Ravindra S/O Dagadu Jadhav And Anr vs The Municipal Corporation Of ...
2023 Latest Caselaw 203 Bom

                      Tauseef Farooqui                            901-FA.6.2023 & 902-FA.7.2023.doc


TAUSEEF                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
LAIQUEE                                CIVIL APPELLATE JURISDICTION
FAROOQUI
Digitally signed by
TAUSEEF LAIQUEE                              FIRST APPEAL NO.6 OF 2023
FAROOQUI
Date: 2023.01.06
19:20:01 +0530
                      Ravindra S/o. Dagadu Jadhav & Anr.                ...Appellants
                           V/s.
                      The Municipal Corporation of Greater
                      Mumbai & Ors.                                     ...Respondents

                                                        WITH
                                         INTERIM APPLICATION NO.137 OF 2023
                                                         IN
                                              FIRST APPEAL NO.6 OF 2023

                                                        AND
                                              FIRST APPEAL NO.7 OF 2023
                                                        WITH
                                         INTERIM APPLICATION NO.138 OF 2023
                                                         IN
                                              FIRST APPEAL NO.7 OF 2023

                      Ravindra S/o. Dagadu Jadhav & Anr.                ...Appellants
                           V/s.
                      The Municipal Corporation of Greater
                      Mumbai & Ors.                                     ...Respondents


                      Mr. Shriram S. Kulkarni a/w Mr. Hemant Ghadigaonkar and Ms.
                      Pallabi Chatterjee for Appellants.
                      Mr. Santosh Parad for Respondent No.1 (BMC).

                                                 CORAM       :    AMIT BORKAR, J.

                                                 DATE        :    JANUARY 06, 2023

                      P.C.:

1. Issue notice to respondents, returnable on 3rd February 2023.

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2. Considering the fact that pending the suit there was ad-interim relief and by inviting my attention to paragraph no.21 of the impugned judgment, it is submitted that the structure was standing prior to 1964, the applicant is entitled to the ad-interim relief.

3. There shall be ad-interim relief in terms of prayer clause (a) till the next date.

(AMIT BORKAR, J.)

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