#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 CP/354/1999 G. DWIVEDI & CO. HARISHCHANDRA D. PATIL & OR WARD-OFFICE, A-WARD SHRI RA SHRI. J. S. RAIS WITH S. 1)AS PER COURT'S BOMBAY S. JENDRA VALLE & ANR. H. UJJAINWALA R. 1 & 2 ORDER DT. 11.10.1999 (V.P. FILED) AMENDMENT NOT CARRIED OUT BY THE ADVOCATE. 2)RULE GRANTED ON 10/11/1999. with CA/6602/1999 G. DWIVEDI & CO. HARISHCHANDRA D. PATIL & OR WARD-OFFICE, A-WARD SHRI R C.A. FOR DIRECTION. S. AJENDRA WALLE & ANR. In CP/354/1999 with CA/6602/1999 G. DWIVEDI & CO. HARISHCHANDRA D. PATIL & OR WARD-OFFICE, A-WARD SHRI R C.A. FOR DIRECTION. S. AJENDRA WALLE & ANR. In CP/354/1999 202 CP/377/1999 SHRI.A.R.SHAIKH M/S. JAMIYAT CO-OP.HSG.STY. SMT. RUKMINIBAI GOPAL BHOIR M/S.R.K.GHOSH & RULE GRANTED ON THANE LTD. & ORS CHANDRAKANT S. BADGUJAR 28/2/2001. FOR R.NO.1 TO 5. RAJU D. SURYAWANSHI FOR R .NOS.1 TO 5 SHRI. A. C. SHAH 203 CP/448/2000 SHRI.P.M.PATEL BARAMATI TALUKA SAKHAR KAMG THE MANAGING DIRECTOR MALEG SHRI. R. R. SALVI & A. V FOR FINAL HEARING AS PUNE AR SABHA AON & ANR . LOKHANDE FOR R.NO.1 PER COURT\'S ORDER THE ADDL. GOVT. PLEADER F DT.2/8/2001 OR R. NO. 2 ================== SHRI S.. DESHMUKH FOR R.N CP IS YET O.1 TO BE ADMITTED. with CAN/64/2005 SHRI.P.M.PATEL BARAMATI TALUKA SAKHAR KAMG THE MANG.DIRECTOR-MALEGAON R. R. SAVI & A.V.LOKHANDE C.A. FOR INJUNCTION. AR SABHA S.S.KARKHANA LTD. FOR R. NO.1 In SHRI. A.V.ANTURKAR FOR RN CP/448/2000 O.1 ADDL. GOVT. PLEADER FOR R . NO.2 WITH #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- WP/1839/1999 SHRI P.M. PATEL BARAMATI TALUKA SAKHAR KAMG THE EXECUTIVE DIRECTOR, MAL S/SHRI A.V. LOKHANDE AND NOTE : WRIT CALLING R PUNE AR SABHA EGAON S.S.K. LTD., R.R. SALVI & P ISSUED TO THE [ CAVEAT & V.P. FILED ] INDUSTRIAL COURT, PUNE ON 17/6/05 BUT R & P NOT YET RECEIVED. WITH CAW/1070/2005 SHRI. ANIL V.ANTURKAR THE MANAGING DIRECTOR, MALE BARAMATI TALUKA SAKHAR KAMG SHRI P. M. PATEL NOTE : R.NO.2 IS PUNE ( V.P.NOT FILED ) GAON SAHAKARI SAKHAR KARKHA AR SABA AND ANR. S/SHRI A.V. LOKHANDE AND SERVED BY H.D. In SHRI P.M. PATEL NA LTD. R.R. SALVI NOTICE ISSUED TO WP/1839/1999 [ CAVEAT & V.P. FILED ] R.NO.1 IS NOT RETURNED DULY SERVED/UNSERVED. ADV.FOR APPLICANT HAS FILED AFFIDAVIT OF SERVICE TAGGE HEREWITH SEPARATELY ON 6/6/05 WHERE IN HE HAS STATED THAT R.NO.1 IS SERVED.( ACKNOWLEDGEMENT FILED ) 204 CP/333/2001 SHRI RAMDAS P. SABBAN KANTILAL RATANCHAND BHANDAR STATE OF MAHARASHTRA & ORS. R.NO.5 SERVED. 1) AFFIDAVIT IN REPLY SOLAPUR I AGP FOR R.NOS.1,2 & 4. FILED BY THE SPECIAL R.NO.3 IS DELETED LAND ACQUISITION OFFICER, SOLAPUR. 2) AFFIDAVIT FILED FOR R.NO.5. 3)CP IS ADMITTED ON 18/8/2001. 205 CP/484/2001 SHRI. TEJPAL S.INGALE SANGAPPA R. KARAJANGI MAHADEO B. PATIL AND ORS. SHRI A.G. JOSHI FOR R.NO. 1)AFFIDAVIT FILED BY SANGLI M/S. MULANI AND COMPANY 7 THE ADV.FOR FOR PETITIONER SHRI A.A.KHAN FOR R.NO.7 PETITIONER (PAGING (V.P. FILED, CONSENT OBTA SHRI A.G.JOSHI FOR 1 TO 6 NOT DONE) INED) AND 9 2)AFFIDAVIT IN REPLY GOVT. PLEADR FOR R.NO.10 FILED BY THE ADV. MS. S.D. KHOT AND MAHEEN FOR R.NO.2 AND 6 IS PRADHAN FOR R.NO. 3 KEPT HEREWITH. R. NOS. 8 AND 9 ARE DELET 3)CP IS ED. ADMITTED ON 11/2/2007. 206 CP/125/2002 SHRI. RAMESH D.SONI BHARATIYA JAIN SANGHATANA A DEPUTY DIRECTOR OF EDUCATIO ADDL.GOVT.PLEADER CP IS ADMITTED ON PUNE ND ANR. N, PUNE AND ORS. FOR RESP.NO.1 TO 3 & 5 11/6/2002. #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- SMT. MINAKSHI G. KULKARNI FOR R.NO.4 R.NO.2 IS SERVED 207 CP/133/2002 SHRI S.P. THORAT JAYSINGH NARAYAN DESAI THE STATE OF MAHARASHTRA & ADDL.GOVT.PLEADER R. NOS.4 & 5 WERE PUNE ORS. FOR RES.NO.1 TO 3 PRESENT IN THE COURT (N/A FILED) ON 18/07/2003, BUT NO AFFIDAVIT IN REPLY FILED IN THIS HON'BLE COURT TILL TODAY. FOR FINAL HEARING AS PER COURTS ORDER DT. 3/6/2007. 208 CP/143/2002 M/S.M.P.VASHI & ASSOCIATE MISS. MEENA BHAGWANTRAO SAW GYANSADHANA SHIKSHAN PRASAR SMT. VARSHA PALAV RULE IS GRANTED ON KOLHAPUR S. ANT & ORS . AL MANDAL AND & ORS . FOR R.NOS.1 TO 6. 25/3/2003. ADDL.GOVT.PLEADER FOR R.7 RESPONDENTS SERVED 209 CP/193/2002 SHRI. N.V.BANDIWADEKAR SURESH LAXMAN THOMBARE ARUN RAMCHANDRA JADHAV AND ADDL.GOVT.PLEADER CP ADMITTED ON SANGLI ORS. FOR RES.NO.2 & 4 24/10/2002. R. NOS. 1 & 3 ARE FORMAL PARTIES 210 CP/242/2002 SHRI.A.S.DESAI SHRI.DAMODAR KRISHNA SALUNK RAYAT COOPERATIVE SUGAR FAC SHRI VIJAY PATIL FOR R.NO CP IS ADMITTED ON NASHIK HE & ORS. TORY LTD.& ORS. S.1 TO 22. 14/10/2002. SHRI. C. J. SAWANT FOR R. NOS. 1 TO 22 211 CP/249/2002 SHRI C.K. PENDSE MUSTANSHIR VAKHARIA JAYANT CHHAGANLAL SHAH & AN SHRI.A.M.SARAOGI BOMBAY JYOTI CHAVAN R. FOR R.NO.1 R. NO.1 IS DISMISSED. SHRI P.S.KULKARNIT FOR R. NO.2 (V.P.NOT FILED) R.NO.2 IS SERVED 212 CP/276/2002 SHRI.R.K.KULKARNI LILARAM LADHARAM LALWANI KISHINCHAND LILARAM LADHWAN MISS.K.A.SAYED 1)CP IS ADMITTED ON BOMBAY SHRI. V. V.PAI (VP FILE I I SHRI. C.N.CHAVAN FOR R. N 18/10/2002. #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- N CAN 24 OF 2004) O.1 2)R & P GOVT. PLEADDER FOR NO.2 RECEIVED. SHRI RAJESH B. PARAB FOR R.NO. 1 213 CP/281/2002 SMT. JYOTI CHAVAN MUSTANSHIR VAKHARIA JAYANT CHHAGANLAL SHAH AND M/S. BEJAI AND CO FOR R.N 1)CP IS ADMITTED ON BOMBAY ORS. O. 2 29/1/2003. SHRI. P.S.KULKARNI FOR R. 2)AFFIDAVIT IN REPLY NO.2 FILED BY THE ADV. PETITION STAND DISMISSED FOR R.NO.2. AGAINST R. NO.1 (DEAD) AS PER ORDER DT 16/10/200 6 R. NO.3 DISMISSED 214 CP/295/2002 SHRI.N.V.BANDIWADEKAR PHILOMENA ALBERT DAVID & OR THE STATE OF MAHARASHTRA & ADDL.GOVT.PLEADER FOR R. 1)AFFIDAVIT FILED BY THANE MR S. PRABHU S. ORS. NOS.1 & 2. THE ADV. FOR R.NOS.4 R.NO.4 & 5 ARE DULY & 5 IS KEPT SERVED. HEREWITH. SHRI.A.S.KOTHARI FOR R 2)CP IS ADITTED NOS.3 & 4 21/10/2002. 215 CP/368/2002 SMT. MONICA D'SOUZA ASHA RAVINDRA PARANJAPE UJWALA ATHARE (PATIL) AND A R.NO.2 IS FORMAL PARTY 1.Rule is granted on PUNE NR. SHRI. P.S.DANI (CONSENT 19.04.2006 OBTAINED) 2.AFFIDAVIT IN REPLY FILED BY R.NO.1. 216 CP/380/2002 M/S. HUMRANWALA & CO. SORAB P. ENGINEER THOMAS MATHEW & ANR. RESPONDENT NO.1 IS DEAD ADDITIONAL AFFIDAVIT BOMBAY M/S. DARU SHAH AND CO., F R. NOS.2 IS SERVED. FILED BY THE ADV.FOR OR PETITIONER PETITIONER. (V.P.FILED,CONSENT OBTAIN ED) 217 CP/463/2002 SHRI S.A.SAWANT & H.V.KOD JOHNSON ALFRED D'SOUZA & AN S.K. KADWADKAR & ORS. GOVT. PLEADER 1)AFFIDAVIT FILED BY BOMBAY E R. FOR R.NO. 7 THE ADVOCATE ON R.NOS. 2 & 3 ARE SERVED. BEHALF OF R.NOS.1 TO 6 IS KEPT HEREWITH. 2)AFFIDAVIT IN REPLY FILED BY THE ADVOCATE FOR PETITIONER IS KEPT HEREWITH. 3)RULE IS GRANTED #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- ON 19/03/2003. 218 CP/15/2003 SHRI. GIRISH S. GODBOLE SMT. SARASWATI C. MANGRULE THE STATE OF MAHARASHTRA & ADDL.GOVT.PLEADER (CP IS YET TO BE SOLAPUR ORS. FOR RESPO.NO.1 ADMITTED) R.S.ALANGE FOR R.NO.3 FOR R. NO.2 IS FORMAL PARTY. FINAL HEARING AS PER COURTS ORDER DT. 22/08/2006. 219 CP/80/2003 SHRI SURESHH S. PAKALE SHRI. ASHOK P. KALE THE CHIR., THE MODERN EDUCA SHRI. M.S.TOPKAR CP ADMITTED ON KOLHAPUR TION SOCI. ICHA. &ORS. FOR R.NO.1 & 2 5/3/2004. 220 CP/84/2003 SHRI. NITIN JAMDAR SMT. AMINA ILIAHIBAX SHAIKH UMMEED SHIKSHAN PRASARAK & ADDL. GOVT. PLEADER (FOR AFFIDAVIT IN REPLY SOLAPUR SHRI. VIJAY KILLEDAR SAMAJ SEWA MANDAL & ANR R.NO. 3) FILED FOR R.NO.3 SHRI. S. G. KUDLE FOR R.N (PAGING NOT DONE O.1 PROPERLY). R. NO.2 IS SERVED. 221 CP/86/2003 M/S. M.P.VASHI & ASS. BHAVNA HITENDRA PATEL HITENDRA LALJI PATEL AND AN R. NO.1 IS SERVED. BOMBAY R. GOVT. PLEADER FOR R.NO.2 222 CP/111/2003 SMT. POONAM BHOSALE LALITHA YUVRAJ SHELKE YUVRAJ TUKARAM SHELKE AND A P.N. JOSHI FOR R.NO. 1 AN CP ADMITTED ON NASHIK SMT. ANITA BHAKTWANI NR. D 2 20/2/2004. SHRI P.N. JOSHI FOR R.NOS BAILABLE .1 & 2 (V.P. FILED) WARRANT ISSUED TO R.NO.1 IS DULY EXECUTED. 223 CP/147/2003 MS. SMITA MANE SMT. ASHA KAILASH SHINDE THE COLLECTOR OF SATARA & O SMT. V.B.THADHANI SATARA SHRI P.S. DANI RS. FOR R.NO.3 & 4 GOVT. PLEADER FOR R.NOS.1 ,2 & 5 224 CP/159/2003 THE REGISTRAR CITY CIVIL CO LAXMIKANT M. GUJRATHI & ORS R.NOS. 3 & 5 ARE SERVED. NOTICE OF R.NO.4 IS BOMBAY URT, BOMBAY AND P.R. GUJRATHI SHRI S.B. PRABHAVALKAR FO RETURNED UNSERVED R R.NO.1 & 2 (V.P. IN AO) WITH REMARK RETIRED GOVT. PLEADER FOR R.NO.1 3 YEARS AGO. K.W. VITONDE CONNECTED AO/861/00 #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- R. NO. 1 7 2 AND AO/612/06 IS READY FOR FINAL HEARING. WITH AO/612/2006 SHRI.S.G.SURANA MAHARASHTRA HSG.& AREA DEVE PRADEEP RAMAKANT GUJARATHI SMT. USHA R. TIWARI BOMBAY LOPMENT AUTHORITY & ORS & ORS. FOR R.NO.1 SHRI S.B. PRABHAVALKAR FO R R.NOS.2 & 3 K.W. VITANDE FOR R. NO. 2 &3 With CAA/372/2001 SHRI.S.G.SURANA MAHARASHTRA HSG.& AREA DEVE PRADEEP RAMAKANT GUJARATHI C.A. FOR STAY. BOMBAY LOPMENT AUTHORITY & ANR & ORS. In AO/612/2006 WITH AO/861/2000 SHRI S.B.PRABHAVALKAR LAXMIBAI M.GUJARATHI & ANR. PRADEEP R.GUJARATHI & ORS. GOVT.PLEADER PANAJI K.W. VITONDE FOR RESP.NO.2 FOR P.NO. 1 & 2 SHRI M.C. MANE FOR R.NO.2 MS. USHA R. TIWARI FOR 1. SHRI ANANTIA IYENGAR FOR R.NO. 1. SHRI S.G. PAGE FOR With CA/8796/2000 SHRI.S.B.PRABHAVALKAR LAXMIKANT MAHADEO GUJARATHI PRADEEP R.GUJARATHI & ORS. GOVT.PLEADER BOMBAY FOR RESP.NO.2 FOR RESP.NO.2 In MS USHA R. TIWARI FOR R.N AO/861/2000 225 CP/174/2003 SHRI S.G. KUDLE DILIP MAHADEO THORAT SHRIKANT VASANT PANCHWAGH & GOVT.PLEADER FOR STATE DATE OF HEARING SOLAPUR ORS. SHRI I.M. KHAIRDI FOR R.N LETTER ISSUED TO THE O.1 (V.P. FILED) RESPDT.ON 17/2/2009. 226 CP/244/2003 SHRI. B.P. SHUKLA ANTHONY JOHN PATEL STEPHEN OSWAL ALMEIDA & ANR SMT.A.S.MALVANKAR 1)DATE OF HEARING BOMBAY . R. NO.1 IS DULY SERVED. LETTER ISSUED TO THE SHRI. M. D. PATIL FOR BMC RESPDT. FOR R. NO.2 2)CP O.R.TIWARI FOR R.NO.1 ADMITTED ON SHRI. MALWANKAR FOR R. NO 16/7/2004. .2 RESTORATION NOTICE ISSUED TO R.NOS.1 & 2 ARE SERVED. 227 CP/293/2003 SHRI. MIHIR DESAI SHASHIKANT S.PUJARI VIJAY KULKARNI AND ANR. SHRI. RAJESH S.DATAR 1)SHOW CAUSE NOTICE KOLHAPUR GOVT. PLEADER FOR R.NO.2 DULY SERVED TO #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- R.NO.1. 2)ADDL. REPLY FILED BY ADV. ON BEHALF OF R.NO.1 IS KEPT HEREWITH (PAGING NOT DONE PROPERLY). 228 CP/295/2003 SHRI.S.V.SADAVARTE MRS.MADHURA DORJE MAHARASHTRA STATE FINANCIAL M/S. M.P. REGE & CO. FOR RULE GRANTED ON PUNE COR. R.NO.1 16/06/2006. DISMISSED AGAINST R.NO.2 229 CP/304/2003 SHRI.SHRISHAIL SAKHARE BABU SATTU DHADAS INDIRABAI K.KULKARNI & ORS. ADDL. GOVT. PLEADER 1)RULE GRANTED ON SANGLI FOR R.NO. 3 TO 5 23/9/2003. R.NOS. 1 & 2 ARE ABATED. 2)AMENDMENT CARRIED SHRI S.G. DESHMUKH FOR R. OUT BY THE ADV.FOR NO. 1 AND 2 PETITIONER AS PER COURT'S ORDER DT.29/6/2009. with CAN/75/2007 MR. SHRISHAIL SAKHARE BABU SATTU DHADAS INDIRABAI K.KULKARNI & ORS. GOVT. PLEADER FOR R.NOS. CA for stay. 3 TO 5 In CP/304/2003 230 CP/397/2003 SHRI V.B. AMIN & CO. NYPHIA CORRREA & ORS. M/S. ASSOCIATED ESTATE DEVE SHRIM.S.MHAMBRE AGP FOR 5 RULE GRANTED ON BOMBAY LOPMENT CORPOR. &ORS. SHRI. TEJAS D. DESHMUKH F 24/1/2006. OR R. 1 TO 4 WITH AO/355/2004 M/.S B. AMIN & CO. NYMPHIA CORREA & ORS. M/S. ASSOCIATED ESTATE DEVE TEJAS DESHMUKH FOR R. NOS BOMBAY SHRI ATUL G. DAMLE FOR AP LOPMENT COROPARATION & ORS. .1 & 2 PELLANTSNOS.1 TO 4 SHRI TEJAS DESHMUKH FOR R (V.P. FILED, CONSENT OBTA .NOS.1 & 2 INED) WITH CP/424/2004 M/S. B. AMIN & CO., NYPHIA CORREA AND ORS. M/S. ASSOCIATED ESTATE DEVE GOVT.PLEADER FOR R.NO.5 RULE IS GRANTED ON BOMBAY LOPMENT CORPORATION AND ORS SHRI.TEJAS D.DESHMUKH FO 5/5/2005. . R R.NOS.1 TO 4 231 CP/50/2004 SHRI. SADASHIV G.DESHMUKH VASANTRAO NAMDEO JADHAV & GOVIND LAXMAN PUJARI & ORS. SHRI. DILIP BODKE FOR R N CP IS ADMITTED ON SOLAPUR ORS. OS. 1 TO 5 18/1/2006. SHRI SHRIKANT YADAV 232 CP/51/2004 SHRI. PRAFULL B.SHAH DNYANOBA NATHU PHUGE AND OR PRITHIVIRAJAN, G.M.,INDIAN SHRI.A.H.PALEKAR A.G.P. 1) AFFIDAVIT IN REPLY #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- PUNE S. ORDINANCE FACTORIES S.S.SARKER FOR R.NO. 1 TO FILED BY GOVT. 4. PLEADER FOR R.NO.1 & GOVT. PLEADER FOR R. NO. 5. 2) 5 80% AMOUNT DEPOSITED SHRI S.S. SARKAR FOR R.NO AS PER COURT'S ORDER .1 TO 4 DT. 06/04/2006. 3)RULE GRANTED ON 15/3/2005. 4)C.P. NO.301/2003 IS KEPT HERWITH. AS PER COURT'S ORDER DT. 31/01/2004 (PENDING FOR ADMISSION) WITH CP/301/2003 SHRI.PRAFULL B.SHAH DATTATRAYA DAGDU PHUGE & OR YOGENDRA NAREN & ORS. SHRI S.S. SARKAR CP IS YET TO BE PUNE S. R.NOS.4 & 5 ARE DULY SERV ADMITTED. ED 233 CP/137/2004 RAJESH PRATAP BEHERE(CONS ABID KURBAN HUSSAIN DARUWAL THE STATE OF MAHARASHTRA AN SHRI. SUDHIR PRABHU FOR R CP ADMITTED ON RAIGAD ENT OBTAINED) A D ORS. .NO.2 28/11/2006. GOVT. PLEADER FOR R.NO. 1 AND 3 234 CP/248/2004 SHRI. M.P.VASHI ROMA K. SALUJA THE NASHIK ST.XAVIER'S SOCI SHRI. P. F. FREDERICK FOR NASHIK ETY AND ORS. R. NOS.1 TO 4 A.G. KOTHARI FOR R. NO. 1 & 2 235 CP/279/2004 SHRI. PARAS KUHAD & ASSO. THE BANK OF RAJASTHAN LTD. GTCL MOBILE-COM TECHNOLOGY SHRI BHAVESH PARMAR CP IS ADMITTED ON BOMBAY LTD. & ORS. FOR R.NOS.1 TO 8 (V.P.FIL 17/8/2008. ED) 236 CP/280/2004 SHRI.NIRANJAN P.SHIMPI JETHAMAL MOHANLAL KHIVANSAR UNION OF INDIA & ANR. R. NOS. 1 & 2 ARE SERVED. FOR FINAL HEARING AS PUNE A PER COURT'S ORDER DT.12/3/2010. 237 CP/293/2004 SHRI.N.V.BANDIWADEKAR MADHUNATH BABURAO TAMBOLI R.C.JOSHI & ORS. GOVT. PLEADER FOR R.NOS.1 SATARA TO 3 (N/A FILED) 238 CP/389/2004 SHRI.A.V.CHATUPHALE PANDURANG BALU TAKAVE & ORS MADHUKAR KOKATE & ORS. SHRI A.A. GARGE FOR R.NO. RULE IS GRANTED ON #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- PUNE . 1 10/1/2006. GOVT. PLEADER FOR R.NOS.2 TO 4 239 CP/403/2004 SHRI O.P. SINGH RAMESHWAR B. VISHWAKARMA SUDHAKAR SHARMA (PUPPY) SHRI R.SATHYANARAYANAN BOMBAY 240 CP/436/2004 SHRI R.P. LOTE BABURAO JAYARAM DHANU AND O NARROTTAM JANARDHAN PATIL A SHRI PRASANNA TARE FOR R. FOR FINAL HEARING AS BOMBAY RS. ND ORS. NOS.3 & 4. PER COURT'S ORDER SHRI K.N.KORE FOR 2 TO 4 DT.6/5/2005. R.NO.1 WAIVE SERVICE 241 CP/446/2004 SHRI.M.V.LIMAYE VIDYA D.KORGAONKAR R.M.SHINGRE-SECRETARY SHRI GOVT. PLEADER FOR R.NO.3 CP IS ADMITTED ON THANE SAIRAM EDUCATION SOCIETY AN (NA FILED) 21/11/2006. D ORS. R. NOS. 1 & 2 ARE SERVED. 242 CP/458/2004 SHRI ANIL SUBRAMANIAN (V. HARIHARRAO PANDURANGRAO PAT THE CHIEF OFFICER AND ANR. SHRI. S. M. OAK FOR R.NOS CP IS ADMITTED ON SOLAPUR P. FILED, CONSENT WARDHAN . 1 & 2 11/1/2007. OBTAINED) 243 CP/9/2005 MS.SEEMA SARNAIK SARVA SHRAMIK SANGH NANDAKUMAR VADRANE AND ORS. SHRI DUSHYANT PUREKAR FOR CP IS ADMITTED ON SANGLI R.NOS.2 TO 4. 10/3/2005. SHRI A.H. PALEKAR, AGP FO R R.NO.1 SHRI P.A. GOKHALE FOR R.N O.2 & 3 (V.P.NOT FILES). R.NO.5 IS DELETED AS PER ORDER DT.24/1/05 WITH CP/18/2005 MS. SEEMA SARNAIK PANDURANG VISHNU SANDAGE AN NANDAKUMAR VADRANE AND ORS. DUSHYANT PUREKAR FOR R.NO 1)RULE IS GRANTED ON SANGLI D ORS. .3 10/3/2005. SHRI.A.H.PALEKAR 2)NOTICE OF SHRI DUSHYANT PUREKAR FOR RULE ISSUED ON R.NO.3 R.NO.1 RECEIVED BACK R.NOS.2 & 3 ARE SERVED UNSERVED WITH REMARK 'NOT FOUND AT GIVEN ADDRESS'. WITH CP/301/2000 MS. SEEMA SARNAIK SARVA SHRAMIK SANGH AND ORS S.Y.SHUKLA AND ORS. ADDL.GOVT. PLEADER RULE GRANTED ON SANGLI . FOR R.NO. 1 8/1/2001. SHRI.V.P.MALVANKAR FOR R.NO.1 #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- (V.P.NOT FILED) SHRI. RAJESH P. BEHERE FOR R. NO. 2 & 3 244 CP/44/2005 N.J.PATIL. SHRI BASAVRAJ SHIVSHANKAR U SHRISHAIL REVANSIDHA KARAND SHRI.SUGANDH B. DESHMUKH SOLAPUR MBARJE AND ANR. E AND ORS. FOR R.NO.1 R.NO.1 IS SERVED 245 CP/54/2005 SHRI R.G.KETKAR. SHRI NITIN SHRIRANG MUDALGI THE STATE OF MAHARASHTRA AN SUGANDH B. DESHMUKH FOR R CP IS ADMITTED ON SATARA SHRI R.M. PETHE KAR AND ORS. D ORS. .NO.4 20/11/2006. ASST.GOVT.PLEADER FOR R.N O.1 TO 3 SHRI SUGANDH B. DESHMUKH FOR R.NO.4 NOTICE SERVED TO R.NO.4 246 CP/64/2005 SHRI MOHAN PUNGLIYA. SHRI GIRDHARILAL DAULATRAM SHRI BHASKAR NATHUJI DHIKLE SHRI RAMESH JAIN & MRS. K CP IS ADMITTED ON NASHIK SACHDEV AND ANR. , AND OTHERS. USUM JAIN 16/9/2005. FOR R.NOS. 1 TO 3 1)AFFIDAVIT IN REPLY (V.P. FILED) FILED BY THE ADV.FOR R.NO.3. 247 CP/75/2005 SHRI M.S.LAGU. SEETARAM BHIKAJI KAD AND OR SHRI PRABHAKAR DESHMUKH AND SHRI V.S. GOKHALE FOR RES PUNE S. ANR. PDT.(V.P. NOT FILED) RESPONDENT SERVED 248 CP/95/2005 NAVNEET KHOSLA(IN PERSON) NAVNEET KHOSLA MRS S.V. ADSULE AND OTHERS GOVT. PLEADER FOR R. NO.3 CP IS ALEADY THANE SHRI. A.R.PATIL FOR R. NO ADMITTED. S. 1 & 2 SHRI K.H. HOLAMBE PATIL F OR R.NOS.1 & 2 (V.P. FILED) 249 CP/101/2005 SHRI. MANOJ MHAMBRE M/S. GOVINDRAM BROTHERS P. 1) SHRI. DEVKINANDAN B. JOS SHRI.S.S.DUBE AND N.S.DUB AFFIDAVIT-IN-REPLY BOMBAY LTD. HI AND ORS. E FOR R.NO.1 FILED FOR R.NO.2 S.A.SAWANT FOR RESPONDENT (PAGING NOT DONE NO.2 PROPERLY). SHRI.CHETAN AGARWAL FOR R .NO.3 250 CP/122/2005 BALKRISHNA D.JOSHI SHANKAR LAXMAN AMBILDHOK (J PANDURANG DNYANU PATIL SHRI P.D. DALVI FOR RESP S.A. NO.454 OF 2004 #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- KOLHAPUR ADHAV) DT. (V.P.FILED) IS TAGGED HEREWITH RESPONDENT DULY SERVED AS PER COURTS ORDER DT. 21.06.2006 WITH SA/454/2004 SHRI. BALKRISHNA D. JOSHI SHANKAR LAXMAN AMBILDHOK (J PANDURANG DNYANU PATIL & AN SHRI P.D. DALVI FOR R.NO. (S.A. IS READY FOR KOLHAPUR ADHAV) R. 1 FINAL HEARING) R. NO.2 IS SERVED. With CAS/1046/2004 SHRI. BALKRISHNA D. JOSHI SHANKAR LAXMAN AMBILDHOK (J PANDURANG DNYANU PATIL & A SHRI P.D. DALVI FOR R.NO. C.A. FOR STAY KOLHAPUR R. NO.2 IS SERVED. ADHAV) NR. R. NO.2 IS SERVED. In SA/454/2004 With CAS/1047/2004 SHRI. BALKRISHNA D. JOSHI SHANKAR LAXMAN AMBILDHOK (J PANDURANG DNYANU PATIL & AN SHRI. P.D. DALVI FOR R.NO C.A. FOR ADDITIONAL KOLHAPUR R. NO.2 IS SERVED. ADHAV) R. R. NO.2 IS SERVED. EVIDANCE In SA/454/2004 251 CP/141/2005 SHRI P.K.HUSHING. KALAWATIBAI SOMNATH KAMBLE( NANASAHEB LAXMAN WALWEKAR A R.D. SURYAWANSHI FOR R.NO Praecipe dt.18/4/07 PUNE DEAD) BY L.R\'S. PRAKASH SO ND ORS. .1 filed by Adv.for MNATH KAMBLE AND ORS. SHRI. S.A.RAJESHIRKE FOR R.NO.1 R. NO.1 Mr.S.A.Rajeshirke R. NOS. 2 & 3 ARE SERVED for withdrawal of THROUGH ADV. NOTICE his appearance. R. NO.1 IS SERVED. 252 CP/147/2005 UMESH R.MANKAPURE SHRI JAYESH D.JHAVERI (HUF) KHUSHMAN CO-OP. HSG. SOC. L RESPONDENT SERVED. 1)CP IS ADMITTED ON BOMBAY TD. SHRI I.R. LADIWALA FOR RE 25/9/2005. SPONDENT 2)ADV.FOR (V.P. FILED) PETITIONER FILED AFFIDAVIT-IN-REJOINDE R. 253 CP/167/2005 SHRI. KISHORE SHETTY SHRI. MOHAMMED AYUBYUDDIN M 1)THE MUNICIPAL CORPORATION MS. NISHA DABHADE FOR R. FOR FINAL HEARING AS BOMBAY SHRI SANDEEP R. WAGHMARE ALIK OF GR. MUMBAI AND ORS. NO.1 PER COURT'S ORDER FOR PETITIONER SHRI. A.A. BHOR DT.17/7/200 (CONSENT NOT OBTAINED) ================= 1)C.P. IS YET TO BE ADMITED. 2)AFFIDAVIT IN REPLY FILED BY THE ADVOCATE FOR R.NO.1 (PAGING NOT DONE PROPERLY) 254 CP/195/2005 M/S.V.DESHPANDE AND CO. THE JANAKALYAN SAHAKARI BAN ASHIK WOLLEN MILLS LTD. AND M/S. MADEKAR AND CO., FO #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 K LTD. AND ANR. ORS. R R.NO. 1 AND 3 M/S. BHAISHANKAR KANGA FO R R.NOS. 1 TO 3 255 CP/207/2005 SHRI UDAY P.WARUNJIKAR MS. SUNITA CHATURSINGH BHAT STATE OF MAHARASHTRA AND OR GOVT. PLEADER FOR R. NOS. 1)FURTHER AFFIDAVIT KOLHAPUR S. 2 & 3 FILED FOR R.NO.3 IS (N/A FILED) KEPT HEREWITH. R.NO.3 IS SERVED 2)ADDITIONAL AFFIDAVIT FILED BY THE ADV.FOR PETITIONER. 3)C.P.IS ADMITTED AGAINST R.NO.3 AS PER COURT'S ORDER DT.19/4/2006. 256 CP/250/2005 SHRI.UDAY WARUNJIKAR (CON M/S. FIRDOS APT. CHS LTD., SHRI AZIZ ABDULLA CHUNAWALA SHRI. M. M. VASHI FOR R.N BOMBAY SENT OBTAINED) O.1 V.P.FILED (V.P. FILED) RESPONDENT SERVED with CAN/76/2008 MR. UDAY P. WARUNJIKAR M/S. FIRDOS APT. CHS LTD., SHRI AZIZ ABDULLA CHUNAWALA CAN FOR FIXING THE EARLY DATE OF In HEARING. CP/250/2005 (CP IS READY FOR FINAL HEARING) 257 CP/258/2005 SHRI.NEEL HELEKAR SHRI.BALKRISHNA S. SHINDE SHIVAJI ANNASAHEB ATIGRE AN GOVT. PLEADER FOR R.NO.5 1)CP IS ADMITTED ON KOLHAPUR D OTHERS (N.A. FILED) 5/12/2006. SHRI. SACHIN MANALE FOR R 2)AFFIDAVIT-IN-REPLY . NO.1 FILED FOR R.NO.5 IS R. NOS. 2 TO 4 ARE SERVED KEPT HEREWITH. . 258 CP/280/2005 SHAIKH NASIR MASIH MORESHWAR V. PATIL Y.E.REDDY, PRESIDENT AIR-IN ANUPAMA B. SHAH FOR R.NO. 1)CP IS ADMITTED ON BOMBAY DIA STAFF COLONY PRESIDENT 1 TO 3 3/5/07. AND ORS. SHRI. M. D. NAIK FOR R. N 2)BAILABLE OS.4 & 5 WARRANT ISSUED MS ANUPAMA B. SHAH FOR R. AGAINST R.NO.1 & 3 NOS.1 TO 3 (V.P. FILED) IS DULY EXECUTED AND ORDER OF ISSUING. BAILABLE WARRANT AGAINST R.NOS.1 TO 3 #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- IS SET ASIDE AS PER ORDER DT.12/9/2007. 259 CP/291/2005 PANKAJ S. SHAH RUPESH KIRTI PARMAR AND ORS PARASMAL V. JAIN AND ORS. R. NOS. 1 TO 27 ARE SERVE 1)CP IS ADMITTED ON BOMBAY . D. 7/10/05. CONTEMNOR NOS. 1 & 2 ARE 2)AS PER SERVED. COURT'S ORDER DT.17/7/07 B/W CANCELLED. 260 CP/300/2005 MS. JYOTI CHAVAN SOU. ALKA @ SHASHIKALA PADM SHRI MURLIDHAR PRABHAKAR DI RAM AND CO FOR R.NO. 6, 7 CP IS ADMITTED ON NASHIK MR. M.B. SHIRSAT FOR PETI AKAR JOSHI XIT AND ORS. , AND 9 27/7/2006. TIONER P.N. JOSHI FOR R.NO. 1,2, 4, AND 5 GOVT. PLEADER FOR R.NO. 1 0 TO 12 AND 14 TO 16 R. NO. 3 IS REFUSE TO ACC EP, TREATED GOOD SERVICE. R. NO. 13 IS SERVED SHRI C.G.GAVNEKAR FOR R.6 & 9-CONSENT NOT OBTAINED SHRI C.G. GAVNEKAR FOR R. NO.8 (V.P. FILED) 261 CP/310/2005 SHRI.A.P.REGE SHRI.DWARKANATH PANDURANG B SHRI.RAJARAM S. OHOL SINCE SHRI R.D. MISHRA FOR R.NO BOMBAY HOIR DECEASED BY LEGAL HEIRS 1-A .2 (V.P. FILED) ) SMT.INDUBAI RAJARAM OHOL 262 CP/341/2005 MR. KIRIT J. HAKANI FOR M/S.RAJDEEP APARTMENTS CO-O 1. SMT. ARUNA D. JAYANT AND B.R. ZAVERIJ R.NO. 1 TO 3 CONT.PETITION IS BOMBAY PETITIONER P.HSG.SOCIETY LTD. OTHERS SHRI VAIBHAV A. SUGDARE F ADMITTED ON MR. N.R. BUBNA FOR PETITI OR R.NOS.1 TO 3 09/07/2007. ONER (CONSENT OBTAINED, V.P. F ILED) 263 CP/351/2005 PRAKASH MAHADIK TRANSPORT AND DOCK WORKERS OIL AND NATURAL GAS CORPORA DIVYA SHAH ASSOCIATE FOR CP IS ADMITTED ON BOMBAY UNION TION LTD. AND ORS. R.NO. 1 TO 4 8/9/2006. M/S. GOBINDRAM D.TALREJA & ASSO. FOR R.NOS. 1 TO 4 M/S DIVYA SHAH & ASSOCIAT ES FOR R.NOS.1,3 & 4 WITH CP/352/2005 PRAKASH MAHADIK TRANSPORT AND DOCK WORKERS OIL AND NATURAL GAS CORPORA DIVYA SHAH & ASSO. FOR R. CP IS ADMITTED ON #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- BOMBAY UNION TION LTD. AND ORS. NOS.1,3 & 4 4/7/07. M/S.GOBINDRAM D. TALREJA AFFIDAVIT FILED BY & ASSO. R.NOS.1 TO 4 ADV.FOR R.NO.1. WITH CP/353/2005 PRAKASH MAHADIK TRANSPORT AND DOCK WORKERS OIL AND NATURAL GAS CORPORA M/S DIVYA SHAH & ASSO. FO CP IS ADMITTED ON BOMBAY UNION TION LTD. AND ORS. R R.NOS.1,3 & 4 4/7/07. M/S.GOBINDRAM D. TALREJA AFFIDAVIT & ASSO. R.NOS.1 TO 4 FILED BY THE ADV.FOR R.NO.1. WITH CP/354/2005 PRAKASH MAHADIK TRANSPORT AND DOCK WORKERS OIL AND NATURAL GAS CORPORA M/S. GOBINDRAM D. TALREJA CP IS ADMITTED ON BOMBAY UNION TION LTD. AND ORS. FOR R.NOS. 1 TO 4 4/7/07. DIYA SHAH ASSOCIATES FOR AFFIDAVIT R.NOS.1&4 FILED BY THE ADV.FOR DIVYA SHAH ASSOCIATES FOR R.NO.1. R.NO. 3 M/S DIVYA SHAH & ASSOCIAT ES 264 CP/361/2005 SHRI.R.P.SINGH SHRI.JAGDISH C. SHARMA BURJOR AREDESHAR MISTRY AND D.R.SHAH FOR R.NOS. 5 TO 1)C.P. IS ALREADY BOMBAY OTHERS 7 ADMITTED ON M.R. YADAV FOR R.NO. 2 AN 7/9/2006. D 3 2)AFFIDAVIT IN MS DARSHANA SINGH FOR R.N REPLY FILED BY THE OS.1 TO 4 ADV.FOR R.NOS.1 & 4 (PAGING NOT DONE PROPERLY) 265 CP/362/2005 SHRI.S.G.KUDLE BALASAHEB BABURAO SHINDE SHRI MINAZ GANI MULLA AND A SHRI S.S. PATWARDHAN FOR 1)GOVT.PLEADER FILD SOLAPUR NOTHER R.NO. 1 AFFIDAVIT-IN-REPLY GOVT. PLEADER FOR R.NO. 2 FOR RESPDT. TO 4 NA FILED 2)CP IS ADMITTED ON 09/10/2007. 266 CP/366/2005 SHRI NITIN P. DESHPANDE F SHRI.TANAJI LAXMAN BHUJBAL SHRI.NETAJI LAXMAN/NAMDEO B SHRI ABHAY KUMAR APTE FOR CP ADMITTED ON PUNE OR PETITIONER HUJBAL AND ANOTHER R.NO.1 (V.P. FILED) 23/11/2006. (V.P. FILED, CONSENT OBTA INED) 267 CP/369/2005 SHRI.H.S.SHREEPAD MURTHY DENNIS PHILLIP D\'SOUZA MABLE IVY MIRANDA AND OTHER M/S. CHITNIS WAITHY FOR R RULE GRANTED ON BOMBAY S .NO.4 23/4/2009. R.NOS.1 & 2 ARE DELETED. R.NO.5 IS SERVED BY HAND DELIVER THROUGH G.P. #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- MR. THOMAS ALMEIDA FOR R. NO. 3 268 CP/11/2006 S.G.KUDLE THE PRESIDENT,DNYANSAGAR SH SHRI.SIDDHARAM SATLINGAPPA SHRI. I .M.KHAIRDI FOR R. CP ADMITTED ON SOLAPUR IKSHAN PRASARAK MANDAL AND MHETRE AND OTHERS NO. 1 18/6/06. BAHUUDESHIYA SANSTHA GOVT. PLEADER FOR R. NOS. 1)AFFIDAVIT IN 2 TO 4 REPLY FILED BY THE ADV. FOR R.NO.1 (PAGING NOT DONE PROPERLY) 2)AFFIDAVIT IN REJOINDER FILED FOR PETITIONER (PAGING NOT DONE PROPERLY) 269 CP/44/2006 A.M.JOSHI MRS.NILIMA SHIVAJI JADHAV STATE OF MAHARASHTRA AND OT GOVT. PLEADER FOR R. NO. CP ADMITTED ON PUNE HERS 1. 8/11/2006. R. NO.4 IS SERVED. DATE OF SHRI. M. S. LAGU FOR R.NO HEARING LETTER .3 & 4 ISSUED TO RESPDT.BY R.NO.2 IS SERVED. R.P.A.D.(A.D.NOT RECEIVED) 270 CP/73/2006 V.M.PARKAR NICHOLAS EMPLOYEES UNION NICHOLAS PIRAMAL INIDA LTD HARESH MEHTA AND CO. FOR CP ADMITTED ON BOMBAY R. NOS.1 TO 3 4/11/06. EXEMPTION (V.P. FILED FOR R.NOS.1 T OF PERSONAL O 3) APPEARANCE OF R.NO.3 AS PER ORDER DT.1/8/07. 271 CP/91/2006 M/S.M.P.VASHI AND ASSO. MAHENDRA PRASAD MISHRA SHRI.BHAYANDAR KELVANI MAND GOVT. PLEADER FOR R.NOS. THANE AL AND OTHERS 4 & 5 SHRI. DEVENDRA AITWADI, F OR R.1 TO 3 WITH CP/113/2006 SHAIKH NASIR MASIH JAINATH PRAJAPATI SHRI.SHASHIKANT RATILALAL S SHRI.MANDAR LIMAYE WITH D THANE HAH AND OTHERS EVENDRA AITWADE, R.1 & 2 GOVT. PLEADER FOR R.NOS. 3 & 4 272 CP/98/2006 SUGANDH B. DESHMUKH FOR P SHRI.MOHD KHALID MUKHTA AHM THE STATE OF MAHARASHTRA AN GOVT.PLEADER FOR R.NO1 (N #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- THANE ETITIONER ED SHAIKH D OTHERS .A. FILED) (CONSENT OBTAINED) SHRI. R. S. APTE FOR R. N OS. 2, 4 & 5 SHRI N.R. BUBNA FOR R.NO. 6. 273 CP/144/2006 N.J.D'MONTE MOHAN IGNATIUS ROCHE AND AN MUNICIPAL CORPORATION OF GR GOVT. PLEADER FOR RES. NO RULE GRANTED ON BOMBAY OTHER EATER BOMBAY AND OTHERS . 8 27/6/2006. SHRI. G. V. PANDYA FOR R. NOS. 5 & 6 SHRI A.J.BHOR FOR R.NO.1 TO 4 R.N.5 AND 6 SERVED. R. NO.7 IS DECEASED 274 CP/153/2006 MR. MANDAR LIMAYE MS. SUMAN W/O. DHAIRYA SHAN 1. K.A.DHYANI, PRESIDENT A S.C. TIWARI AND S.Z. CHOU CP IS ADITTED ON THANE KAR SINGH ND OTHERS DHARY FOR R.NO. 1 28/9/06. SHRI SUHAS MANOHAR OAK FO AS PER R R.NO.3 COURT'S ORDER R. NO. 2 SERVED. DT.17/9/07 ADV. FOR GOVT. PLEADER FOR R.NO.4 PETITIONER NOT FILE (N/A FILED) ANY REPLY TILL M/S. CHATURVEDI AND ASSO TODAY. CIATES FOR R.NO. 3 275 CP/162/2006 SMT. SMITA GAIDHANI SHRI. SANJAY CHANDRABHAN GA SHRI. RAMCHANDRA JADHAV GOVT. PLEADER FOR RESPOND NASHIK IKWAD NET 276 CP/182/2006 DINESH W. BHOSLE SHRI.BHASKAR EKNATH PATIL THE CHAIRMAN AND OTHERS A.M. JOSHI FOR R.NOS 1 TO SOLAPUR 3 (V.P. FILED) 277 CP/187/2006 M.M.VASHI SHANKAR SAHADEV WAGHMARE UNIVERSITY OF BOMBAY AND OT GOVT. PLEADER FOR R.NO. 3 1)AFFIDAVIT FILED BY BOMBAY HERS R. NOS. 1 & 2 ARE SERVED GOVT.PLEADER IS KEPT THROUGH ADV. NOTICE. HEREWITH. MR. MADHAV JAMDAR FOR R.N 2)ADDITIONAL O. 4 AND 5 AFFIDAVIT FOR R.NO.5 SHRI R.A. RODGRIGUES FOR FILED BY ADV. R.NOS.1 & 2 with CAN/99/2007 SHRI MADHAV J. JAMDAR MR. VITHALRAO M. JADHAV AN SHRI SHANKAR SAHADEV WAGHMA SHRI. R.A.RODRIGUES FOR R APPLICANTS TO D ANR RE AND ORS .NOS. 1 & 2 EXEMPTED WHEN THE #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- In GOVT. PLEADER FOR R.NO. 3 ABOVE C.P. TAKEN UP CP/187/2006 FOR HEARING. 278 CP/192/2006 MS BINA DHOLAKIA NAGNATH AMBADAS SHINDE KURUDWADI MUNICIPAL COUNCIL SHRI BALKRISHNA D. JOSHI CP IS ADMITTED ON SOLAPUR FOR R.NO. 2 7/9/06. SHRI AVINASH FATANGANE FO R R.NOS.1 & 2 (V.P. FILED) 279 CP/199/2006 SMT. JYOTI CHAVAN SHRI GOVIND BAPU POTLE CITY INDUSTRIAL AND DEVELOP SHRI R.P. JOSHI AND S.S. 1)COMMISSIONER\'S THANE MENT CORPORATION GAVDE FOR R.NO. 4 TO 6 REPORT MARKED \'X\' SHRI G.S. HEGDE & ASSO. F IS KEPT HEREWITH. OR R.NO.1 2)COPY OF THE SHRI B.D. JOSHI FOR R.NOS COMMISSIONER\'S .2 & 3 REPORT SUPPLIED TO R.NOS.1 TO 6 ARE SERVED THE ADV.FOR SHRI A.G. DAMLE FOR R.NO. PETITIONER. 4 (V.P. FILED, CONSENT OBTAINED) 280 CP/201/2006 SMT Y.E. TAVAIRIA M/S MAZAGAON GLOBAL CO-OP. COMMERCIAL CONSTRUCTIONS BU M/S TAHER AND CO., FOR RE AFFIDAVIT FILED BY BOMBAY HOUSING SOCIETY LTD., ILDERS AND DEVELOPERS SPONDNET THE ADV. FOR R.NO.4 NOS. 1 TO 6 (VP FILED) (PAGING NOT DONE PROPERLY). 281 CP/202/2006 D.B. SAWANT NANDLAL BASUDEO MISHRA SHRI BALU GANAPT DAVARI AND SHRI S.K. PISE AND A.H. D AFFIDAVIT FILED BY BOMBAY ORS AS FOR R.NO. 3 R.NO.3. BAILABLE WARRANT DULY EXE CUTED AGAINST R.NO.3 CP STAND DISMISSED AGAINS T R.NOS.1 & 2 MR. N.B. KHAN FOR R.NO. 3 282 CP/204/2006 NARENDRA V. BANDIWADEKAR SMT. VANDANA VITHOBA SHRIVA SHRI SUMEET MALLIK GOVT. PLEADER FOR R.NO. 1 RAIGAD RDHANKJAR AND 2 MISS DEEPA MATWANKAR FOR R.NO. 3 283 CP/206/2006 DSK LEGAL DR. HARISH PANCHAL SABDEEP R. MAKHECHA GAURI K. JADHAV FOR R.NO. AFFIDAVIT OF SERVICE BOMBAY LEGASIS PARTNERS FOR PETI 1 FILED BY THE ADV.FOR #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- TIONER (V.P. FILED) PETITIONER (RESPDT.SERVED) AKNOWLEDGEMENT GIVEN) 284 CP/217/2006 I.M. KHAIRDI KADADI VIRSHAIV DHARMADAYA SHRI SANGMESHWAR EDUCATION SUREL S. SHAH FOR R.NO. 1 CP ADMITTED ON SOLAPUR ` NIDHI SOCIETY AND ORS TO 3 31/8/06. 285 CP/218/2006 K.S. DEWAL SHRI. LAXMAN VASUDEO KULKAR M/S RAJASHREE ENTERPRISES A SHRI. SACHIN DHAKEPHALKAR CP IS ADMITTED ON THANE (V.P. FILED IN CAN 9/07) NI ND ORS FOR R. NO.1 3/10/2006. SHRI. D.R.SHAH FOR R.NO.2 TO 6 SHRI S.U. DHAKEPHALKAR FO R R.NOS.7 TO 12 with CAN/9/2007 SHRI K.S. DEWAL SHRI. LAXMAN VASUDEO KULKAR M/S RAJASHREE ENTERPRISES A SHRI S.U.DHAKEPHALKAR FOR C.A. FOR ADDING PARTY NI ND ORS R.NO. 7 TO 12 AND AMENDMENT IN CP In SHRI. D.R.SHAH FOR R. NOS NO.218 OF 2006. CP/218/2006 . 1 TO 6 DATE OF SHRI. S.V. DHAKEPHALKAR F HEARING LETTER OR R.NO.1 ISSUED ON 06/09/2008 TO R.NOS.1 TO 12 BY R.P.A.D. (ACKNOWLEDGEMENT NOT RECEIVED) 286 CP/223/2006 N.J. PATIL SHRI VINODRAO RAVSO SHINDE THE SPECIAL LAND ACQUISITIO GOVT. PLEADER FOR R.NO. 1 1) ADV. FOR KOLHAPUR N AND ORS TO 6 PETITIOENR CARRIED P.D. DALVI FOR R.NO. 7 OUT THE AMENDMENT AS PER COURTS ORDER DT. 24/07/2007 (I.E.ADDED R.NO.7) 2) ADV. FOR PETITIOENR PAID COST OF RS.3,000/- TO R. NO.7 (RECEIPT GIVEN BY THE ADV. FOR PETITIONER) KEPT IN II PART. 3) AS PER COAURTS ORDER DT. 24/07/2007 AGP NOT FILE AFFIDAVIT IN REPLY. 4) CP 224 OF 2006 KEPT A/W THIS MATTER. #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- WITH CP/224/2006 N.J. PATIL SHRI CHANDRASERI SHANKARRAO THE SPECIAL LAND ACQUISITIO GOVT. PLEADER FOR R.NO. 1 1) AS PER COURTS KOLHAPUR SHINDE AND ORS N TO 6 ORDER DT. 24/07/2007 P.D. DALVI FOR R.NO. 7 ADV. FOR PETITIOENR CARRIED OUT THE AMENDMENT (I.E. DELETE THE R. NO.7) 2)ADDL.GOVT. PLEADER HAS NOT FILE THE REPLY OF AFFIDAVIT. 3) TIME GRANTED TO PAID COST WITHIN FOUR WEEKS. ADV. FOR PETITIONER NOT INFORM COST PAID OR NOT. 287 CP/226/2006 SUO MOTU HIGH COURT ON ITS OWN MOTIO 1)SHRI.MINTU SADHUSINGH HAN MISS. ASHA M. BHAMBWANI F 1)AFFIDAVIT FILED FOR BOMBAY N SPAL AND ANR OR R.NO. 1 & 2 R.NO.1 AND ON BEHALF OF R.NO.2 IS KEPT HEREWITH. 2)C.P. ADMITTED ON 28/11/06. 3)ZEROX COPY OF PAPERS IN S.A. 301/03 IS KEPT HEREWITH. 288 CP/241/2006 SAGAR JOSHI SMT. HEMANTI HEMACHANDRA TA SHRI HEMACHANDRA BHAGVAN TA GOVT. PLEADER FOR R.NO. 2 CP IS ADMITTED ON BOMBAY LEKAR LEKAR PRATAP PATIL,ADV. APPOINT 23/3/2007. ED AS AMICUS CURIAE R.NO.1 SERVED PERSONALLY 289 CP/244/2006 V.P. SAWANT FOR PETITIONE SHRI.NIVRUTTI GOVIND DODKE THE STATE OF MAHARASHTRA AN SHRI. G. S. GODBOLE FOR R CP ADMITTED ON PUNE R DECED THROUGH HIS LEGAL HEI D OTHERS .NO.5 29/8/2007. SHRI S.S. KULKARNI R WIFE SUSHILABAI NIVRUTTI GOVT. PLEADER FOR R. NOS. SHRI V.P. SAWANT 1 TO 4 290 CP/254/2006 B. AMIN AND CO., THE NEW INDIA CO-OPERATIVE HEENA NARENDRA PATEL AND OR KIRIT J. HAKANI FOR R.NO BOMBAY HOUSING SOCIETY LTD., S . 1 GOVT. PLEADER FOR R.NO 2 291 CP/260/2006 VISHWASRAO S. DEOKAR SHRI BALU TAKARAM BHOR AND STATE OF MAHARASHTRA MUMBA MANDAR LIMAYE FOR R.NO. 5 #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- RAIGAD JAY AND CO., FOR 1 TO 9 ORS I AND ORS AND 6 GOVT. PLEADER FOR R.NO. 1 TO 4 292 CP/271/2006 SHRI T.S. INGALE HIRABAI P. PATIL, SINCE D/H THE STATE OF MAHARASHTRA AN GOVT. PLEADER FOR R.NO. 1 1)CP IS ADMITTED ON KOLHAPUR SMT. PARVATI SHIVRAM PATIL D ORS TO 4 16/8/06. AND ORS., 2)AFFIDAVIT IN REPLY FILED FOR R.NO.2 & 4. 293 CP/328/2006 MULLA AND MULLA AND CBC M/S. VOLTAS LIMITED SUKUMARAN RAGHAVAN PANNICKE SHRI. S. G. KARANDIKAR 1)RULE GRANTED ON THANE R (V.P. FILED) 29/6/07. 2)NOTICE ISSUED TO THE RESPONDENT ON 7/7/2007 IS SERVED PERSONALLY. 294 CP/375/2006 M/S SANJAY UDESHI & CO. CONSTRUCTION EMPLOYEES UNIO M/S. RAVALGON SUGAR FARMS L SHRI.P.M.PALSHIKAR FOR R. CP IS ADMITTED ON BOMBAY N TD., AND ANR NOS.1 & 2 24/9/2007. W.P.1875/06. 295 CP/385/2006 SHRI A.B. AVHAD (V.P. FIL SMT. KRISHNABAI MUKUNDRAO K SHRI VISHNU BABU THOSAR TH SHRI S.V. SADAVARTE FOR R 1)NOTICE ISSUED TO PUNE ED) AKURLA ROUGH HIS L/RS SMT PRABHAWA .NO. 3 AND 4 R.NO.1(VII),XII,XVII, TI VISHNU THOSAR AND ORS SHRI. S.K. SHINDE FOR R.N 2 & 4 ARE DULY SERVED OS. 1 & 2 PERSONALLY. 2)NOTICE ISSUED TO R.NO.3 IS SERVED THRU \'RECEIVING CLERK\'. 3)NOTICE ISSUED TO 1(I) TO XI ARE SERVED THRU R.NO.VII. 4)NOTICE ISSUED TO R.NO.XIII TO XVI, XXI TO XXIX ARE SERVED THRU R.NO.XII. 5)NOTICE ISSUED TO R.NO.XVIII TO XX ARE SERVED THRU R.NO.XVII. 6)AFFIDAVIT-IN-REPLY #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- FILED BY R.NOS.3 & 4. 296 CP/410/2006 S.V. PALSULEDESAI SMT. LILA VASANT MHATRE AND SHRI JIMY MANCHERSHAH BHATH THE GOVT. PLEADER FOR R.N FOR FINAL HEARING AS THANE ANR ENA AND ORS O.6 (N.A. FILED) PER COURT'S ORDER SHRI. G. S. GODBOLE WITH DT.3/9/2007. SHRI. K. NARAYAN FOR R.NO 1)AFFIDAVIT FILED BY S. 1, 2 & 4 ADV.FOR PETITIONER SHRI. P.M.CHAKURKAR FOR R IS KEPT (PAGING NOT .NO.5 DONE PROPERLY) R. NO.3 IS DEAD. SHRI G.S. GODBOLE FOR R.N OS.1 TO 4 (V.P. NOT FILED with CAN/54/2007 NARAYANAN AND NARAYANAN MS.RASHMI SATYABODH GUBBI A LILA VASANT MHATRE AND OTHE CAN FOR GRANTED ND OTHERS RS LIBERTY TO CAUSE In THEIR SEPERATE CP/410/2006 APPEARANCE TO BE FILED THROUGH M/S. NARAYANAN & NARAYANAN. with CAN/55/2007 NARAYANAN AND NARAYANAN MR.ZARIR MANCHERSHAH BATHEN SMT.LILA VASANT MHATRE AND SHRI.G.S.GODBOLE & NARAYA CAN FOR DIRECTION. A AND ANOTHER OTHERS N FOR R.1,2 & 4 1)RULE IS In SHRI.P.M.CHAKURKAR FOR R. GRANTED ON CP/410/2006 NO.5 18/6/2007. GOVT. PLEADER FOR R.NO.6 2)NOTICE ISSUED TO R.NO.4 IS RETURNED UNSERVED WITH REMARK 'LEFT PREMISES LONG BACK'. 297 CP/421/2006 SEEMA SARNAIK SHRI RAMAKANT PANDURANG RED DR. SURESH CHANNILAL GUPTA GOVT. PLEADER FOR R.NO. 1 1)CONT.PETITION IS SOLAPUR E AND ANR AND 2 ( NA FILED ) ADMITTED ON 10/10/2007. 2)AMENDMENT CARRIED OUT BY THE ADV.FOR PETITIONER VIDE COURT'S ORDER DT.23/1/2009. 298 CP/21/2007 SHRI PRATAP PATIL SMT. SUNANDA @ SUGANDHA MA SHRI SUDAM RAJPUR PARDESHI SHRI DILIP BODAKE FOR R.N CP IS ADMITTED ON PUNE HESH THORAT AND ORS AND ORS O. 6 26/9/2007. SHRI. P.B. SHAH FOR R.NOS . 3 & 4 GOVT.PLEADER FOR R.NOS.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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- & 5 CP STAND DISMISSED AGAINS T R.NO.2 NOTICE SERVED TO R.NOS.3, 4,6 & 7 with CAN/89/2009 MR. PRATAP PATIL SMT. SUNANDA @ SUGANDHA MA SHRI SUDAM RAJPUR PARDESHI GOVT.PLEADER FOR R.NOS.1 CAN FOR RESTORATION HESH THORAT AND ORS AND ORS & 5(N/A FILED) AGAINST RESP. NO.5 In SHRI DILIP BODKE FOR R.NO AND ALSO THE CP/21/2007 .6 (V.P.FILED) APPLICANT BE R.NOS.3,4 & 7 ARE SERVED PERMITTED TO SUPPLY FRESH ADDRESS OF R.NO.2 299 CP/27/2007 MR. HARBHAJAN SINGH B. AJ SMT. SHANKRI B. AJIMAL THR KRISHNA RAMCHANDRA JADHAV @ R.NOS.1 & 2 ARE DELETED CP IS ADMITTED ON BOMBAY IMAL ( IN-PERSON) OUGH MR. HARBHAJAN SINGH B. YADAV AND ORS SHRI MUNIR MERCHANT FOR R 16/8/2007. (POWER OF ATTORNEY HOLDER AJIMAL .NOS.3 & 4 (V.P.FILED) ) 300 CP/32/2007 SMT. BHARTI R. PAHUJA (IN SMT. BHARTI RAJESH PAHUJA SHRI CHOITHRAM SEVARAM PAHU ABHAYKUMAR APTE FOR R.NO. 1)AFFIDAVIT OF BOMBAY -PERSON) JA 1 SERVICE FILED BY NEEL HELEKAR APPOINTED AS SHRI. ABHAYKUMAR APTE FOR ADV. AMICUS CURIAE R.NO.1 2)CP IS ADMITTED ON R.NO.2 IS DELETED AS PER 27/8/2008. ORDER DT. 08/02/2008 RESPONDENT IS DULY SERVED 301 CP/89/2007 SHRI G.H. KELUSKAR YASHWANT RAMCHANDRA TANGSAL SURESH GANPAT KORGAOKAR AND SHRI KHANDEPARKAR AND ASS 1)C.P. IS ADMITTED ON SINDHUDURGA I ORS OCIATES FOR R.NO 1 TO 7 13/08/2007. (V.P.FILED0 2)PAPERS FILED BY ADV.FOR PETITIONER IN COURT MARK 'X' 302 CP/91/2007 SHRI SURESH DUBEY SMT. SOMYALATA KRISHNA SHET BHOLANATH R. YADAV SHRI VIMLESH SINGH FOR R CP IS ADMITTED ON BOMBAY TY AND ORS ESPONDENT 24/10/2007. RESPONDENT SERVED. SHRI. A. Y. SAKHARE (V.P. NOT FILED) 303 CP/92/2007 R.P.LOTE SMT.LEELBAI NAROTTAM KENI SHRI.NAROTTAM JANARDHAN PAT SHRI KRISHNA N.. KORE FOR CP ADMITTED ON BOMBAY IL AND OTHERS R.NO. 1 17/8/2007. SHRI.MANOJ KUMAR GUJAR FO #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- R R.NO.2 SHRI. R. S. GHADGE FOR R. NOS. 3 & 4 M/S. C.R. NAIDU AND CO., FOR R.NO. 2 SHRI. K. N. KORE FOR R.NO S.1 & 5 R. NOS. 2 & 3 ARE DULY SE RVED. 304 CP/101/2007 K.K.TATED NATHU KOUTIK ROKADE THE KALYAN MUNICIPAL CORPOR SHRI. A. S. RAO FOR R.NO. RULE GRANTED ON THANE ATION AND OTHERS 2 5/7/2007. R.NOS.1 & 3 ARE SERVED PE RSONALLY 305 CP/103/2007 M/S.PANDYA GANDHI AND CO. MANISH HARKISHANDAS PABARI DECCAN ENTERPRISES AND OTHE MS. N. I. BAKALI FOR R.NO 1) AS PER COURTS BOMBAY RS . 5 ORDER DT.25.01.2008 (V.P. FILED) ADV. FOR R.NO.5 HAS MR JHONSON JHON FO R.NOS. DEPOSITED THE AMOUNT 1 TO 4 OF RS.50,000/- IN (V.P. FILED, CONSENT OBTA THIS OFFICE. INED) 2)CP IS ADMITTED ON 12/4/2007. 3)AFFIDAVIT FILED BY THE ADV.FOR PETITONER (PAGING NOT DONE PROPERLY) with CAN/90/2009 M/S. LOKHANDWALA AND CO., MANISH HARKISHANDAS PABARI DECCAN ENTERPRISES AND OTHE RS In CP/103/2007 306 CP/111/2007 SHRI GIRISH S. GODBOLE SHRI VISHNU KRISHNA @ KISAN SHRI DNYANESHWAR SOPANA GAV MR. RAJSHEKHAR V. GOVILK PUNE GAIKWAD AND ORS ALI AND ORS AR FOR R.NO. 1 TO 6 (V.P. FILED) with CAN/97/2007 SHRI R.V. GOVILKAR SHRI DNYANESHWAR SOPAN GAVL SHRI VISHNU KRISHNA @ KIIS CAN FOR DIRECTION. I AN GAIKWAD AND ORS In CP/111/2007 307 CP/112/2007 MR. RAJESH S. PATIL JAYANT SHIVRAM SALGAONKAR SHRI PRATAP VAMAN MANTRI AN MR. SAGAR KASAR FOR R.NO. AS PER COURTS ORDER #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- SINDHUDURGA D ORS 1 DT. 16/02/2008 GOVT. PLEADER FOR R.NO. 3 ADVOCATE FOR ( NA FILED ) PETITIONER CARRIED R.NO.2 IS DELETED. OUT THE AMENDMENT FOR DELETING THE R.NO.2. 308 CP/129/2007 SHRI VINOD SHAH NANASAHEB DATTAJI PATIL KASHINATH BHAURAO THOKE THR MR. MAHENDRA S. KUMTHEKA AFFIDAVIT IN REPLY NASHIK OUGH POWER OF ATTORNEY CHAN R FOR R.NO. 1 FILED BY THE ADV. DRAKANT THOKE AND ORS FOR R.NO.1. 309 CP/159/2007 SHRI R.A. MALANDKAR MUNICIPAL CORPORATION OF GR SHRENIK V. SHAH SHRI. A. M. SAROGI FOR HEARING AS PER BOMBAY MRS. GEETA JOGLEKAR EATER MUMBAI SHRI A.M. SARAOGI COURT'S ORDER (V.P. FILED IN AO) DT.27/4/2007. 1)NOTICE ISSUED IN TERMSS OF (RULE 9(1) IS DULY SERVED) 2)AFFIDAVIT IN REPLY FILED BY THE RESPDT./ORIG.APPELLAN T. 3)CONNECTED AO NO.146/07 IS DISPOSED ON 17/4/2008. 310 CP/163/2007 M/S. N.N. VAISHNAWA AND JAYESH JAYANTILAL SHAH LAXMI RAMKRISHNA SHRI. K. D. SHAH (V.P. FI CP ADMITTED ON BOMBAY CO., LED) 11/9/2007. RESPONDENT SERVED 311 CP/169/2007 SHRI S. V. SADAVARTE SHREE DUDH SAKHAR SHIKSHAN MARUTI GENU MARATHE, DEPUTY GOVT. PLEADER FOR R.NO. 1 CONNECTED RPW 39/08 KOLHAPUR PRASARAK MANDAL DIRECTOR OF EDUCATION AND TO 3 ( NA FILED ) IN W.P.NO.10086/04 ORS. R. NOS. 2 & 4 ARE SERVED. IS ALREADY DISPOSED ON 26/3/2008 (COPY OF ORDER DT.26/3/2008 IS KEPT HEREWITH FOR PERUSAL OF THE HON'BLE COURT) 312 CP/183/2007 SHRI SHASHANK C. THATTE CAPTAIN MR. YUGPAL WADHWAN MRS BEENA Y. WADHAWAN AND A R. NO.1 IS SERVED. CP IS ADMITTED ON BOMBAY NR SHRI. RODRIGUIS 24/10/2007. SHRI. SAGAR TALEKAR (V.P. #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- NOT FILED) SHRI. MIHIR DESAI 313 CP/188/2007 SHRI NARENDRA V. BANDIWAD SHRI DAYANAND BAJRANG INAMD THE STATE OF MAHARASHTRA AN S.M.KAMBLE FOR 5A,5B &6 1)R.NO.4 IS SERVED KOLHAPUR EKAR AR AND ORS D ORS R. NO. 2 IS SERVED. THROUGH 'RECEIVING GOVT.PLEADER FOR R.NOS.1& CLERK'. 2 (N.A. FILED) 2)CP IS SHRI S.M. KAMBLE FOR R.NO ADMITTED ON S.3,5A,5B & 6 29/8/2007. 3)AFFIDAVIT-IN-REPLY FILED BY R.NOS.1 & 5A. 314 CP/190/2007 SHRI GIRISH G. TOGANI SHRI SUBHASH KRISHNA KANITK THE BHIWANDI NIZAMPUR CITY SHRI R.S. APTE FOR RESPON CP IS ALREADY THANE AR MUNICIPAL CORPORATION DENT ADMITTED ON RESPONDENT IS SERVED 9/7/2007. 315 CP/195/2007 SHRI K.K. JADHAV K.J. SOMAIYA MEDICAL COLLEG STATE OF MAHARASHTRA AND OR MR. SACHINDRA B. SHETY FO AS PER COURTS ORDER BOMBAY E AND RESEARCH CENTRE S R R.NO. 3 DT. 29.06.2007 ADV. SHRI. C.R.SONAWADE FOR R. FOR PETITIONER NOT NOS. 1 & 2 FILED REPLY TILL MS. SHAMA GHOTEKAR FOR R. TODAY. NO.3 MR. A.V. LATHE FOR R.NO. 4 GOVT. PLEADER FOR R.NO. 1 ( NA FILED ) 316 CP/202/2007 SHRI GIRESH AGRAWAL SHRI ANAND L. MULCHANDANI SHRI BHAGWAN G. DANI AND AN GOVT. PLEADER FOR R.NO. 2 THANE R ( NA FILED ) SHRI A.M. KULKARNI FOR R. NO. 1 317 CP/203/2007 SHRI J.J. SHAH VIRENDRA NATH SHRIRAM PISTONS AND RINGS R.NOS2 & 3 ARE SERVED BOMBAY LTD., AND ORS 318 CP/211/2007 M/S. M.P. VASHI AND ASSOC PRAKASH PUNDLIK AHIRE AND O MAHATMA JYOTIBA PHULE EDUCA R. NOS. 2 TO 4 ARE SERVED NASHIK IATES RS TION SOCIETY AND ORS . R.NO.5 IS SERVED THROUGH HAND DELIVERY #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- 319 CP/213/2007 DR.PRAKASH K. DESHMUKH MR.ASHOK RAMDAS PATIL SHRI.CHANDAN JANARDHAN VART SHRI P.G. LAD FOR R.NO. 6 RAIGAD AK AND OTHERS GOVT. PLEADER FOR R.NO. 7 AND 8 ( NA FILED ) MATTER STAND DISMISSED AS AGAINST R. NOS. 1 TO 5 320 CP/218/2007 PRASHANT P. JADHAV BABURO JAGANNATH SHINDE TUKARAM CHANDRU SHINDE AND SHRI ASHOK J. CHOUGULE FO CP IS ADMITTED ON SANGLI OTHERS R R.NO. 1 TO 5 8/10/2007. R.NOS.1 TO 5 ARE SERVED 321 CP/219/2007 SHRI P.B. SHAH MRS. SHALAN AMARSINH KHAND SHRI SUNIL CHAMPALAL SOMANI SHRI SHIRAM S. KULKARNI F AS PER COURT'S ORDER PUNE EKAR AND ORS AND ORS OR R.NO.1 DT.10/7/2008 FOR SHRI GIRISH S. GODBOLE FO FINAL HEARING. CP R R.NO. 2 IS YET TO BE (V.P. FILED) ADMITTED. WITH AO/1014/2004 MS.SANGEETA VAIDYA & SHRI M/S. KANISHKA DEVELOPERS SHALAN AMARSINH KHANDEKAR A SHRI S.G.KARANDIKAR FOR R PUNE .G.S.GODBOLE ND ORS. .NOS. 5,7A AND 7B. SHRI. P.B.SHAH FOR R.NOS. 1 TO 4 & 8 R. NO.6 IS SERVED. SHRI CHANDRAKANT BIDKAR F OR R.NO.8 (V.P. FILED) WITH CRA/73/2005 S.S.KULKARNI M/S SOMANI BAFANA ASSOCIATE MRS SHALAN AA. KHANDEKAR AN R. NOS.5(B), 6 & 8 ARE SE CRA IS READY FOR PUNE S D OTHERS RVED. FINAL HEARING. SHRI P.B. SHAH FOR R.NO.1 TO 4 (V.P. FILED IN AO) SHRI S.G. KARANDIKAR FOR R.NOS.5,7A & 7B (V.P. FILED IN AO) SHRI CHANDRAKANT BIDKAR F OR R.NO.8 (V.P. FILED IN AO) 322 CP/249/2007 SHRI Y.J. MASTER ARJUNCHANDRA SWARUPCHANDRA GOKUL KISAN GAIKWAD AND ANR SHRI S.A. SAWANT FOR R.NO CP IS ADMIITED ON PUNE CHAUHAN . 1 AND 2 13/9/2007. 323 CP/261/2007 KHANDEPARKAR AND ASSOCIAT MRS. ANJALI DATTATRAYA PAI MALVAN MUNICIPAL COUNCIL AN SMT.. VARSHA PALAV FOR R 1)CP IS ADMITTED ON SINDHUDURGA ES D ORS .NO. 1 TO 3 13/8/2007. #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- 2)AFFIDAVIT IN REPLY FILED FOR R.NOS.2 & 3. 324 CP/265/2007 SHRI ARFAN SAIT MRS. MADHAVI NEELKANTH GAW SMT. SUNANDA MADHUKAR SALV GOVT. PLEADER FOR R.NO. 2 CP ADMITTED ON BOMBAY ANKAR I AND ANR NA FILED 12/10/2007. SHRI. STEENSON FOR R.NO.1 AFFIDAVIT R.NO.1 IS SERVED PERSONAL OF SERVICE FILED BY LY THE ADV.FOR PETITIONER (ACKNOWLEDGE GIVEN) 325 CP/272/2007 SHRI P.N. KULKARNI CHANDU TULSIDAS PAHUJA MUNICIPAL CORPORATION OF GR SHRI. A. J. BHOR FOR R.NO CP IS ADMITTED ON BOMBAY EATER MUMBAI AND ANR .1 9/10/2007. NOTICE OF CONTEMNOR NOS. 1 & 2 ARE SERVED. 326 CP/381/2007 MR. V.H. SHINDE AND MS. SHRI SURESH NATHURAM NAIK M/S. AMMA LINES PRIVATE LI MR. M.V. JOGLEKAR AND RAH CP IS ADMITTED ON THANE L.A. MALGAONKAR MITED AND ANR UL D. OAK FOR R.NO. 1 2/11/2007. CP STAND DISMISSED AGAINS T R.NO.2 327 CP/398/2007 SHRI L.H. PATIL AND S.L. ULAGABAI L. MANE AND ORS DISTRICT DEPUTY COLLECTOR A SHRI.S.G.SURANA FOR R.NO. CP IS ADMITTED ON BOMBAY SURYAVANSHI ND ORS 7 19/10/2007. SHRI R.M. PATNE, A.G.P. ( ADV.FOR N/A NOT FILED) PETITIONER CARRIED SHRI S.G. SURANA (INTERVE OUT THE AMENDMENT NOR) (I.E.ADDED R.NOS. 6 R.NOS.1 TO 5 ARE SERVED P & 7) ERSONALLY AFFIDAVIT-IN-REPLY SHRI.S.G.SURANA FOR R.NO. FILED FOR R.NO.3. 6 328 CP/66/2008 SHRI A.R. SHAIKH SMT. FARHANA BANU MOHAMMED NIHAL AHMED MOHAMMED HAROON SHRI SANDEEP K. SHINDE FO 1)RULE GRANTED ON NASHIK AYUB ANSARI AND ORS R R.NO. 3 26/6/2009 GOVT. PLEADER FOR R.NO. 4 2)NOTICE OF ( NA FILED ) RULE SERVED TO R.NOS. 1 & 2 ARE SERVED. R.NOS.1 TO 3 3)AFFIDAVIT FILED BY THE ADV.FOR RESPDT. WITH #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- CP/65/2008 SHRI A.R. SHAIKH SMT. MANSURI SHAZIA NAEEM NIHAL AHMED MOHAMMED HAROON SHRI SANDEEP K. SHINDE FO 1)RULE GRANTED ON NASHIK AKHTAR ANSARI AND ORS R R.NO. 3 26/6/2009 R.NO.4 IS SERVED. 2)NOTICE SERVED TO R.NOS.1 TO 3 3)AFFIDAVIT FILED BY THE ADV.FOR RESPDT. 329 CP/165/2008 SHRI M.J. SHETTY RAZVI ESTATES AND HOTELS PV KALPANA AUTO SERVICES AND O SHRI.P.G.LAD FOR R.NO.1 CP IS YET TO BE BOMBAY MR. R.R. KALEKAR FOR PETI T. LTD., RS R.NOS. 6 & 7 ARE SERVED. ADMITTED. TIONER R.NOS.2 TO 5 ARE SERVED T FOR FINAL HROUGH PUBLICATION NOTICE HEARING AS PER SHRI SHIVAJIRAO PATIL FOR COURT\'S ORDER R.NO.(2) FOR LEGAL HEIR DT.26/2/2010. MR. VIKRANT K. NARKAR FOR R.NO. 6 COURT RECEIVER D GROUP with CAN/33/2008 SHRI.M.S.SHETTY RAZVI ESTATES AND HOTELS PV KALPANA AUTO SERVICES AND O T. LTD., RS In CP/165/2008 with CAN/31/2009 MR. SHIVAJIRAO PATIL RAZVI ESTATES AND HOTELS PV KALPANA AUTO SERVICES AND O CAN FOR TO DIRECT THE T. LTD., RS PETITIONER TO DELETE In THE NAME OF THE CP/165/2008 RESPONDENT NO.2 IN THE CP 330 CP/169/2008 MR. VIJAY D. PATIL SHILASING @ BHAVANJI GANPAT ABHAYSINGH SURYAJIRAO PATAN SHRI.MILIND DESHMUKH FOR 1)CP IS ADMITTED ON SATARA RAO RAJEMAHADIK KAR RESPDT. 15/10/2008. (V.P. FILED) 2)AFFIDAVIT FILED BY THE ADV.FOR RESPDT. 3)AS PER ORDER DT.15/10/2008 ADV.FOR THE RESPDT.DEPOSIT THE AMOUNT OF RS.20,50,000/- 331 CP/206/2008 SHRI A.S. RAO SMT. RAJUBAI DINKAR MHATRE SHRI EKNATH JAIRAM BAIKWAD MR. VINOD N. TAYADE FOR R FOR FINAL HEARING AS THANE MR. SANDEEP S. DERE FOR P SINCE DECEASED THOUGH L.RS. .NO.S 2, 1-C, 1-A, 1-F, PER COURT'S ORDER ETITIONER SMT. INDIRABAI EKNATH GAIK AND 4 DT.23/9/2009 (V.P.FILED,CONSENT OBTAIN (V.P.FILED) =============== 1) #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- ED) AS PER COURT'S ORDER SHRI S. S. KANTHEKAR DT.23/9/2009 ALL RESPONDENTS ARE EXEMPTED FOR REMAIN PRESENT EXCEPT 1B. 2)LETTER ISSUED TO R.NO.1B BY R.P.A.D.ON 8/10/2009. 3)CP IS YET TO BE ADMITTED. 332 CP/259/2008 M/S.VYAS AND BHALWAL SHER JAI BAHADUR BIST BASANTI ROY AND OTHERS M/S.LITTLE AND CO. FOR R. 1)RULE GRANTED ON THANE NOS.1&2 25/07/2008. GOVT.PLEADER FOR R.NO.3(N 2)AFFIDAVIT .A.FILED) FILED BY THE ADV.FOR R.NO.2. 333 CP/322/2008 M/S. NANU HORMASJEE & CO. SHREYAS ALIAS ASHOK NARAYAN CVK AND ASSOCIATE AND OTHER SHRI.D.BRIJESH FOR R.NOS. 1)AFFIDAVIT IN BOMBAY PATHARE S 1 TO 4 REJOINDER FILED BY MS K.K.SORAAN FOR BMC THE ADV.FOR M/S DIVEKAR AND CO. FOR R PETITIONER. ESP. NO 1 TO 4 2)AFFIDAVIT (CONSET OBTAINED) FILED BY THE ADV.FOR R.NOS.1 TO 4, 3)C.P. IS YET TO BE ADMITTED. 334 CP/328/2008 MS.CHANDANA SALGAONCAR-RA SHRI.CHETANSINGH CHIMANSING SHRI.SATISH CHANDRAKANT SHE M/S. J. SHEKHAR AND CO., 1)ADV.FOR PETITIONER PUNE DIA H CHOUHAN NDE AND OTHERS FOR R.NO. 3 ( V.P. FILED FILED AFFIDAVIT OF R.NO.4 IS SERVED. SERVICE AS PER R.NO.1 IS SERVED COURT'S ORDER R.NO.2 IS SERVED THROUGH DT.24/6/2009 ADV.NOTICE REG.SERVICE OF R.NO.2 (ACKNOWLEDGE GIVEN) 2)ADV.FOR RESPDT.PAID COST OF RS.5000 AS PER COURT'S ORDER DT.28/4/2009 RECEIPT GIVEN. 3)CP IS ADMITTED ON 24/10/2008 WITH #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 ------------------------------------------------------------------------------------------------------------------------------------------------------------- CP/298/2007 CHANDANA SALGAOCAR RADIA SHRI CHETANSINGH CHIMANSING SHRI SATISH CHANDRAKANT SHE J. SHEKHAR AND CO., FOR R 1)CP IS ALREADY BOMBAY H CHOUHAN NDE AND ORS .NO. 1 TO 7 ADMITTED ON (V.P. FILED) 09/06/2008. 2)AS PER COURTS ORDER DT.29/4/2009 ADV.FOR RESPDT.PAID COST OF RS.5000 RECEIPT GIVEN. 335 CP/407/2008 SHRI.ARUN H. PALEKAR VIVEK RAMKRISHNA HAELCHETTY JAYANT K. THAKUR AND OTHERS R.NOS.1 & 2 ARE SERVED. CP ADMITTED ON BOMBAY AND OTHERS M/S. NARAYAN AND NARAYANA 19/1/2009. N FOR R.NO. 1 Causelists generated by NIC-BHC on 11-05-2010 15:39:27