Gulabchand S/O Babulal Jaiswal ... vs Mohammed Yusuf Abdul Sattar ...
2022 Latest Caselaw 8780 Bom

                                                   1                                       w.p. 266.2022.odt



                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                            NAGPUR BENCH, AT NAGPUR.

                                Writ Petition No. 266 of 2022
    [Shri Gulabchand S/o Babulal Jaiswal (Dead) through legal representatives already on record
 Mrs. Shivkumari G. Jaiswal and ors. ..vs.. Shri Mohammed Yusuf Abdul Sattar (dead) through legal
                         representatives Javed S/o Mohd. Yusuf and anr.]
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Office Notes, Office Memoranda of Coram,                       Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                           Mr. R. T. Anthony, Advocate for the petitioner/s

                                CORAM : MANISH PITALE, J.

DATED : 5-9-2022

Heard learned counsel for the petitioners.

2. It is submitted that the quantum of

occupational charges fixed by the appellate court in the

present case is much lower than the occupational charges

that ought to be paid by the respondents, considering the

location of the property and its dimensions. Learned

counsel for the petitioners fairly states that although the

order on which he is placing reliance could not be placed

before the appellate court, it is relevant for supporting

contentions raised in the present writ petition for grant

of enhanced quantum of occupation charges.

3. Issue notice for final disposal, returnable on

4-10-2022.

2 w.p. 266.2022.odt

4. Copy of judgment and order dated 21-11-2014

passed in Miscellaneous Judicial Case No. 68/2012 by

the Additional Judge, Small Causes Court, Nagpur is

taken on record for reference.

JUDGE

wasnik

Digitally signed byAVINASH YUVRAJ WASNIK Signing Date:06.09.2022 18:24