Shri. Gopal Laxman Rajendra vs The Municipal Corporation Of City ...
2021 Latest Caselaw 14101 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2021.10.04
             10:52:18 +0530




                                                                 1/1                    33 CRA-619.18.odt


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                         CIVIL REVISION APPLICATION NO.619 OF 2018
                                   Gopal Laxman Rajendra                        ..            Applicant

                                           Vs.

                                   The Municipal Corporation of
                                   City of Nashik & Ors.                        ..           Respondents

                                                                  ...
                                   Mr. Girish R. Agrawal for the Applicant.

                                   Mr. Subhash V. Gutte for the Respondent Nos.1 to 3.
                                                                 ...

                                                       CORAM : SMT. BHARATI DANGRE, J.

DATED : 29TH SEPTEMBER, 2021. P.C:-

1. Respective counsel are directed to place on record the Appeal Memo to cursorily ascertain on what ground the Respondent-Corporation poses a challenge to the impugned judgment on merit.

2. Stand over to 05/10/2021.

3. Ad-interim relief already granted to continue, till then.

[SMT. BHARATI DANGRE, J.]

AJN