Bombay High Court
The Municipal Corporation Of Gr. ... vs Kaveri Ganesh And Anr on 21 February, 2023
Bench: Amit Borkar
50-fa-1546-2010.doc
SA Pathan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.1546 OF 2010
WITH
INTERIM APPLICATION NO.17454 OF 2022
IN
FIRST APPEAL NO.1546 OF 2010
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Ganga Timmappa and Anr. ... Respondents
WITH
INTERIM APPLICATION NO.17454 OF 2022
IN
FIRST APPEAL NO.1547 OF 2010
The Municipal Corporation of Greater
Mumbai ... Applicant
V/s.
Ganga Timmappa and Anr. ... Respondents
WITH
INTERIM APPLICATION NO.17456 OF 2022
IN
FIRST APPEAL NO.1547 OF 2010
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Kaveri Bindu and Anr. ... Respondents
WITH
FIRST APPEAL NO.1560 OF 2010
WITH
INTERIM APPLICATION NO.17479 OF 2022
50-fa-1546-2010.doc
IN
FIRST APPEAL NO.1560 OF 2010
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Jaya Parmeshwar and Anr. ... Respondents
WITH
FIRST APPEAL NO.1558 OF 2010
WITH
INTERIM APPLICATION NO.17476 OF 2022
IN
FIRST APPEAL NO.1558 OF 2010
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Lata Minu Swami and Anr. ... Respondents
WITH
FIRST APPEAL NO.1559 OF 2010
WITH
INTERIM APPLICATION NO.17478 OF 2022
IN
FIRST APPEAL NO.1559 OF 2010
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Kaveri Ganesh and Anr. ... Respondents
WITH
FIRST APPEAL NO.1561 OF 2010
50-fa-1546-2010.doc
WITH
INTERIM APPLICATION NO.17481 OF 2022
IN
FIRST APPEAL NO.1561 OF 2010
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Mohaddin Mohd ... Respondent
WITH
FIRST APPEAL NO.1557 OF 2010
WITH
INTERIM APPLICATION NO.17475 OF 2022
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Nagnath R. Mahadik and Anr. ... Respondents
WITH
FIRST APPEAL NO.1562 OF 2010
WITH
INTERIM APPLICATION NO.17482 OF 2022
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Kala Gauri and Anr. ... Respondents
WITH
FIRST APPEAL NO.1556 OF 2010
WITH
INTERIM APPLICATION NO.17474 OF 2022
50-fa-1546-2010.doc
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Devika Muthu and Anr. ... Respondents
WITH
FIRST APPEAL NO.1550 OF 2010
WITH
INTERIM APPLICATION NO.17462 OF 2022
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
C Ghangi Raju and Anr. ... Respondents
WITH
FIRST APPEAL NO.1549 OF 2010
WITH
INTERIM APPLICATION NO.17460 OF 2022
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Krishnaji Shriniwas and Anr. ... Respondents
WITH
FIRST APPEAL NO.1554 OF 2010
WITH
INTERIM APPLICATION NO.17470 OF 2022
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Kartika Arumugam ... Respondent
WITH
FIRST APPEAL NO.1555 OF 2010
50-fa-1546-2010.doc
WITH
INTERIM APPLICATION NO.17471 OF 2022
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
D. Balan And Anr. ... Respondents
WITH
FIRST APPEAL NO.1552 OF 2010
WITH
INTERIM APPLICATION NO.17464 OF 2022
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Gopi Munni Swammy And Anr. ... Respondents
WITH
FIRST APPEAL NO.1553 OF 2010
WITH
INTERIM APPLICATION NO.17466 OF 2022
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Rangama D. Muthu And Anr. ... Respondents
WITH
FIRST APPEAL NO.1548 OF 2010
WITH
INTERIM APPLICATION NO.17459 OF 2022
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Madhubala And Anr. ... Respondents
50-fa-1546-2010.doc
WITH
FIRST APPEAL NO.1551 OF 2010
WITH
INTERIM APPLICATION NO.17463 OF 2022
The Municipal Corporation of Greater
Mumbai ... Appellant
V/s.
Mani Radha And Anr. ... Respondents
Mr. Dharmesh Vyas a/w Mr. Santosh Parad for the
Appellant-MCGM in the First Appeal No.1546 of 2010.
Mr. Santosh Parad for the Appellant-MCGM in all First
Appeal Nos.1547 to 1562 of 2010.
Mr. Kuldeep S. Patil for Respondent Nos.2-MMRDA.
Mr. Bhavin Gada a/w Pratibha Mehta for Respondent
No.1.
CORAM : AMIT BORKAR, J.
DATED : FEBRUARY 21,2023
P.C.:
1. After hearing the learned Advocate for the parties, it appears
that the record and proceedings would be necessary as there is
serious dispute about service of Writ of Summons.
2. The Registrar, City Civil Court is directed to transmit the
record and proceedings of L.C. Suit No.3354 of 2007 and other
connected Suits disposed of by the common judgment dated 23 rd
October, 2008. The record and proceedings of the Suits be sent so
that this Court will receive the record and proceedings within four
(4) weeks from today.
50-fa-1546-2010.doc
3. The Registrar (Judicial) shall send copy of this order to the
Registrar, City Civil Court, Mumbai for due compliance.
4. After, the record is received before the next date, parties are
permitted to inspect the record.
5. Stand over to 21st March, 2023.
6. The First Appeal along with connected matters be shown at
the end of admission board.
(AMIT BORKAR, J.)
