Bharat Brahmadutt Singh Thakur vs The Municipal Corporation Of ...
2023 Latest Caselaw 3519 Bom

                                                      25-426-2023-FA=.doc

Uday S. Jagtap


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                         FIRST APPEAL NO. 426 OF 2023

 Bharat Brahmadutt Singh Thakur                      .. Appellant

          Vs.

The Municipal Corporation of Greater
Mumbai                                               .. Respondent

                                .....
Mr. Pradeep Thorat a/w Mr. Bipin Joshi, Vedanshi Shah, Bhavesh
Joshi for the appellant
Mr. Santosh Parad for the respondent - MCGM
                               .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 10th APRIL, 2023

P.C.

1. Heard Mr. Thorat, learned Counsel for the appellant at

considerable length. Perused the impugned judgment and decree.

2. Admit.

3. Mr. Prarad, learned Counsel wives service on behalf of the

respondent - MCGM.

4. Call for Record and Proceeding.

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25-426-2023-FA=.doc

5. Printing is dispensed with.

6. The appellant to furnish paper book within six months from

today, failing which the appeal stand dismissed without further

reference to the Court.

7. Interim relief granted in favour the appellant to continue.

(PRITHVIRAJ K. CHAVAN, J.)

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