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Municipal Corporation Of Greater ... vs Mominpura Co Operative Housing ...
2021 Latest Caselaw 10987 Bom

Citation : 2021 Latest Caselaw 10987 Bom
Judgement Date : 12 August, 2021

Bombay High Court
Municipal Corporation Of Greater ... vs Mominpura Co Operative Housing ... on 12 August, 2021
Bench: K.K. Tated, G.S. Patel
                                                                   1. IA 2153-19.odt

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION

                      INTERIM APPLICATION NO. 2153 OF 2019
                                       IN
                        REVIEW PETITION (L) NO. 89 OF 2019
                                       IN
                         WRIT PETITION NO. 1618 OF 2019

Municipal Corporation of Greater Mumbai & Ors.                ...        Applicants
          Versus
Mominpura Co-operative Housing Society & Ors.                ...       Respondents
                                     .........
Mr. Anil Sakhare, senior advocate with Oorja Dhond for the MCGM.
Mr. Arshad Shaikh i/b Abdul Bari Ansari for the Ori.Respondents.
                                  .........
                                    CORAM :    K.K. TATED &
                                               G. S. PATEL, JJ.
                                    DATE       :AUGUST 12, 2021.


P.C. :-

.         Heard.

2. By this interim application, the Applicants are seeking condonation of 159 days delay in filing the review petition, reviewing Judgment and order dated 12/06/2019 in Writ Petition (L) No. 1767/2019.

3. Considering the submissions made by the learned senior counsel for the Applicants and the averments made in interim application, we are satisfied that the Applicants have made out a case for allowing the interim application. Hence, the following order:

Laxmi                                                                  1    / 2



                                                                     1. IA 2153-19.odt

a.        The delay in filing review petition is condoned.


b.        Interim application stands disposed of accordingly.


c.        No order as to costs.




( G. S. PATEL, J. )                             ( K.K. TATED, J. )




Laxmi                                                                   2    / 2



 

 
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