The Municipal Corporation Of ... vs M/S Colgate Palmlive (India) Ltd
2023 Latest Caselaw 6829 Bom

                                                      33-10339-2022-IA=.doc

Uday S. Jagtap


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 10339 OF 2022
                                   IN
                    FIRST APPEAL (ST.) NO.483 OF 2021
                                 WITH
                 INTERIM APPLICATION NO. 10340 OF 2022
                                   IN
                    FIRST APPEAL (ST.) NO.483 OF 2021

 The Municipal Corporation of Greater
 Bombay & Anr.                                       .. Applicants

          Vs.

M/s. Colgate Palmolive (India) Ltd.                  .. Respondent

                                .....
Mr. Santosh Parad for the applicants - MCGM
Mr. Rizwan Khatri a/w Ms. Alitya Vora i/b Economic Laws Practice
for the respondent
                                .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 11th JULY, 2023 P.C.

1. Learned Counsel for the parties submit that there are 15

appeals preferred by the Corporation against the same judgment

and decree, in which the applications seeking condonation of delay

have been moved.

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33-10339-2022-IA=.doc

2. Since the grounds in all the appeals are identical, let all the

appeals (being First Appeal (St.) Nos. 93431 of 2020, 490 of 2021,

92532 of 2020, 5564 of 2020, 5952 of 2020, 8536 of 2021, 93333

of 2020, 93336 of 2020, 93346 of 2020, 93422 of 2020, 93551 of

2020, 93554 of 2020, 93778 of 2020 and 94143 of 2020) be

clubbed together along with the Interim Applications.

3. Learned Counsel for the sole respondent seeks time to

respond to the applications.

4. List on 8th August, 2023.

5. Meanwhile, the learned Counsel for the Municipal

Corporation undertakes to remove the office objections.

6. If the office objections are not removed within four weeks,

the appeal shall stand dismissed without further reference to the

Court.

(PRITHVIRAJ K. CHAVAN, J.)

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