Karthik Govardhan Shetty vs The Municipal Corporation Of ...
2023 Latest Caselaw 5555 Bom

                                                      903-(i)-IA-7909-2023.doc




        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

                INTERIM APPLICATION NO. 7909 OF 2023
                                 IN
                    FIRST APPEAL NO. 610 OF 2023

Karthik Govardhan Shetty                             ...        Applicant
      Versus
The Municipal Corporation
of Greater Mumbai                                    ...        Respondent

                                .....
Mr. P. J. Thorat a/w Ms. Aditi Naikare, for the Applicant.
Mr. Santosh Parad, for the Respondent-MCGM.
                                .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 13th JUNE, 2023.

P.C.

Heard learned Counsel for the applicant for a considerable

time. Learned Counsel for the respondent- MCGM though put

forth certain points, however, he wants to file reply to the

application.

2 Learned Counsel for the applicant has invited my attention to

the various documents placed on record during the course of

arguments, which according to him have not been considered in

detail. The trial Court has dismissed all the four L.C. Suits by a

Rekha Patil 1 of 2

903-(i)-IA-7909-2023.doc

common judgment. However, it can be seen that the documents,

especially hut occupied by the appellant as well as his possession

over the subject structure prior to 01/01/2000 as well as the Shops

and Establishment License and report of the Census given by the

MCGM in 2000 itself have not been discussed properly.

3 Till the respondent-Corporation files its reply, the subject

structure shall not be demolished by the respondent.

4        List on 28th June, 2023.



                                    [PRITHVIRAJ K. CHAVAN, J.]




     Rekha Patil                                                       2 of 2