Bhaichand Amuluk And Co vs Municipal Corporation Of Greater ...
2023 Latest Caselaw 3009 Bom

Bhalchandra                                            21 Ia-2134-2023.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                   INTERIM APPLICATION NO. 2134 OF 2023
                                    IN
                   FIRST APPEAL (STAMP) NO. 6500 OF 2023
                                   WITH
                   FIRST APPEAL (STAMP) NO. 6500 OF 2023

Bhaichand Amuluk And Co.                                    ...Applicant

IN THE MATTER BETWEEN

Bhaichand Amuluk And Co.                                    ...Appellant
        Versus
Municipal Corporation of Greater Mumbai & Anr.              ...Respondents
                                     .....
Mr. Farhan Dubash a/w Harshal Manek, Jarin Doshi, Bhuvan Thakker &
Harsh Mehta for the Applicant/Appellant.
Mr. Santosh Parad for the Respondent No.1-MCGM.
                                     .....

                                 CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 27th MARCH, 2023.

P.C.

1. Heard learned Counsel for the Applicant/Appellant and the

learned Counsel for the Respondent No.1-MCGM. Perused the

impugned Judgment and Order dated 7th January, 2023.

2. Learned Counsel for the Applicant has invited my attention

to an Order passed by the Trial Court on 24 th January, 2023, by which

the effect and implementation of the Order of the said Court was stayed

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Bhalchandra 21 Ia-2134-2023.odt

for a period of eight weeks.

3. The said Order will continue to operate till further order.

4. List the Appeal for admission in the week commencing

from 12th June, 2023.

5. Liberty to file compilation in the Registry.

[PRITHVIRAJ K. CHAVAN, J.]

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