Rajesh Sadanand Jumledar vs The Mumbai Municipal Corporation, ...
2024 Latest Caselaw 19789 Bom

Bombay High Court

Rajesh Sadanand Jumledar vs The Mumbai Municipal Corporation, ... on 15 July, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

                                                           506-FA-1136-24.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                         FIRST APPEAL NO.1136 OF 2024.

Rajesh Sadanand Jumledar                               ...Appellant.
         Versus
M. C. G. M.                                            ...Respondent.

                              ------------
Mr. S. S. Redekar for the appellant.
                              ------------

                               Coram : Sharmila U. Deshmukh, J.

Date : 15th July, 2024.

P. C. :

1. Not on board. Mentioned, taken on production board.

2. Praecipe has been moved for extending the stay to the

judgment and order which was stayed for a period of three weeks

from 27th June 2024 and expires today.

3. Learned counsel for the appellant submits that notice of todays

production was given to the Corporation.

4. List appeal on 14th August 2024. The impugned judgment and

order is stayed till the next date and the Corporation is directed not to

take any coercive steps in respect of the suit premises till the next

date.

[Sharmila U. Deshmukh, J.]

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