Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Mr. Sarbanand Lokai Gupa vs Municipal Corporation For ...
2017 Latest Caselaw 6313 Bom

Citation : 2017 Latest Caselaw 6313 Bom
Judgement Date : 16 August, 2017

Bombay High Court
Mr. Sarbanand Lokai Gupa vs Municipal Corporation For ... on 16 August, 2017
Bench: Mridula Bhatkar
                                                                6-caf-2445-2016


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION
                                  
                     CIVIL APPLICATION NO.2445 OF 2016
                                     IN
                     FIRST APPEAL (ST) NO.35734 OF 2015

 Mr.Sarbanand Lokai Gupa                                ..Applicant
                                                        (Org. Defendant No.2)
             V/s.
 Municipal Corporation of Greater
 Mumbai & Anr.                                          ..Respondents
                                                        (Org.Defendant No.1)
                                           ----
 Mr.S.K. Dubey for Applicant.

 Mrs.M.R. Bhoir for Respondent No.1.

 Mr.Ramesh P. Yadav Respondent No.2 in person present.
                              ----
                       CORAM : MRS.MRIDULA BHATKAR, J.
                                  DATE    : 16th AUGUST 2017

 P.C.


1. The learned counsel for the applicant/appellant submits

that there is delay of 45 days in filing the first appeal and it may be

condoned.

2. The learned counsel for the Corporation opposes the

application.

      N.S. Kamble                                                            page 1 of 2




                                                                6-caf-2445-2016

 3.                 Perused   the   application.     In   view   of   the   reasons

mentioned in paragraph Nos.2 and 3 of the application as as

sufficient cause is made out, delay of 45 days is condoned. The

application is allowed.

4. The Appeal be numbered.

5. The Respondent No.2 Mr.Ramesh P. Yadav is also

present.

6. The applicant/appellant to serve the copies along with

compilation to respondent Nos.1 and 2.

7. Stand over to 22nd November 2017 for admission.

      

                                                    (MRIDULA BHATKAR, J.)




      N.S. Kamble                                                           page 2 of 2




 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter