M/S Rangi Seth And Sons vs The Municipal Corporation Of ...
2023 Latest Caselaw 8038 Bom

                                                     19- IA-13993-2023.doc




        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

               INTERIM APPLICATION NO. 13993 OF 2023
                                 IN
                    FIRST APPEAL NO. 777 OF 2023


M/s Rangi Seth And Sons                     ...       Applicant
      Versus
The Municipal Corporation
of Greater Mumbai                           ...       Respondent

                                .....
Mr. S. S. Nikam, for the Applicant.

Mr. Santosh Parad, for the Respondent-MCGM.
                               .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 8th AUGUST, 2023.

P.C.

Learned Counsel for the applicant seeks time to file

documents on record in order to seek interim relief of stay to the

execution and implementation of the impugned judgment.

2 At his request, stand over to 22nd August, 2023.

                                         [PRITHVIRAJ K. CHAVAN, J.]




     Rekha Patil                                                       1 of 1