Lokhandwala Infrastructure Pvt. ... vs The Municipal Corporation Of ...
2022 Latest Caselaw 1123 Bom

                                                                        19-FA-1340-2019.doc


                   Shailaja


                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION
                                              FIRST APPEAL NO.1340 OF 2019
                                                          a/w
                                            CIVIL APPLICATION NO.2702 OF 2019


                   Lokhandwala Infrastructure Pvt. Ltd.            ]
                   (Previously known as M/s. Lokhandwala ]
                   Builders)                                       ]    Appellant


                                      Vs.


                   The Municipal Corporation of                    ]
                   Greater Mumbai.                                 ]    Respondent
                                                  .....
                   Ms. Naseem Patrawala i/b Patrawala & Co., for Appellant.

                   Mr Santosh Parab, for Respondent-M.CG.M.
                                                  .....

                                                        CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 31st JANUARY, 2022.

(THROUGH V.C.)

P.C.

1. Learned Counsel for the respondent - MCGM seeks time to take instructions as to whether the appellant has deposited the decretal amount arrived at in the impugned judgment and order dated 11.02.2019 passed by the City Civil Court, Greater Mumbai.

1 of 2 Digitally signed by SHAILAJA SHAILAJA SHRIKANT SHRIKANT HALKUDE Date: 2022.01.31 HALKUDE 16:06:16 +0530 19-FA-1340-2019.doc

2. At the request of learned Counsel for the respondent, stand over to 14th February, 2022.

[PRITHVIRAJ K. CHAVAN, J.]

2 of 2