Godrej And Boyce Mfg. Co. Ltd vs The Bombay Municipal Corporation
2023 Latest Caselaw 257 Bom

                   Tikam                                      1/2       4- FA 701 of 2016 (copy)
                                                                               7th
                                                                                     January, 2023
VAISHALI
ANIL
TIKAM                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION
Digitally signed
by VAISHALI
ANIL TIKAM
Date:
                                            FIRST APPEAL No. 701 OF 2016
2023.01.09
15:03:07 +0530
                   Godrej and Boyce Mfg. Co. Ltd.                    ...Appellant
                            Vs.
                   The Bombay Municipal Corporation                  ...Respondent
                                                     -----
                   Mr. Isharam Kapse i/b Mr. Mandar Soman for Appellant
                   Mr. Om Suryavanshi for respondent -MCGM
                                                CORAM : SANDEEP K. SHINDE, J.

SATURDAY 7TH JANUARY, 2023

P.C. :

1. This is an appeal under Section 218D of the Mumbai Municipal Corporation Act, against the Judgment and Decree dated 10 June, 2015, in Municipal Appeal No. 62/2012 passed th

by the Additional Chief Judge, Small Causes Court Bombay.

2. Heard learned counsel for the Appellant and for the Respondent.

3. Mr.Om Suryawanshi waives notice of behalf of the Respondent.

4. Admit. Call record and proceedings from the Trial Court.

Tikam 2/2 4- FA 701 of 2016 (copy) 7th January, 2023

5. Appellant to file the private paper-book on or before 30 December, 2023.

th

(SANDEEP K. SHINDE, J.)