Mr. Zamir Abbasbhai Makasarwala vs The Municipal Corporation Of ...
2022 Latest Caselaw 4026 Bom

                                            21-AO-885-2019.odt



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                APPEAL FROM ORDER NO.885 OF 2019
                                WITH
                 CIVIL APPLICATION NO.1059 OF 2019
                                WITH
                APPEAL FROM ORDER NO.923 OF 2019
                                WITH
                 CIVIL APPLICATION NO.1095 OF 2019
                                WITH
                APPEAL FROM ORDER NO.924 OF 2019
                                WITH
                 CIVIL APPLICATION NO.1096 OF 2019
                                WITH
                APPEAL FROM ORDER NO.993 OF 2019
                                WITH
                 CIVIL APPLICATION NO.1164 OF 2009
                                WITH
                APPEAL FROM ORDER NO.913 OF 2019
                                WITH
                APPPEAL FROM ORDER NO.914 OF 2019
                                WITH
                 CIVIL APPLICATION NO.1086 OF 2019
                                WITH
                APPEAL FROM ORDER NO.979 OF 2019
                                WITH
                 CIVIL APPLICATION NO.1153 OF 2019

Mrs. Yasmeen S. Patel                                    ...Appellant
     Vs
The Municipal Corporation of
Gr. Mumbai and Anr.                                      ...Respondents
                                ...

Mr. Jagdish N. Jayale for the Appellant/Applicant in all matters. Mr. R.Y.Sirsikar for MCGM.

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21-AO-885-2019.odt

CORAM : SANDEEP K. SHINDE J.

DATE : APRIL 13, 2022.

P.C. :

Mr. Sirsikar, learned counsel for the Corporation, shall

place on record judgment of this Court dated 1 st November, 2017 of

which reference is made in the impugned notice. Additionally, the

Corporation shall also place on record circulars, if any, issued after

1st November, 2017 for implementing the directions issued therein. It

shall be done within two weeks from today.

2 Stand over to 29th April, 2022 for 'Directions'.

                                                (SANDEEP K. SHINDE, J.)




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