Brihanmumbai Mahanagar Palika ... vs The Cosmos Co-Op. Bank Ltd
2023 Latest Caselaw 261 Bom

                                                   21.CAF-1622-17 in FA-938-19.doc


 SAP
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                      CIVIL APPLICATION NO.1622 OF 2017
                                      IN
                         FIRST APPEAL NO. 938 OF 2019

 Brihanmumbai Mahanagar Palika and               Applicants/
 Anr.                                           ...Appellants.
          V/s.
 The Cosmos Co-op Bank Ltd.                     ... Respondent

 Mr. Santosh Parad, Advocate for Appellant/BMC.
 None for the Respondent.


                                CORAM     : AMIT BORKAR, J.

                                DATED     : JANUARY 7, 2023
 P.C.:

 1.        The Appeal arises out of dispute of property tax.                  The

Respondent had filed this Appeal under Section 217 of the Municipal Corporation Act, 1888 which had been allowed by the Court below. The Appeal against the said judgment has been admitted.

2. In that view of the matter, the Respondent shall continue to pay property tax as fixed by the trial Court. The payment of the tax shall be subject to the decision of the present Appeal.

3. In that view of the matter, Civil Application stands disposed of.

(AMIT BORKAR, J.)