Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
PETITIONER:
BHARAT BUILDERS (PVT.) LTD. & ORS.
Vs.
RESPONDENT:
PARIJAT FLAT OWNERS CO-OPERATIVEHOUSING SOCIETY LTD. & ORS.
DATE OF JUDGMENT: 04/04/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
G.B. PATTANAIK (J)
CITATION:
JT 1996 (4) 374 1996 SCALE (3)SP60
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
While we are hearing the matter on the procedural part
of listing for admission of the writ petitions filed under
Article 226/227 of the Constitution of India in Bombay High
Court, Mr. Anil B. Diwan, learned senior counsel for the
respondents, has stated that a direction may be given to
place this matter before the Division Bench for disposal. We
think that the appropriate course would be that the matter
may be placed before the Division Bench. The learned, Chief
Justice of the High Court is requested to place the matter
before the Division Bench presided over by him or some other
Bench for final disposal. We are informed that against the
suit for specific performance decreed by the Civil Judge,
City Civil Court F.A. No.869/92 has been filed and the Court
has directed that the appeal also may be tagged along with
the writ Petition. We are informed that the matter has
already been tagged with the writ petition. In that view of
the matter, it would be expedient that both the matters may
be disposed of together by the Division Bench. We are
informed that the respondents are also anxious to have the
matter disposed of. Under these circumstances, we request
the High Court have the matters disposed of as
expeditiously as possible preferably within a period of six
months from the date of the receipt of this order.
The appeal is accordingly disposed of. No costs.