Bombay High Court
The Municipal Corporation Of Gr. ... vs Kaveri Ganesh And Anr on 1 September, 2021
Bench: Nitin W. Sambre
Digitally signed by
IRESH IRESH SIDDHARAM
SIDDHARAM MASHAL
Date: 2021.09.02
MASHAL 17:14:11 +0530
32.2242.20 ia.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 2242 OF 2020
IN
FIRST APPEAL NO. 1555 OF 2010
WITH
INTERIM APPLICATION NO. 2241 OF 2020
IN
FIRST APPEAL NO. 1547 OF 2010
WITH
INTERIM APPLICATION NO. 2240 OF 2020
IN
FIRST APPEAL NO. 1560 OF 2010
WITH
INTERIM APPLICATION NO. 2239 OF 2020
IN
FIRST APPEAL NO. 1559 OF 2010
WITH
INTERIM APPLICATION NO. 2238 OF 2020
IN
FIRST APPEAL NO. 1562 OF 2010
WITH
INTERIM APPLICATION NO. 2247 OF 2020
IN
FIRST APPEAL NO. 1546 OF 2010
WITH
INTERIM APPLICATION NO. 2242 OF 2020
IN
FIRST APPEAL NO. 1555 OF 2010
WITH
INTERIM APPLICATION NO. 2246 OF 2020
IN
FIRST APPEAL NO. 1552 OF 2010
WITH
INTERIM APPLICATION NO. 2244 OF 2020
IN
1/5
32.2242.20 ia.doc
FIRST APPEAL NO. 1553 OF 2010
WITH
INTERIM APPLICATION NO. 2243 OF 2020
IN
FIRST APPEAL NO. 1548 OF 2010
LATA MINU SWAMI THR ....APPLICANT
CONSTITUTED ATTORNEY OF
RANI (ALSO KNOWN AS MALAR)
V/s.
THE MUNICIPAL CORPORATION OF .....RESPONDENT
GR. BOMBAY
WITH
FIRST APPEAL NO. 1547 OF 2010
WITH
FIRST APPEAL NO. 1559 OF 2010
THE MUNICIPAL CORPORATION OF GR. ....APPELLANT
BOMBAY
V/S.
KAVERI BINDU AND ANR ....RESPONDENTS
WITH
FIRST APPEAL NO. 1560 OF 2010
THE MUNICIPAL CORPORATION OF GR. ....APPELLANT
BOMBAY
V/S.
JAYA PARMESHWAR AND ANR ....RESPONDENTS
WITH
FIRST APPEAL NO. 1562 OF 2010
2/5
32.2242.20 ia.doc
THE MUNICIPAL CORPORATION OF GR. ....APPELLANT
BOMBAY
V/S.
KALA GAURI AND ANR ....RESPONDENTS
WITH
FIRST APPEAL NO. 1546 OF 2010
THE MUNICIPAL CORPORATION OF GR. ....APPELLANT
BOMBAY
V/S.
GANGA TIMMAPPA AND ANR ....RESPONDENTS
WITH
FIRST APPEAL NO. 1555 OF 2010
THE MUNICIPAL CORPORATION OF GR. ....APPELLANT
BOMBAY
V/S.
D. BALAN AND ANR ....RESPONDENTS
WITH
FIRST APPEAL NO. 1552 OF 2010
THE MUNICIPAL CORPORATION OF GR. ....APPELLANT
BOMBAY
V/S.
GOPI MUNNI SWAMY AND ANR ....RESPONDENTS
WITH
3/5
32.2242.20 ia.doc
FIRST APPEAL NO. 1553 OF 2010
THE MUNICIPAL CORPORATION OF GR. ....APPELLANT
BOMBAY
V/S.
RANGAMA D. MUTHU AND ANR ....RESPONDENTS
WITH
FIRST APPEAL NO. 1548 OF 2010
THE MUNICIPAL CORPORATION OF GR. ....APPELLANT
BOMBAY
V/S.
MADHUBALA ....RESPONDENTS
Mr. Bhavin Gada i/b Arya Ambre & Associate for applicant in Interim
Applications
Ms. Shilpa Redkar for Respondents in Interim Applications
Mr. Gajanan Bellale Asst. Commissioner 'F' North ward.
CORAM : NITIN W. SAMBRE, J.
DATE: SEPTEMBER 1, 2021.
P.C.:
1] In these frst appeals, Judgment delivered by the Trial Court
against the Municipal Corporation of Gr. Bombay are assailed. Misc.
Applications are taken out by the decree holder-respondent which are
required to be adjourned time and again. As such, this Court
32.2242.20 ia.doc
summoned concerned Ward Offcer.
2] Learned counsel for original appellant representing the interest
of appellant-corporation informs that Mr. Gajanan Bellale, Ward
Offcer, 'F' ward is personally present in the Court. She further
submits that instructions are already received and as such, draft
affdavit is pending approval with senior counsel Mr. Walawalkar
which will be placed on record within period of two weeks from today.
3] Since the statement is made on instructions, same is accepted
as an undertaking.
4] Accordingly, matter to be listed for further consideration on
16/09/2021.
[NITIN W. SAMBRE, J.]
