Mangesh Shamrao Suman vs The Municipal Corporation Of ...
2022 Latest Caselaw 7736 Bom

Megha                                        505to 508_ fa_871 _2022.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

                FIRST APPEAL NO.871 OF 2022
                           WITH
           INTERIM APPLICATION NO.17155 OF 2022
                            IN
                FIRST APPEAL NO.871 OF 2022
Mangesh Shamrao Suman                   ...Appellant
              Versus
The Municipal Corporation of
Greater Mumbai                                ...Respondent
                                  ...
Mr. Sanskar Marathi for the Appellant.


                           CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 5th AUGUST, 2022.

P. C. :-

1. Not on board. Taken on board.

2. By the impugned judgment dated 07/07/2022 the Trial

Court dismissed the suit filed by the Appellant herein seeking to

restrain the Respondent -Corporation from dispossessing him and from

demolishing the suit premises i.e. Room No.5, J.J. Wadi, C.T.S.

No.260/1 to 37, R.C. Marg, Chembur, Mumbai pursuant to the notices

dated 09/12/2014 and 21/11/2014. It is stated that the interim relief

was operating in favour of the Appellant till the date of the impugned

Megha 505to 508_ fa_871 _2022.doc

judgment and that by order dated 08/07/2022 learned Judge,City Civil

Court, Mumbai, has extended the interim relief as to enable the

Appellant to challenge the said order.

4. Order dated 08/07/2022 to continue till the next date.

Issue notice to the Respondents, returnable on 24/08/2022. Private

service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.08.06 16:00:16 +0530