Vilas Kamlakar Patil vs Vasai-Virar City Municipal Corp. And ...
2026 Latest Caselaw 5001 Bom

Bombay High Court

Vilas Kamlakar Patil vs Vasai-Virar City Municipal Corp. And ... on 13 May, 2026

           Digitally
           signed by                                                                       3-IA-3135-2026 (C) .doc
           PALLAVI
PALLAVI    MAHENDRA
MAHENDRA   WARGAONKAR
WARGAONKAR Date:
           2026.05.13
           20:23:01
           +0530
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION
                                             INTERIM APPLICATION NO.3135 OF 2026
                                                             IN
                                                WRIT PETITION NO. 9442 OF 2019

                        Vilas Kamlakar Patil                               ...Applicant
                               Versus
                        Vasai-virar City Municipal Corp. And Ors.          ...Respondents
                                                       __________
                        Mr. Alankar Kirpekar a/w Susmit Phatale, Ayush Tiwari i/b. Susmit
                        Phatale, for the Applicant.
                        Mr. Pralhad Paranjape i/b. S.S. Bedekar, for the Respondent Nos. 1 to 4.
                        Mr. A.I. Patel, Addl. G.P a/w Ms. Mamta S. Srivastava, AGP for the
                        Respondent - State.
                                                       __________

                                                       CORAM :    ADVAIT M. SETHNA &
                                                                  SANDESH D. PATIL, JJ.

DATE : 13 MAY 2026 (VACATION COURT) P.C.:

1. Heard learned counsel for the parties.

2. Mr. Paranjape, learned counsel for the Respondent - Corporation

has sought leave to file the Interim Application which is to be lodged. He

would submit that the same has been filed in extreme urgency this

morning. Leave to file is granted.

3. Mr. Paranjape, on instructions, would submit that the entire

amount as directed by this Court vide order dated 5 May 2026 shall be

positively deposited in this Court on or before 15 May 2026.

4. Place the matter for recording 'Compliance' on 15 May 2026.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]