Umed Mulji Patel And Anr vs The Municipal Corporation Of ...
2022 Latest Caselaw 2559 Bom

                                  1/3                       37-38-39 IA-3969-21.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                 INTERIM APPLICATION NO.3969 OF 2021
                                        IN
                  FIRST APPEAL (ST) NO.24011 OF 2021
Umed Mulji Patel & Anr.                           ..           Applicants

                       Versus

The   Municipal   Corporation                of   ..          Respondents
Greater Mumbai & Anr.


                                 ALONGWITH
                 INTERIM APPLICATION NO.3970 OF 2021
                                        IN
                  FIRST APPEAL (ST) NO.24008 OF 2021
Pramod G. Simaria & Anr.                          ..           Applicants

                       Versus

The   Municipal   Corporation                of   ..          Respondents
Greater Mumbai & Anr.


                                 ALONGWITH
                 INTERIM APPLICATION NO.4010 OF 2021
                                        IN
                  FIRST APPEAL (ST) NO.24015 OF 2021
Bharat Karsan Patel                               ..            Applicant

                       Versus

The   Municipal   Corporation                of   ..          Respondents
Greater Mumbai & Anr.


M.M.Salgaonkar




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                                ...
Mr.Bhavin Gada with Mr.Deep Gangar i/b M/s.Solicis Lex for
the Applicants in all the applications.
Mr.Om Suryavanshi for the Respondent/MCGM in all the
applications.
                                       ...
                          CORAM: BHARATI DANGRE, J.

DATED : 15th MARCH, 2022

P.C:-

1. At the outset, the learned counsel for the appellant in First Appeal (St) No.24008 of 2021, seeks liberty to insert grounds in the appeal memo and he submits that the said grounds are already incorporated in the other two appeals, which pose a challenge to a judgment in the companion two appeals.

In the wake of the aforesaid, since the draft amendment is place before me and this include insertion of certain grounds in support of the appeal, let the necessary amendment be carried out in the appeal memo, in terms of the draft amendment, within a period of two days.

2. The learned counsel for the Corporation seeks short accommodation to respond the interim applications, seeking stay of the judgments, which are impugned in the First Appeals. Since the applications are fled in December, 2021, I am inclined to grant one week's time.

The Corporation shall specifcally deal with the grounds set out in the memo of appeal and, particularly, the ground that the notices issued under Section 251 were not served upon the appellants.

M.M.Salgaonkar





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3.      Stand over to 31/03/2022.



                                   ( SMT. BHARATI DANGRE, J.)




M.M.Salgaonkar