BLUE DIAMOND CONSTRUCTION Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) Not on board. Taken on board on a praecipe as moved on behalf of the petitioners.

(2.) Heard Mr.Rustomji, learned Senior Counsel for the petitioners, Mr.Patil, learned Counsel for the SRA, and Mr.Khambata, learned Senior Counsel for respondent No.6.

(3.) The urgent application today is on the premise that the SRA has issued a notice dated 5th November 2018 whereby a General Body Meeting of the societies is convened on 22 nd November 2018 for the following agenda:-