Savarmal Rameshwar Nai vs Muncipal Corporation Of Greater ...
2022 Latest Caselaw 10740 Bom

P.H. Jayani                                    907 CAF151.2022.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                   CIVIL APPLICATION NO. 151 OF 2022
                                   IN
                    REJECTED CASE NO. 290 OF 2018

Savarmal Rameshwar Nai                         .... Applicant
           v/s.
Municipal Corporation of Greater
Mumbai                                         .... Respondent

Mr. Aniketh Poojari for the Applicant.
Mr. Santosh Parad for the Respondent - MCGM.


                        CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 14th OCTOBER, 2022.

P. C. :-

. By this Application, the Applicant has sought to condone the

delay of 11 years and 335 days in filing the Application for restoration

of the Appeal.

2. The additional affidavit filed by the Applicant reveals that the

Appellant had expired in the year 2007 and the legal representatives

were already ordered to be brought on record. The present Application

has been filed in the name of the deceased Appellant. Learned counsel

for the Applicant/Appellant seeks leave to amend the cause title. Leave

is granted. Cause title be amended within a period of two weeks.

P.H. Jayani 907 CAF151.2022.doc

3. Learned counsel for the Appellant/Applicant is directed to place

on record copy of the impugned judgment. Learned counsel for the

Respondent also seeks time to file reply. Reply, if any, to be filed in the

registry within a period of three weeks.

4. Stand over to 18/11/2022.

PREETI H JAYANI Digitally signed by (SMT. ANUJA PRABHUDESSAI, J.) PREETI H JAYANI Date: 2022.10.18 16:54:12 +0530