Bombay High Court
Vishwanath Anant Jhanj vs Municipal Corporation Of Greater ... on 2 August, 2024
Author: Sharmila U. Deshmukh
Bench: Sharmila U. Deshmukh
1 Fa-592-2012 & group.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 592 OF 2012
Vishwanath A. Jhanj. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 590 OF 2012
Dipak G. Wafelkar. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 588 OF 2012
Bhalchandra A. Shinde. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 289 OF 2014
Salimuddin M. Sayed. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 287 OF 2014
Kalimuddin M. Sayed. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 589 OF 2012
Anusaya G. Pashte. ...Appellant.
Versus
MCGM and Another. ...Respondents.
Patil-SR 1 of 4
1 Fa-592-2012 & group.doc
WITH
FIRST APPEAL NO. 594 OF 2012
Riyana G. Khan. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 596 OF 2012
Ashok G. Wafelkar. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 288 OF 2014
Nafis I. Shaikh & Anr. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 290 OF 2014
Taslim K. Sayed. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 591 OF 2012
Vijay J. Solkar. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 599 OF 2012
Swati D. Pawar. ...Appellant.
Versus
MCGM and Another. ...Respondents.
Patil-SR 2 of 4
1 Fa-592-2012 & group.doc
WITH
FIRST APPEAL NO. 597 OF 2012
Chhaya S. Saudalkar. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 593 OF 2012
Naryan D. Ramane. ...Appellant.
Versus
MCGM and Another. ...Respondents.
WITH
FIRST APPEAL NO. 595 OF 2012
Anant G. Wafelkar. ...Appellant.
Versus
MCGM and Another. ...Respondents.
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M. Aseem Naphade i/b Mr. Omkar Khaiyam for the Appellant in all FAs..
Ms. Vidya Vyavhare for the Respondent - MCGM in all FAs..
Mr. Anil G. Shah the Respondent in-person in all FAs..
Mr. Kuldeep S. Patil and Mr. Ranjit Patil for the Respondent - MMRDA in FA Nos.
287, 288, 289 and 290 of 2014.
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Coram : Sharmila U. Deshmukh, J.
Date : August 2, 2024.
P. C. :
1. The above appeals were adjourned from time to time for final
hearing and were specifically fixed today at 3.30 p.m. for final hearing.
2. First Appeals are of the year 2012 and 2014 and have not been
argued. Despite specifically fixing the matters today, when the hearing
Patil-SR 3 of 4
1 Fa-592-2012 & group.doc
commenced, almost after half an hour this Court is informed that there
is no private paper book filed by the Appellants. All that is before this
Court is the copy of impugned judgment and based on this, learned
counsel for the Appellants commenced with the hearing. Judicial time
of almost half an hour was wasted.
3. Let the private book be filed by the Appellants within a period of
two weeks from today with advance copy to other side.
4. Considering the above, Appellant is directed to pay cost of
Rs.5,000/- (Rupees Five thousand only) per appeal to the Respondent -
Mr. Anil G. Shah. Cost to be paid on or before 16th August 2024.
5. Learned counsel for the Appellants to serve copy of all the
appeals on the Respondent-Corporation as well as on the other
Respondents before the next date.
6. List on 23rd August 2024 at 3.30 p.m. (Final Hearing).
[Sharmila U. Deshmukh, J.]
Patil-SR 4 of 4
Signed by: Sachin R. Patil
Designation: PS To Honourable Judge
Date: 06/08/2024 20:02:46
