Isak Gulab Mulla vs The Chief Officer, Rahimatpur ...
2021 Latest Caselaw 10240 Bom

                                                                                     IA-1686-21.doc

BDP-SPS-TAC




                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION
                                INTERIM APPLICATION NO. 1686 OF 2021
                                                  IN
                                     FIRST APPEAL NO.1522 OF 2013

              Isak Gulab Mulla                                        ....Applicant.

              In the matter between

              The Chief Officer
              Rahimatpur Municipal Council                  ..... Appellant.
                     V/s
              Isak Gulab Mulla                              ..... Respondent.
              ----
              Ms. Gargi U. Warunjikar i/b Dr. Uday P. Warunjikar for the Applicant
              in IA.
              Mr. R.M. Pethe for original Appellant in FA.
              Mr. A.R. Patil, AGP for the State/Respondent No.6.

                                         CORAM: NITIN W. SAMBRE, J.

                                          DATE:     AUGUST 03, 2021

              P.C.:-

              1]       Counsel appearing for Respondents/Claimants assures that she

shall prepare in the matter so as to work it out finally, as consented by

Mr. Pethe, learned Counsel for the Appellant. Both the parties are at

liberty to submit their points of arguments with Citation/judgments, if

any. Needless to clarify that matter may be heard finally on 13 th

August, 2021.

IA-1686-21.doc

2] Matter be shown with First Appeal Nos. 1523 of 2013 with First

Appeal Nos. 1522 of 2013, 1524 of 2013 and 1525 of 2013.

3]     Stand over to 13th August, 2021.


                                    ( NITIN W. SAMBRE, J. )