Smt.Vandana Dattatray Bhogale ... vs Shri.Sanjay Shankar Malkar Of ...
2021 Latest Caselaw 16142 Bom

                                                                                  45-caf-2060-2017.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                             CIVIL APPLICATION NO.2060 OF 2017
                                                            IN
VISHAL
SUBHASH                                         FIRST APPEAL NO.870 OF 2009
PAREKAR
Digitally signed by
                      Vandana Dattatray Bhogale                             ...Applicant
VISHAL SUBHASH
PAREKAR                    In the matter between
Date: 2021.11.23
10:19:54 +0530        Sanjay Shankar Malkar                                 ...Appellant
                           vs.
                      Maharashtra Housing & Area Development
                      Authority, Mumbai and Others                          ...Respondents

                      Mr. S.A. Sawant, for the Applicant.
                      Mr. P.J. Thorat, for the Appellant.
                      Mr. G.B. Walavalkar i/b. S.P. Thorat, for the Respondent Nos.1 and 2.

                                                   CORAM :   N. J. JAMADAR, J.

                                                   DATE :    NOVEMBER 22, 2021

                      P.C.:

                      .       Heard the learned counsel for the parties.

2. Since the application is taken out in an appeal which assails

the legality and correctness of the judgment and order passed in the

year 2009, it would be expedient to hear the appeal itself fnally.

3. Record and proceeding is already received.

4. Let the appellant fle private paper book and serve its copy on

the respondents within a period of three weeks.

5. Appeal be listed for hearing on 20th December, 2021.

                                                                  (N. J. JAMADAR, J.)



                      Vishal Parekar, P.A.                                                        ...1