Dattatray Tanaji More vs Municipal Corporation For Gr. ...
2022 Latest Caselaw 13514 Bom

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NIJASURE Date: 2022.12.23
         18:08:41 +0530




                                                                     18-fa-1392-2022.doc

jsn
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                       FIRST APPEAL NO.1392 OF 2022
                                                  WITH
                                   INTERIM APPLICATION NO.30493 OF 2022

         Mr. Dattatray Tanaji More                                     ...Appellant

                          Versus

         Municipal Corporation of Gr. Mumbai                           ...Respondent

                                                     ----------
         Mr. Mohan N. Dhamal for the Appellant / Applicant.
         Mr. Om Suryavanshi for the MCGM.
                                                     ----------

                                             CORAM :         R.I. CHAGLA J.

                                              DATE       :   22ND DECEMBER, 2022.

         ORDER :

1. There is a stay granted by the City Civil Court, Bombay

dated 22nd January, 2016 which was during the hearing of the Suit

and which has been extended by order dated 16th November, 2022

in view of the Suit having been dismissed by the impugned judgment

and order dated 11th November, 2022. The interim protection

granted has expired on 7th December, 2022. The Interim Application

as well as the First Appeal is being stood over due to paucity of time.

18-fa-1392-2022.doc

The matter shall be placed on 10th January, 2023.

2. In the event the Suit premises has not already been

demolished by the Respondent - Municipal Corporation of Greater

Mumbai, status quo shall be maintained in respect of the Suit

premises till the next date.

[R.I. CHAGLA J.]