- (1.) Leave granted in all matters.
(2.) Through the instant common judgment, we propose to dispose of the following matters which came to be filed in this Court assailing the order passed by a Division Bench of the High Court of Judicature at Bombay (hereinafter referred to as 'the High Court') in Appeal Nos.489 of 2011, 413 of 2011 and 573 of 2011 : (i) Margaret Almeida & Ors. vs. Bombay Catholic Co-operative Housing Society & Ors., Civil Appeals arising out of SLP (C) Nos. 30847-30849 of 2012), (ii) Priti Mungrey & Ors. v. The Bombay Catholic Co-operative Housing Society Ltd. & Ors., Civil Appeals arising out of SLP (C) Nos.30867-30869 of 2012), and (iii) Anthony D'Sa v. The Bombay Catholic Co-operative Housing Society Ltd. Civil Appeals & Ors. (arising out of SLP (C) Nos.28256-28257 of 2012). During the Course of hearing, Civil Appeals (arising out of Special Leave Petition no.30847-30849 of 2012) were treated as the lead case. We will, therefore, mainly rely on the pleadings thereof, for narrating the factual controversy. Reference will be made to pleadings in the other connected matters only for recording submissions based thereon, advanced during the course of hearing.
(3.) The following letter was addressed by the counsel for Margaret Almeida (a respondent in Appeal no.413 of 2011 before the High Court) intimating her of the outcome of the aforesaid appeal, and the steps taken by him on her behalf : JUDGEMENT_203_TLPRE0_2013_1.html;