CIPLA LIMITED Vs. COMPETENT AUTHORITY AND DISTRICT DEPUTY REGISTRAR, CO-OPERATIVE SOCIETY
LAWS(BOM)-2021-4-73
HIGH COURT OF BOMBAY
Decided on April 22,2021

CIPLA LIMITED Appellant
VERSUS
Competent Authority And District Deputy Registrar, Co-Operative Society Respondents

JUDGEMENT

R. D. Dhanuka, J. - (1.) Rule. Learned counsel appearing for the respondents waive service. By consent of parties, writ petitions are heard finally. By these three writ petitions filed under Article 226 of the Constitution of India, the petitioners have impugned the order dated 9th October 2019 passed by the respondent no.1 and have impugned the Certificate of Registration dated 22nd October 2019 issued by the respondent no.2 in favour of the respondent no.4 society. Interim Application No.1 of 2020 is filed by the HDFC Bank Limited interalia praying for impleadment of the applicant as a petitioner or the respondent in the Writ Petition (L) No.3706 of 2019 filed by the CIPLA Limited. Interim Application (L) No.7183 of 2020 is filed by the applicants (original respondent nos.4 and 5) in Writ Petition (L) No.3706 of 2019 filed by CIPLA Limited inter-alia praying for modification of the order dated 19th December 2019 and continuation of the status quo order vide orders dated 19th December 2019, 17th March 2020, 22nd May 2020, 23rd June 2020 and 26th June 2020 in Writ Petition (L) No.3706 of 2019 and seeks liberty to permit the applicants to sign and effectually implement the consent terms in Writ Petition No.3295 of 2019 filed by the applicants.
(2.) By consent of parties, all the writ petitions and interim applications were heard together and are being disposed of by a common order. Parties to the proceedings have addressed this Court in Writ Petition (L) No.3706 of 2019 as a lead matter. Facts in Writ Petition (L) No. 3706 of 2019 filed by the CIPLA Limited :-
(3.) By and under three separate agreements for sale dated 5th November, 2012, the respondent no.5 i.e. Peninsula Land Ltd. sold and the petitioner purchased unit nos.101 and 102, 401 and 402 and unit nos.1301 and 1302 of Tower A along with exclusive right to use 27, 31 and 28 car parking spaces in Peninsula Business Park constructed on the land admeasuring 27551.70 sq. mtrs. or thereabout bearing City Survey No.243 of Lower Parel Division situate lying and being at Ganpatrao Kadam Marg, Lower Parel, Mumbai - 400 013.;


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