Bank Of Baroda vs The Municipal Corporation Of ...
2023 Latest Caselaw 388 Bom

                       Tauseef Farooqui                                     40-CAF.1047.2016.doc
TAUSEEF
LAIQUEE
FAROOQUI                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
Digitally signed by
TAUSEEF LAIQUEE
FAROOQUI
Date: 2023.01.12
                                   CIVIL APPLICATION (CAF) NO.1047 OF 2016
10:53:32 +0530


                                                      IN
                                         FIRST APPEAL NO.159 OF 2019

                      Bank of Baroda                                   ...Applicant
                           V/s.
                      The Municipal Corporation of Greater
                      Bombay & Anr.                                    ...Respondents


                      Mr. Benny Joseph a/w Ms. Pallavi Kaamath and Mr. Ritesh Hegde
                      i/by BJ Law Offices LLP for Applicant.
                      Mr. Om Suryawanshi for Respondents.

                                               CORAM        :    AMIT BORKAR, J.

                                               DATE         :    JANUARY 10, 2023

                      P.C.:

1. The application is for the stay of impugned judgment and order and restraining the respondent no.1 from taking action in pursuance of order dated 14 th November 2014 and notice dated 11th March 2015.

2. Learned advocate for the applicant, on instructions, states that the applicant has been depositing the taxes as per the rate decided in municipal appeal.

3. In that view of the matter, the applicant shall continue to deposit the amount of taxes with the respondent no.1 during pendency of present appeal. The deposit of the amount shall be subject to decision of the first appeal.

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4. Civil application no.1047 of 2016 stands disposed of in the above terms. No costs.

(AMIT BORKAR, J.)

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