Arunkumar H Shah Huf Vs Avon Arcade Premises Co Operative Society Limited & Ors
.... deemed necessary, and after verifying the authenticity of the documents submitted by the parties and after hearing them, the competent authority shall pass an order. The requirement to comply with the principles of natural justice is also incorporated in clause (c). Considering the nature of th ...
Supreme Court Of India
Nahalchand Laloochand Pvt Ltd And Ors Vs Panchamrut Chs Ltd And Ors
.... as the mandatory verification of registered agreements and compliance with the sanctioned plan, alongside rules of natural justice like notice and hearing, provide robust checks against any potential overreach. 16. The Division Bench in Zainul Abedin Yusufali Massawala & Ors. v. Compet ...
Bombay High Court
M/S. Swastik Promoters And Developers Vs Competent Authority, The District Deputy Registrar Of Co Operative Societis, Pune City And Anr
.... 4) The Competent Authority, on receiving such application, within reasonable time and in any case not later than six months, after making such enquiry as deemed necessary and after verifying the authenticity of the documents submitted and after giving the promoter a reasonable opportunity of bei ...
Bombay High Court
Nahar Seth & Jogani Developers Pvt Ltd Vs Dy. Registrar Co-operative Societies & Competent Authority & Anr
.... trar of Co-operative Societies (Pune City), Pune 2018 SCC Online Bom 19563. Further reference is made to the following decisions of this Court:- (i) Angeline Reni Periera and Others Vs. Pearl Heaven Co-operative Housing Society Ltd. and Others Writ Petition No.5083 of 2012 dated 15. ...
Bombay High Court
Prestige Garden A-1 CHSL Vs State Of Maharashtra And Others
.... of the society or the Company or the association, who have purchased the flats and all other relevant documents (including the occupation certificate, if any), for issuing a certificate that such society, or as the case may be, Company or association, is entitled to have an unilateral deemed co ...
Bombay High Court
Sukruti Apartment Co-Op Hsg. Soc. Ltd Vs Tirumala Developers And Others
.... 11(3) of the said Act, for a Certifcate to execute unilateral deemed conveyance in respect of said larger plot admeasuring 1203.9 sq.mtrs. Whereafter on 11 th April 2016, M/s. Tirumala Developers (plaintiffs), sought intervention in the proceedings before the Competent Authority. However, on 31 ...
Bombay High Court
Akhil Bhartvarshiya Marwari Agarwal Jatiya Kosh & Ors Vs Brijlal Tibrewal & Ors
.... pellants the original Defendant No. 1 to execute the Deed of Conveyance of the land to the extent of the building i.e. 2700 sq. meters, the High Court has not at all considered the fact that as such the built up area of the building (A1), even as per the original Plaintiff was admeasuring 1009 s ...
Supreme Court Of India
Taranjeet Singh Mohan Singh Sawhny and Others Vs District Deputy Registrar Cooperative Societies and Others
.... t and Transfer) Act, 1963 entitling the Respondents No. 3 to an order for Unilateral Conveyance executed as Deemed Conveyance in their favour for land admeasuring gross plot area entitlement of 2634.36 sq. Mtrs and net plot area of 2451.12 sq mtrs out of the common plot of land bearing Hissa No. 9 & ...
Supreme Court of India
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