Abid Sheikh S/O. Ibrahim Sheikh vs The City Of Nagpur Corporation, ...
2023 Latest Caselaw 877 Bom

                                                                      1                            933.WP.3207-2021.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH AT NAGPUR
                                         WRIT PETITION NO. 3207 OF 2021
               ( Abid Sheikh s/o Ibrahim Sheikh Vs. The City of Nagpur Corporation,
                                         Nagpur, & Anr. )
             Office Notes, Office Memoranda                          Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mr. R.B. Khan, Advocate for the Petitioner.
                                               Mr. S.P. Kshirsagar, Advocate for the Respondent No.2.

                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 25th JANUARY, 2023

Since, Mr. Kshirsagar, learned counsel for the respondent No. 2 makes a statement, that R.C.S. No. 1209/2015 which stood dismissed on 02.12.2019 has been restored to file on account of M.J.C. No. 574/2019 having been allowed, the order passed below Exh. 5, according to him stands automatically restored. The instant petition challenges the judgment dated 19.01.2021 passed in M.C.A. No. 62/2020, which is arising out of the order dated 18.02.2020 passed below Exh. 13 in M.J.C. No. 574/2019 rejecting the same, the appeal having allowed the said application. If the M.J.C. No.574/2019 has been allowed, then the present petition which arises out of an interim order passed therein would surely be rendered infructuous. However, in order to make a statement regarding the disposal of the M.J.C. No. 574/2019, list the matter on 30.01.2023.

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:25.01.2023 18:31 JUDGE SD. Bhimte