Mr. Ramesh Prakash Yadav vs The Bombay Municipal Corporation ...
2023 Latest Caselaw 486 Bom

                   Tikam                                 1/2              30- FA- 549 of 2020
VAISHALI                                                                     th
                                                                           12 January, 2023
ANIL
TIKAM
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed

                                     CIVIL APPELLATE JURISDICTION
by VAISHALI
ANIL TIKAM
Date:
                                      FIRST APPEAL No. 549 OF 2020
2023.01.12
16:00:28 +0530


                                                  WITH
                                   CIVIL APPLICATION No. 3390 OF 2019
                   Mr. Ramesh Prakash Yadav                         ...Appellant
                                                                     Applicant
                            Vs.
                   The Bombay Municipal Corporation
                   of Greater Mumbai and Anr.                       ...Respondents
                                                -----
                   None for Appellant
                   Mr. Santosh Parad for Respondent-MCGM
                                           CORAM : SANDEEP K. SHINDE, J.

THURSDAY 12TH JANUARY, 2023

P.C. :

1. None appears for the Appellant.

2. Learned counsel for the Respondent Corporation, has invited my attention to paragraph 3 of the impugned judgment. It reveals the fact that the notice structure was demolished by the Corporation on 19 th May and 24 th May, 2010.

Tikam 2/2 30- FA- 549 of 2020 th 12 January, 2023

3. In view thereof, apparently, the appeal has been rendered infructuous; however, since none appears for the Appellant, stand over to 3 rd March, 2023. To be listed under caption 'for dismissal.

(SANDEEP K. SHINDE, J.)