Vesawa Shivkar Koli Samaj Trust ... vs The Collector Mumbai Suburban ...
2021 Latest Caselaw 3697 Bom

Chitra Sonawane                                                          17-CAF-630-2018.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                            CIVIL APPLICATION NO.630 OF 2018
                                           IN
                              FIRST APPEAL NO.1046 OF 2018

 Vesawa Shivkar Koli Samaj Trust,
 Versova & Ors.                                         ]...Appellants/Applicants.
                  Vs.
 The Collector & Anr.                                   ]...Respondents.

                                     .....
 Mr.Anilkumar Patil for appellants/applicants a/w Advocate Kshama R.
 Bhandari & Advocate Sonal Rajput for applicants/appellant.

 None for respondents.

                                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 26TH FEBRUARY, 2021.

P.C. :

1. Learned Counsel for the appellant submits that the Respondent/State Government of Maharashtra, has already been intimated through an e-mail about today's date. However, none appears on behalf of the Respondent/State Government of Maharashtra.

2. This Court, on 14th February 2018, extended the stay granted by the trial court which came to be continued from time to time till last date.

3. Mr.Anilkumar Patil, the learned Counsel for the appellant has invited my attention to the impugned judgment and order of the trial

Chitra Sonawane 17-CAF-630-2018.doc

Court wherein it is evident that the Respondent/State Government of Maharashtra has not filed the written statement. However, plaintiff's witness was cross examined to the extent that certain aspects were allowed to be brought on record sans written statement.

4. Under these circumstances, the appeal requires to be heard and disposed of finally.

5. Registry is directed to issue notice to the Office of D.G.P., intimating that this appeal may be heard finally at the stage of admission.

6. The appellant shall file private paperbook within 8 weeks.

7. Printing is dispensed with.

8. Call record and proceedings.

9. Stand over to 23rd April 2021.

10. Ad-interim order shall continue to operate till next date.

(PRITHVIRAJ K.CHAVAN,J.)