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Bombay High Court
Vilas Kamlakar Patil vs Vasai-Virar City Municipal Corp. And ... on 13 May, 2026
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signed by 3-IA-3135-2026 (C) .doc
PALLAVI
PALLAVI MAHENDRA
MAHENDRA WARGAONKAR
WARGAONKAR Date:
2026.05.13
20:23:01
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.3135 OF 2026
IN
WRIT PETITION NO. 9442 OF 2019
Vilas Kamlakar Patil ...Applicant
Versus
Vasai-virar City Municipal Corp. And Ors. ...Respondents
__________
Mr. Alankar Kirpekar a/w Susmit Phatale, Ayush Tiwari i/b. Susmit
Phatale, for the Applicant.
Mr. Pralhad Paranjape i/b. S.S. Bedekar, for the Respondent Nos. 1 to 4.
Mr. A.I. Patel, Addl. G.P a/w Ms. Mamta S. Srivastava, AGP for the
Respondent - State.
__________
CORAM : ADVAIT M. SETHNA &
SANDESH D. PATIL, JJ.
DATE : 13 MAY 2026 (VACATION COURT) P.C.:
1. Heard learned counsel for the parties.
2. Mr. Paranjape, learned counsel for the Respondent - Corporation has sought leave to file the Interim Application which is to be lodged. He would submit that the same has been filed in extreme urgency this morning. Leave to file is granted.
3. Mr. Paranjape, on instructions, would submit that the entire amount as directed by this Court vide order dated 5 May 2026 shall be positively deposited in this Court on or before 15 May 2026.
4. Place the matter for recording 'Compliance' on 15 May 2026.
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