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Brihan Mumbai Mahanagar Palika ... vs Smt. Madhuri Jaykumar Patil And ...
2023 Latest Caselaw 7247 Bom

Citation : 2023 Latest Caselaw 7247 Bom
Judgement Date : 19 July, 2023

Bombay High Court
Brihan Mumbai Mahanagar Palika ... vs Smt. Madhuri Jaykumar Patil And ... on 19 July, 2023
Bench: Abhay Ahuja
                                         1                        7 fa 1337-17-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO.1337 OF 2017

 The Municipal Corporation of Greater Mumbai                     ... Appellant
       Vs.
 Smt. Madhuri Jaykumar Patil and ors.                            ... Respondents
                                  -------

 Ms.Karishma Jhaveri i/by M/s Navdeep Vora Associates, Advocate for the
 Appellant.
 Ms.Varsha Chavan, Advocate for the Respondents No.1 to 4.

                                             -------

                            CORAM :     ABHAY AHUJA, J.
                            DATE :      19 JULY, 2023.


 P.C. :


1. This matter has been listed under the caption "High on Board".

However, learned counsel for the Appellant appears and states that she

needs two more weeks to file certain judgments.

2. On 28th June, 2023 the matter had been substantially heard and

time was sought to furnish certain clarifications with respect to the

amounts mentioned under various heads in salary slip for the month of

May 2008 at page 85 of the paper-book and at the request of the learned

counsel, the matter was listed on 12th July, 2023, as part-heard.

  Priya R. Soparkar                                                                         1 of 2



                                            2                7 fa 1337-17-c.doc




3. On 12th July, 2023 none appeared for the Appellant, although the

compilation of documents was tendered on behalf of the Respondents.

4. As noted above, again today time is being sought on behalf of the

Appellant. It is made clear that if by the next date the Appellant is not

ready to go on with the matter, this court will pass appropriate orders as

the matter has been substantially heard.

5. List on 17th August, 2023.




                                                  (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                   2 of 2



 

 
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