Sujata Wife Of Chandrakant Patil ... vs Municipal Corporation Of Greater ...
2022 Latest Caselaw 4398 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.04.27
             18:31:12 +0530




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                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                              FIRST APPEAL (STAMP) NO.8809 OF 2022
                                                              ALONG WITH
                                              INTERIM APPLICATION NO.2748 OF 2022


                                   Sujata W/o. Chandrakant Patil @ ]
                                   Shama D/o. Anant Kalikhan.      ]              ...           Appellant

                                                Vs.

                                   The Municipal Corporation of Greater ]
                                   Mumbai.                              ]           ...        Respondent



                                                                  ...
                                   Mr. Ashok M. Saraogi for the appellant.

                                   Mr. Om Suryavanshi for the respondent.
                                                                  ...

                                                            CORAM : SMT. BHARATI DANGRE, J.

                                                            DATED         : 26TH APRIL, 2022.

                                   P.C. :-

1. This appeal is filed being aggrieved by the dismissal of the suit filed the plaintiff and a specific statement is made by Mr. Saraogi to the effect that as on date, the structure stands, as it is.

                                   AJN
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INTERIM APPLICATION NO.2748 OF 2022

2. This application is filed seeking stay of the impugned judgment.

3. The learned counsel for the Corporation seeks some time to file reply to the application.

4. The learned counsel for the Corporation is at liberty to file reply to the application within four weeks from today.

5. List the matters on 28/06/2022.

6. In the meantime, if no action has been taken against the subject structure, the Corporation shall not proceed to demolish the same.

[SMT. BHARATI DANGRE, J.]

AJN