Pune Municipal Corporation ... vs Mr.Surmilan Singh Soiban Thr. ...
2023 Latest Caselaw 5003 Bom

                                          1                        38 fa 490-21-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO.490 OF 2021

 Pune Municipal Corporation         ... Appellant
      Vs.
 Mr.Surmilan Singh Soibam and ors. ... Respondents
                                -------

 Mr.Laxmikant Patil h/f Mr.Vishwanath Patil, Advocates for the Appellant.
 Mr.Aarti R. Dharamsey i/by Ms.Yogita Deshmukh Chitnis, Advocates for
 Respondents No.1 and 2.

                                              -------

                            CORAM :     ABHAY AHUJA, J.

                            DATE :      05 JUNE, 2023.


 P.C. :

1. The learned counsel for the Appellant tenders across the Bar an

affidavit of service indicating service to Respondent No.3 on 11 th

February, 2023.

2. Let the affidavit of service be taken on record.

3. The learned counsel for the Respondents also submits that the

compilation of documents has already been filed and the remark in the

cause-list, be accordingly removed. Registry to take note of the same.

  Priya R. Soparkar                                                                          1 of 2



                                          2                    38 fa 490-21-c.doc

4. At the joint request of the learned counsel for the parties, list the

matter on 23rd June, 2023 at 2.30 p.m. for final disposal.

5. The learned counsel for the parties may circulate propositions and

judgments in support thereof at the time of final disposal.

                                                    (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                     2 of 2