The Municipal Corporation For ... vs Bhaskar Chandrakant Padman And ...
2021 Latest Caselaw 1591 Bom

                                                         13-corrected.doc


Chitra Sonawane


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION


     INTERIM APPLICATION (STAMP) NO.92680 OF 2020
                                           IN
     APPEAL FROM ORDER (STAMP ) NO.92679 OF 2020



M.C.G.M.                                          ... Applicant/Appellant.
       Vs.
Bhaskar Chandrakant Padman & Others                    ... Respondents.


                              .....
Mr. Narendra Walavalkar, Senior Advocate a/w Ms. Madhuri
More for the applicant i/b Sandeep Patil for Applicant/M.C.G.M.
None for the Respondent.

                                     CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 22nd JANUARY, 2021

P.C.

1. Issue notice to the Respondents.

2. Humdust permitted.

3. In addition to Court notice, the Appellant shall serve the Respondent with private notice and fle an afdavit of service.

4. Liberty is granted to the learned Counsel for the Appellant to serve the Counsel appearing for the Respondents in trial Court.

5. The learned Senior Counsel is permitted to circulate the copies of Judgment of this Court.

(PRITHVIRAJ K. CHAVAN, J.)

1 of 1 Digitally signed Shailaja by Shailaja S.

S.                Halkude
                  Date: 2021.01.25