Ramniklal Chapsi Savla vs Municipal Corporation Of Greater ...
2023 Latest Caselaw 2207 Bom

                                                                       16-Aa-IA-17661-2022.doc




                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION NO. 17661 OF 2022
                                                     IN
                                   FIRST APPEAL ( STAMP) NO. 9709 OF 2022


                      Ramniklal Chapsi Savla                     ...     Applicant
                           Versus
                      Municipal Corporation Of
                      Greater Mumbai, Mumbai                     ...     Respondent

                                                    .....
                      Mr. Siddhesh Bhole a/w Yakshay Chheda i/b SSB Legal and
                      Advisory, for the Applicant.

                      Mr. Santosh Parad, for the Respondent-MCGM.
                                                     .....

                                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 6th MARCH, 2023.

P.C.

Learned Counsel for the respondent seeks time to respond to the

said Interim Application, seeking stay to the impugned judgment and

order dated 14th February, 2022.

2 Learned Counsel for the applicant/appellant invites my attention

to an order passed by the learned Trial Court on 19 th November, 2012,

by which the Notice of Motion No. 2826 of 2010 was allowed in

terms of prayer clause (a). REKHA PRAKASH PATIL Digitally signed by REKHA PRAKASH PATIL Date: 2023.03.08 12:53:56 +0530 Rekha Patil 1 of 2 16-Aa-IA-17661-2022.doc

3 In the interest of justice, interim relief granted by the trial Court

as above, will continue to operate till the next date.

4 List the application on 20th March, 2023.

[PRITHVIRAJ K. CHAVAN, J.]

Rekha Patil 2 of 2