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TAUSEEF                Tauseef Farooqui                                     07-CAF.2947.2016.doc
LAIQUEE
FAROOQUI
Digitally signed by            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TAUSEEF LAIQUEE
FAROOQUI                               CIVIL APPELLATE JURISDICTION
Date: 2023.01.05
10:49:14 +0530

                                   CIVIL APPLICATION (CAF) NO.2947 OF 2016
                                                      IN
                                         FIRST APPEAL NO.1741 OF 2013

                      The Municipal Corporation of Greater Bombay...Applicant
                      In the matter of :-
                      The State of Maharashtra,
                      Through the Police Commissioner Railways
                      Mumbai                                     ...Appellant
                            V/s.
                      Shri Satish Yashwant Kulkarni & Anr.       ...Respondents


                      Ms. Tanaya Goswami for Appellant.
                      Mr. N. D. Jaywant for Respondent No.1.
                      Mr. Santosh Parad for Respondent No.2 (BMC).

                                               CORAM        :    AMIT BORKAR, J.

                                               DATE         :    JANUARY 04, 2023

                      P.C.:

1. In view of judgment in writ petition no.1132 of 2002, application is allowed. Fix the first appeal for hearing in the week commencing from 23rd January 2023.

2. Civil Application stands disposed of.

3. The appellant shall furnish paper book to the respondents within two (2) weeks from today.

(AMIT BORKAR, J.)

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