Shri. Shyam Rajkishore Singh vs The Municipal Corporation Of Gr. ...
2022 Latest Caselaw 5119 Bom

                                                                                   35 ia 3483-22.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 3483 OF 2022
                                                      IN
                                      FIRST APPEAL (ST) NO. 11363 OF 2022

                       Shyam Rajkishore Singh                                   ..Applicant

                                    v/s.

                       The Municipal Corporation of Gr.Mumbai
                       & Ors.                                                   ..Respondents

                       Mr. Harinder Toor i/b. Subhash Bane for the Applicant/Appellant.
                       Mr. Santosh Parad for the Respondent No.1-MCGM.

                                           CORAM : ANUJA PRABHUDESSAI, J.

DATED : 7th JUNE, 2022.

P.C.

1. It is seen that the Suit is dismissed and the Appellant has filed

application for interim relief to stay execution and implementation of the

impugned judgment. Such prayer is not maintainable. Learned

Counsel for the Applicant seeks leave to amend the prayer clause.

Leave granted. Amendment to be carried out forthwith.

2. Leave granted to the Appellant to issue fresh notice to the

Respondent No.2 and to serve upon Respondent No.2 amended copy of

the interim application.

3. Stand over to 14.6.2022. Ad-interim relief granted earlier to

continue till the next date.

Digitally signed by (ANUJA PRABHUDESSAI, J.) PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.06.09 16:29:02 +0530

P P SALGAONKAR 1 of 1