Mrs. Zakiya Mumtaz Khan @ Zakiya ... vs The Municipal Corporation Of Gr. ...
2021 Latest Caselaw 12913 Bom

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

                       WRIT PETITION NO.1803 OF 2013

Zakiya Mumtaz Khan @ Zakiya Abdul Malik          .. Petitioner
       Versus
Municipal Corporation of Gr. Mumbai & Ors.       .. Respondents
       ---
Mr.Abdul Rab Shaikh for the petitioner.
Mr.R.S. Apte, Senior Advocate a/w Ms.Sheetal Metakari i/by Ms.Aruna
Savla for the respondent no.1-MCGM.
Mr.Sureshkumar a/w Ms.Mohinee Chougule for the respondent no.2.
             ---
                          CORAM : R.D. DHANUKA
                                      R. I. CHAGLA, JJ.

                       DATE        : 8th September 2021
                               (through video conferencing)
P.C.:-
.               Matter is partly heard. Learned counsel for the petitioner

seeks to rely upon some judgments on the issue of recovery being made by the respondent no.1 from the pension amount being paid to the petitioner. He undertakes to file compilation of such judgments within one week from today and to serve a copy thereof upon the respondents through their respective advocates simultaneously.

2. Learned counsel for the petitioner also seeks liberty to file additional affidavit and to place certain facts and subsequent events on record. The petitioner is granted such liberty as prayed. A copy of such affidavit shall be served on the advocates for the respondents.

3. Place the matter on board on 16th November 2021.

         R. I. CHAGLA J.                        R.D. DHANUKA, J.