The Municipal Corporation Of Greater ... vs Suresh Rajaram Kadam
2024 Latest Caselaw 700 Bom

Bombay High Court

The Municipal Corporation Of Greater ... vs Suresh Rajaram Kadam on 11 January, 2024

Author: Amit Borkar

Bench: Amit Borkar

                                                          35-wp14102-2022.doc


 AGK
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                    WRIT PETITION NO.14102 OF 2022


 The Municipal Corporation of
 Greater Mumbai & Ors.                          ... Petitioners
            V/s.
 Suresh Rajaram Kadam                           ... Respondent


 Mr. S.N. Pillai with Mr. Santosh Parad and Mr. R.Y.
 Sirsikar for the petitioner/MCGM.
 Mrs. Vidula S. Patil for the respondent.



                               CORAM : AMIT BORKAR, J.

                               DATED    : JANUARY 11, 2024
 P.C.:

1. Learned advocate for the respondent states that the respondent has filed writ petition challenging very same judgment which is subject matter of the present writ petition. However, the writ petition filed by the respondent pertains to the year 2023.

2. Learned advocate for the respondent, therefore, seeks time to file appropriate praecipe before the Registrar (Judicial) for clubbing of both the writ petitions.

3. That exercise is to be completed within two weeks from today. Stand over to 25 January 2024.

(AMIT BORKAR, J.)