Citation : 2022 Latest Caselaw 12693 Bom
Judgement Date : 6 December, 2022
M-2.IAST.27959.22 in FAST.27958,22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST.) NO. 27959 OF 2022
IN
FIRST APPEAL (ST.) NO. 27958 OF 2022
Sudhir Gothe ... Appellant
Versus
The Municipal Corporation
of Greater Bombay ... Respondents
Nazia Sheikh i/b Aditi Naikare for the Appellant.
CORAM : R.I. CHAGLA, J.
DATED : 6th DECEMBER, 2022.
ORDER :
1 Matter mentioned. Not on board, taken on board.
2 The First Appeal challenges the impugned judgment and
order dated 12.10.2022 by which the learned Judge of the City Civil
Court has dismissed the L.C. Suit No.3558 of 2013 filed by the Applicant.
The application for staying of the execution of impugned judgment and
order has been granted by the Lower Court and which stay is for a period
of eight weeks from order dated 12.10.2022.
Waghmare 1/2 M-2.IAST.27959.22 in FAST.27958,22.doc
3 Considering the stay of the execution of impugned judgment
and order expiring today and the matter having not been listed, the First
Appeal shall be listed on 19.12.2022. The stay of the execution of
impugned judgment and order which had been granted by the Lower
Court for eight weeks from order dated 12.10.2022, shall continue to
operate till the next date.
Digitally
signed by
WAISHALI
WAISHALI SUSHIL
SUSHIL WAGHMARE
(R.I. CHAGLA, J.)
WAGHMARE Date:
2022.12.07
12:22:28
+0530
Waghmare 2/2
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