERVICE #15 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 15 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY . F GR. MUMBAI & ORS. 264 AO/900/2004 MILIND DESHMUKH NAMDEO DIGAMBAR GAIKWAD PRABHAKAR NAMDEO GAIKWAD AN SHRI.SAMIR KUMBHAKONI FOR A.O. IS ADMITTED ON SOLAPUR COURT SERVICE NOTICE SERV D ORS., R.NOS.1,2 & 3 07/06/2005 NOTICE ED. OF R.NO.4 IS SERVED BY AFFIXING WITH REMARK \'REFUSED TO ACCEPT\'. with CAA/1229/2004 COURT SERVICE NOTICE ISSU NAMDEO DIGAMBAR GAIKWAD PRABHAKAR NAMDEO GAIKWAD AN SHRI. KUMBHAKONI FOR R. N CA FOR STAY. ED D ORS., OS. 1 TO 3 In AO/900/2004 265 AO/925/2004 M/S. MADHUKAR MUNIM M/S. GEMINI CORPORATION AND GALDIOLI CO-OP. HOUSING SOC MR. N.N. BHADRASHETE BOMBAY ANR. IETY LTD. RESPONDENT SERVED. with CAA/1267/2004 M/S. MADHUKAR MUNIM M/S. GEMINI CORPORATION AND GALDIOLI CO-OP. HOUSING SOC SHRI AMAR G. HABIB C.A. FOR STAY. ANR. IETY LTD. AO IS In READY FOR FINAL AO/925/2004 HEARING. 266 AO/932/2004 SHRI NITIN P. DESHPANDE M/S. BHUSHAN KULKARNI AND A M/S. DADHE CONSTRUCTIONS PR UJWADIA & UDESHI FOR 2,3, PUNE SSOCIATES PRIVATE LTD. IVATE LATD. AND ORS. 5 TO 32. MADHURI KELKAR PHADKE FOR R.NOS.27,28 AND 32, with CAA/1279/2004 SHRI NITIN DESHPANDE M/S. BHUSHAN KULKARNI AND A M/S. DADHE CONSTRUCTIONS PR C.A. FOR INJUNCTION. SSOCIATES PRIVATE LTD. IVATE LATD. AND ORS. In AO/932/2004 267 AO/942/2004 SHRI.ASHVIN S.BHALEKAR SURYAVANSHI KSHATRIYA DNYAT RAVINDRA BALARAM DHURU AND SHRI.R.S.TRIPATHI FOR R.N BOMBAY I SAMAJ AND ORS. ORS. OS.3 & 4 SHRI. NITIN PRADHAN FOR R . NOS. 1 & 2 MRS. V. K. KHATU FOR R. N O.5 with CAA/1290/2004 SHRI.ASHVIN S.BHALEKAR SURYAVANSHI KSHATRIYA DNYAT RAVINDRA BALARAM DHURU AND I SAMAJ AND ORS. ORS. In AO/942/2004 #16 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 16 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 268 AO/945/2004 SHRI.S.M.RAILKAR PUJYA SANE GURUJI SWAYAMSEV STATE OF MAHARASHTRA AND OR GOVT. PLEADER FOR R.NOS. RATNAGIRI I SEVA SANGH, PALGAD S. 1 & 2 R. NOS. 3 & 4 ARE SERVED. with CAA/936/2005 SHRI S.M.RAILKAR PUJYA SANE GURUJI SWAYAMSEV STATE OF MAHARASHTRA AND OR I SEVA SANGH, PALGAD S. In CAA/1297/2004 269 AO/963/2004 SHRI M.M. SATHAYE MAHAVIR LAND DEVELOPERS PVT LEELABAI MADHUKAR MANDLIK A RAHUL D. MOTKARI FOR R.NO NASHIK . LTD. (DIRECTORS ) AND OR ND ORS. S. 1 TO 4 S. R. NOS. 1 TO 4 ARE SERVED . 270 AO/977/2004 SHRI D.T. CHAFE SUBHASH AMOLAKCHAND GANDHI NEW NAVRANG CO-OPERATIVE HO SHRI. RAM UGRAH SINGH BOMBAY USING SOCIETY LIMITED with CAA/1356/2004 SHRI D.T. CHAFE SUBHASH AMOLAKCHAND GANDHI NEW NAVRANG CO-OPERATIVE HO USING SOCIETY LIMITED In AO/977/2004 271 AO/989/2004 SHRI.J.J.SHAH HEENA TOWER CO-OPERATIVE HO M/S.RUKSON CONSTRUCTION COM S.R.MISHRA BOMBAY USING SOCIETY LTD. PANY 272 AO/996/2004 SHRI. BHARAT JOSHI SHANTABEN PURUSHOTTAM PATEL MUNICIPAL CORPN. OF GR.BOMB SHRI. N.V. WALAWALKAR WIT BOMBAY AY H SHRI. N.V. WALAWALKAR WIT H SHRI. J. XAVIER (N/A FILE D) SHRI. J. XAVIER (N/A FILE D) 273 AO/998/2004 M/S. V.N.GOLWALA & CO. HARSHAD J.PATEL MUNICIPAL CORPN. OF GR.BOMB SHRI S.P. THORAT FOR R.NO APPEAL IS ADMITTED ON BOMBAY AY AND ORS. 1 22/11/2004. SHRI K.D.JHA FOR R.NO.2 SHRI J.XAVIER FOR R.NO.1( N.A/ NOT FILED) #17 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 17 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- G.P.FOR R.NO.3, R.NO.4 SE RVED. GOVT. PLEADER FOR R.NO.3 274 AO/1002/2004 SHRI R.S. TRIPATHI THE SION KAMGAR CO-OPERATIV SUBODH K. KENI AND ANR SHRI S.K.STHALEKAR FOR R. BOMBAY E HOUSING SOCIETY LTD. NO.1. R.A.MALANDKAR FOR RESPOND ENT NO.2 with CAA/1460/2004 SHRI R.S. TRIPATHI THE SION KAMGAR CO-OPERATIV SUBODH K. KENI AND ANR SHRI S.K. STHALEKAR C.A.FOR STAY E HOUSING SOCIETY LTD. In AO/1002/2004 275 AO/1010/2004 M/S. BHARAT VAISHNAWA & C NEW BANDRA HILL CO-OPERATIV ARJUNDEV KOMALCHAND CHAWLA M/S. SOLOMON & CO. FOR R BOMBAY O E HOUSING SOCIETY LTD. (DELETED) AND ORS. .NO.3,7 & 8 SHRI SHAILESH SHAH FOR RE SPONDENT. R.NO.1,2,4,5 & 6 ARE DELE TED. with CAA/1485/2004 M/S. BHARAT VAISHNAWA & C NEW BANDRA HILL CO-OPERATIV ARJUNDEV KOMALCHAND CHAWLA C.A.FOR STAY. O E HOUSING SOCIETY LTD. (DELETED) AND ORS. In AO/1010/2004 276 AO/1015/2004 SHRI VINEET B. NAIK M//S. NAIKNAVARE AND ASSOCI SANTAJEE BABURAO MODAK AND SHRI. S.J.RAIRKAR FOR R.N PUNE ATES ORS. O.1 R.NOS.2 TO 18 ARE SERVED. R.NOS.19 TO 24 ARE DELETE D AS PER COURT'S ORDER DATED 11/04/05. with CAA/1492/2004 SHRI VINEET B. NAIK M//S. NAIKNAVARE AND ASSOCI SANTAJEE BABURAO MODAK AND SHRI SANJEEV J. RAIRKAR C.A. FOR STAY. ATES ORS. In AO/1015/2004 277 AO/1016/2004 M/S. G.H.SHUKLA & CO. DEVRAJ RAMJI KOLI VEENA HAPPY HOME APARTMENTS M/S. PANDYA & CO. BOMBAY CO-OP.HOUSING SOCIETY LTD. SHRI MOHAN PUNGLIYA . 278 AO/1057/2004 SHRI.N.S.VAIDYA KAMAL DATTATRAY GIRI M/S.B.R.DEVELOPERS V. RAMKRISHNAN FOR RESP. #18 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 18 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY 279 AO/1068/2004 M/S. DIVYA SHAH & CO. VIRENDAR KUMAR B. JHAMB IRFAN FURNITUREWALLA AND OR S. I. MENON CAA 1509/04 HEARD A/W BOMBAY S. SHRI J. XAVIER FOR R.NO.4 THIS AO AS PER ORDER (N/A FILED) DT. 08/12/04 IS KEPT HEREWITH. with CAA/1509/2004 M/S. DIVYA SHAH & CO. VIRENDAR KUMAR B. JHAMB IRFAN FURNITUREWALLA AND OR C.A. FOR INJUNCTION. S. In AO/1068/2004 280 AO/1072/2004 SHRI. ANILKUMAR PATIL VINAYAK NATHU GHADAVAJE BHASKAR GITARAM GANGURDE AN R. NOS. 1 TO 6 ARE SERVED NASHIK D ORS. . with CAA/440/2005 ANILKUMAR PATIL VINAYAK NATHU GHADAVAJE BHASKAR GITARAM GANGURDE AN R. NOS. 1 TO 6 ARE SERVED C.A. FOR INJUNCTION. D ORS. . In AO/1072/2004 281 AO/1074/2004 SMT. SUVARNA P. JOSHI SPORTS FIELD CONSTRUCTION THE BOMBAY MUNICIPAL CORPOR GOVT.PLEADER FOR R.NO.2 BOMBAY KANGA AND CO.(CONSENT OBT ATION AND ORS. SHRI K.D. ABICHANDANI (FO AINED) R RES. NO. 4) M/S.MAHIMTURA AND COMPANY FOR R.NOS.6 TO 8 MS.SINDHA SHREEDHARAN FOR R.NO.5. G.P. FOR R.NO.2 NEETA V. PARIKH FOR R.NO. 7. SHRI. S. H. UJJAINWALA FO R R.NO. 1 282 AO/1091/2004 SHRI SUREL S. SHAH SAKHARAM BHAIRU BANASODE (D NARAYAN RAMA BANASODE SHRI D.M.GUPTE. SOLAPUR ECD) BYR LRS. PARUBAI SAKHA RAM BANASODE AND ORS. 283 AO/1094/2004 MS. ANITA BHAKTAWANI CHANDANGAURI AMARCHAND DOSH AMAR APTS. CO-OP. HOUSING S SHRI N.K.MUDNANEY FOR R.N BOMBAY I OCIETY LTD. AND ANR O.1. R.NOS.1 & 2 ARE SERVED 284 AO/1099/2004 SHRI RAJAN K. KAKKARA M/S. AJIT DEVELOPERS PVT. L KAYUM KHAN SHRI. S.G.SURANA For final hearing as #19 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 19 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY TD. per order dt.18/1/2005. with CAA/1565/2004 SHRI RAJAN K. KAKKARA M/S. AJIT DEVELOPERS PVT. L KAYUM KHAN TD. In AO/1099/2004 285 AO/1101/2004 SHRI. UDAY WARUNJIKAR ANANT NILKANT SABNIS AND AN RAJENDRA SATISH SABNIS M/S. MEGHRAJ AND ASSO. APPEAL IS ADMITTED ON BOMBAY R. SHRI A.R. PATIL FOR RESPO 18/1/05. NDENT M/S KHANDEPARKAR & ASSOCI ATES FOR R.NO.1 M/S DIVYA SHAH & ASSO.FOR RESPONDENT (V.P. FILED, CONSENT NOT OBTAINED) 286 AO/1104/2004 SHRI.R.A.THORAT DOMNIC LAWRENCE FONSCA (DEC BYIMRAJ BHAGWANJI SHAH AND R. NOS. 1A TO 1F WAIVES S BOMBAY D.)-ROCKY LAWRENCE FONSECA ORS. ERVICE AND ORS. R. NOS. 2 TO 5 ARE DELETE D. R. NO. 6 IS SERVED. with CAA/1249/2005 SHRI R.A.THORAT DOMNIC LAWRENCE FONSCA (DEC BYIMRAJ BHAGWANJI SHAH AND SHRI. P. G. KARANDE FOR R C.A. FOR INJUNCTION. D.)-ROCKY LAWRENCE FONSECA ORS. .1A TO 1F AO IS READY FOR In AND ORS. R.NOS.2 TO 5 ARE DELETED. FINAL HEARING. AO/1104/2004 R.NO.6 IS SERVED 287 AO/1109/2004 SHRI.SURESH GOLE PRATAP BAGARAM BANE BHAGIRATHIBAI GOVARDHAN RAT SHRI A.S. DESAI BOMBAY HOD 288 AO/1110/2004 SHRI. H. G. DHARMADHIKARI MULJI CHANDAN AND ORS. ANJANIKUMAR CO.(P) LTD. AND SHRI.ANIL C. SINGH FOR R. APPEAL IS ADMITTED ON BOMBAY ORS. NO.1 (V.P. NOT FILED) 7/2/2005. SHRI. G. S. MANASAWALA FO R R.NO.1 R. NOS. 2 & 3 ARE SERVED. (V.P. FILED) 289 AO/1111/2004 SHRI.Y.E.MOOMAN HAJI AHMED SULEMAN DINATH M ARIF ESSA MERCHANT SHRI.B.P.SHUKLA BOMBAY ATERNITY HOME AND DISPENSAR SHRI. B.P.SHUKLA Y TRUST #20 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 20 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 290 AO/1113/2004 SHRI.A.M.SARAOGI OMPRAKASH S/O.PYARELAL KHAN MUNICIPAL CORPORATION OF GR MRS. GEETA JOGLEKAR FOR R BOMBAY DURI EATER MUMBAI AND ANR. .NO.1 R.NO.2 IS SERVED. with CAA/1583/2004 SHRI.A.M.SARAOGI OMPRAKASH S/O.PYARELAL KHAN MUNICIPAL CORPORATION OF GR MRS. GEETA JOGLEKAR FOR R CAA FOR INJUNCTION. DURI EATER MUMBAI AND ANR. .NO.1 In AO/1113/2004 291 AO/1119/2004 SHRI S.B. BORKAR THOPPILAN ESTHAPPANOSE DEVA ATMARAM BARKU PATIL @ EKNAT RESPONDENT DULY SERVED APPEAL IS ADMITTED ON THANE SSY H BARKU THAKRE @ ANNA 2/3/2005. 292 AO/1122/2004 SHRI.M.V.HOLAMAGI KESHAV ATMARAM PATIL THE MAHARASHTRA HOUSING AND GOVT.PLEADER FOR R.NOS.1 BOMBAY AREA DEVELOPMENT AUTHORITY & 2 AND ORS. with CAA/1603/2004 SHRI.M.V.HOLAMAGI KESHAV ATMARAM PATIL THE MAHARASHTRA HOUSING AND GOVT.PLEADER FOR R.NOS.1 AREA DEVELOPMENT AUTHORITY & 2 In AND ORS. AO/1122/2004 293 AO/1124/2004 SHRI SHIVAJIRAO SHINDE AN CHANDRAKANT LAXMAN KARDAK HOLARAM SITALDAS CHAWALA AN SHRI SHRIRAM S.KULKARNI F NASHIK D S.B. KHUDE D ORS. OR R.NO.2. SHRI. SHEWARAM H. CHAWLA (IN PERSON) R.NOS.1,3 TO 10 ARE DULY SERVED THRU R.NO.2 with CAA/161/2005 SHRI SHIVAJIRAO SHINDE AN CHANDRAKANT LAXMAN KARDAK HOLARAM SITALDAS CHAWALA AN SHRI. SHEWARAM H. CHAWLA CA FOR STAY. D S.B. KHUDE D ORS. (IN PERSON) In SHRI SHRIRAM S. KULKARNI AO/1124/2004 FOR R.NO.2 294 AO/1134/2004 SHRI.MANOJ P.MHATRE MAHABODHI SOCIETY OF INDIA MUNICIPAL CORPORATION OF GR SHRI. S.H. UJJAINWALA (N/ BOMBAY BAHUJAN VIHAR TRUST EATER MUMBAI A FILED) with CAA/1617/2004 SHRI.MANOJ P.MHATRE MAHABODHI SOCIETY OF INDIA MUNICIPAL CORPORATION OF GR C.A. FOR INJUNCTION. BAHUJAN VIHAR TRUST EATER MUMBAI In AO/1134/2004 with #21 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 21 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- CAA/1618/2004 SHRI.VIJAY SHINDE MAHABODHI SOCIETY OF INDIA MUNICIPAL CORPORATION OF GR RESPONDENT WAIVES SERVICE C.A. FOR INTERVENOR BAHUJAN VIHAR TRUST EATER MUMBAI In AO/1134/2004 with CAA/57/2005 SHRI.S.B.PRABHAVALKAR MAHABODHI SOCIETY OF INDIA MUNICIPAL CORPORATION OF GR SHRI. J. XAVIER C.A. FOR DIRECTIONS. BAHUJAN VIHAR TRUST EATER MUMBAI In AO/1134/2004 295 AO/1138/2004 SHRI. P.S.DANI & A.L.GALA BOMBAY GRAIN DEALERS ASSOCI VELJI HIRJI GALA AND ANR. SHRI.RAJENDRA BHANDARI FO 1)NOTICE OF R.NOS.1 & BOMBAY ATION R R.NOS. 1 AND 2 2 ARE SERVED BY SHRI S.K. CHATURVEDI AFFIXING WITH REMARK "NOT FOUND". 2)AFFIDAVIT IN REPLY OF R.NO.1 (PAGING NOT DONE). 296 AO/10/2005 SHRI.B.P.PANDEY FARID NOORANI MUNICIPAL CORPORATION OF GR MRS. GEETA JOGLEKAR BOMBAY EATER BOMBAY 297 AO/12/2005 SHRI.S.G.SURANA KAYUM KHAN M/S.AJIT DEVELOPERS PVT.LTD Appeal is admitted n BOMBAY . 18/1/2005 the resp. waives service. For final hearing as per order dt. 18/1/2005. with CAA/13/2005 SHRI.S.G.SURANA KAYUM KHAN M/S.AJIT DEVELOPERS PVT.LTD . In AO/12/2005 298 AO/35/2005 SHRI. S.B.SHARMA MIYAJAN BABA IRFAN AHMED S/O HABIB AHMED M.S. KUMTHEKAR FOR RESPON CAO 75/06 FOR RECEALL BOMBAY QURESHI DNET THE ORDER COURT RECEIVER. DT.04/04/06 IN CA 314/06 IS KEPT HEREWITH. with CAO/75/2006 A. S. RAO MRS. BIBI SEKHOON MIYA JAAN BABA SHRI. S. B. SHARMA FOR R. C.A. FOR RECALL ORDER NO.1 DT. 4.4.2006. In SHRI MANOJKUMAR UPADHYA F AFFIDAVIT IN CAA/314/2006 OR R.NO.2 REPLY FILED BY R. NO.1 #22 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 22 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 299 AO/52/2005 SHRI AMIT B. BORKAR MAHIPATIRAO HAIBATRAO JAGDA SHASIKALA DINESH KADAM SHRI SADASHIV G.DESHMUKH. KOLHAPUR LE AND ORS. GOVT. PLEADER FOR R. NO.2 with CAA/91/2005 SHRI.AMIT B.BORKAR MAHIPATIRAO HAIBATRAO JAGDA SHASIKALA DINESH KADAM Time extendd notice LE AND ORS. issued to Respondent In n 19/4/2005 is AO/52/2005 notyet received back dulyserved or unserved. 300 AO/54/2005 SHRI.HITESH P.VYAS SHAILESH GULAB ADVANI AND A LEKHRAJ G.ADVANI SHRI. Y.N.ADHIA Notice received back BOMBAY NR. SHRI YOGESH ADHIA duly served through his son. 301 AO/66/2005 SHRI S.G. KANRANDIKAR BHEEM CO-OP. HOUSING SOCIET NAHALCHAND LALOOCHAND PVT. PRAKASH AND CO. BOMBAY Y LTD. LTD. with CAA/67/2005 SHRI S.G. KARANDIKAR BHEEM CO-OP. HOUSING SOCIET NAHALCHAND LALOOCHAND PVT. CA FOR INJUNCTION. Y LTD. LTD. In AO/66/2005 WITH AO/67/2005 SHRI. S.G.KARANDIKAR SAHADEV CO-OP.HOUSING SOCIE NAHALCHAND LALOOCHAND PVT.L M/S PRAKASH AND CO. BOMBAY TY LTD. TD. With CAA/68/2005 SHRI. S.G.KARANDIKAR SAHADEV CO-OP.HOUSING SOCIE NAHALCHAND LALOOCHAND PVT.L CA FOR INJUNCTION. BOMBAY TY LTD. TD. In AO/67/2005 WITH AO/69/2005 SHRI S.G. KARANDIKAR ARJUN CO-OPERATIVE HOUSING NAHALCHAND LALOOCHAND PVT. PRAKASH AND CO. BOMBAY SOCIETY LTD. LTD. With CAA/70/2005 SHRI S.G. KARANDIKAR ARJUN CO-OPERATIVE HOUSING NAHALCHAND LALOOCHAND PVT. CA FOR INJUNCTION. BOMBAY SOCIETY LTD. LTD. In AO/69/2005 WITH AO/70/2005 SHRI. S.G.KARANDIKAR PANCHALI CO-OP.HOUSING SOCI NAHALCHAND LALOOCHAND PVT.L M/A PRAKASH AND CO. BOMBAY ETY LTD. TD. With CAA/71/2005 SHRI. S.G.KARANDIKAR PANCHALI CO-OP.HOUSING SOCI NAHALCHAND LALOOCHAND PVT.L CA FOR INJUNCTION. BOMBAY ETY LTD. TD. In AO/70/2005 #23 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 23 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 302 AO/76/2005 M/S.M.P.REGE & CO. THE REGIONAL MANAGER-MAH.ST M/S.AISHWARYA HOTEL PVT.LTD SHRI JAYDEEP DEO I/B MS S SATARA ATE FINANCIAL CORP. . UHASINI MUTALIK. 303 AO/90/2005 SHRI. S.J.RAIRKAR VSR FOODS AND BEVERAGE PVT. MAHARASHTRA STATE ELECTRICI MS.A.R.S.BAXI FOR R.NO.1 PUNE LTD. TY BOARD . 304 AO/92/2005 SHRI.D.A.NALAVADE CHHATRAPATI SHIVAJI SMARAK A.S.KELKAR & ORS. SHRI R.A.THORAT FOR R.NOS BOMBAY .1 AND 2. R.NO.3 IS DELETED. with CAA/791/2005 SHRI. D.A. NALAVADE CHHATRAPATI SHIVAJI SMARAK SHRI. ARVIND SHANTARAM KERK CAA FOR DIRECTION. MANDIR AR & ORS. In AO/92/2005 with CAA/176/2003 SHRI.D.A.NALAVADE SHRI.CHATRAPATI S.SMARAK ARVIND S,KETKAR & ORS. 1)REPLY NOT FILED BY THE SHRI. R.A. In THORAT TILL TODAY. AO/92/2005 2)THE ADVOCATE FOR RESPONDENT HAS NOT DEPOSITED AMOUNT TILL TODAY IN THIS OFFICE. with XOB/1/2005 SHRI.R.A.THORAT CHHATRAPATI SHIVAJI SMARAK A.S.KELKAR & ORS. In AO/92/2005 305 AO/115/2005 SHRI.J.S.KINI JYOTI DHRUVAKUMAR DESAI THE MUNICIPAL CORPORATION O SHRI S.H.UJJAINWALA AND BOMBAY SHRI D.D. BELASAY FOR PET F GREATER MUMBAI SMT. V.K.KHATU. ITIONER SHRI. D.D.BELOSAY ADV. FO R INTERVENOR 306 AO/120/2005 SHRI A.R. PANDE PRAFULLA SUDHAKAR SHETTY MUNICIPAL CORPORATION OF GR SHRI J. XAVIER UNDERTAKING GIVEN BY BOMBAY EATER MUMBAI MS GEETA JOGLEKAR FOR B.M THE APPELLANT IS .C. KEPT HEREWITH. 307 AO/122/2005 SHRI. PANKAJ J.DAS M.M.POONJIAJI SPICES LTD. DESAI BROTHERS LTD. AND ORS SHRI HIMANSHU W. KANE FOR #24 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 24 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- PUNE . R.NO.1. SHRI MADHAV JAMDAR FOR R. NOS. 2 TO 4. 308 AO/124/2005 SHRI. R.D. SAWANT ASHOK MURLIDHAR DHOTRE & AN MURLIDHAR G. DHOTRE RESPONDENT SERVED. BOMBAY R. 309 AO/130/2005 M/S. RAM & CO. RAJSHREE RAJARAM JADHAV MAHARASHTRA HOUSING AND ARE 1) Appeal is admitted BOMBAY A DEV.AUTHORITY on 29/3/2005 2) Due to Bhatta charges not paid by the Advocate for appellant, hence notice not issue dto resp. with CAA/662/2002 M/S. RAM & CO. RAJSHREE RAJARAM JADHAV MAHARASHTRA HOUSING AND ARE GOVT.PLEADER A DEV.AUTHORITY In AO/130/2005 310 AO/135/2005 SHRI.S.P.SRIVASTAVA RIAZ AHMED ABDUL SATTAR KHA TUKARAM PANDURANG BHOSLE & SHRI. G. N. SALUNKHE (VP. BOMBAY N ANR. NOT FILED) 311 AO/155/2005 SHRI. B.P.SHUKLA MUKHTAR AHMED MOHD.IMDAD THE MUNICIPAL CORPN. OF GR. MRS. GEETA JOGLEKAR AFFIDAIT FILED BY BOMBAY BOMBAY RESPONDENT IS KEPT HERWITH. 312 AO/161/2005 SHRI G.V. MURTI SHRI AYUDIA N. MALHOTRA THE MUNICIPAL CORP. OF GR, MRS. GEETA JOGLEKAR BOMBAY MUMBAI 313 AO/167/2005 M/S.JHANGIANI, NARULA & A PARSI PANCHAYAT FUNDS AND P RAJESH BALKRISHNA LOKARE AN D.H. PETIT AND CO. FOR R. BOMBAY SSOCIATES ROPERTIES AND ANR. D ORS. NO.1 M/S.GAGRAT & CO. MR.S.H.UJJAINWALA & MR.R. A.MALANDKAR R.NOS.2 & 3 ARE SERVED TH ROUGH RECEIVING CLERK WITH AO/168/2005 M/S.JHANGIANI, NARULA & A PARSI PANCHAYAT FUNDS AND P SAVITA D.PATEL AND ORS. SHRI.S.H.UJJAINWALA FOR B Notice of R.No.1 is #25 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 25 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY SSOCIATES ROPERTIES AND ANR. MC (N.A.FILED) served by affixing with remark "not found". WITH AO/169/2005 M/S.JHANGIANI, NARULA & A PARSI PANCHAYAT FUNDS AND P DEEPAK BALKRISHNA LOKARE AN M/S. D.H. PETIT AND CO. F BOMBAY SSOCIATES ROPERTIES AND ANR. D ORS. OR R.NO.1 SHRI.S.H.UJJAINWALA FOR B MC (N.A. FILED) NOTICE OF RESPONDENT NOS. 2 AND 3 ARE SERVED. With CAA/491/2005 M/S.JHANGIANI,NARULA AND PARSI PANCHAYAT FUNDS AND P DEEPAK BALKRISHNA LOKARE AN BOMBAY ROPERTIES AND ANR. D ORS. In AO/169/2005 WITH AO/173/2005 M/S.JHANGIANI, NARULA & A PARSI PANCHAYAT FUNDS AND P KISHORE PATEL AND ORS. M/S. D.H. PETIT AND CO. F Appeal admitted on BOMBAY SSOCIATES ROPERTIES AND ANR. OR R.NO.1 15-3-2005. SHRI.S.H.UJJAINWALA FOR B Mr.D.H.Patil and MC (N.A. FILED) company for respondent no.1. Notice of respondent no..2 and 3 duly served through receiving clerk. With CAA/495/2005 M/S. JHANGIANI,NARULA AND PARSI PANCHAYAT FUNDS AND P KISHORE PATEL AND ORS. BOMBAY ROPERTIES AND ANR. In AO/173/2005 WITH AO/223/2005 M/S.JHANGIANI, NARULA & A PARSI PANCHAYAT FUNDS AND P BALKRISHNA L.LOKARE AND ORS SHRI.S.H.UJJAINWALA FOR B BOMBAY SSOCIATES ROPERTIES AND ANR. . MC (N.A. FILED) R. NOS. 1 TO 3 ARE SERVE D. With CAA/494/2005 M/S. JHANGIANI,NARULA AND PARSI PANCHAYAT FUNDS AND P BALKRISHNA L.LOKARE AND ORS C.A. FOR STAY. BOMBAY ROPERTIES AND ANR. . In AO/223/2005 314 AO/176/2005 A.M.SARAOGI. RAMESH S/O SOSA. MUNICIPAL CORPORATION OF GR MRS. GEETA JOGLEKAR FOR R BOMBAY EATER BOMBAY .NO.1 R. NO. 2 IS SERVED. with CAA/153/2005 A.M.SARAOGI RAMESH S/O SOSA. MUNICIPAL CORPORATION OF GR C.A. FOR INJUNCTION. EATER BOMBAY In AO/176/2005 315 AO/194/2005 MANOJ MHATRE PRABHAKAR YESHWANT KOTKAR MUNICIPAL CORPORATION OF GR MRS. GEETA JOGLEKAR #26 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 26 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY EATER MUMBAI WITH AO/195/2005 MANOJ MHATRE. DATTARAM LAVU KOTKAR MUNICIPAL CORPORATION OF GR MRS. GEETA JOGEKAR BOMBAY EATER MUMBAI 316 AO/199/2005 SHRI A.M.SARAOGI MR.MOHAMMED FAROOK MUNICIPAL CORPORATION OF GR MRS. GEETA JOGLEKAR BOMBAY EATER BOMBAY 317 AO/202/2005 SHRI L.S.SHUKLA SHRI CHANDRESH SHEENA PUJAR THE MUNICIPAL CORPN OF GR.B SHRI S.H.UJJAINWALA AND AFFIDAVIT IN REPLY BOMBAY I OMBAY SMT. V.K.KHATU FILED BY ADV.FOR GEETA JOGLEKAR. RESPDT.AS WELL AS ADV.FOR PETITIONER (PAGING NOT DONE PROPERLY) with CAA/187/2005 SHRI L.S.SHUKLA SHRI CHANDRESH SHEENA PUJAR THE MUNICIPAL CORPN OF GR.B MRS. GEETA JOGLEKAR CAA FOR INJUNCTION. I OMBAY 1)RULE IS In GRANTED ON AO/202/2005 29/03/2005. 2)THIS APPLICATION IS TO BE HEARD ALONGWITH APPEAL VIDE COURTS ORER DT. 29/03/2005 AND AO IS READY FOR FINAL HEARING. WITH AO/203/2005 SHRI L.S. SHUKLA SHRI BRIJLAL PANNALAL JAIN THE MUNICIPAL CORPN. OF GR SHRI S.H.UJJAINWALA AND Affidavit in reply BOMBAY MUMBAI SMT. V.K.KHATU filed by Advocate SHRI.S.H.UJJAINWALA FOR B for B.M.C. is kept MC (N.A. FILED) herewith. (paging not done) With CAA/188/2005 SHRI L.S.SHUKLA SHRI BRIJLAL PANNALAL JAIN THE MUNICIPAL CORPN. OF GR CAA FOR STAY. BOMBAY MUMBAI CAA IS TO BE In HEARD ALONGWITH AO/203/2005 APPEAL VIDE ORDER DT.29/3/2005. WITH AO/204/2005 SHRI L.S.SHUKLA SHRI WASI AKHTAR KHAN THE MUNCIPAL CORPN. OF GR M SHRI S.H.UJJAINWALA AND Affidavit in reply BOMBAY UMBAI SMT. V.K.KHATU filed by Advocate for B.M.C. is kept herewith (Paging done done) With CAA/189/2005 SSHRI L.S.SHUKLA SHRI WASI AKHTAR KHAN THE MUNCIPAL CORPN. OF GR M BOMBAY UMBAI In #27 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 27 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- AO/204/2005 WITH AO/205/2005 SHRI L.S.SHUKLA SMT ASMA KHATOON M SHAFIQUE THE MUNICIPAL CORPORATION O SHRI S.H.UJJAINWALA AND Affidavit in reply BOMBAY F GR MUMBAI SMT. V.K.KHATU filed by Advocate for B.M.C. is kept herewith for the perusal of the court. With CAA/190/2005 SHRI L.S.SHUKLA SMT ASMA KHATOON M SHAFIQUE THE MUNICIPAL CORPORATION O BOMBAY F GR MUMBAI In AO/205/2005 WITH AO/206/2005 SHRI L.S.SHUKLA SHRI BRIJLAL PANNALAL JAIN THE MUNICIPAL CORPN,. OF GR SHRI S.H.UJJAINWALA AND Affidavit in reply BOMBAY MUMBAI SMT. V.K.KHATU filed by Advocate for B.M.C. is kept herewith for the perusal of the court. With CAA/191/2005 SHRI L.S.SHUKLA SHRI BRIJLAL PANNALAL JAIN THE MUNICIPAL CORPN,. OF GR BOMBAY MUMBAI In AO/206/2005 WITH AO/207/2005 SSHRI L.S.SHUKLA SHRI DHANJI SHOBHNATH NAYEE THE MUNICIPAL CORPN. OF GR Affidavit in reply BOMBAY E MUMBAI filed by Advocate for B.M.C. is kept herewith for the perusal of the court. With CAA/192/2005 SHRI L.S.SHUKLA SHRI DHANJI SHOBHNATH NAYEE THE MUNICIPAL CORPN. OF GR SHRI S.H.UJJAINWALA AND CAA IS TO BE HEARD BOMBAY SMT. V.K.KHATU E MUMBAI SMT. V.K.KHATU ALONGWITH APPEAL In VIDE COURT'S ORDER AO/207/2005 DT.29/3/2005. WITH AO/208/2005 SSHRI L.S.SHUKLA SHRI HARENDRA B. PANDDYA THE MUNICIPAL CORPN. OF GR SHRI S.H.UJJAINWALA AND Affidavit in reply BOMBAY MUMBAI SMT. V.K.KHATU filed by Advocate for B.M.C. is kept herewith for the perusal of the court. With CAA/193/2005 SHRI L.S.SHUKLA SHRI HARENDRA B. PANDDYA THE MUNICIPAL CORPN. OF GR BOMBAY MUMBAI In AO/208/2005 WITH AO/209/2005 SHRI L.S.SHUKLA SHRI CHANDRAVADAN JOSHI THE MUNICIPAL CORPN. OF GR. SHRI S.H.UJJAINWALA AND Affidavit in reply BOMBAY MUMBAI SMT. V.K.KHATU filed by Advocate #28 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 28 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- for B.M.C. is kept herewith for the perusal of the court. With CAA/195/2005 SHRI L.S.SHUKLA SHRI CHANDRAVADAN JOSHI THE MUNICIPAL CORPN. OF GR. BOMBAY MUMBAI In AO/209/2005 318 AO/210/2005 SHRI D.R.SHAH SHRI BABUBHAI R. PARMAR MUNICIPAL CORPORATION OF GR MRS. GEETA JOGLEKAR BOMBAY BOMBAY 319 AO/218/2005 M/S. MAHIMTURA AND CO. RAJENDRAKUMAR MANEKLAL AKBERALI HAJI NOOR MOHAMED SHRI SATISH KHATAL BOMBAY KURESHI 320 AO/220/2005 BIPIN JOSHI MR. C. ABDULLA MOHAMMED THE MUNICIPAL CORPORATION O S.H.UJJAINWALA AND BOMBAY F GREATER BOMBAY SMT. V.K.KHATU MRS. GEETA JOGLEKAR 321 AO/228/2005 MR. A. M. SARAOGI MR. VIJAY RAJARAM HIRAMAL MUNICIPAL CORPN. OF GREATER MRS. GEETA JOGLEKAR FOR R BOMBAY MUMBAI & ANR. .NO1 R. NO.2 IS SERVED. 322 AO/229/2005 M/S.M.P.VASHI & ASSOCIATE DR.VINODKUMAR L.DHAWAN THE BRIHANMUMBAI MUNICIPAL SHRI R.S.DWIVEDI FOR R.N 1) Appeal is admitted BOMBAY S CORPORATION AND ORS. O.4. on 28/2/2005. 2) FOR R. NOS.1 & 2 Notice issued to R. S.H.UJJAINWALA AND Nos.2 on 14/3/2005 SMT. V.K.KHATU is duly served through Responsible member. 3) Notice issued to R. No.3 on 14/3/2005 is served by affixing with remark Not found. 4) The Ld. Counsel fr R Nos.1 & 4 waive service. 323 AO/230/2005 MR. A.M. SARAOGI MR. VIJAY RAJARAM HIRAMAL MUNICIPAL CORPN. OF GREATER MS GEETA JOGALEKAR FOR #29 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 29 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY MUMBAI BMC, R.NO.2 IS SERVED. 324 AO/236/2005 SHRI G.H.KELUSKAR. M/S. GHATGE PATIL INDUSTRIE SOU.ANITA DILIPRAO SAWANT A SHRI RAJIV L.PATIL FOR R. C.A. No.229/2005 was KOLHAPUR S LTD. ND OTHERS. NOS.1 TO 4. disposed of and kept in IInd part. Rajiv L. Patil Advocate for respondent no.1 to 4 325 AO/238/2005 SHRI. M.M. VASHI SMT. MANI NARAYAN 1) EMPIRE GUIDE CO-OP HSG S SHRI.GABRIEL PILLAI BOMBAY OC.LTD AND ANR. MS GEETA JOGLEKAR FOR R.N O.2 SHRI S.H. JUUAINWALA & R. A. MALANDKAR FOR R.NO.2. 326 AO/239/2005 SHRI P.D.DALVI. SHRI GAJANAN NARAYAN THORWA SHRI MARUTI BAPU DHAWAN AND SHRI.S.R.GANBAVALE WITH 1) AMENDMENT CARRIED KOLHAPUR T AND ANR. OTHERS. SHRI. S.S.YADAV FOR R.NOS OUT R.NOS.11 & 12 . 1 TO 5 ADDED AS PER COURT'S R. NOS. 6 TO 10 ARE SERVE ORDER DATED 22/08/06 D. PASSED IN CA NO.300 0F 2006. R.NOS. 11 & 12 WAIVES SERVICE. 2) R.NOS.1 TO 10 ARE SERVED. 3) APPEAL IS ADMITTED. 4) CAA 1396 OF 2005 FOR BRINGING LEGAL HEIRS OF R.NOS.2 IS PENDING FOR HEARING AND HEARD A/W AO NO.239 OF 2005 ORDER DATED 03/04/06. with CAA/234/2005 SHRI P.D.DALVI SHRI GAJANAN NARAYAN THORWA SHRI MARUTI BAPU DHAWAN AND 1) RULE IS GRANTED ON T AND ANR. OTHERS. 21/02/05. 2) NOTICE In OF RULE ISSUED TO AO/239/2005 R.NOS.1 TO 10 ARE SERVED PERSONALLY. with CAA/1396/2005 P.D. DALVI SHRI GAJANAN NARAYAN THORWA SHRI MARUTI BAPU DHAWAN AND R. NOS.1,2(A) TO 2(D), 3 1) APPEAL IS ALREADY T AND ANR. OTHERS. TO 10 ARE SERVED ADMITTD. In AO/239/2005 327 AO/241/2005 M/S A.S. & R. S. KHATIB FARID BASHIR SHAIKH MUNICIPAL CORPN,. FOR GR BO MRS. GEETA JOGLEKAR UNDERTAKING FILED BY #30 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 30 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY MBAY THE ADVOCATE FOR APPELLANT with CAA/235/2005 M/S A.S. & R.S. KHATIB FARID BASHIR SHAIKH MUNICIPAL CORPN,. FOR GR BO C.A. FOR INJUNCTION. MBAY In AO/241/2005 328 AO/243/2005 MAYUR NARENDRA AND CO. NAVINCHANDRA MAJITHIA. THE DIVISIONAL RAILWAY MANA MR. SURESH KUMAR 1) Time extended BOMBAY GER (COMMERCIAL),WESTERN RA notice issued to R. ILWAY AND OTHERS. Nos.1 to 3 on 6/7/2005 not yet received back duly served or unserved. 2) Affidavit of service upon respondent not filed by the advocate till today. with CAA/239/2005 M/S.MAYUR NARENDRA AND CO NAVINCHANDRA MAJITHIA. THE DIVISIONAL RAILWAY MANA C.A.FOR INJUNCTION. . GER (COMMERCIAL),WESTERN RA In ILWAY AND OTHERS. AO/243/2005 329 AO/244/2005 M/S A.S.& R.S. KHATIBMUNI MEHRUNNISA MEHBOOB SHAIKH MUNICIPAL CORPN FOR GR BOMB SHRI S.H.UJJAINWALA AND BOMBAY CIPAL AY SMT. V.K.KHATU 330 AO/250/2005 A.S. & R.S. KHATIB MOHAMED ZUBAIR ADAM LAKDAWA MUNICIPAL CORPORATION OF GR MS GEETA JOGALEKAR FOR BM BOMBAY LA EATER BOMBAY. C with CAA/248/2005 SHRI A.S.KHATIB. MOHAMED ZUBAIR ADAM LAKDAWA MUNICIPAL CORPORATION OF GR CA FOR INJUNCTION. LA EATER BOMBAY. In AO/250/2005 331 AO/254/2005 KHILNANI & CO. MRS LUCKY NIRANJAN KULKARNI THE MUNICIPAL CCORPN. OF GR SHRI P.S.GIDWANI FOR RESP BOMBAY MUMBAI AND OTHERS DTS.NOS.1&2(C.&V.P.FILED) SHRI S.H.UJJAINWALA AND SMT. V.K.KHATU FOR R,NO.1 . MRS GEET JOGLEKAR FOR R. NO. 1 with #31 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 31 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- CAA/255/2005 KHILNANI & CO. MRS LUCKY NIRANJAN KULKARNI THE MUNICIPAL CCORPN. OF GR CA OF INJUNCTION. MUMBAI AND OTHERS In AO/254/2005 332 AO/263/2005 SHRI P.M.HAVNUR. JALALUDDIN KHAN THE MUNICIPAL CORPORATION SHRI K.P. PANDE FOR R.NO. C.C.FILED IS KEPT IN BOMBAY OF GR.BOMBAY AND ANR. 2 IIND PART. MS GEETA JOGALEKAR RUMI .H. MIRZA FOR R.NO. 2 WITH AO/264/2005 SHRI P.M.HAVNUR. WAHID ALI KHAN KASAM KHAN THE MUNICIPAL CORPORATION O SHRI S.H.UJJAINWALA AND BOMBAY F GR, BOMBAYAND ANR. SMT. V.K.KHATU FOR R.NO.1 . RUMI H. MIRZA FOR R.NO. 2 WITH AO/265/2005 SHRI P.M.HAVNUR. ABDUL WASID RAMZANI THE MUNICIPAL CORPORATION O SHRI S.H.UJJAINWALA AND BOMBAY F GR. BOMBAY AND ANR. SMT. V.K.KHATU FOR R.NO.1 . RUMI H. MIRZA FOR R.NO. 2 WITH AO/266/2005 SHRI P.M.HAVNUR. SIDDIKI AHMED KHAN THE MUNICIPAL CORPORATION O RUMI. H. MIRZA FOR R.NO. CERTIFIED COPY FILED BOMBAY F GR, BOMBAY AND ANR. 2 BY THE ADV.IS KEPT MS GEETA JOGALEKAR FOR B. HEREWITH. M.C. WITH AO/267/2005 SHRI P.M.HAVNUR WAHID ALI KHAN KASAM KHAN THE MUNICIPAL CORPORATION O SHRI S.H.UJJAINWALA AND BOMBAY F GR, BOMBAY AND ANR. SMT. V.K.KHATU FOR R.NO.1 . RUMI H. MIRZA FOR R.NO. 2 WITH AO/268/2005 SSHRI P.M.HAVNUR RAZIA WAHID ALI KHAN THE MUNICIPAL CORPN., OF GR SHRI S.H.UJJAINWALA AND writ to lower court BOMBAY RUMI H. MIRZA FOR R.NO. 2 .BOMBAY AND ANOTHER SMT. V.K.KHATU FOR R.NO.1 issued. . WITH AO/269/2005 SHRI P.M.HAVNUR. SHABBIR A. KHAN THE MUNICIPAL CORPORATION SHRI S.H.UJJAINWALA AND BOMBAY OFGR.BOMBAY AND ANR. RUMI H. MIRZA FOR R.NO. 2 333 AO/270/2005 MR.R.S.PATIL. SMT.MALTI VIJAYSINGH KAPADI SHRI PRATAP GORDHANDAS KAPA MISS R.C.NICHANI FOR R.NO BOMBAY A DIA AND ORS. .1. MS.HETAL PATEL. R. NOS. 1 TO 5 WAIVE SERV ICE. with CAA/276/2005 MR.R.S.PATIL SMT.MALTI VIJAYSINGH KAPADI SHRI PRATAP GORDHANDAS KAPA MS.HETAL PATEL FOR R.NO.2 C.A.FOR STAY. A DIA AND ORS. (C.& V.P. FILED) In MS. HETAL PATEL FOR R.NO. AO/270/2005 2 (NA FILED ) #32 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 32 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 334 AO/271/2005 M/S. LEEGA APEX. LALJI UMARSHI SHAH BRIHAN MUMBAI MAHANAGAR PAL SHRI S.H.UJJAINWALA AND BOMBAY IKA AND ORS. SMT. V.K.KHATU FOR R.NO.1 . RESPONDENT SERVED 335 AO/272/2005 MR. R.S.PATIL SHRI HEMANT VIJAYSINGH KAP SHRI PRATAP GORDHANDAS KAPA MISS R.C.NICHANI FOR R.N BOMBAY ADIA. DIA AND ORS. O.1. MS. HETAL PATEL FOR R. NO .2 R. NOS. 3 TO 5 WAIVE SERV ICE. with CAA/278/2005 MR. R.S.PATIL SHRI HEMANT VIJAYSINGH KAP SHRI PRATAP GORDHANDAS KAPA MS. HETAL PATEL FOR R.NO. CA FOR STAY. ADIA. DIA AND ORS. 2 ( NA FILED ) In MS.HETAL PATEL. AO/272/2005 336 AO/273/2005 MISS ASHA M.BHAMBWANI. SHRI VIJAYSINGH GORDHANDAS SHRI PRATAP GORDHANDAS KAPA MISS R.C.NICHANI FOR R.NO BOMBAY DIA ANDS ORS. .1 MS. HETAL PATEL R. NO.2 ( V.P. NOT FILED) R. NOS. 1 TO 5 WAIVE SERV ICE MR. J.B. PATEL R. NOS.3 T O 5 (VP NOT FILED) with CAA/279/2005 MISS ASHA M.BHAMBWANI. SHRI VIJAYSINGH GORDHANDAS SHRI PRATAP GORDHANDAS KAPA MS. HETAL PATEL FOR R.NO. C.A. FOR STAY. DIA ANDS ORS. 2 ( NA FILED ) In AO/273/2005 337 AO/283/2005 SHRI M.A.ATTAR SHAIKH AKBAR AND ANR. THE MUNICIPAL CORPORATION O GEETA JOGLEKAR BOMBAY F GR. BOMBAY 338 AO/295/2005 SHRI P,N,JOSHI. SHRI MADHUKAR WAMAN RIKAME SHRI VASANT DAMU THETE AND SHRI NITIN MULYE FOR R.NO NASHIK OTHERS. .1. SHRI GIRISH S.GODBOLE FOR R.NOS.2 TO 6. 339 AO/306/2005 SHRI S.J.RAIRKAR. SMT. GEETA DASHRATH BOGAM SHRI VINAYAK DASHRATH BOGAM R. NOS. 2 TO 7 ARE DELET FOR FINAL HEARING AS #33 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 33 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- PUNE AND ORS. ED PER COURT'S ORDER SHRI P.K. HUSHING & S.V. DT.7/6/2007. VARVATKAR FOR R.NOS.1 TO 4 340 AO/307/2005 SHRI AMIT B.BORKAR. SHRI AMIT SHIVKUMAR PATIL SHRI MAHADEO TUKARAM PATIL SHRI G.S.HIRANANDANI FOR KOLHAPUR AND ORS. R.NOS. 1 AND 2. SHRI V.V.PURWANT FOR R.N OS. 3 TO 5. R. NO.6 IS SERVED with CAA/688/2005 SHRI. AMIT B. BORKAR SHRI AMIT SHIVKUMAR PATIL SHRI MAHADEO TUKARAM PATIL SHRI. G.S.HIRANANDANI FOR CAA FOR DIRECTION. AND ORS. R. NO. 1 & 2 (CAA HEARD In SHRI. V.V.PURWANT FOR R. A/W AO VIDE COURTS AO/307/2005 3 TO 5 ORDER DT.6/5/2005) R. NO.6 IS SERVED. 341 AO/308/2005 SHRI Y.D.MULANI. M/S. NEW SIDDHARTH CO-OPERA MR.DILIP K. AHLUWALIA SHRI ABID A.SELIYA. Respondent waives BOMBAY TIVE HSG.SOC.LTD. SHRI. ABID A. SELIYA service 342 AO/322/2005 SHRI.PANKAJ THATTE SMT.DILRAJIDEVI RAMASHANKAR SMT.GUJARATIDEVI HARDEO DUB SHRI G.S.BHAT FOR R.NOS. BOMBAY SHUKLA E & ORS. 2 AND 4. APPEAL STAND ABATED AGAIN ST R. NOS. 1 & 3 343 AO/329/2005 SHRI T.D.DESHMUKH. GRAM PANCHAYAT,SANGAVADE AN AMIT SPINNING INDUSTRIES LT SMT. H.H.CHANDE FOR R.NO. 1) C.A. No.350/2005 KOLHAPUR D ANR. D. AND ORS. 1. is disposed off. 2) A.G.P. FOR R.NO.2 TO 4. Respondent waives service. 3) Additional Affidavit filed by appellant kept herewith. 344 AO/347/2005 SHRI PRAMOD K.GAUTAM SHRI SADASHIV BALKRISHNA KA SHRI BORRA GUNDAIAH NARSIMU SHRI S.G.KARANDIKAR AND CONNECTED AO 506 AND BOMBAY SHOJJALA LU R.R.ADEP. 507/06 ARE DISPOSED SHRI RAJARAM ADEP OF ON 5/4/2005 AND SENT TO DECREE DEPARTMENT. 345 AO/348/2005 SHRI J.S.KINI JYOTI DHRUVAKUMAR DESAI THE MUNICIPAL CORPORATION O SHRI S.H.UJJAINWALA AND #34 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 34 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY F GR.MUMBAI SMT. V.K.KHATU SHRI A.A. MALANDKAR. with CAA/375/2005 SHRI J.S.KINI JYOTI DHRUVAKUMAR DESAI THE MUNICIPAL CORPORATION O F GR.MUMBAI In AO/348/2005 346 AO/352/2005 SHRI.D.S.SAKHALKAR M/S.RELIANCE ENERGY LTD. BABULAL UMEDLAL RANKA SHRI.H.H.CHANDE BOMBAY H.H.CHANDE 347 AO/372/2005 M/S. KANTAWALA AND CO. SMT.PHULWATI WD/O LATE CHHA RAM KHELAWAN DHONDE AND ANR SHRI.R.D.MISHRA FOR R.NOS BOMBAY BELAL BHAGAT AND ANR. . 1 AND 2 348 AO/378/2005 SHRI S.J.GHOGARE MAOHARAM ALI SHAIKH ASGARALI AMANATALI SHAIKH SHRI. G. S. GODBOLE FOR R APPEAL IS ADMITTED ON BOMBAY .NO.1 21/3/05. R. NOS. 1(A) & 1(E) ARE SERVED R.NO.1(F) IS DELETED with CAA/399/2005 SHRI S.J.GHOGARE MAOHARAM ALI SHAIKH ASGARALI AMANATALI SHAIKH AS PER COURT ORDER CAA TO BE HEARD In ALONGWITH A.O. AT AO/378/2005 THE TIME OF FINAL HEARING. with CAA/811/2005 SHRI S.J.GHOGARE MAOHARAM ALI SHAIKH ASGARALI AMANATALI SHAIKH C.A. FOR INJUNCTION. CAA TO BE In HEARD ALONGWITH AO AO/378/2005 AT THE TIME OF FINAL HEARING. 349 AO/379/2005 SHRI.S.R.MISHRA MR.RAJAN BABULAL MEHTA THE MUNICIPAL COMMISSIONER MS GEETA JOGALEKAR BOMBAY 350 AO/405/2005 MISS PRAGANA D.GALA SHITAL SHANKAR KUMAR AND AN MAHARASHTRA HOUSING AND ARE GOVT. PLEADER FOR R.NOS. APPEAL ADMITTED ON BOMBAY R. A DEVELOPMENT AUTHORITY AN 1 AND 2. 26/4/05. D ORS. APPEAL DISMISSED AGAINST R.NO.3 351 AO/411/2005 SHRI. R.D.MISRA RAMCHANDRA RADHESHYAM GUPTA DEVBAI RADHESHYAM GUPTA (DE SHRI A.R. PANDE FOR R.NO. #35 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 35 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY AND ORS. CD.) AND ANR. 2 R.NO.4 SERVED R.NOS.2 & 4 ARE SERVED. R.NOS.1 & 3 ARE DELETED V IDE COURT'S ORDER DATED 04/03/05. 352 AO/437/2005 SHRI BIPIN JOSHI. M/S. RAJ OIL MILLS LIMITED. THE MUNICIPAL CORPORATION O V.R.TRIPATHI AND ASSO. BOMBAY F GR.MUMBAI FOR R. NO.2 MRS. GEETA JOGLEKAR FOR R .NO.1 353 AO/439/2005 PRASHANT D. PATIL FOR PET SHRI SUBHASH JAGANNATH JADH SHRI VINAYAK KESHAV CHOUDHA SHRI M.S.KARNIK FOR R.NOS NASHIK ITIONER NO. 1 AND 2 AV AND ANR. RI AND ORS. .6 AND 7. R. NOS. 1 TO 4 & 8 ARE S ERVED APPEAL DISMISSED AGAINST R. NO.5 354 AO/440/2005 SHRI LALIT JAIN SMT. BHAVANA RAJESH KAPADIA RAMESHCHANDRA MANEKLAL KAPA SHRI A.S. PANDY Notice of respondent BOMBAY R.D.SURYAWANSHI FOR PETIT DIA & ORS. MR. BHARAT L. JAIN FOR RE no.1 and 2 received IONER NOS.1 AND 2. SPONDENTS back duly served personally. 355 AO/452/2005 SHRI SURESH JADHAV (CONSE BABULAL DWARKAPRASAD AGARWA MEENA SURESH AGARWAL SUBHASH JADHAV FOR R.NO.3 PUNE NT OBTAINED) L P.S.DANI FOR RESPONDENT. (V.P. FILED) 356 AO/457/2005 SHRI R.P. OJHA SHRI PARASMAL V. JAIN AND O RUPESH KIRTI PARMAR AND OTH R. NOS. 1 TO 5 ARE SERVE AHMEDNAGAR THERS ERS D. SERVICE OF R. NO.6 IS DIS PENSED WITH. 357 AO/470/2005 SHRI V.S.KAPSE MAHARASHTRA STATE VOLLEYBAL VOLLEYBALL FEDERATION OF IN SHRI. HARSHAD BHADBHADE F 1) Appeal is admitted SOLAPUR L ASSOCIATION DIA AND ORS. OR R.NO.1 on 12/4/2005 2) Notice issued to R. No 2 are duy served through receiving cleri, 3) Notice #36 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 36 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- issue dto R. Nos.3,4,6 to 8 are duly served personally. 4) Notice issued to R. No.5 is duly served through his brother. 5) CA.525/2005 for injunction has disposed of as infrctuous by an order dt19-10-2004 (Kept in IInd part) 358 AO/471/2005 SHRI SIDDARTH KARPE XICON INTERNATIONAL LIMITED M/S. NOBLE ELECTRIC COMPANY MR. R.C.DHURU BOMBAY AND ORS. FOR R. NO.3. R. NO.1 IS SERVED. DISMISSED AGAINST R.NO.2 359 AO/473/2005 M/S. KHILNANI AND CO. MRS.PARMJEET KAUR W/O MUKHT ASHOK LEYLAND FINANCE LIMIT SMT. SHAKUNTALA JOSHI DUE TO BHATTA CHARGES THANE AR SINGH ED. NOT PAID BY THE ADVOCATE, HENCE INJUNCTION WRIT NOT ISSUED. 360 AO/502/2005 M/S. K.V.AIYAR AND ASSO. TEJPAL JUGGILAL PODAR MUNICIPAL CORPORATION OF BR SHRI R.A. MALANDKAR FOR B COMPILATION OF BOMBAY IHANMUMBAI .M.C. DOCUMENTS FILED BY ADV.FOR THE APPELLANT IS KEPT HEREWITH. 361 AO/505/2005 G.S.HEGDE AND ASSO. M/S.CITY & INDUSTRIAL DEVEL M/S.SUDRADH CONSTRUCTION P. R. NO.1 IS SERVED THANE OPMENT CORPORATION OF MAHAR LTD. AND ANR. R.NO.2 IS FORMAL PARTY. ASHTRA LTD. WITH AO/1143/2004 M/S.G.S.HEGDE & ASSOCIATE M/S.CITY AND INDUSTRIAL DEV M/S.SUDRADH CONSTRUCTION P. M.TRIPATHI AND CO. FOR R. THANE S ELOPMENT CORPORATION OF MAH LTD. AND ANR. NO.1. ARASHTRA LTD. R. NO.2 IS SERVED. WITH AO/1144/2004 M/S.G.S.HEGDE & ASSOCIATE M/S.CITY AND INDUSTRIAL DEV M/S.SUDRADH CONSTRUCTION P. M.TRIPATHI AND CO. FOR R. THANE S ELOPMENT CORPORATION OF MAH LTD. AND ANR. NO.1. ARASHTRA LTD. R. NO. 2 IS SERVED. WITH AO/1145/2004 M/S.G.S.HEGDE & ASSOCIATE M/S.CITY AND INDUSTRIAL DEV M/S.SUDRADH CONSTRUCTION P. M.TRIPATHI AND CO. FOR R. #37 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 37 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- THANE S ELOPMENT CORPORATION OF MAH LTD. AND ANR. NO.1. ARASHTRA LTD. R. NO.2 IS SERVED. With CAA/1632/2004 M/S.G.S.HEGDE & ASSOCIATE M/S.CITY AND INDUSTRIAL DEV M/S.SUDRADH CONSTRUCTION P. THANE ELOPMENT CORPORATION OF MAH LTD. AND ANR. In ARASHTRA LTD. AO/1145/2004 With CAA/1633/2004 M/S.G.S.HEGDE & ASSOCIATE M/S.CITY AND INDUSTRIAL DEV M/S.SUDRADH CONSTRUCTION P. 1) Notice issued to THANE ELOPMENT CORPORATION OF MAH LTD. AND ANR. R., No.1 on 2 In ARASHTRA LTD. addresses are served AO/1145/2004 by affixing. 2) Affidavit in reply on behalf of R., No.1 filed in Court is kept herewith. 3) Affidavit of service not filed by the advocate till today. 362 AO/524/2005 SMT. V.K.KHATU THE MUNICIPAL CORPN. OF GR. ASHA AVINASH CHOGLE SHRI. P.G.VORA AFFIDAVIT-IN-REPLY BOMBAY MUMBAI SHRI JEEVAN S.GOGE. FILED BY RESP.IS KEPT HEREWITH. 363 AO/533/2005 SMT.V.K.KHATU AND OTHERS. MUNICIPAL CORPORATION OF GR MR.SHREERAM GANGARAM JAISWA SHRI ANIL SINGH FOR R.NO. BOMBAY MS G.S. JOGALEKAR FOR BMC EATER BOMBAY. L AND ANR. 1 RESPONDENT SERVED 364 AO/536/2005 SHRI A.M.SARAOGI AHMED JAMAL MANSOORI THE MUNICIPAL CORPORATION O SHRI.S.H.UJJAINWALA FOR B BOMBAY F GR. BOMBAY MC (N.A FILED) SHRI R.A. MALANDKAR FOR B MC 365 AO/583/2005 SHRI J.M.PURANIK. SMT. NEHA KISHOR POWALE AND SHRI KISHOR HARISHCHANDRA P SHRI P.A.SAWANT FOR R.NO. BOMBAY ORS,. OWALE AND ORS. 1. MR. SATISH D.GAWADE FOR R .NO.1 AND 2 MR.M.J.SHETTY FOR R.NO.3 with CAA/676/2005 SHRI J.M.PURANIK SMT. NEHA KISHOR POWALE AND SHRI KISHOR HARISHCHANDRA P P.A.SAWANT R.NO.1 & 2 ORS,. OWALE AND ORS. (V.P. FILED FOR R. NO.1 O In NLY) AO/583/2005 SHRI. M. J. SHETTY FOR R. NO.3 #38 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 38 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 366 AO/595/2005 SHRI.SHAILENDRA SINGH MR. TUSHAR MADHUKAR MAPARA MR. VINITKUMAR PARIKH SHRI V.R.SUTRALE BOMBAY AND ANR. 367 AO/606/2005 ARUN H. PALEKAR FOR APPEL SUDHA SHAMRAO PARAB AND ORS CHOTMAL DEVICHANDJI MEHTA A GABRIEL PILLAI FOR R.NO.1 1)APPEAL ADMITTED ON BOMBAY LANTS . ND ANR. (V.P. FILED, CONSENT OBTA 21/9/2005 (V.P.FILED,CONSENT OBTAIN INED) 2)LEGAL ED) SHRI A.M. SARAOGI FOR R.N HERIS OF DECEASED O.1 R.NO.2 ARE TAKEN ON (V.P.FILED BY CONSENT) RECORD VIDE COURT'S ORDER DT.11/1/2008. 3)AMENDMENT CARRIED OUT BY THE ADV. with CAA/701/2005 SHRI E.R.NAIK. SUDHA SHAMRAO PARAB AND ORS CHOTMAL DEVICHANDJI MEHTA A CAA FOR STAY. . ND ANR. In AO/606/2005 with CAA/1469/2009 MR. A.M. SARAOGI SUDHA SHAMRAO PARAB AND ORS CHOTMAL DEVICHANDJI MEHTA A PRAYS FOR EARLY . ND ANR. HEARING OF AO In NO.606/05. AO/606/2005 368 AO/650/2005 SHRI S.J.RAIRKAR SHRI DASHRATH SHANKAR TARAS SHRI MARUTI KISAN KALE DEC SHRI. V. A.SHASTRY FOR R. AO ADMITTED ON PUNE EASED BY L.R\'SA)SMT.LAXMIB NO.1(A) 22/8/2005. AI MARUTI KALE AND ORS. R. NOS. 1(B) TO 1(D) ARE SERVED. with CAA/752/2005 SHRI S.J.RAIRKAR SHRI DASHRATH SHANKAR TARAS SHRI MARUTI KISAN KALE DEC NOTICE OF R.NO'A' DULY SE EASED BY L.R\'SA)SMT.LAXMIB RVED In AI MARUTI KALE AND ORS. NOTICE OF R.NO.'B' C, & D AO/650/2005 SERVED THROUGH THEIR MOTHER I.E.R. NO.A. with CAA/1097/2008 SHRI.SANJEEV J. RAIRKAR SHRI DASHRATH SHANKAR TARAS SHRI MARUTI KISAN KALE DEC CAA FOR LISTING THE EASED BY L.R\'SA)SMT.LAXMIB AO NO.650 OF 2005 In AI MARUTI KALE AND ORS. FOR SENIOR CITIZENS AO/650/2005 369 AO/742/2005 SMT. V.K.KHATU THE MUNICIPAL CORPORATION O LAXMAN MAHADEO MOHITE SHRI SHASHIPAL SHANKAR. THE ADVOCATE HAS BOMBAY F GR, BOMBAY AND ORS. DEPOSITED RS.7,500/- (I.E. RS.2,500/- EACH) IN THIS OFFICE #39 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 39 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- VIDE COURTS ORDER DT. 29/08/2005 PASSED IN C.A. NO.670 OF 2005. 370 AO/839/2005 SHRI.S.H.UJJAINWALA THE MUNICIPAL CORPORATION O INDIA FARMERS PRIVATE LIMIT MR. VIKAS MAHANGARE 1)AO ADMITTED BOMBAY F GREATER MUMBAI ED MS. SONALI KUNEKAR 21/11/2005. (V.P. FILED) 2)AFFIDAVIT NOT YET FILED BY ADVOCATE FOR APPELLANT (B.M.C.) 3)AFFIDAVIT ON BEHALF OF RESPONDENT IS FILED (PAGING NOT DONE PROPERLY) with CAA/984/2005 SHRI.S.H.UJJAINWALA THE MUNICIPAL CORPORATION O INDIA FARMERS PRIVATE LIMIT FOR STAY. F GREATER MUMBAI ED In AO/839/2005 with CAA/570/2008 M/S. MAYUR NARENDRA & CO. THE MUNICIPAL CORPORATION O INDIA FARMERS PRIVATE LIMIT CAA FOR VACATING THE F GREATER MUMBAI ED INTERIM ORDER DT. In 21/11/2005 PASSED IN AO/839/2005 AO 984 OF 2005. AO 839/05 IS READY FOR FINAL HEARING. 371 AO/854/2005 M/S. KHAITAN AND JAIKAR VIMAL KISHORE GOKULCHAND KA KAMALKISHORE GOKULCHAND KAC SHRI.G.S.GODBOLE FOR R.NO PUNE CHOLIA HOLIYA AND ORS. .5 SHRI. S.A. SAWANT FOR R.N O.4 SHRI. M.S.LAGU FOR R. NOS .1 TO 3 372 AO/909/2005 R. R. SALVI SMT. KHATUNBIBI A. RAZZAK P SHRI ROHAN PRABHAKAR BACHHE G.S.HEGDE AND ASSOCIATES RAIGAD ATEL WAR FOR R.NO.2 SHRI. A. .A. GARGE FOR R. .NO.1 373 AO/923/2005 SHRI. V.R.SHETTY GHANSHYAMDAS MANIKLAL LADDH VENKATESHA RAMCHANDRA KALBU RESPONDENT SERVED. BOMBAY A RGI #40 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 40 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 374 AO/956/2005 SHRI.PRAFULL B. SHAH SMT.SHOBHA (PRATIBHA) ANIL RAMCHANDRA NAGU JADHAV SHRI.P.M.CHAKURKAR FOR R. APPEAL IS ADMITTED ON NASHIK JADHAV AND OTHERS NOS. 1 TO 3 15/11/2006. (V.P. FILED) 375 AO/975/2005 SHRI.ATUL P. VANARSE KANTILAL ACHALDAS OSWAL BABULJI MEHTA AND OTHERS V.G.MUJUMDAR 1)APPEAL IS ADMITTED PUNE MR. SUMIT V. KHAIRE FOR R ON 29/6/2006. .NO. 1A TO 1C 2)NAMES (V.P.FILED) OF LEGAL HERIS OF RESPDT ARE TAKEN ON RECORD VIDE COURT'S ORDER DT.21/8/2009. with CAA/1146/2005 SHRI.ATUL P. VANARSE KANTILAL ACHALDAS OSWAL BABULJI MEHTA AND OTHERS CAA FOR INJUNCTION. APPEAL In IS READY FOR FINAL AO/975/2005 HEARING. NOTICE ISSUED ON 22/10/2008 TO RESPONDENT IS RETURNED UNSERVED WITH REMARK 'PREMISES FOUND LOCKED' 376 AO/993/2005 M/S MEHTA AND GIRDHARLAL HARBANS SINGH SHAMSHAD BEGUM ABDUL HAMID M/S UTANGALE AND CO FOR R BOMBAY AND MRS. S.R.MOGHE KHAND AND OTHERS .NO.4 MR.UJJAINWALA & MR.MALAND KAR IVOR D'CRUZ FOR R.NO.5 R.NO.1,2,5 TO 7 ARE SERVE D. 377 AO/997/2005 SHRI.R.R.SHARMA SHRI.DAMODAR P.SHETTY THE MUNICIPAL CORPORATION O PRASAD S. DANI FOR R.NO.2 COPY OF SHOW CAUSE BOMBAY F GREATER BOMBAY AND ANOTHE MRS GEETA JOGLEKAR FOR B. NOTICE & PHOTOS OF R M.C. MAPS FILED IN COURT ARE KEPT HEREWITH. 378 AO/1028/2005 SHRI.GIRISH GODBOLE SHRI.SHAVAK BURJORJI PATELL SHRI.JAMSHID KERSI DALAL AN SHRI.U.B.NIGHOT FOR R.NO. PUNE AND OTHERS D OTHERS 15 M.R. DESHPANDE FOR R.NO. 3A TO 3C #41 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 41 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- R.NOS.2,4 TO 9,9( I ),10 TO 14 & 16 ARE SERVED SHRI. S. M. CHANDRACHUD F OR R.NO.1 (V.P. NOT FILED) SMT. DEEPA AHUJA FOR R.NO . 1 379 AO/1041/2005 SHRI K.K. TATED VILE PARLE MARBLE DELAERS A 1. SAI SHRADDHA MARBLE WELF MR.P.J.THORAT AND MR.V.A. APPEAL IS ADMITTED ON RAIGAD SMT S.R. KUMBHAT I/B K.K. SSOCIATION ARE ASSOCIATION THROUGH ITS SUGDARE 24/01/2006. TATED PRESIDENT MR.S.B.THAKUR A M/S.G.S.HEGDE AND ASSOCIA TES FOR R.NOS.2 & 3 380 AO/1052/2005 MR. PARESH MADKAIKAR 1. PRAKASHCHANDRA G. GUPTA SHIVPRAKASH CHETTIAR SHRI. P. S DANI (VP NOT F BOMBAY AND ANR. ILED) RESPONDENT IS DULY SERVED PERSONALLY 381 AO/1054/2005 SHRI M.M. SATHAYE SHRIKANT CHANDULAL SHAH AND ABHAYKUMAR SHANTILAL SHAH A P.N.KARLEKAR FOR R.NOS. 2 NASHIK ORS. ND ORS. TO 8 SHRI. P. N. JOSHI FOR R. NO.1 SHRI. N. R. BUBNA FOR R. NOS.9 TO 11, 13 TO 18 R. NOS. 19 TO 22 ARE SERV ED. C.A. FOR HEIRS OF DECEASE D R. NO.12 IS DISMISSED WITH AO/1059/2005 SHRI N.R.BUBNA 1. PARESH PUSHPKUMAR SHAH A 1. ABHAYKUMAR SHANTILAL SHA SHRI. P.N.KARLEKAR FOR R. APPEAL ADMITTED ON NASHIK D ORS. H AND ORS. NOS. 8 TO 14 15/11/2006. SHRI. M.M.SATHAYE FOR R.N OS. 2, 4 & 5 SHRI. P. N. JOSHI FOR R.N O.1 R.NOS.3A TO 3D,4 TO 11,13 TO 16 ARE DULY SERVED APPEAL DISMISSED AGAINST R. NO.12 382 AO/1082/2005 SHRI M.N.HAVNUR BABU @ BABURAM RAJAJI YADAV SUBHASH RAMSARAN SHARMA AND SHRI.O.P.SINGH FOR R.NO.1 BOMBAY ANR. N.A. FILED FOR R. NO.2 B.M.C. MRS GEETA JOGLEKAR FOR B. #42 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 42 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- M.C. with CAA/689/2006 O.P. SINGH SUBHASH RAMSARAN SHARMA BABU @ BABURAM RAJAJI YADAV SHRI. M.N.HAVNUR C.A. FOR DIRECTION. THIS C.A. In IS REQUIRED TO BE AO/1082/2005 HEARD A/W APPEAL, VIDE COURTS ORDER DT. 01/08/2006 HENCE THIS C.A. IS NOT LISTED ON BOARD DT.25/09/2008. 383 AO/1095/2005 R. G. KETKAR JAY-VIJAY TRACTORS PVT. L NEW HOLLAND TRACTORS (INDIA G.H. KELUSKAR FOR R.NO. 2 APPEAL IS ADMITTED ON SANGLI TD ) PVT. LTD. AND ANR. M/S. RAJANI & ASSOCIATES 28/2/2006. FOR RNO.1 SHRI VISHWANATH IYER FOR RESPONDENT. with CAA/1339/2005 R. G. KETKAR JAY-VIJAY TRACTORS PVT. L NEW HOLLAND TRACTORS (INDIA M/S. RAJANI ASSOCIATES FO FOR STAY. TD ) PVT. LTD. AND ANR. R R.NO.1 AO IS READY FOR In FINAL HEARING. AO/1095/2005 384 AO/1141/2005 SHRI. V.S. KAPSE 1)SHYAM NAGAR ZOPADPATTYI R 1) UNION OF INDIA AND OTHER GOVT. PLEADER FOR R.NO.2 BOMBAY AHIVASHI SANGH AND OTHERS S (NA FILED) SHRI S.R. RAJGURU FOR R. NOS. 1 AND 4 R. NO.3 IS SERVED. APPEAL DISMSISED AGIANST R.NO.5 385 AO/50/2006 JOSEPH AND ASSOCIATES MR.SADHU BAUL DAS LIC HOUSING FIANANCE LTD. A HARSHAD BHADBHADE FOR R.N 1)AFFIDAVIT-IN-REPLY THANE (CONSENT OBTAINED) ND OTHER O.1 FILED BY R.NO.1 IS MR. V.MANNADIAR FOR R.NO. KEPT HEREWITH. 2 2) SWATI SAWANT ADVOCATE FOR RESTORATION NOTICES R.NO.1 ISSUED TO R.NO.1 IS M/S. ASHISH AGGARWAL AND DULY SERVED ASSO. FOR R.NO. 1 PERSONALLY. 386 AO/69/2006 SMT.S.R.SAWANT D.S. SHINDE SMT.DWARKABAI N. SHELKE AND G.S.HEGDE AND ASSOCIATES AO IS ADMITTED ON RAIGAD WITH SHRI G.K. MASAND ANOTHER FOR R.NO.2 14/9/2006. SHRI. TAYADE FOR R. NO.1 JEETTENDRA SACHDEV FOR R. #43 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 43 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- NO.1 SHRI C.M. LOKESH FOR R.NO .2 387 AO/72/2006 SHRI. BALDEV BHALWAL SHRI.SURENDRA YADAV AND OTH THE CHIEF EXECUTIVE OFFICER GOVT. PLEADER FOR R.NO.4 BOMBAY ERS AND OTHERS (N.A. FILED) JHANGIANI NARULA ASSO. F OR R. NO.3 M/S.UTANGALE AND CO. FOR R.NO.1 SHRI. R. A. MALANDKAR FOR R. NO.2 with CAA/91/2006 SHRI.BALWANT BHALWAL SHRI.SURENDRA YADAV AND OTH THE CHIEF EXECUTIVE OFFICER GOVT. PLEADER FOR R.NO4 ( FOR INJUNCTION. ERS AND OTHERS N.A. FILED) In MR. A. NARULA FOR R. NO.3 AO/72/2006 . 388 AO/82/2006 G.R.MISHRA PREMNATH G. WARADKAR THE MUNICIPAL CORPORATION O SHRI R.A. MALANDKAR FOR B BOMBAY F GREATER BOMBAY MC. 389 AO/85/2006 SHRI.ABHAY D. PARAB SHRI.HUSAINY AHMEDALLI THE MUNICIPAL CORPORATION O GEETA JOGLEKAR FOR R. NOS APPEAL IS ADMITTED ON BOMBAY F GREATER BOMBAY . 1 & 2 25/4/2006. SHRI SHAILESH THAKKAR FOR R.NO.3 390 AO/99/2006 VINAY J. HEGDE MR.RAFIQ HAMEED SAYYED THE MUNICIPAL CORPORATION O SMT GEETA JOGLEKAR BOMBAY F GREATER BOMBAY 391 AO/136/2006 S.M.KAMBLE RAVINDRA MAHABAL RAI M/S.NAVINON LIMITED RESPONDENT SERVED. THANE SHRI P.S. DANI WITH AO/137/2006 S.M.KAMBLE SHRI.RAVINDRA MAHABAL RAI M/S.NAVINON LIMITED RESPONDENT SERVED. THANE 392 AO/145/2006 BIPIN JOSHI OMPRAKASH DINANATH PAHUJA GOBINDRAM SAHIBRAM KHATRI PANKAJ S. SHAH BOMBAY 393 AO/152/2006 MADHAV JAMDAR SHRI.HARICHAND KISHANLAL ZA THE MUNICIPAL CORPORATION O RESPONDENT DULY SERVED #44 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 44 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY ZOTE F GREATER BOMBAY MRS GEETA JOGLEKAR FOR BM C 394 AO/159/2006 R.A. THORAT AND P.J. THOR SHRI.AJITKUMARSINGH DEVKUMA M/S.KUBER BUILDERS DILIP BHATIA BOMBAY AT RSINGH KASLIWAL SHRI. SHRENIK JAIN (IN-PE RSON) 395 AO/172/2006 MR.MADHUSOODAN NAIR ROCHIRAM GODHWANI AND ANR. NITA NITIN SHAH MS. KAVITA LALWANI FOR R. BOMBAY NO. 1 RESPONDENT SERVED. 396 AO/174/2006 SHRI S. SRIVASTAVA FOR M/ METAL BOX INDIA LIMITED THE NEW INDIA ASSURANCE COM MRS. URMILA K. SANIL FOR BOMBAY S D.H. PANY RESPONDENT LAW & ASSOCIATES. SHRI. V. Y. SANGLIKAR 397 AO/210/2006 BIPIN A. JAGOJE SHRI.NIJAM IBRAHIM MANER AN SHRI.BABASO IBRAHIM MANER A SHRI. NILESH PATIL FOR R. APPEAL IS ADMITTED ON KOLHAPUR D OTHERS ND OTHERS NOS. 1 TO 3 4/9/2006. (V.P. FILED) 398 AO/212/2006 K.S.DEWAL M/S. EAST AND WEST BUILDERS SHRI.PRADIP RAMCHANDRA SARF SHRI K.K.MALPATHAK FOR RE THANE MS SHARAN SHAILENDRA ALE AND ORS. SPONDENT NOS.1 TO 3 R. NO.4 IS SERVED THROUGH ADV. NOTICE with CAA/290/2006 K.S.DEWAL M/S. EAST AND WEST BUILDERS SHRI.PRADIP RAMCHANDRA SARF SHRI. K. K. MALPATHAK FOR CAA FOR STAY. ALE AND ORS. .R.NOS.1 TO 3 In R.NO.4 IS DULY SERVED. AO/212/2006 399 AO/221/2006 SHRI GIRISH S.GODBOLE SHRINIVAS NARAYANDASA KHADL SHRI NAGENDRAPPA MS. GEETA P. MULEKAR FOR FINAL DISPOSAL AS SOLAPUR OYA PER COURTS ORDER DT. 5/6/2006 R & P RECEIVED. 400 AO/222/2006 SURESH KUMAR THE GENERAL MANAGER AND OTH M/S. VANTAGE ADVERTISING PV MISS. HETAL PATEL Supreme Court\'s BOMBAY ERS T LTD Order dated 17.1.07 - extend of hearing #45 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 45 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- on 31.1.07. & Order dated 31.1.07 - dismissed the S. L. P. with certain directions. 401 AO/225/2006 SURESH GOLE SWAPNASA WD/O ANIL BHOSALE T.K.G.SWAM RESPONDENT SERVED. 1)DATE OF HEARING BOMBAY AND OTHERS LETTER ISSUED BY R.P.A.D.ON 13/10/2008 2)APPEAL IS ADMITTED ON 23/8/2006. with CAA/299/2006 SURESH GOLE SWAPNASA WD/O ANIL BHOSALE T.K.G.SWAM C.A. FOR STAY. AND OTHERS In AO/225/2006 402 AO/251/2006 SMT GEETA JOGLEKAR THE MUNICIPAL CORPORATION O HIRJIBHAI K. GOGARI SHRI P.M. SHAH FOR RESPDT 1)APPEAL IS ADMITTED BOMBAY F GREATER BOMBAY . (V.P. FILED) ON 4/5/2006. 2)ORDER DT.054/05/06 IS COMMUNICATED TO LOWER COURT. with CAA/325/2006 R.A.MALANDKAR THE MUNICIPAL CORPORATION O HIRJIBHAI K. GOGARI SHRI. P. M. SHAH C.A.FOR STAY. F GREATER BOMBAY AO IS READY FOR In FINAL HEARING. AO/251/2006 403 AO/257/2006 NIRANJAN P. SHIMPI DILIP PATIL SHRI.KASHINATH SHANKAR BHO SURESH J. THAKER FOR R.NO BOMBAY SALE AND OTHERS . 1 R.NO.4 IS SERVED SHRI. S. J. THAKKAR FOR R .NO.1 R. NO.4 IS DULY SERVED. APPEAL STAND DISMISSED AG AINST R. NOS. 2 & 3 with CAA/331/2006 NIRANJAN P. SHIMPI DILIP PATIL SHRI.KASHINATH SHANKAR BHO C.A.FOR STAY. SALE AND OTHERS In AO/257/2006 #46 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 46 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 404 AO/258/2006 SHRI P.G. KARANDE SHRI VISHNU GANPATI NIMBALK SHRI SHAMRAO TUKARAM SUTAR RESPONDENT SERVED KOLHAPUR AR AND ANR with CAA/332/2006 SHRI P.G. KARANDE SHRI VISHNU GANPATI NIMBALK SHRI SHAMRAO TUKARAM SUTAR C.A. FOR STAY AR AND ANR In AO/258/2006 405 AO/262/2006 CHANDANA SALGAOCAR RADIA D. S. KULKARNI DEVELOPERS L MR. RAGHUNATHRAO ARJUNRAO SHRI. P. B. SHAH FOR R.NO APPEAL IS ADMITTED ON PUNE SMT. DEEPA AHUJA FOR APP IMITED AND ANR CHAVAN AND ORS. S. 1 TO 5 18/7/2007. LICANT R.NO.4 IS SERVED with CAA/809/2007 MRS. DEEPA AHUJA D. S. KULKARNI DEVELOPERS L MR. RAGHUNATHRAO ARJUNRAO SHRI. P.B.SHAH FOR R.NOS. CAA FOR INJUNCTION. IMITED AND ANR CHAVAN AND ORS. 1 TO 5 APPEAL IS In ADMITED AND REDY FOR AO/262/2006 FINAL HEARING. 406 AO/264/2006 A.R.SHAIKH MOHAMMAD ASIN MOHAMMAD JAFA SANJAY SHANKAR SHEWALE AND S.M. KAMBLE FOR R.NO. 1 T NASHIK R (DECED) THROUGH L.RS.1A.S OTHERS O 5 ARDAR BEGUM HAJI MOHD.YASIN R. NOS. 1 TO 5 ARE DULY S ERVED. 407 AO/271/2006 MS PARASNIS FOR SHRI G.S. SHRI CHAGGAN KHANDERAO MATA SHRI AMBADAS DHONDIRAM DIND SHRI. M. D. ANGEL FOR R. NASHIK GODBOLE LE AND ORS. E AND ORS. NOS. 1 TO 4 MR. P.S. DANI FOR RESPOND ENTS 408 AO/272/2006 SADANAND S. PANDIT SHRI.PRAKASH VISHWANATH SUR SHRI.ANIL GOVIND BHOLE AND MR.SANJAY UDESHI AND CO. FOR FINAL HEARING AS BOMBAY SHRI ASHUTOSH GOLE FOR AP VE AND OTHERS OTHERS FOR R.NO.1 PER ORDER PELLANTS MRS. MENON FOR R. NOS. 2 DT.25/9/2006. & 3 (V.P. NOT FILED) 409 AO/296/2006 MR.M.R.SURYAWANSHI SMT.TANUBAI W/O DAULU PATIL PANDURANG BABURAO PATIL SATYAJEET M. MIRAJKAR FOR APPEAL IS ADMITTED ON KOLHAPUR RESPONDENT 22/11/2006. RESPONDENT DULY SERVED. with CAA/1186/2005 MR.M.R.SURYAWANSHI SMT.TANUBAI W/O DAULU PATIL PANDURANG BABURAO PATIL SATYAJEET M. MIRAJKAR FOR C.A. for stay. RESPONDENT (NA) AO IS READY FOR #47 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 47 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- In FINAL HEARING. AO/296/2006 410 AO/299/2006 G. C. SINGH M/S. ROYAL BUILDERS AND ORS ABDUL RAZAK HABIB ASHRAFI A R. S. TRIPATHI FOF R. NO. BOMBAY . ND ANR. 1 SHRI R.A. MALANDKAR FOR R .NO.2 (N.A.) 411 AO/304/2006 HIMANSHU D. DASAONDI MISS. TARANNUM JAFFAR KHAN RANJIT SHARMA SHRI. A. D. VHATKAR BOMBAY with CAA/389/2006 HIMANSHU B. DASONDI MISS. TARANNUM JAFFAR KHAN RANJIT SHARMA SHRI. A. D. VHATKAR C.A.FOR STAY CAA 1080 OF In 2006 FOR BRINGING AO/304/2006 LEGHAL HEIRS ON RECORD OF APPELALNT NO.1 IS ALLOWED. AMENDMENT NOT CARRIE DOUT BY THE ADVOCATE TILL TODAY. 412 AO/314/2006 MR. M. M. SATHAYE CHAMPALAL RAMCHANDRA MUNDAD SHRI. TUKARAM SAVLIRAM THET SHRI. M. S. KARNIK FOR R. NASHIK A E NO. 1 R. NO. 2 IS SERVED. 413 AO/321/2006 GIRISHKUMAR V. PANDYA SHRI. PYARELAL RAMNARESH GU SHRI DURGAPRASAD RAMNARESH H.S. THAKKAR FOR RESPONDN APPEAL IS ADMITTED BOMBAY PTA AND ANR. GUPTA ET ONN 3/8/2006. (V.P. FILED) 414 AO/334/2006 SHRI G.S. GODBOLE CHANDRAKANT BABAN MOTKARI A GOTIRAM LAXMAN MOTKARI AND SHRI SHRIRAM S. KULKARNI AO IS ALREADY NASHIK ND OTHERS OTHERS FOR R..NO 3 TO 18 ADMITTED ON R. NO. 1 IS DEAD 25/4/2006. R. NOS. 2 TO 18 ARE SERVE D. R. NO.2 IS SERVED. WITH AO/144/2006 SHRI SHRIRAM S. KULKARNI SMT.DAGUBAI NIVRUTTI MOTKAR SHRI.CHANDRAKANT BABAN MOTK GIRISH GODBOLE FOR R.NO.2 NASHIK FOR PETITIONER I AND OTHERS ARI AND OTHERS R. NOS. 1 TO 4 & 6 ARE SE (V.P. FILED, CONSENT OBTA RVED. INED) 415 AO/349/2006 SHRI. R. A. MALANDKAR THE MUNICIPAL CORPORATION O M/S APSARA COLD DRINK HOUSE SHRI. A. R. PANDE FOR R.N #48 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 48 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY F GREATER MUMBAII & ORS. , O.2 SHRI S.M. GORWADKAR FOR R .NO.1. WITH AO/350/2006 SHRI S.M. GORWADKAR SMT.JAYASHREE SUBHASH PAREK M/S. APSARA COLD DRINK HOUS SHRI. A. R. PANDE FOR R. BOMBAY H E AND ORS. NO.2 R. NOS. 1 & 3 ARE SERVED. 416 AO/352/2006 SHRI S.D. MOGRE ASLAM ILYAS AZMI 1. RAJENDRA DASHRATH PIMPLE R. NOS. 1 & 2 ARE SERVED. APPEAL IS ADMITTED BOMBAY AND ANR. ONN 29/9/2006. with CAA/433/2006 SHRI S.D. MOGRE ASLAM ILYAS AZMI 1. RAJENDRA DASHRATH PIMPLE C.A. FOR STAY. AND ANR. (THIS CIVIL In APPLICATION IS AO/352/2006 REUIRED TO BE HEARD ALONGIWTH APPEAL, HENCE THIS C.A. NOT LISTED ON 26/09/2008 417 AO/379/2006 N.J.PATIL SHRI.TUKARAM RAMCHANDRA VAN SMT.SAMBAI SITARAM MARATHE, SHRI. AMIT SALE FOR R.NOS APPEAL IS ADMITTED ON SANGLI SHRI N.J. PATIL KHANDE DECD THROUGH LEGAL HEIRS 1A . 1A TO 1C 3/10/2006. )TUKARAM NIRUTI KAMBLE AND R. NO.2 IS SERVED APPEAL DISMISSED AGAINST R. NO.3 with CAA/471/2006 N.J.PATIL SHRI.TUKARAM RAMCHANDRA VAN SMT.SAMBAI SITARAM MARATHE, SHRI. AMIT SALE FOR R. NO C.A. FOR INJUNCTION. KHANDE DECD THROUGH LEGAL HEIRS 1A S. 1A TO 1C (THIS CIVIL In )TUKARAM NIRUTI KAMBLE AND R. NOS. 2 IS SERVED. APPLICATION REQUIRED AO/379/2006 APPEAL DISMISSED AGAINST TO BE HEARD A/W R. NO.3 APPEAL VIDE COURTS ORDER DT.15/12/2006, HENC ETHIS C.A. NOT LISTED ON 26/09/2008. 418 AO/389/2006 GIRESH S. GODBOLE JAMBU GANESH NILLE & ORS., SURENDRA JAMBU NILLE AMIT BORKAR FOR RESPONDNE APPEAL IS ADMITTED ON KOLHAPUR T 20/6/2006. (V.P. FILED) MR. NITIN MULYE FOR R.NO. 1A TO D AND 2 WITH AO/402/2006 AMIT BORKAR SURENDRA JAMBU NILLE JAMBU GANESH NILLE SHRI. G. S. GODBOLE 1)OBJECTIONS RAISED KOLHAPUR (V.P. FILED IN AO 389/06) BY THE OFFICE IS NOT R.NOS.1 & 2 ARE SERVED SURVIVE AS PER COURT'S ORDER DT.27/6/2007. #49 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 49 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 419 AO/391/2006 MR. V.S. KAPSE MAHARASHTRA POLICE CO-OP. H SARAF CHOUDHARI NAGAR NITYOAH SUNEEL AND ASSOCI 1)NOTICE ISSUED TO BOMBAY SHRI P.S. DANI SG. ATES FOR RESPONDENT R.NOS.2 & 3 SERVED FOR R. NO.1 THROUGH 'RECEIVING R. NO.2 IS DULY SERVED. CLERK'. SHRI NITEEN PRADHAN 2)APPEAL IS ADMITTED ONN 22/8/2006. with CAA/480/2006 SHRI. V. S. KAPSE MAHARASHTRA POLICE CO-OP. H SARAF CHOUDHARI NAGAR C.A. FOR DIRECTION. SG. (THIS CIVIL In APPLICATION HEARD AO/391/2006 A/W THIS APPEAL VIDE COURTS ORDER DT.22/08/2006, HENCE THIS C.A. NOT LISTED ON 25/09/2008. 420 AO/393/2006 SHRI. BIPIN JOSHI DR. KUMUDINI MAYUR MEENA MOTA M/A. H.V. GALA AND CO., F APPEAL IS ADMITTED ON BOMBAY M/S LAW LAYALS (CONSENT O OR RESPONDENT 22/11/06. BTAINED) MS. INDIRA D. VIRA FOR R. NO. 1 with CAAST/13150/2006 BIPIN JOSHI DR. KUMUDINI MAYUR MEENA MOTA SHRI. H. V. GALA C.A. FOR STAY. In AO/393/2006 421 AO/397/2006 SHRI.M.S.KARNIK SHRI.SUDAM KISAN GAMANE SMT.LATA ASHOK KALE AND OTH SHRI GIRISH GODBOLE FOR R NASHIK ERS .NOS.3 & 4 (CONSENT NOT SHRI. M. M. SATHAYE FOR R . NOS. 1 & 2 SMT LEENA PATIL FOR R.NOS .3 & 4 OBTAINED) 422 AO/405/2006 M/S V.R. TRIPATHI & ASSO. GAURISHANKAR SINGH S/O UMAS RUKMINIBAI CHOUGULE MATTER STAND DISMISSED AG APPEAL IS ADMITTED. BOMBAY HANKAR SINGH & ORS AINST R. NO.2 SHRI. A.M.SAROGI FOR .R.N O.1 (V.P. FILED) 423 AO/406/2006 V,M. TALREJA FOR PETITION MRS. ASHWINI JAGDISH CHORGE MR. PURAN SINGH LENASINGH M SHRI. G. S. GODBOLE BOMBAY ER ANCHANDA AND ORS. M/S.PATIL GANGARKAR & CO. #50 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 50 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- WITH SHRI R.R. MISHRA (CO FOR R.NOS.1 TO 3 NSENT OBTAINED) M/S. WADIA GHANDY AND CO . FOR PETITIONER 424 AO/420/2006 AMIT BORKAR SHRI DINKAR TUKARAM GHATTE ARJUN DINKAR GHATTE SHRI. S. S. PAKALE KOLHAPUR SHRI UMESH MANKAPURE AND ORS 425 AO/446/2006 SHRI N.B. SHAH WITH SMT S SHRI RAJARAM KRISHNA CHIMBU SMT. VASUNDHARA YASHWANT CH P.S. DANI FOR R.NO. 1 TO RAIGAD ONIA LKAR IMBULKAR AND ORS 7 MISKIN @ BANKAPURE R.NO.8 SERVED. with CAA/1059/2006 MRS. SONIA MISKIN SHRI RAJARAM KRISHNA CHIMBU SMT. VASUNDHARA YASHWANT CH SHRI. P.S.DANI FOR R.NOS. C.A. FOR DIERECTIONS. LKAR IMBULKAR AND ORS 1 TO 7 AS PER ORDER In R. NO.8 IS SERVED. DT.17/11/2006 CAA AO/446/2006 HEARD ALONGWITH AO AT THE TIME OF HEARING. 426 AO/455/2006 PRAKASH G. LAD VIJAY RACHAND NENSEE AND OR THE MUNICIP[AL CORPORTION O MRS.GEETA JOGLEKAR FOR RE BOMBAY S F GREATER MUMBAI AND ORS SPONDENT 427 AO/458/2006 SHRI. V.S. GOKHALE SPIRAX MARSHALL LTD. JM STEAMCON PVT. LTD. SHRI. HIMANSHU W. KANE APPEAL IS ADMITTED ON PUNE FOR R. NOS. I & II 12/7/2006. V.P.FILED 428 AO/461/2006 CHANDANA SALGAOKAR RADIA MRS. MINOTI SUBHASH ANAND SUBHASH MANOHARLAL ANAND SHRI. N. R. PRADHAN FOR R APPEAL IS ADMITTED ON BOMBAY & I.M. KHAIRDI . NO.1 22/11/06. SHRI T.N. SUBRAMANIAM R. NO.2 IS SERVED. INDU PRASHANT FOR R.NO.1 SHRI.V.B.YADAV FOR R.NO.1 (CONSENT OBTAINED) MR. SAJAL BISWAS FOR RESP ONDENT 429 AO/470/2006 K.S. DEWALFOR PETITIONER ANAND ARUN JOSHI VILAS KESHAV JOSHI S.M.OAK FOR R.NO.2 1)APPEAL IS ADMITTED RAIGAD (CONSENT OBTAINED) SHRI M.S.LAGU FOR R. NO.1 ON 1/3/2007. 2)AMOUNT OF RS.22016/- DEPOSITED BY ADV.FOR #51 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 51 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- APPELLANT IS INVESTED IN NATIONALIZED BANK ON 6/11/2008. 430 AO/488/2006 JAYDEEP S. DEO M/S. PURANIK BUILDERS PVT. M/S. HAWARE ENGINEERS AND B SHRI. M. TRIPATHI & CO. F THANE LTD., UILDERS PVT. LTD., AND ORS OR R. NO.1 R.NOS.2 & 3 SERVED 431 AO/491/2006 SHRI N.R. BUBNA LOKHANDWALA CONSTRUCTION IN M/S AUTOMATIC WOOD AND ENGI M/S H. JHANGIANI & MICHAE APPEAL IS ADMITTED ON THANE DUSTRIES PVT., LTD., NEERING WORKS AND ORS L FERNANDES FOR R.NO.1 16/10/2006. (V.P. FILED) SHRI SHIVRAJ R. PATIL FOR R.NO.2 M/S RAM & CO. FOR R.NO.3 with CAA/610/2006 SHRI. N.R. BUBNA LOKHANDWALA CONSTRUCTION IN M/S AUTOMATIC WOOD AND ENGI C.A. FOR INJUNCTION. DUSTRIES PVT., LTD., NEERING WORKS AND ORS AO IS READY In FOR FINAL HEARING. AO/491/2006 432 AO/523/2006 SHRI.SANJAY KUMAR S. WITH SMT.KHATUN NISHA W/O LATE K MOHD. KAYYUM KHAN AND OTHER M/S. NITIN NIKAM AND ASSO APPEAL IS ADMITTED ON BOMBAY PRATAP SINGH AMRUDDIN KHAN S CIATES FOR R.NO. 3 12/10/2006. R. NO.4 IS SERVED. MS. JAMILA SHAIKH FOR R.N O.1 (V.P. NOT FILED) SHRI. S. R. SAUDAGAR FOR R.NO.2 SHRI.S.R.SAUDAGAR FOR R.N O.1 433 AO/537/2006 SURESH K. MALI KAMLADEVI MISHRA AND ORS MR. MUKESH RAMKUMAR SINGH A GOVT. PLEADER FOR R.NO. 1 APPEAL IS ADMITTED ON BOMBAY ND ORS 1 29/09/2006. N. R. BUBNA FOR R . NOS. 1 TO 5, 8 & 9 R.S.APTE FOR R.NO.1 TO 5, 8 & 9 (V.P.NOT FILED) STAND DISMISSED AGAINST R .NOS.6,10,12 TO 16 434 AO/550/2006 V.Y.SANGLIKAR SUNDRABAI TANU CHAVAN M/S.NIRMIT DEVELOPERS AND O M/S.KADAM & CO. FOR R.NO. BOMBAY THERS 1 #52 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 52 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- MISS. DUKANDE R.NOS.1 TO 7 ARE DULY SER VED COURT RECEIVER C GROUP 435 AO/553/2006 S.D. MOGARE SHIVAJI PARK GYMKHANA AND O SHRI HEMANT SHAH AND ORS MR. ASHISH NAIK APPEAL IS ADMITTED ON BOMBAY RS FOR R. NO.1 8/11/2006. SHRI. NIHAR GHAG WITH ASH ISH S. NAIK FOR R.NO.1 R.NOS.2 TO 11 & 13 TO 25 ARE FORMAL PARTIES R.NOS.1 & 12 ARE DULY SER VED with CAA/714/2006 S.D. MOGARE SHIVAJI PARK GYMKHANA AND O SHRI HEMANT SHAH AND ORS MR. ASHISH NAIK C.A. FOR STAY RS FOR R. NO.1 In AO/553/2006 WITH AO/585/2006 S.D.MOGRE SHIVAJI PARK GYMKHANA SANJEEV P. KHANOLKAR ASHISH NAIK FOR R.NO. 1 ( APPEAL IS ADMITTED ON BOMBAY CAVEAT AND V.P. FILED) 8/11/2006. RESPONDENTS DULY SERVED With CAA/761/2006 S.D. MOGRE SHIVAJI PARK GYMKHANA SANJEEV P. KHANOLKAR MR. ASHISH NAIK C.A. FOR STAY. BOMBAY AO IS READY FOR In FINAL HEAING. AO/585/2006 436 AO/560/2006 V.G. MUJUMDAR SMT. SANTOSHKUMARI ISHWARCH SHRI RAVINDRA ISHWARCHANDRA GIRESH S. GODBOLE FOR RES APPEAL IS ADMITTED ON PUNE SHRI J.B. KOCHETA AND P.D ANDRA KHANNA KHANNA PONDENT 24/4/2007. . PURWAY FOR PETITIONER SHRI.P.J.PAWAR FOR R.NO.2 437 AO/564/2006 GIRISH S. GODBOLE HARJI SINGH SOHAN SINGH AND MUNICIPAL CORPORATION FOR G MS GEETA JOGLEKAR FOR R.N BOMBAY ORS REATER MUMBAI O.1 R.NOS.2 & 3 ARE SERVED 438 AO/575/2006 MS. ANITA G. BHAKTWANI SHRI MOHAMMED IBRAHIM JOKHU MR.MOHAMMED NAIMKHAN YASIN SANDESH D. PATIL FOR R.NO 1)SERVICE OF R.NOS.7 THANE KHAN . 1 & 8 ARE TREATED AS SHRI NITIN JAMDAR FOR R.N GOOD SERVICE VIDE O. 9 COURT'S ORDER SMT. S. N. NATH FOR R. NO DT.8/2/2008. S. 3 TO 6 2)APPEAL IS ADMITTED R. NOS. 2,7 & 8 ARE SERVE ON 27/11/2006. D. #53 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 53 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- SHRI SANDESH D. PATIL FOR R.NO.1 R. NO.2 IS SERVED. 439 AO/589/2006 S.S. KANETKAR PADMSHREE DR. D.Y. PATIL PIMPRI CHINCHWAD MUNICIPAL MR. G.H. KELUSKAR FOR R.N ADV. FOR RESPDT. HAS PUNE CORPORATION O.1 (V.P.FILED) WITHDRAW THE AMOUNT RESPONDENT DULY SERVED AFTER FURNISHING BOND OF REPAYMENT. with CAA/764/2006 S.S. KANETKAR PADMSHREE DR. D.Y. PATIL PIMPRI CHINCHWAD MUNICIPAL C.A. FOR INJUNCTION. CORPORATION In AO/589/2006 440 AO/602/2006 MR. UDAY R. WARUNJIKAR SMT. MANDA MAININATH PALWAN PARSHURAM SAHADEO GAWADE R.NOS.1 & 2 ARE DULY SERV BOMBAY KAR ED SHRI P.S. MADKAIKAR FOR R .NO.1 (V.P. FILED) 441 AO/603/2006 SHRI SUGANDH B. DESHMUKH SHRI DILIP VISHNU KULKARNI SHRI RAJAN NAMDEO PORE G.S. GODBOLE FOR RESPONDN SATARA AND OTHERS ET 442 AO/605/2006 MISS J.P. THAKKAR M/S BHARTIYA STEELS AND ANR BOARD OF TRUSTEES OF THE PO MULLA AND MULLA FOR RESP 1)APPEAL IS ADMITTED BOMBAY . RT OF BOMBAY ONDNET ON 14/11/2006. MS. PRITI SHAH 2)ADV.FOR APPELLANT NEVILLE MAJRA HAS DEPOSITED MS. PRITI SHAH WITH K.J.M RS.2,00,000/- IN AHIJA THIS COURT VIDE RESPONDENT DULY SERVED COURT\'S ORDER DT.14/11/06 AND INVESTED IN PUNJAB NATIONAL BANK ON 4/11/2008. 443 AO/607/2006 SHRI YOGESH R. MEHTA M/S POONA FLOUR AND FOODS MAHARASHTRA STATE ELECTRICI SHRI. P.D.BHISE WITH A.R. 1)AFFIDAVIT-IN-REJOIND PUNE TY AND ORS S. BAXI FOR R. 1 TO 3 ER FILED IN COURT BY (V.P. NOT FILED) ADV.FOR PETITIONER IS KEPT HEREWITH. 2)AFFIDAVIT-IN-REPLY IS KEPT HEREWITH. with CAA/795/2006 YOUGESH R. MEHTA M/S POONA FLOUR AND FOODS MAHARASHTRA STATE ELECTRICI C.A. FOR INJUNCTION. #54 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 54 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- TY AND ORS In AO/607/2006 444 AO/608/2006 ANIL R. MISHRA ABDUL RAZAK KHAN SHRIRAM MITHAI BARAI (NAG) SHRI G.S.BHAT FOR RESPOND APPEAL IS ADMITTED BOMBAY ENT 30/8/2006. SHRI. S. R. GUPTA 445 AO/614/2006 P.D. PISE MR. ANWAR JANMOHAMMED ANSAR BHIWANDI NIZAMPURA CITY MUN NITIN JAMDAR FOR RESPONDE THANE I AND ORS ICIPAL CORPORATION NT RESPONDENT DULY SERVED with CAA/812/2006 P.D. PISE MR. ANWAR JANMOHAMMED ANSAR BHIWANDI NIZAMPURA CITY MUN SHRI. NITIN JAMDAR C.A. FOR STAY. I AND ORS ICIPAL CORPORATION In AO/614/2006 446 AO/617/2006 MR. ASHOK M. SARAOGI MR. JAYANTILAL VALCHAND KHI SHACHAKA LEASING AND INVEST R.NOS.1 & 2 ARE SERVED TH APPEAL IS ADMITTED ON BOMBAY MAVAT MENT PVT. LTD.,AND ANR. ROUGH PUBLICATION NOTICE 11/4/07. with CAA/913/2007 A.M.SAROGI MR. JAYANTILAL VALCHAND KHI SHACHAKA LEASING AND INVEST CAA FOR PUBLICATION MAVAT MENT PVT. LTD.,AND ANR. OF NOTICE. In AO/617/2006 447 AO/618/2006 COURT SERVCE NOTICE SERVE INDUBAI ANAND DALVI MUNICIPAL CORPORATION OF GR SHRI Y.C. DHEBAR FOR R.NO APPEAL IS ADMITTED ON BOMBAY D . BOMBAY . 2 16/10/2006 MRS.GEETA JOGLEKAR FOR B. M.C. WITH AO/621/2006 COURT SERVICE NOTICE SERV LAXMIBAI RAMLAUTAN DHOBI MUNICIPAL CORPORATION OF GR SHRI Y.C. DHEBAR FOR R.NO APPEAL IS ADMITTED BOMBAY ED EATER MUMBAI . 2 15/10/2006 GEETA JOGLEKAR FOR B.M.C. 448 AO/627/2006 S.G. DESHMUKH SOU. MAHADEVI GURULINGAPPA SITARAM VISHNU SAKATE AND O SHRI. UMESH MANKAPURE FOR Bhatta not paid. SANGLI MANAGOLI RS R.NO.1 R. NOS. 11 & 12 ARE SERVE D. SHRI.P.K.HUSHING FOR R.2 TO 10 & 13 with CAA/828/2006 S.G. DESHMUKH SOU. MAHADEVI GURULINGAPPA SITARAM VISHNU SAKATE AND O SHRI. UMESH MANKAPURE FOR C.A. FOR STAY. #55 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 55 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- MANAGOLI RS R.NO.1 In P.K.HUSHING FOR R.NOS.2 T AO/627/2006 O 6,8 TO 10 & 13 with CAA/468/2007 SHRI P.K. HUSHING RAMCHANDRA KRISHNA MANE AND SOU.MAHADEVI GURALINGAPPA M UMESH MANKAPURE FOR R.NO. CAA FOR INJUNCTION. ORS. ANAGOLI AND ANOTHER 1 A.O. IS DUE ON In S. G. DESHMUKH 24/04/2007. AO/627/2006 with CAA/469/2007 SHRI P.K. HUSHING RAMCHANDRA KRISHNA MANE AND SOU MAHADEVI GURALINGAPPA M CAA FOR INJUCNTION. ORS ANAGOLI AND ANR A.O. IS DUE ON In 24/04/2007. AO/627/2006 449 AO/630/2006 KINJAL HARIA FLIGHT VIEW CO-OPERATIVE HO MUNICIPAL CORPORTION OF GRE M/S. THAKORE JARIWALA & A APPEAL IS ADMITTED ON BOMBAY SMT KINJAL HARIA USING SOCIETY LIMITED ATER MUMBAI AND ANR. SSOCIATES. 18/9/2006. R.NO.1 IS SERVED SHRI NAVIN PARIKH 450 AO/634/2006 GIRISHKUMAR PANDYA JAVED AKHTAR MIRZA AND ANR MRS. BETSHEBA KEVIN GONSALV MS. EVENTA A. GONSALVES F BOMBAY ES OR RESPONDENT (V.P. FILED) SHRI JAVEED HUSSEIN FOR RESPONDENT 451 AO/638/2006 MR. M.M. SATHAYE SHRI PRAKASH JAMNADAS MAJET SHRI G.M. SHAIKH AND ANR. GIRISH R.AGRAWAL FOR RESP NASHIK HIA AND ANR ONDENT NO.1 CAVEAT AND V.P. FILED NOTICE OF R.NO.2 IS SERVE D THROUGH R.NO.1 452 AO/646/2006 MS. A.R.S. BAXI EXECUTIVE ENGINEER AND ORS M/S. BHARAT CHEMICALS SHRI DILIP BODAKE FOR R.N APPEAL ADMITTED ON SATARA O.1 11/6/2008. SHRI P.B. SHAH FOR R.NO.1 (CONSENT NOT OBTAINED) with CAA/865/2006 MS. A.R.S. BAXI EXECUTIVE ENGINEER AND ORS M/S. BHARAT CHEMICALS DILIP BODAKE CA FOR STAY. (V.P. FILED) BHATTA In SHRI P.B. SHAH (V.P. FILE CHARGES AS PER AO/646/2006 D, CONSENT NOT OBTAINED) COURT'S ORDER DT.8/9/2006 NOT PAID BY THE ADV.HENCE NOTICE TO RESPDT.NOT ISSUED. #56 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 56 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- AO IS READY FOR FINAL HEARING. 453 AO/659/2006 SHRI P.M. PRADHAN (V.P. F MOHD. SHAHAB ABDUL VAHAB FA GANESH MOHNLAL PARDESHI MRS. NEETA P. KARNIK 1)APPEAL ADMITTED ON THANE ILED, CONSENT RID AND ANR 21/9/2006. OBTAINED) 2)REPORT OF REGISTRAR (J-I) REGARDING IMPOUNDING OF DOCUMENTS IS KEPT. 454 AO/660/2006 SHRI.MAYURESH D. MODGI (C MOHD SHAHAB ABDUL VAHAB FAR GANESH MOHANLAL PARDESHI MRS. NEETA P. KARNIK APPEAL IS ADMITTED ON THANE ONSENT OBTAINED) ID AND ANR 21/9/06. (V.P. FILED, CONSENT OBTA INED) 455 AO/666/2006 MILIND DESHMUKH ABBAS GULAB KAZI (DECEASED) TAJUDDIN GULAB KAZI (DECEAS SHRI K.B. SONWALKAR FOR R APPEAL IS ADMITTED ON SOLAPUR MACHINDRA DESHMUKH THR LR JAINUDDIN ABBAS KAZ ED) AKBAR TAJUDDIN KAZI AN .NOS.2,3,6 & 7 20/1/2006. I AND ORS D ORS R. NO. 4 IS SERVED. with CAA/991/2006 MILIND DESHMUKH ABBAS GULAB KAZI (DECEASED) TAJUDDIN GULAB KAZI (DECEAS SHRI. K.B.SONWALKAR FOR R C.A. FOR STAY. THR LR JAINUDDIN ABBAS KAZ ED) AKBAR TAJUDDIN KAZI AN .NOS. 2,3,6 & 7 In I AND ORS D ORS AO/666/2006 with CAA/972/2007 SHRI MILIND DESHMUKH ABBAS GULAB KAZI (DECEASED) TAJUDDIN GULAB KAZI (DECEAS R. NOS. 4, 5(D) ARE SERVE CAA FOR LEGAL HEIRS THR LR JAINUDDIN ABBAS KAZ ED) AKBAR TAJUDDIN KAZI AN D. FOR DECEASED R.NO.5 In I AND ORS D ORS SHRI. K. B. SONWALKAR FOR IN AO NO.666 OF AO/666/2006 R. NOS. 2,3,6 & 7 2006. AFTER R.NOS.4,5(A),5(C) TO 5(F) CONDONING THE DELAY ARE SERVED. B.T. BY 1 YEAR & 247 DAYS. 1)APPEAL IS ALREADY ADMITTED. 2)NOTICE ISSUED ON 01/12/2007 TO R.NO.5(B) IS RETURNED WITH REMARK 'NOT FOUND'. 3)AFFIDAVIT OF SERVICE FILED BY THE ADVOCATE IS KEPT IN II PART STATING THAT HIS NOTICE TO R.NO.5(B) IS RETURNED UNSERVED #57 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 57 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- WITH REMARK 'REFUSED TO ACCEPT' with CAA/1642/2008 SHRI MILIND DESHMUKH ABBAS GULAB KAZI (DECEASED) TAJUDDIN GULAB KAZI (DECEAS CAA FOR CONDONATION THR LR JAINUDDIN ABBAS KAZ ED) AKBAR TAJUDDIN KAZI AN OF DELAY AND ALSO In I AND ORS D ORS FOR TAKING THE HEIRS AO/666/2006 OF RESPONDENT NO.7 ON RECORD. 456 AO/684/2006 R.D. MELLO SHRI JAMES JACINTO AND ANR THE BRIHAN MUMBAI MUNICIPAL RESPONDENT SERVED. APPEAL IS ADMITTED ON BOMBAY CORPORATION MRS. GEETA JOGLEKAR 13/11/2006. with CAA/923/2006 R.D. MELLO SHRI JAMES JACINTO AND ANR THE BRIHAN MUMBAI MUNICIPAL C.A. FOR INJUNCTION. CORPORATION AFFIDAVIT In OF SERVICE FILED BY AO/684/2006 THE ADV. 457 AO/690/2006 M/S M.P VASHI AND ASSOCIA DHANUKARWADI MILAN CO-OP HO MILAN CONSTRUCTION AND ORS MISS R.C. NICHANI FOR R.N APPEAL ADMITTED ON BOMBAY TES USING SOCIETY LTD., O. 1 AND 2 11/10/2006. SHRI M.U. PANDEY AND R.M. SMT GEETA JOGLEKAR FOR R. PANDEY FOR PETITONER NO.3 (V.P. FILED, CONSENT NOT OBTAINED) 458 AO/694/2006 MR. ASHISH S. NAIK MR. HEMANT MANOHAR SAWANT SANJAY M. SAWANT SHRI NITIN MULEY FOR R.NO AFFIDAVIT-IN-REPLY BOMBAY .1 FILED BY R.NOS.2 TO SHRI V.S. KAPSE FOR R.NOS 6. .2 TO 6 with CAA/936/2006 MR. ASHISH S. NAIK MR. HEMANT MANOHAR SAWANT SANJAY M. SAWANT SHRI. NITIN MULEY FOR R.N C.A.FOR STAY. O.1 AO IS READY FOR In SHRI. V. S. KAPSE FOR R. FINAL HEARING. AO/694/2006 NOS.2 TO 6 459 AO/700/2006 SANJEEV P. KADAM BALWANT KONDIBA POL SMT. SHALAN TUKARAM PHADTAR UDAY WARUNJIKAR FOR R.NO. 1)APPEAL IS ADMITTED SATARA E 1 (N.A. FILED) ON 21/11/06. R. NOS. 2, 3C & 5 ARE SER 2)R & P VED. RECEIVED. STAND DISMISSED AGAINST R 3)AFFIDAVIT OF .NOS.3A,3B,4 & 6 SERVICE FILED BY SHRI UDAY WARUNJIKAR FOR ADV.BEYOND R.NO.1 (N/A FILED) STIPULATED TIME. with CAA/946/2006 SANJEEV P. KADAM BALWANT KONDIBA POL SMT. SHALAN TUKARAM PHADTAR C.A. FOR STAY. #58 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 58 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- E In AO/700/2006 460 AO/703/2006 FAHMIDA R. SHAIKH SMT. KHAIRUNNISA WD/O Z. BU ABDUL AZIZ MOHMED SHAFI ANS SHRI S.S. REDEKAR FOR R.N BOMBAY KHARI AND ORS ARI AND ORS. O. 126 AND 126A SMT. SUDHA SRIDHARAN FOR R. NO.116 R. NOS. 126 & 126 (A) ARE SERVED. M/S. THAKKER AND BALI FOR R.NO. 20,31,33 AND 54 R.NOS.1 TO 19, 21 TO 30, 32,34 TO 53, 55 TO 115 117 TO 125 ARE DULY SERVE D 461 AO/721/2006 A.M. SARAOGI M/S. UNITED SYSTEM INFOTECH ASLAM MOHAMMED KALLAN AND A SHRI B.R. VISHWAKARMA FOR CONNECTED AO 722 OF BOMBAY PVT LTD., NR R.NOS.1 & 2 (V.P. FILED) 2006 IS DISPOSED OFF VIDE COURT'S ORDER DT.5/12/2006. with CAA/971/2006 A.M. SARAOGI M/S. UNITED SYSTEM INFOTECH ASLAM MOHAMMED KALLAN AND A SHRI. B.R.VISHWAKARMA CAA FOR INJUNCTION. PVT LTD., NR In AO/721/2006 with CAA/855/2007 M/S. ASHISH S. NAIK MR. MOHAMMED ILIYAS OF BOM M/S. UNITED SYSTEM INFOTECH SHRI. B. R. VISHWAKARMA CAA FOR INJUNCTION/ BAY PVT. FOR R.NO.1 (V.P. FILED) WITHDRAWAL OF In AMOUNT. AO/721/2006 COMPILATION OF DOCUMENTS & AFFIDAVIT FILED BY THE APPELLANT. AFFIDAV IT IN REJOINDER FILED BY APPLICANT IS KEPT HEREWITH. WITH CAA/884/2007 ASHISH NAIK MR.MOHAMED ILIYAS M/S.UNITED YSTEM INFOTECH P SHRI S.K. CHAURASIA FOR R CAA FOR CONDONATION BOMBAY ASHISH NAIK VT. LTD. AND ANOTHER .NO.1 OF DELAY B.T. BY 286 In SHRI B.R. VISHWAKARMA FOR DAYS. AOST/17840/2007 R.NOS.2 & 3 CAA NO.855 OF 2007 IN AO 721 OF 2006 IS KEPT HEREWITH FOR ORDERS VIDE COURTS ORDER DT. #59 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 59 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 28/08/2008. 462 AO/735/2006 H.T. PAWAR THE SARASWAT SUBURBAN ASSTT. ENGINEER ( MAINTENAN RESPONDENT DULY SERVED BOMBAY CE )H-WEST WARD B.M.C. 463 AO/736/2006 S.S. PATWARDHAN RAMCHANDRA HARI SALUNKHE GANGUBAI RAMCHANDRA SHELAR SHRI DILIP BODAKE FOR R.N APPEAL ADMITTED ON SOLAPUR AND ORS O.10 11/10/2006. SHRI R. V. VASEKAR FOR R. NO. 1 TO 9 464 AO/746/2006 SHRI R.A. MALANDKAR THE MUNICIPAL CORPORATION O SHRI BEG YUSUF AMIR SHRI. P.S.DANI BOMBAY SMT GEETA JOGLEKAR F GREATER MUMBAI 465 AO/749/2006 G.S. HEGDE AND ASSOCIATES CITY AND INDUSTRIAL DEVELOP M/S. SHYAM ENTERPRISES M/S. M.. TRIPATHI AND CO. APPEAL ADMITTED ON THANE SHRI. C. M. LOKESH MENT OF MAHARASHTRA LTD., , FOR RESPONDENT 16/4/2007. SHRI AKHILESH DUBEY (V.P. NOT FILED) with CAA/1017/2006 G.S. HEGDE AND ASSOCIATES CITY AND INDUSTRIAL DEVELOP M/S. SHYAM ENTERPRISES SHRI. AKHILESH DUBEY C.A. FOR STAY. MENT OF MAHARASHTRA LTD., In AO/749/2006 466 AO/754/2006 J.M. CHODANKAR RAJU UTTAMRAO WANKHEDE SMT. SUMAN UMESH MISHRA AND SHRI. P.G.SAWANT 1) DEFICIT COURT FEE BOMBAY ANR RESPONDENT SERVED AND PENALTY PAID. 2) LETTER RECEIVED FROM STAMP OFFICE, BORIVALI, BOMBAY. 467 AO/758/2006 GIRISH S. GODBOLE MR. PRADEEP S/O MADHAV MAHA M/S. BUILDARCH AND ANR KADAM AND COMPANY BOMBAY LE AND ANR FOR R. NO.1 SHRI VIREN TULJAPURKAR WI TH SANJAY KADAM R.NO.2 DULY SERVED 468 AO/759/2006 M.J. SHETTY RAZVI LAND DEVELOPMENTS PVT THE MUNICIPAL CORPORATION O MS GEETA JOGLEKAR FOR R.N BOMBAY . LTD. F GREATER MUMBAI O.1 #60 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 60 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- RESPONDENT SERVED 469 AO/765/2006 MR. ASHOK M. SARAOGI MR. TARUN RATANSINGH RATHI SHAMRAO VITHAL CO-OP. BANK SHRI. BHADRASHETE FOR R.N BOMBAY LTD., O.1 (V.P. FILED) with CAA/1038/2006 MR. ASHOK M. SARAOGI MR. TARUN RATANSINGH RATHI SHAMRAO VITHAL CO-OP. BANK SHRI N.N. BHADRASHETE C.A. FOR INJUNCTION. LTD., In AO/765/2006 470 AO/767/2006 M/S. M. TRIPATHI AND CO., SHRI TANSUKHLAL L KACHHARA MAIMUNABIBI ABDUL GAFUR PAT MR.SHREEKANT V. GAVAND FO APPEAL IS ADMITTED ON RAIGAD AND ANR EL AND ORS R R.NOS.1 TO 5 (V.P.FILED 7/11/2006. R.NO.6 IS DULY SERVED 471 AO/771/2006 JEETENDRA SACHDEV MR. KARMAN RAGHU PATEL MR RUPESH KASHINATH TENDEL SHRI G.S. HEGDE AND ASSOC APPEAL IS ADMITTED ON THANE AND ORS IATES FOR R.NO. 9 29/11/2006. R. NO. 10 IS SERVED SHRI VILAS L. TENDOLKAR F OR R.NO.3 SHRI D.K. GHAISAS FOR R.N OS.1 TO 3 SHRI G.S. GODBOLE FOR R.N O.9 (V.P. FILED) APPEAL STAND DISMISSED AG AINST R.NOS.4 TO 8 472 AO/775/2006 SHRI SANDESH D. PATIL SHRI SANTOSH APPA GAVADE SHRI SHIVAPPA SHANKAR NILJA SANGLI GI AND ORS with CAA/1056/2006 SHRI SANDESH D. PATIL SHRI SANTOSH APPA GAVADE SHRI SHIVAPPA SHANKAR NILJA C.A. FOR STAY GI AND ORS In AO/775/2006 473 AO/784/2006 TUSHAR N. SONAWANE SHRI BHAGWANDAS AMBARDAS BA BANSILAL RUPCHAND KARNAWAT P.M. HAVNUR FOR R.NO. 1 NASHIK IRAGI AND ANR RESPONDENT SERVED 474 AO/793/2006 MR. B. MOHIDIN M/S. JANATA SHIKSHANA KENDR M/S. KUMUD MEMORIAL FUND AN SHRI. S. R. SINGH FOR R.N APPEAL IS ADMITTED ON BOMBAY A AND ORS D ORS OS. 1 TO 5 7/3/2007. #61 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 61 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- (V.P. FILED) with CAA/1191/2006 B. MOHIDIN M/S. JANATA SHIKSHANA KENDR M/S. KUMUD MEMORIAL FUND AN C.A. FOR INUNCTION. A AND ORS D ORS AO IS READY In FOR FINAL HEARING. AO/793/2006 475 AO/794/2006 MR. R.S. YADAV SMT. KUSUMLATA VIJAY SINGH SHRI SUBHASH VIJAYSINGH AND SHRI CHETAN AGARWAL FOR R 1)A.O. IS ALREDY BOMBAY ANR ESPONDENTS ADMITTED ON 27.11.2006 2)ADDITIONAL AFFIDAVIT FILED BY APPELLANT. with CAA/1088/2006 MR. R.S. YADAV SMT. KUSUMLATA VIJAY SINGH SHRI SUBHASH VIJAYSINGH AND C.A. FOR INJUNCTION ANR In AO/794/2006 with CAA/1201/2006 SHRI R.S. YADAV SMT. KUSUMLATA VIJAY SINGH SHRI SUBHASH VIJAYSINGH AND CHETAN AGRWAL C.A. FOR DIRECTION. ANR In AO/794/2006 476 AO/800/2006 M/S. KHILNANI AND CO. GANESH CHINNAPPA PATIL THE MUNICIPAL CORPORATION O MRS. GEETA JOGLEKAR BOMBAY F GR.MUMBAI 477 AO/806/2006 D. G. RANGRAS SHRI CHANDRASHEKHAR SINGH MISS PALLAVI HEMANT PATIL R.NOS.1 & 2 ARE DULY SERV BOMBAY & ANR. ED M/S. PANDEY AND ASSOCIAT ES FOR R.NO. 1 AND 2 478 AO/807/2006 D. G. RANGRAS SHRI CHANDRASHEKHAR SINGH MISS PALLAVI HEMANT PATIL A SHRI S.N. PANDEY FOR R.NO BOMBAY ND ANR. . 1 AND 2 R.NOS.1 & 2 ARE DULY SERV ED 479 AO/808/2006 MR. R.A. THORAT AND V.A. ANDHERI TAP VILLAGE SABARMA TRULY GREATIVE DEVELOPERS P G.N. SALUNKE FOR R.NO. 1 BOMBAY SUGDARE THI CO-OP.HSG. SOC. PVT. LT VT.LTD., AND ANR MS. PRACHI TATAKE, FOR R. D., NO.2 480 AO/818/2006 SURESH DUBEY SAYED AKBAR HUSSAIN CHANDRAKANT GANPAT GANGAN A AKHLAQUE M.S. SOLKAR AND APPEAL IS ADMITTED ON #62 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 62 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY ND ORS M.S. KADU FOR R.NO. 1 5/6/2007. (V.P. FILED) R.NOS.2 TO 4 ARE DELETED 481 AO/823/2006 BHARAT JOSHI HARESH RASIKLAL SHAH MUNICIPAL CORPORATION OF GR MS. NISHA DABHADE APPEAL IS ADMITTED ON BOMBAY EATER MUMBAI 13/12/06. 482 AO/827/2006 PRASHANT KULKARNI SHRI MURLIDHAR T. TILWANI SMT. HANSABEN KHERAJ CHHEDA MRS. PRITI S. SHAH FOR R. BOMBAY AND ORS NO. 1 R.NOS.2 & 3 483 AO/828/2006 PRASHANT KULKARNI SHRI MURLIDHAR T. TILWANI SMT HANSABEN KHERAJ CHHEDA MRS. PRITI S. SHAH FOR R. BOMBAY AND ORS NO. 1 R.NOS.2 & 3 ARE SERVED 484 AO/829/2006 PRASHANT KULKARNI SHRI MURLIDHAT T. TILWANI SHAIKH MOHAMMED ALI MANNA A MRS PRITI S. SHAH FOR R.N BOMBAY ND ORS O. 1 R.NOS.2 & 3 ARE SERVED SHRI R.A. MALANDKAR FOR R .NO. 2 AND 3 NA FILED 485 AO/830/2006 PRASHANT KULKARNI SHRI MURLIDHAR T. TILWANI SHAIKH MOHAMMED ALI MANNA A MRS. PRITI S. SHAH FOR R. BOMBAY ND ORS NO 1 R. NOS. 2 & 3 ARE SERVED. 486 AO/831/2006 PRASHANT KULKARNI SHRI MURLIDHAR T. TILWANI MURTAZA TAHERALLY CEMENTWAL MRS. PRITI S. SHAH FOR R. BOMBAY A AND ORS NO. 1 R.NOS.2 & 3 ARE SERVED 487 AO/832/2006 P.M. HAVNUR THANKACHAN K M. AND ANR MUNICIPAL CORPORATION OF GR SMT GEETA JOGLEKAR APPEAL ADMITTED ON BOMBAY M.N. HAVNUR AND P.M. HAVN EATER BOMBAY (N/A FILED) 7/12/2006. UE FOR PETITIONER NO. 2 with CAA/1145/2006 P.M. HAVNUR THANKACHAN K M. AND ANR MUNICIPAL CORPORATION OF GR C.A. FOR INJUNCTION. EATER BOMBAY AO IS In READY FOR FINAL AO/832/2006 HEARING. 488 AO/835/2006 SHRI SUDHIR PRABHU SHRI BABULNATH JADUNATH PAN MESSERS AMAR PRATIK BUILDER SHRI. G. C. SINGH APPEAL IS ADMITTED ON #63 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 63 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY DYE S (V.P. NOT FILED) 20/03/2007. M/S B.AMIN & CO.FOR RESPO FOR FINAL NDENT (V.P.FILED) HEARING AS PER ORDER DT.23/8/2007. 489 AO/838/2006 SHRI RAM UGRAH SINGH SANTLAL BASUDEO AND ANR MUNICIPAL CORPORATION OF GR GOVT. PLEADER FOR R.NO. 1 1)APPEAL IS ADMITTED BOMBAY EATOR MUMBAI AND ORS 2 ( NA FILED) ON 5/9/2008. SHRI.VIJAY KUMAR SHARMA F 2)BHATTA OR R. 6,8 TO 11 NOT NECESSARY AS PER MRS. GEETA JOGLEKAR FOR R ORDER DT.21/10/2008. .NO.1 R.NOS.1 TO 5 ARE SERVED R.NO.7 IS DELETED with CAA/1155/2006 SHRI RAM UGRAH SINGH AND SANTLAL BASUDEO AND ANR MUNICIPAL CORPORATION OF GR GOVT. PLEADER FOR R.NO. 1 C.A. FOR STAY C.B. YADAV EATOR MUMBAI AND ORS 2 ( NA FILED ) In AO/838/2006 490 AO/850/2006 MR. SUDARSHAAN SHINGHRANI SMT. RADHA SADANANDAN AND SHRI PURUSHOTTAM J. POOJARI R.NOS.1 & 2 ARE SERVED BOMBAY ORS AND ANR 491 AO/864/2006 MS. SAPNA D. SAMANT HARI NANDUMAL SINDHI 1)CITY SURVEY OFFICER, AND SHRI VINOD MISHRA FOR R.N BOMBAY ORS O. 3 GOVT. PLEADER FOR R.NOS. 1 & 2 R. NO.3 IS SERVED. 492 AO/869/2006 MR. R.A. THORAT AND M.S. RAM NARAYAN H. SINGH THE MUNICIPAL CORPORATION O MS GEETA JOGLEKAR FOR R.N 1)APPEAL IS ADMITTED BOMBAY RAJE F GREATER BOMBAY O.1 ON 21/12/2006. RESPONDENT IS DULY SERVED 2)COMPILATION FILED IN COURT BY THE ADV. 493 AO/6/2007 SHRI S.A. SAWANT & HIMANS MR. ARUN JAGANNATH KUSALKAR SHRI BHASKAR GANGADHAR KAP SHRI V.B. KONDE DESHMUKH AMENDMENT CARRIED OUT PUNE HU V. KODE AND ANR OTE AND ORS FOR R.NO. 9 BY THE ADV.ON SHRI JAYDEEP S. DEO FOR R 28/11/2007. .NO.1 (V.P. FILED) APPEAL IS ADMITTED R.NOS.3 & 4 ARE SERVED ONN 12/4/2007. R.NOS.2,5 TO 12 ARE DELET ED MR. P.K. HUSHING FOR R.NO #64 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 64 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- . 4 with CAA/14/2007 S.A. SAWANT MR. ARUN JAGANNATH KUSALKAR SHRI BHASKAR GANGADHAR KAP SHRI JAYDEEP S. DEO FOR R C.A. FOR STAY. AND ANR OTE AND ORS .NO.1 In AO/6/2007 494 AO/36/2007 SHRI R. H. SATHE SHRI RAMESH SHANKARLAL BHAN SMT. SHEVANTABAI RAMBHAU SO SHRI JAYDEEP S. DEO FOR R PUNE DARI NDEKAR ESPONDENT 495 AO/45/2007 M/S. M.M. PATEL AND CO., SHRI CHANDRA BABA MANDIR MA M/S. SINE FINE ADVERTISING SHIR. A. B. KETKAR APPEAL IS ADMITTED ON BOMBAY SHRI SUREL S. SHAH NDIR TRUST AND ORS PVT. LTD., RESPONDENT DULY SERVED 23/7/2007. M/S. THODUR LAW ASSOCIATE S FOR PETITIONER 496 AO/49/2007 MRS. SINDHA SHREEDHARAN ISHWAR BABURAO SAWANT MUNICIPAL CORORATION OF GRE MS GEETA JOGLEKAR FOR R.N BOMBAY ATER MUMBAI AND ANR O.1 497 AO/64/2007 SHRI J.J. SHAH CHINCHOLI APARTMENTS CO-OPE THE MUNICIPAL CORPORATION O MRS. GEETA JOGLEKAR APPEAL IS ADMITTED ON BOMBAY RATIVE HOUSING SOCIETY LTD. F GREATER BOMBAY AND ANR 6 20/3/2007. ,, AFFIDAVIT FILED BY RESPDT. 498 AO/77/2007 M/S.MULLA AND MULLA AND C KAMAL ARJAN HINGORANI AND A SHRI JAYANT MANIKLAL LUNAWA M/S. RAM AND CO. (CAVEAT 1)AFFIDAVIT FILED IN PUNE BC NOTHER T AND V.P. FILED) COURT REGARDING SHRI.A.M.KULKARNI COMPILTION OF SHRI VINIT B. NAIK ADDITIONAL DOCUMENTS SHRI.N.R.BUBNA IS KEPT HEREWITH AND PAGING DONE BY REGISTRY. 2)AFFIDAVIT-IN-REPLY FILED BY ADV.FOR PETITIONER IS KEPT HEREWITH FOR PERUSAL OF HON'BLE COURT. with CAA/102/2008 M/S. MULLA AND MULLA AND KAMAL ARJAN HINGORANI AND A SHRI JAYANT MANIKLAL LUNAWA CBC NOTHER T In AO/77/2007 WITH AO/116/2007 SHRI S.M. GORWADKAR JYOTIN CHHOTALAL GANDHI AND SHRI JAYANT MANIKLAL LUNAWA M/S.MULLA & MULLA & C.B.C 1)APPEAL IS ADMITTED #65 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 65 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- PUNE ORS T AND ORS . FOR R.NOS.2&3 ON 8/2/2007. (V.P. FILED) 2)AFFIDAVIT-IN-REPLY SHRI A.M. KULKARNI FOR R. FILED BY R.NO.1. NO.1 (V.P. FILED IN AO 77/07) M/S RAM & CO. FOR R.NO.1 (V.P. FILED IN AO 77/07) With CAA/540/2007 SHRI S.M. GORWADKAR JYOTIN CHHOTALAL GANDHI AND SHRI JAYANT MANIKLAL LUNAWA MULLA & MULLA & C.B.C. FO CA FOR STAY. PUNE ORS T AND ORS In AO/116/2007 499 AO/86/2007 MR. SANDESH DESHPANDE AND MRS. KUNDA DASHRATH DOKE I.B.P. CO. LTD., AND ORS SHRI GIRISH AGARWAL FOR R APPEAL IS ADMITTED ON PUNE KISAN D. SUKRE .NOS.1 & 2 (V.P.IN AO) 20/3/2007. SHRI GIRISH AGARWAL FOR R .NOS.1 TO 5 (V.P. IN CA) R.NOS.1 TO 5 ARE SERVED 500 AO/89/2007 SHRI G.S. GODBOLE SMT. MAINABEN PURUSHOTTAM M/S. NEELKAMAL BUILDERS AND SHRI. R. A. THORAT FOR R. 1)APPEAL ADMITTED ON THANE PATEL AND ORS DEVELOPERS AND ORS NOS. 1,2 & 4 27/6/2007. SHRI. S. M. OAK FOR R.NO. 2)ADVOCATES 3 APPEARING FOR MS NAYANA THATTE FOR R.NO R.NOS.1 TO 4 WAIVES .3 SERVICE. SHRI C.R. RAJA & SHRI D.R . RAJA FOR R.NOS.1,2 & 4 SHRI M.S. LAGU FOR R.NO. 3 with CAA/133/2007 SHRI G.S. GODBOLE SMT. MAINABEN PURUSHOTTAM M/S. NEELKAMAL BUILDERS AND SHRI S.M. OAK FOR R.NO. 3 C.A. FOR INJUNCTION. PATEL AND ORS DEVELOPERS AND ORS SHRI. R. A. THORAT FOR .R AO IS READY In NOS.1, 2 & 4 FOR FINAL HEARING. AO/89/2007 501 AO/114/2007 SHRI S.B. DESHMUKH FOR PE ASIAN DEVELOPMENT CORPORATI KAVITA CO-OPERATIVE HOUSING SHRI.N.V.WALAWALKAR, SR. APPEAL IS ADMITTED ON BOMBAY TITIONER ON AND ORS SOC. LTD., ADV. FOR R.NO.1 26/3/07. (V.P. FILED, CONSENT OBTA DISMISSED AGAINST R.NOS.2 INED) TO 4 M/S M.V. KINI & CO. FOR R .NO.1 R.NOS.2 TO 6 ARE SERVED WITH AO/115/2007 SHRI S.B. DESHMUKH FOR PE ASIAN DEVELOPMENT CORPORATI KAVITA CO-OPERATIVE HOUSING SHRI.N.V.WALAWALKAR, SR. BOMBAY TITIONER ON AND OTHERS SOCIETY LTD. AND OTHERS ADV. FOR R.NO.1 (V.P. FILED, CONSENT OBTA M/S M.V. KINI & CO. FOR R #66 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 66 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- INED) .NO.1 (V.P. FILED) STAND DISMISSED AGAINST R .NOS.2 TO 4 R.NOS.2 TO 6 ARE SERVED 502 AO/125/2007 MR. A.S. URAIZEE AND MR. MOHAMMED KAISAR ANSARI THE MUNICIPAL CORPORATION O MRS. GEETA JOGLEKAR BOMBAY M.V. SINGH F GREATER BOMBAY 503 AO/144/2007 SHRI S.H. UJJAINWALLA AND MUNICIPAL CORPOATION OF GRE SANJAY SHARMA AND ORS M/S.DHARAM & CO. FOR R.NO AFFIDAVIT IN REPLY BOMBAY OTHERS ATER MUMBAI AND ANR S.1&2 (CAVEAT & VP FILED) FILED BY R.NOS.1 TO MS GEETA JOGLEKAR MR. SANJAY BHATIA, FOR R. 3. NO.3 504 AO/145/2007 SHRI TRAMBAK G. MORE SHRI HARISHCHANDRA VITHAL C SHRI PACHPANSINGH PARAVINSI SHRI.A.K.SINGH & SHRI.V.K 1)APPEAL IS ADMITTED THANE HOUDHARY THROUGH LEGAL HEIR NGH GUSSAI AND ORS .SINGH ON 14/3/07. S MR RAMESH HARISHCHANDRA C FOR R.NO.4 2)AMENDMENT CARRIED R.NO.1 IS SERVED OUT BY THE ADVOCATE. R.NOS. 1 TO 3, 5 & 6 ARE SERVED 505 AO/150/2007 ANJALI PATIL MR. C.M. LOBO AND ORS PRAKASH DHONTA AND ORS SHRI.A.S.DESAI FOR R.NO.1 APPEAL IS ADMITTED ON BOMBAY MR. N.N. BHADRASHETE FOR 1 19/4/2007 PETITIONER NO. 1 TO 5 MR. PRASHANT A. SARWANKA R FOR R.NO. 1 TO 10 MRS. GEETA JOGLEKAR FOR B .M.C. R.NOS.2 TO 4, 6, 9 TO 11 ARE DISMISSED. with CAA/222/2007 ANJALI PATIL MR. A.L. LOBO AND ORS PRAKASH DHONTA AND ORS C.A. FOR STAY. In AO/150/2007 with CAA/112/2007 SMT ANJALI PATIL- CONTRAC MR. C.M. LOBO AND ORS PRAKASH DHONTA AND ORS MS.JAYA NAIR FOR R.NO.11 CAA FOR STAY. TOR (N.A. FILED) In SMT V. VAIDYA FOR R.NOS.1 AO/150/2007 TO 10 (V.P. NOT FILED) 506 AO/152/2007 INDIA LAW ALLIANCE MR. CYTIACO DCRUZ MR. JOSEPH BRRAGANZA AND O SHRI O.S. KUTTY FOR R.NO. BOMBAY RS 1 R. NOS. 8 & 9 ARE SERVED. R. NOS. 2 TO 7 STAND DISM #67 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 67 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- ISSED. 507 AO/154/2007 SHAMIM AND CO., SHRI S.B. SHINDE MUNICIPAL CORPORATION OF GR MRS. GEETA JOGLEKAR BOMBAY . MUMBAI with CAA/227/2007 SHAMIM AND CO., SHRI S.B. SHINDE MUNICIPAL CORPORATION OF GR C.A. FOR INJUNCTION. . MUMBAI AO IS READY In FOR FINAL HEARING. AO/154/2007 508 AO/161/2007 M/S. UDAIPURI AND CO. MR.MOHAMMED SAGIR KHAN MR.ABDUL MUBIN KHAN MOHAMME SHRI RAKESH M. PANDEY BOMBAY D IDRISKHAN 509 AO/163/2007 SHRI AMIT B. BORKAR SHRI RAMESH RAMU MANE AND A SHRI SADEO DNYANABA BALLAL P.M. ARJUNWADKAR FOR RESP KOLHAPUR NR AND ANR ONDNET SHRINIWAS S. PATWARDHAN F OR R.NO.1 SHRI P.M. ARJUNWADKR FOR RESPONDENT (V.P. FILED) with CAA/241/2007 SHRI AMIT B. BORKAR SHRI RAMESH RAMU MANE AND A SHRI SADEO DNYANABA BALLAL P.M. ARJUNWADKAR FOR R.NO CA FOR INJUNCTION. NR AND ANR . 2 NA FILED In SHRI S.S. PATWARDHAN FOR AO/163/2007 R.NO.1 510 AO/194/2007 M.J. SHETTY A.H. RIZVI HARUSGCGABDRA VAILJI SOLANK R.NOS.1 TO 4 ARE SERVED AO ADMIITTED ON BOMBAY I AND ORS 14/3/2007. 511 AO/199/2007 A.R.KAPADNIS SHRI.RANGNATH BOLHU MOZE SHRI.BAPUSAHEB@ SAKHARAM KA SHRI AVINASH B. AVHAD FOR APPEAL IS ADMITTED PUNE SHRI A.R. KAPADNIS SHINATH JANGAM AND OTHERS R.NO. 1 TO 12 ON 27/4/2007. (V.P. FILED) with CAA/293/2007 A.R.KAPADNIS SHRI.RANGNATH BOLHU MOZE SHRI.BAPUSAHEB@ SAKHARAM KA SHRI AVINASH B. AVHAD FOR CAA FOR STAY. SHINATH JANGAM AND OTHERS R.NOS.1 TO 12 (V.P. FILE In AO/199/2007 512 AO/202/2007 L.S. GAIKWAD SOPAN GANPAT BHOSLE ABHIMANYU MAHADEO RAUT AND SMT. KALYANI SHINDE FOR R APPEAL IS ADMITTED. PUNE OTHERS .NO. 3,5,6 AND 7 NOTICE ISSUED TO MS. LALITA PANCHAKSHARI R. NO.2 IS RETURNED #68 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 68 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- FOR R. NO.1 UNSERVED WITH REMARK 'DEAD' 513 AO/211/2007 SHRI R.G. KETKAR SHRI.SANTOSH RAMDAS JADHAV SHRI.SURESH VITTHAL JADHAV SHRI VIJAY PATIL FOR R.NO 1)APPEAL IS ADMITTED PUNE AND OTHERS AND OTHERS . 6 ON 2/4/2007. SHRI V.P. SAWANT FOR R.NO 2)COMPILATION FILED 2 BY R.NO.1. SHRI V.P. SAWANT FOR R.NO 3)AFFIDAVIT IN REPLY . 3 FILED BY R.NO.1. SHRI VINOD Y. JADHAV FOR R.NO. 7 SHRI P.D. DALVI FOR R.NO. 4 SHRI M.G. BARVE FOR R.NO. 1 R.NO.5 IS SERVED with CAA/313/2007 R.G.KETKAR SHRI.SANTOSH RAMDAS JADHAV SHRI.SURESH VITTHAL JADHAV SHRI. M.G. BARVE FOR R.NO CAA FOR STAY. AND OTHERS AND OTHERS .1 AFFIDAVIT IN In MR. V.P. SAWANT FOR R.NO REPLY FILED BY R. AO/211/2007 . 2 AND 3 NA FILED NO.1 IS KEPT MR. VIJAY PATIL FOR R.N HEREWITH. O. 6 NA FILED 514 AO/224/2007 SHRI VINEET B. NAIK FOR P M/S.GRAHA NIRMA PRANJAPE BUILDERS PRIVATE L MR. A.N. JAKHADI FOR RES AFFIDAVIT IN PUNE ETITIONER TD. PONDENT REJOINDER FILED BY (V.P.FILED) ADV.FOR RESPDT. 515 AO/226/2007 SHRI S.S. PATWARDHAN KUM.SIMRAN KISHOR KANKANI SMT.PADMA KISHOR KANKANI SHRI ANILKUMAR PATIL FO R APPEAL IS ADMITTED ON SANGLI SHRI C.G. PATIL R.NOS.1 TO 6 (V.P. FILED) 19/4/2007. with CAA/353/2007 S.S. PATWARDHAN KUM.SIMRAN KISHOR KANKANI SMT.PADMA KISHOR KANKANI ANILKUMAR PATIL CAA FOR STAY. FOR R.NOS. 1 TO 6 In AO/226/2007 516 AO/236/2007 S.B. PRABHAVALKAR VIVEK RAMKRISHNA HAELSHETTY JAYANT K. THAKUR NARAYANAN & NARAYANAN FOR 1)APPEAL IS ADMITTED BOMBAY AND OTHERS R.NO.1 ON 3/4/2007. M/S NARAYANAN & NARAYANAN 2)ADV.FOR FOR R.NO.1 RESPDT.WAIVES #69 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 69 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- SERVICE BUT VP FOR R.NO.2 NOT FILED BY THE ADV. 517 AO/242/2007 SHRI ASHISH S. GAIKWAD M/S. CONSTAR BUILDERS AND D SHRI ABDUL LATIF MOHAMMED A SHRI JEETENDRA SACHDEV F APPEAL IS ADMITTED ON RAIGAD EVELOPERS PVT. LTD., ND ORS OR RESPONDENT 4/5/2007. G.S. HEGDE AND ASSOCIATES FOR R.NO. 2 R.NOS.3 TO 6 ARE DULY SER VED M/S G. HEGDE & ASSOCIATES FOR R.NO.2 with CAA/352/2007 SHRI ASHISH S. GAIKWAD M/S. CONSTAR BUILDERS AND D SHRI ABDUL LATIF MOHAMMED A CAA FOR STAY. EVELOPERS PVT. LTD., ND ORS In AO/242/2007 518 AO/252/2007 M/S. RAM AND CO. SHRI.NIRANJAN DHANRAJ KATAR SHRI.ROHIDAS DBHAGIRATHSING SHRI S.B. DESHMUKH FOR RE PUNE IYA H BHATI SPONDENT 519 AO/257/2007 MRS. DEEPA AHUJA NILESH BHAVARLALJI SHAH NIVRUTTI RAGHOBA BALWADKAR SHRI G.S. GODBOLE FOR R.N PUNE AND ORS OS.1 TO 8, 9A TO 9F, 11 TO 16 & 19 (V.P. FILED ) R.NOS.10,17 & 18 ARE SERV ED 520 AO/264/2007 MR. M.M. SATHAYE SHRI VISHWAS DAGADU RAUT SHRI DASHRATH SUNDARRAO RAU VINOD SHAH FOR R.NO.1 NASHIK T SHRI VINOD SHAH RESPONDEN T 521 AO/275/2007 SHRI G.S. GODBOLE 1. SUDHAKAR V. BOLE AND ORS PRAKASH DHURU SHIVALKAR AND SHRI VASANT DHAWAN FOR R. 1)APPEAL IS ADMITTED BOMBAY . ORS. NO. 3 ON 26/4/2007. SHRI S.G. KUDLE FOR R.NO. 2)ORDER 1 & 2 (V.P. FILED) DT.20/2/2008 IS SHRI KEDAR JUVEKAR FOR R. COMMUNICATED TO NO. 4, 5 , AND 6 LOWER COURT. 522 AO/280/2007 M/S/ FZB & ASSOCIATES RUPALI NARINDER SAIN MEHTA SMT. TINA NARINDER SAIN MEH SHRI DOIJODE ASSOCIATES F #70 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 70 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY TA OR RESPONDENT 523 AO/282/2007 SHRI N.J. PATIL SHRI.SHIVAJI KRISHNA CHAVHA SHRI.SHANKAR LAXMAN KALE AN SHRI S.S. PATWARDHAN FOR 1)APPEAL IS ADMITTED SANGLI N D OTHERS R.NOS.1 TO 3 (V.P. FILED) ONN 12/4/2007. R.NOS.1 & 2 ARE DULY SERV 2)NOTICE ED ISSUED TO R.NOS.3 IS SERVED BY AFFIXING WITH REMARK 'NOT FOUND AT THE TIME OF SERVICE'. 3)COMPILAION OF DOCUMENTS FILED BY ADV. with CAA/411/2007 N.J. PATIL SHRI.SHIVAJI KRISHNA CHAVHA SHRI.SHANKAR LAXMAN KALE AN SHRI. S.S. PATWARDHAN FOR CAA FOR INJUNCTION. N D OTHERS R.NOS. 1 TO 3 In AO/282/2007 524 AO/299/2007 SHRI T.N. TRIPATHI AND CO MRS. CHARU KISHOR MEHTA LILAVATI KIRTILAL MEHTA AND MR. MADHUSUDAN G. GAWDE F BOMBAY ., ORS OR R.NO. 10 M/S NANKANI & ASSO. FOR R .NO.8 (V.P. NOT FILED) MR BHARAT CHAUDHARY FOR R .NOS.11 TO 13 M/S NEELAM J. ASRANI FOR R.NOS.11 TO 13 APPEAL STAND DISMISSED AG AINST R.NOS.6 & 7 R.NOS.1 TO 5 & 9 ARE DULY SERVED with CAA/443/2007 SHRI T.N. TRIPATHI AND CO MRS. CHARU KISHOR MEHTA LILAVATI KIRTILAL MEHTA AND SHRI M.G. GAWDE FOR R.NO. CAA FOR STAY. ., ORS 10( V.P.FILED IN AO) In NEELAM J. ASRANIT FOR R.1 AO/299/2007 1 TO 13 (V.P. IN AO) M/S NANKANI & ASSO.FOR R. 8 (V.P. NOT FILED) 525 AO/300/2007 SHRI DEVENDRA SHARMA NAVJEEVAN EDUCATION CHARITA THE MAHARASHTRA HOUSING AND GOVT. PLEADER FOR R.NO. 1 APPEAL IS ADMITTED ON BOMBAY BLE TRUST AND ORS AREA DEVELOPMENT AND ANR AND 2 NA FILED 11/6/2007. 526 AO/336/2007 SHRI M.S. KARNIK SHRI GAUTAMKUMAR GENMALAJI SHRI SHIVAJI MOTIRAMMATE AN SHRI SACHIN KADAM FOR R.N APPEAL IS ADMITTED ON NASHIK BHANSALI AND ORS D ORS O. 9 AND P.A. H. 1 TO 8 21/6/2007. #71 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 71 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- SHRI SACHIN KADAM FOR R.N OS.1 TO 9 (V.P. FILED) with CAA/527/2007 SHRI M.S. KARNIK SHRI GAUTAMKUMAR GENMALAJI SHRI SHIVAJI MOTIRAMMATE AN SHRI. SACHIN KADAM FOR R. CAA FOR INJUNCTION. BHANSALI AND ORS D ORS NOS. 1 TO 9 1)AFFIDAVIT-IN-RE In (V.P. FILED) PLY FILED BY R.NO.9. AO/336/2007 2)APPEAL IS ADMITTED ON 21/6/07. 527 AO/362/2007 M/S M.S. BODHANWALLA & CO GARDA MEDITECH PRIVATE LTD. MAHARASHTRA STATE ELECTRICI MR. L.M. ACHARYA FOR RES APPEAL IS ADMITTED ON PUNE . , ( GMPL) TY DISTRIBUTION COMPANY LTD PONDENT 15/6/07. ., RESPONDENT SERVED with CAA/518/2007 M.S. BODHANWALLA AND CO., GARDA MEDITECH PRIVATE LTD. MAHARASHTRA STATE ELECTRICI RESPONDENT IS DULY SERVED CA FOR INJUNCTION. , ( GMPL) TY DISTRIBUTION COMPANY LTD 1)THE ADV.FOR In ., THE APPLICANT HAS AO/362/2007 DEPOSITED THE AMOUNT OF RS.1,50,000/- ON 26/7/07. 2)RULE IS GRANTED ON 15/6/07. 528 AO/363/2007 D.R. SHAH RAMGOPAL HARIKSHANDAS MEHRA SANJAY RAMGOPAL MEHRA AND A MR VINAY HEGDE (V.P. NOT 1)APPEAL IS ADMITTED BOMBAY AND ANOTHER NOTHER FILED) ON 29/6/2007. M/S. AJAY KHANDHAR AND CO 2)A ., FOR R.NO. 1 AND 2 PREACIPE FILED BY (V.P. FILE) ADV.FOR APPELLANT IS KEPT FOR ORDERS. with CAA/885/2007 SHRI D.R. SHAH RAMGOPAL HARIKSHANDAS MEHRA SANJAY RAMGOPAL MEHRA AND A CAA FOR STAY. APPEAL AND ANOTHER NOTHER IS ADMITTED. In AO/363/2007 529 AO/364/2007 SHRI A.G. BHAKTWANI SAU PRAMILA SHANKAR LADGE SHRI MADHUKAR PANDURANG GHO SHRI A.A. GARGE FOR R.NO. 1)APPEAL IS ADMITTED THANE RPADE AND ORS 1,2,4,6, AND 7 ON 26/4/2007. R.NOS.3 & 5 ARE SERVED 2)AFFIDAVIT OF SERVICE FILED BY ADV. AO IS READY FOR FINAL HEARING. with CAA/520/2007 SHRI A.G. BHAKTWANI SAU PRAMILA SHANKAR LADGE SHRI MADHUKAR PANDURANG GHO SHRI. A.A. GORGE FOR R.NO CA FOR INJUNCTIN. RPADE AND ORS S.1,2,4,6 & 7 A.O. In R. NOS. 3 & 5 ARE SERVED. ADMITED ON 26/4/2007 #72 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 72 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- AO/364/2007 SHRI A.A. GARGE FOR R.NOS AND READY FOR FINAL .1,2,4,6 & 7 HEARING. 530 AO/391/2007 MOHAN PUNGALIYA MR.MADAN TARACHAND SAMANT A MR.KRISHNAGOPAL BHAGWANDAS MRS. SWAPNILA RANE PUNE ND OTHERS NANGPAL with CAA/556/2007 MOHAN PUNGLIYA MR.MADAN TARACHAND SAMANT A MR.KRISHNAGOPAL BHAGWANDAS MS. SWAPNILA RANE FOR RES CA FOR STAY. ND OTHERS NANGPAL PONDENT ( NA FILED ) 1) RULE IS In GRANTED ON 6/6/2007 AO/391/2007 2) NOTICE ISSUED TO RESP. RETURNED UNSEVED WITH BAILIFF REMARK 'WANT OF FULL AND CORRECT ADDRESS. 531 AO/406/2007 SHRI A.B. KETKAR MR. VINAYAK KESHAV ABHYANK MR. PRAMOD ANANT ABHYANKAR MR. PRAADEEP KADAM FOR R SUBSTITUTED SERVICE RATNAGIRI AR AND ORS AND ORS .NO. 1,2 AND 4 ISSUED TO R.NO.3 IS R.NO.5 IS SERVED SERVED. APPEAL IS ADMITTED ON 5/6/2007. with CAA/571/2007 SHRI A.B. KETKAR MR. VINAYAK KESHAV ABHYANK MR. PRAMOD ANANT ABHYANKAR SHRI. PRADEEP KADAM & T.S C.A. FOR STAY AR AND ORS AND ORS . PATWARDHAN FOR 1)SUBSTITUTED In R. NOS. 1, 2 AND 4 SERVICE NOTICE AO/406/2007 R. NOS. 5 IS SERVED. ISSUED ON 2/11/2007 IS RECEIVED BACK DULY SERVED. 2)AFFIDAVIT OF SERVICE FILED BY ADVOCATE REGARDING NOTICE SENT BY UNDER CERTIFICATE OF POSTING TO R. NO.3 IS KEPT IN II PART. 3) APPEAL IS ADMITTED ON 05/06/2007. 532 AO/424/2007 SHRI BHAVESH PARMAR SHIV MALHOTRA KHAT GYMKHANA AND ORS DIVYA SHAH AND ASSOCIATES APPEAL IS ADMITTED ON BOMBAY FOR R.NO.1 8/6/2007. R.NOS.1 TO 24 ARE SERVED THROUGH ADVOCATE M/S DIVYA SHAH & ASSOCIAT ES FOR R.NO.1 #73 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 73 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- with CAA/592/2007 SHRI BHAVESH PARMAR SHIV MALHOTRA KHAT GYMKHANA AND ORS M/S. DIVYA SHAH & ASSO. F CAA FOR STAY. OR R.1 AFFIDAVIT IN In SHRI.T.D.GANDHI FOR R.NOS REPLY FILED BY ADV. AO/424/2007 . 1 TO 24 FOR R.NO.2. R. NO.1 IS SERVED. 533 AO/428/2007 SHRI S.K. JAIN MALAD ARUN PREMISES CO-OP. OUTDOOR PLUS ( INDIA) PVT. SHRI RAJESH M. KACHARE F APPEAL ADMITTED ON BOMBAY HSG. SOC. LTD., OR RESPONDENT 30/7/2007. R.NO.1 IS SERVED R.NOS.2 & 3 ARE SERVED with CAA/596/2007 SHRI S.K. JAIN MALAD ARUN PREMISES CO-OP. OUTDOOR PLUS ( INDIA) PVT. CAA FOR STAY. HSG. SOC. LTD., AO IS READY FOR In FINAL HEARING. AO/428/2007 534 AO/429/2007 SHRI M.R. DESAI HONEYWELL PACKAGING INDUSTR EAST COAST DISTRIBUTORS AN SMT. SANDHYA AMIN AND SUR APPEAL IS ADMITTED ON BOMBAY IES D ORS ESH GOLE FOR R.NO.1 AND 2 8/6/2007. (V.P.FILED) MRS GEETA JOGLEKAR FOR BM C 535 AO/434/2007 VIKRANT K. NARKAR THE CHARKOP ATHARVA CO-OPER M/S. S.S. DEVELOPERS AND A SHRI MANOJKUMAR UPADHYAY APPEAL IS ADMITTED ON BOMBAY ATIVE HOUSING SOCIETY LTD., NR FOR RESPONDENT 13/6/2007. NOS.1 & 2 (V.P. FILED) AFFIDAVIT-IN-REPLY FILED BY RESPDT. 536 AO/450/2007 SHRI S.G. KARANDIKAR SHRI DWARKANATH DAMODAR MHA SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE 1)APPEAL IS ADMITTED THANE TRE GARWAL ON 27/6/2007. 2)NOTICES ISSUED ON 9/7/07 IS NOT YET RECEIVED BACK. 3)AFFIDAVIT-IN-REPLY FILED IS KEPT HEREWITH. with CAA/621/2007 SHRI S.G. KARANDIKAR SHRI DWARKANATH DAMODAR MHA SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE CA FOR STAY. TRE GARWAL 1)RULE IS In GRANTED ON AO/450/2007 27/6/2007. 2)AFFIDAVIT-IN-REPLY FILED. #74 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 74 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- WITH AO/451/2007 SHRI S.G. KARANDIKAR SMT. HASUBAI GANPAT FHARAT SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE 1)APPEAL IS ADMITTED THANE AND ORS GARWAL ON 27/6/2007. 2)NOTICE ISSUED ON 9/7/2007 IS NOT YET RECEIVED BACK. 3)AFFIDAVIT-IN-REPLY FILED BY RESPDT. With CAA/623/2007 SHRI S.G. KARANDIKAR SMT. HASUBAI GANPAT FHARAT SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE CA FOR STAY. THANE AND ORS GARWAL In AO/451/2007 WITH AO/452/2007 SHRI S.G. KARANDIKAR SMT. SHAKUNTALA YESHWANT M SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE 1)APPEAL IS ADMITTED THANE HATRE AND ORS GARWAL ON 27/6/2007. 2)NOTICES ISSUED ON 9/7/2007 IS NOT YET RECEIVED BACK. 3)AFFIDAVIT-IN-REPLY FILED BY RESPDT. With CAA/622/2007 SHRI S.G. KARANDIKAR SMT. SHAKUNTALA YESHWANT M SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE CA FOR STAY. THANE HATRE AND ORS GARWAL In AO/452/2007 WITH AO/453/2007 SHRI S.G. KARANDIKAR SMT. KRUSHNIBAI ANANT BHOI SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE 1)APPEAL IS ADMITTED THANE R GARWAL ON 27/6/2007. 2)NOTICE ISSUED ON 9/7/2007 IS NOT YET RECEIVED BACK. 3)AFFIDAVIT-IN-REPLY FILED BY RESPDT. With CAA/624/2007 SHRI S.G. KARANDIKAR SMT. KRUSHNIBAI ANANT BHOI SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE CAA FOR INJUNCTION. THANE R GARWAL In AO/453/2007 WITH AO/454/2007 SHRI S.G. KARANDIKAR SMT. NARMADA ATMARAM PATIL SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE 1)APPEAL IS ADMITTED THANE AND ANR GARWAL ON 27/6/2007. 2)NOTICE ISSUED ON 9/7/2007 IS NOT YET RECEIVED BACK. 3)AFFIDAVIT-IN-REPLY FILED BY RESPDT. With #75 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 75 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- CAA/625/2007 SHRI S.G. KARANDIKAR SMT. NARMADA ATMARAM PATIL SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE CAA FOR STAY. THANE AND ANR GARWAL In AO/454/2007 WITH AO/455/2007 SHRI S.G. KARANDIKAR SHRI PANDURANG DWARKANATH B SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE 1)APPEAL IS ADMITTED THANE HAGAT AND ORS GARWAL ON 27/6/2007. 2)NOTICE ISSUED ON 9/7/2007 IS NOT YET RECEIVED BACK. 3)AFFIDAVIT-IN-REPLY FILED BY RESPDT. With CAA/626/2007 SHRI S.G. KARANDIKAR SHRI PANDURANG DWARKANATH B SHRI RAKESH RAJENDRAKUMAR A SHRI S.P. MUNGHATE CAA FOR STAY. THANE HAGAT AND ORS GARWAL In AO/455/2007 537 AO/463/2007 SHRI SANDESH D. PATIL MR. NISAR HUSSAIN SHAIKH A SHRI ABDUL SATTAR AHMEDMIYA M/S. RAM AND COMPANY FOR THANE ND ORS N AND ORS R.NOS.1 TO 5 R.NO.6 IS DULY SERVED. with CAA/635/2007 SHRI SANDESH D. PATIL MR. NISAR HUSSAIN SHAIKH A SHRI ABDUL SATTAR AHMEDMIYA R. NOS. 3 & 6 ARE SERVED. CAA FOR INJUNCTION. ND ORS N AND ORS 1)NOTICE OF In R.NOS.4 & 5 RETURNED AO/463/2007 UNSERVED WITH REMARK 'WANT OF FULL AND CORRECT ADDRESS'. 2) NOTICE OF R. NOS.1 & 2 ARE SEVED BY AFFIXING WITH REMARK 'NOT FOUND AT THE TIME OF SERVICE. 538 AO/464/2007 SHRI G.S. BHAT RAJENDRA SANGHAVI RAMESH S. PARKAR AND ORS SHRI J.G. ARADWAD (REDDY) 1)APPEAL IS ADMITTED BOMBAY FOR R.NO.3 (V.P. FILED) ON 27/6/2007. R.NO.2 IS DULY SERVED 2)AFFIDAVIT IN SHRI MADHAV JAMDAR FOR R. REJOINDER FILED BY NO.1 (V.P. FILED) ADV. with CAA/636/2007 MR. G.S. BHAT RAJENDRA SANGHAVI RAMESH S. PARKAR AND ORS SHRI MADHAV JAMDAR CAA FOR STAY. In AO/464/2007 539 AO/472/2007 SHRI L.S. SHUKLA OM SAI PRATIBHA CO-OPERATIV MUNICIPAL CORPORATION OF GR M/S. DAVE AND CO., FOR R. APPEAL IS ADMITTED ON #76 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 76 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY E EATER MUMBAI AND ORS NO. 3 29/6/07. MR. SHOAIB I. MEMON FOR R.NO. 2 MRS GEETA JOGLEKAR FOR B. M.C. with CAA/644/2007 SHRI L.S. SHUKLA OM SAI PRATIBHA CO-OPERATIV MUNICIPAL CORPORATION OF GR MRS. GEETA JOGLEKAR FOR R CAA FOR INJUNCTION. SHRI. M. S. MOMIN E EATER MUMBAI AND ORS . NO.1 In SHRI. S.I.MEMON FOR R.NO. AO/472/2007 2 M/S. DAVE & CO. FOR R.NO. 3 540 AO/475/2007 SHRI JAYDEEP S. DEO MR. SURESH GOPAL KUNTE AND MR. SUHAS YASHWANT CHOPADE SANJAY KSHIRSAGAR FOR RES PUNE ANR PDT (C & VP FILED IN CRA) SHRI SANJAY KSHIRSAGAR FO R RESPONDENT with CAA/648/2007 SHRI JAYDEEP S. DEO MR. SURESH GOPAL KUNTE AND MR. SUHAS YASHWANT CHOPADE SHRI. SANJAY KSHIRSAGAR CAA FOR STAY. ANR RULE IS GRANTED In ON 16/6/07. AO/475/2007 541 AO/476/2007 MR. PANKAJ J. DAS AND MR SHRI AMIRALI GAFURBHAI CHAM SHRI PANDURANG DAGADU TALEK SHRI R.R. MAHAGAONKAR FOR APPEAL IS ADMITTED ON SATARA . M.R. BHOPE ADIA AR AND ORS R.NOS.4A & 4B 25/6/2007. SHRI A.B. CHOUGULE SHRI VIKAS K. MHANGARE FO R RESPONDENT R.NOS.1,3,4A & 4B ARE SER VED STAND DISMISSED AGAINST R .NOS.2,4C & 4D (V.P. FILED) with CAA/649/2007 MR. PANKAJ J. DAS AND MR SHRI AMIRALI GAFURBHAI CHAM SHRI PANDURANG DAGADU TALEK SHRI R.R. MAHAGAONKAR FO CA FOR INJUNCTION. . M.R. BHOPE ADIA AR AND ORS R R.NO. 4A AND 4B 1)NOTICE ISSUED TO In SHRI A.B. CHOUGULE R.NOS.1,3 4(A),(B) ARE SE R.NO.2 IS RETURNED AO/476/2007 RVED UNSERVED WITH REMARK SHRI VIKAS MAHANGARE FOR "INCOMPLETE R.NO.1 (V.P. FILED) ADDRESS". APPEAL DISMISSED AGAINST 2)NOTICES ISSUED TO R.NO.2,4C & 4D R.NOS.4B TO 4D ARE RETURNED UNSERVED WITH REMARK "NOT RESIDING AT GIVEN ADDRESS RESIDING AT PUNE". 3)APPEAL IS ADMITTED ON 25/6/2007. #77 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 77 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- 542 AO/482/2007 SHRI R.A. MALANDKAR THE MUNICIPAL CORPORATION O BRIJESHKUMAR SHUBANU ALIAS SHRI SUNIL SINGH FOR RESP APPEAL IS ADMITTED ON BOMBAY F GREATER MUMBAI CHANDRABHANU CHAUBE ONDENT 18/6/2007. (V.P. FILED) with CAA/656/2007 SHRI R.A. MALANDKAR THE MUNICIPAL CORPORATION O BRIJESHKUMAR SHUBANU ALIAS CAA FOR STAY` F GREATER MUMBAI CHANDRABHANU CHAUBE AFFIDAVIT IN In REPLY FILED BY AO/482/2007 RESPONDENT IS KEPT HERWITH. 543 AO/496/2007 SHRI SHRIRAM S KULKARNI SHRI NARAYAN SHANKAR THAKUR MESSERS VILLAYATI RAM MITTA MR. H.G BHAMBHANI FOR R, RAIGAD L AND ORS .NO. 1 SHRI P.R. ARJUNWADKAR R.NO.14 DEAD AND DELETED. R.NOS. 2 TO 13 AND 15 ARE SERVED. with CAA/685/2007 SHRI SHRIRAM S. KULKARNI SHRI NARAYAN SHANKAR THAKUR MESSERS VILLAYATI RAM MITTA R.NO.2 WAIVE SERVICE CAA FOR STAY. L AND ORS SHRI H.G. BHAMBHANI FOR R 1)AFFIDAVIT-IN-REPLY In .NO.1 FILED BY R.NO.1. AO/496/2007 R.NOS.7 & 15 ARE SERVED 2)NOTICE R.NO.14 IS DEAD ISSUED ON 12/7/07 TO R.NOS.3 TO 6,8 TO 13 RETURNED UNSERVED WITH REMARK 'NOT FOUND". with CAA/515/2008 SHRI SHRIRAM S. KULKARNI SHRI NARAYAN SHANKAR THAKUR MESSERS VILLAYATI RAM MITTA SHRI H.G. BHAMBAI FOR R.N L AND ORS O.1 In AO/496/2007 WITH AO/495/2007 SHRI P.R. ARJUNWADKAR ROHIDAS HARISHCHANDRA THAKU M/S. VILLAYATI RAM MITTAL A MR. H.G BHAMBHANI FOR R, RAIGAD R AND ORS ND ANR .NO. 1 SHRI S.S. KULKARNI (V.P. NOT FILED) R.NOS.2 & 3 ARE SERVED With CAA/684/2007 SHRI P.R. ARJUNWADKAR ROHIDAS HARISHCHANDRA THAKU M/S. VILLAYATI RAM MITTAL A R.NO.2 WAIVE SERVICE CAA FOR STAY. RAIGAD SHRI. S. S. KULKARNI R AND ORS ND ANR SHRI. S. S. KULKARNI AFFIDAVIT-IN-REPLY In SHRI. H.G.BHAMBANI FOR R. FILED BY R.NO.1. AO/495/2007 R. NO.2 IS WAIVES SERVCE R., NO.3 IS SEVED. 544 AO/524/2007 SMT. V.K.KHATU THE MUNICIPAL CORPORATION O SUNIL CHANDER VOHRA RESPONDENT SERVED THROUGH APPEAL IS ADMITTED ON #78 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 78 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY F GR,.BOMBAY ADV. S.P. DUBEY 16/6/07. with CAA/871/2005 SMT. V.K.KHATU THE MUNICIPAL CORPORATION O SUNIL CHANDER VOHRA C.A. FOR STAY. F GR,.BOMBAY In AO/524/2007 545 AO/539/2007 SHRI ASHUTOSH M. KULKARNI VISION PUBLICATIONS AND EXH P.S. COMMUNICATIONS SHRI AMIT BORKAR FOR RESP KOLHAPUR IBITORS AND ORS ONDENT NA FILED RESPONDENT IS DULY SERVED with CAA/740/2007 SHRI ASHUTOSH M. KULKARNI VISION PUBLICATIONS AND EXH P.S. COMMUNICATIONS CAA FOR STAY. IBITORS AND ORS AO IS READY FOR In FINAL HEARING. AO/539/2007 546 AO/578/2007 SHRI K.D. JHA MOHAMMAD SIDDIQUE SHEIKH MAHARASHTRA HOUSING AND ARE SHRI V.M. PARSHURAMI APPEAL IS ADMITTED ON BOMBAY A DEVELOPMENT AUTHORITY (V.P. FILED) 17/9/2007. 547 AO/581/2007 MR. M.M. SATHAYE SHRI NISHIKANT TRAMBAKRAO R SHRI MADHUSUDAN TRAMBAKRAO R.NOS.2 TO 8 ARE SERVED APPEAL IS ADMITTED ON NASHIK AJEBAHADUR RAJEBAHADUR AND ORS SHRI SACHIN S. GITE FOR R 18/7/2007. ESPDT.(CAVEAT & VP FILED) SHRI G.S. GODBOLE FOR R.N O.9 with CAA/822/2007 MR. M.M. SATHAYE SHRI NISHIKANT TRAMBAKRAO R SHRI MADHUSUDAN TRAMBAKRAO G.S.GODBOLE FOR R.NO.9(N. CAA FOR INJUNCTION. AJEBAHADUR RAJEBAHADUR AND ORS A. FILED) In AO/581/2007 548 AO/626/2007 SHRI J.B. PATEL SMT. NARMADABEN HIMMATLAL SHETH DEVKARAN MULJI JAIN S SHRI B.P. SHUKLA 1)APPEAL ADMITTED ON BOMBAY SHAH AND ANR ASTA AND ORS R.NOS.1 TO 5 ARE SERVED 28/9/2007. 2)NOTICES ISSUED ON 16/10/2007 TO R.NOS.1 TO 5 ARE RECEIVED BACK DULY SERVED. 3)SHRI A.R. PANDE, ADV. APPEARED FOR RESPDT.BUT V.P. NOT FILED. with CAA/887/2007 SHRI J.B. PATEL SMT. NARMADABEN HIMMATLAL SHETH DEVKARAN MULJI JAIN S R.NOS.1 TO 5 ARE DULY SER CAA FOR STAY. SHAH AND ANR ASTA AND ORS VED AO IS #79 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 79 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- In ADMITTED AND READY AO/626/2007 FOR FINAL HEARING. WITH AO/731/2007 MR. J.B. PATEL SMT. NARMADABEN HIMMATLAL SHETH DEVKARAN MULJI JAIN S SHRI B.P. SHUKLA APPEAL IS ADMITTED BOMBAY SHAH AND ANR ASTA AND ORS (V.P. NOT FILED) ON28/9/2007. SHRI A.R. PANDE (V.P. NOT FILED) R.NOS.1 TO 5 ARE SERVED 549 AO/666/2007 SHRI M.S. MENON FEBIAN XAVIER JIGOOL THE MUNICIPAL CORPORATION F SHRI R.A. MALANDKAR FOR R BOMBAY OR GREATER MUMBAI ESPONDENT ( NA FILED ) MRS GEETA JOGLEKAR FOR BM C with CAA/945/2007 SHRI M.S. MENON FEBIAN XAVIER JIGOOL THE MUNICIPAL CORPORATION F CAA FOR STAY. OR GREATER MUMBAI AO IS READY FOR In FINAL HEARING. AO/666/2007 550 AO/714/2007 P.B.SHAH PALASH SAHAKARI GRAHARACHAN RAJENDRA PARASHURAM JADHAV MRS.ANURADHA ANTAPURKAR F 1)APPEAL IS ADMITTED PUNE A SANSTHA (MYDT) AND ANOTHER OR R.NO.2 ON 1/11/2007. SHRI MUKAND T. PISE 2)ADDITIONAL FOR R.NO.1 AFFIDAVIT FIELD BY R.NO.1. 551 AO/740/2007 SHRI NARENDRA V. BANDIWAD SHRI EKNATH TUKARAM PATIL SOU. RATNABAI HARI PATIL A MRS. JAYASHRI P. AKOLKAR 1)APPEAL IS ADMITTED KOLHAPUR EKAR ND ORS R.NO. 1 TO 4 ON 3/10/2007. (V.P. FILED) 2)THE R.NO.5 (A) IS DULY SERVED ADV.HAS STATED THAT R.NOS.5(B),(C) & 6. HENCE NOTICES NOT ISSUED TO R.NOS.5 (B) (C) & 6. with CAA/1043/2007 SHRI NARENDRA V. BANDIWAD SHRI EKNATH TUKARAM PATIL SOU. RATNABAI HARI PATIL A CAA FOR STAY. EKAR ND ORS AO IS READY FOR In FINAL HEARING. AO/740/2007 552 AO/747/2007 SHRI R.S. KHADAPKAR M/S. V.L. ENGINEERING PVT. M/S. NARAYAN DYEING AND OR R.NO.5 IS REPORTED TO BE 1)APPEAL IS ADMITTED THANE LTD., S DEAD ON 11/09/2008. M/S IKC LAW ASSOCIATES FO 2)AFFIDAVIT R R.NO.7 (V.P. FILED) IN REPLY FILED BY R.NOS.2 TO 5 ARE SERVED. R.NO.7 IS KEPT #80 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 80 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- SHRI K.S. DEWAL FOR R.NOS HEREWITH. .1 & 6 (V.P. FILED) K.S. DEWAL FOR RESPONDENT (N.A. FILED) with CAA/1050/2007 SHRI R.S. KHADAPKAR M/S. V.L. ENGINEERING PVT. M/S. NARAYAN DYEING AND OR R.NOS.2,4,5 & 7 ARE DULY CAA FOR INJUNCTION. LTD., S SERVED. APPEAL IS In ADMITTED ON AO/747/2007 11/09/2008. 1)NOTICE ISSUED ON 19/09/2008 TO R.NO.1 IS RETURNED UNSERVED WITH REAMRK 'LEFT PREMISES'. 2)NOTICE OF R.NO.3 AND STATUS QUO WRIT OF R.NO.6 ARE RETURNED UNSERVED WITH REMARK 'FOR WANT OF TIME'. 3)NOTICE TO R.NOS.6 RECEIVED BACK UNSERVED WITH RMEARK 'LEFT PREMISEES'. 553 AO/771/2007 SHRI P.N. JOSHI THE NANDGAON MUNICIPAL COUN MR. SUBHASHCHAND MOTILAL P SHRI.M.M.SATHAYE APPEAL IS ADMITTTED NASHIK CIL ATANI RESPONDENT IS DULY SERVED ON 1/8/2008. with CAA/1074/2007 SHRI P.N. JOSHI THE NANDGAON MUNICIPAL COUN MR. SUBHASHCHAND MOTILAL P 1)APPEAL IS ADMITTED CIL ATANI ON 01/08/2008. In 2)NOTICES AO/771/2007 ISSUED ON 04/10/2008 TO RESPONDENT IS NOT YET RECEIVED BACK DULY SERVED OR UNSERVED. 554 AO/781/2007 MR.. A.M. SARAOGI VIJAYMANI SOBHNATH TIWARI M/S. AKRUTI NIRMAN PVT. LT SHRI J.G. REDDY FOR R.NO. 1)ADV.FOR PETITIONER BOMBAY MR. P.H. DHARMADHIKARI AN D., AND ORS 4 FILED AFFIDAVIT OF D A.S. MALVANKAR M/S THAKORE JARIWALA AND SERVICE STATING THAT FOR PETITIONER ASSOCIATES FOR R.NO. 1 R.NO.2 REFUSE TO R.NO.3 IS SERVED ACCEPT THE SERVICE HENCE TREATED AS GOOD SERVICE. 555 AO/864/2007 M/S. CRAWFORT BAYLEY AND CHEMETALL RAJ INDIA LIMITED THE STATE OF MAHARASHTRA AN GOVT. PLEADER FOR R.NO. 4 #81 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 81 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- PUNE CO., D ORS ( NA FILED ) MR. ARVIND PUROHIT FOR R .NO. 6 GOVT.P;EADER FOR R.NOS.1 TO 3 (N/A FILE) R.NO.5 IS SERVED R.NOS.5,7 & 8 ARE STAND D ISMISSED with CAA/1191/2007 M/S. CRAWFORT BAYLEY AND CHEMETALL RAJ INDIA LIMITED THE STATE OF MAHARASHTRA AN GOVT. PLEADER FOR R.NO. 4 CAA FOR INJUNCTION. CO., D ORS ( NA FILED ) In GOVT.PLEADER FOR R.NOS.1 AO/864/2007 TO 3 556 AO/873/2007 SHRI G.S. GODBOLE AND S.D M/S. ADITYA SHAGUN DEVELOPE STATE OF MAHARASHTRA AND OR GOVT. PLEADER FOR RESPOND 1)APPEAL IS ADMITTED PUNE . PAIGUDE RS AND ANR S ENT ( NA FILED ) ON 2/11/2007. NOS.1 TO 5 2)AFFIDAVIT-IN-REPLY FILED BY THE RESPDT. with CAA/1203/2007 SHRI G.S. GODBOLE AND S.D M/S. ADITYA SHAGUN DEVELOPE STATE OF MAHARASHTRA AND OR GOVT. PLEADER FOR RESPOND 1)THE ADV.HAS . PAIGUDE RS AND ANR S ENT ( NA FILED ) DEPOSITED In NOS.1 TO 5 RS.15,00,000/-IN AO/873/2007 STATE BANK OF INDIA ON 17/11/2007. RECEIPT IS KEPT HEREWITH. 2)RULE IS GRANTED ON 2/11/2007. 557 AO/874/2007 SHRI G.S. GODBOLE AND S.D M/S. ADITYA CONSTRUCTION AN STATE OF MAHARASHTRA AND OR R.NOS.1 TO 5 ARE SERVED 1)APPEAL IS ADMITTED PUNE . PAIGUDE D ANR S GOVT.PLEADER FOR R.NOS.1 ON 2/11/2007. TO 5 2)AFFIDAVIT-IN-REPLY FILED BY THE RESPDT. with CAA/1204/2007 SHRI G.S. GODBOLE AND S.D M/S. ADITYA CONSTRUCTION AN STATE OF MAHARASHTRA AND OR GOVT. PLEADER FOR RESPOND CAA FOR STAY. . PAIGUDE D ANR S ENT ( NA FILED ) 1)THE ADVOCATE In GOVT. PLEADER FOR R.NOS.1 HAS DEPOSITED AO/874/2007 TO 5 (N.A. FILED) RS.5,00,000/- IN STATE BANK OF INDIA VIDE COURTS ORDER DT. 2/11/2007. 2) NOTICES ISSUED TO R. NOS.4 & 5 ARE RECEIVED BACK UNSERVED WITH REMARK "NOT FOUND". 558 AO/939/2007 NARENDRA V. BANDIWADEKAR SHRI. RAMCHANDRA NAMDEO DES SHRI. KASHINATH YASHWANT DE MR.PRASAD S.DANI ( FOR R. APPEAL IS ADMITTED ON #82 APPELLATE SIDE-CIVIL IN THE COURT OF PROVISIONAL BOARD 07/06/2010 Page: 82 ------------------------------------------------------------------------------------------------------------------------------------------------------------- Sr. Case No. Petn. Adv. Petitioner Respondent Resp. Adv. Remark District ------------------------------------------------------------------------------------------------------------------------------------------------------------- RAIGAD HMUKH & ORS. SHMUKH AND ORS. NO.5) 3/6/2008. R.NO.5 IS SERVED MR. P.G. BADOLE FOR R.NO. 1 R.NOS.1 TO 4, 6 TO 9 ARE FORMAL PARTIES with CAA/1371/2007 SHRI N.V. BANDIWADEKAR SHRI. RAMCHANDRA NAMDEO DES SHRI. KASHINATH YASHWANT DE R.NOS.1 TO 4 & 6 TO 9 ARE CAA FOR INJUNCTION. HMUKH & ORS. SHMUKH AND ORS. FORMAL PARTIES. A.O.IS ADMITTED In R.NO.5 IS SERVED. AND READY FOR FINAL AO/939/2007 HEARING. 559 AO/44/2008 SHRI D.R. SHAH PRAMOD AMRITLAL PUNJANI AND MANSINGH SAMARBAHADUR SINH M/S. PANDEY AND