Mr. Rakesh Yashwant Jadhav vs The Municipal Corporation Of Greater ...
2026 Latest Caselaw 5150 Bom

Bombay High Court

Mr. Rakesh Yashwant Jadhav vs The Municipal Corporation Of Greater ... on 15 May, 2026

          Digitally
          signed by
          MULEY
MULEY     SHUBHAM
SHUBHAM PRAVINRAO
PRAVINRAO Date:
          2026.05.15
          19:35:47
          +0530
                                                               1                  8-AOST-14747-2026.doc


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                           APPEAL FROM ORDER (ST) NO. 14747 OF 2026

                       Mr. Rakesh Yashwant Jadhav                                     ...Appellant
                             Versus
                       The Municipal Corporation of Greater Mumbai
                       Thr The Assistant Municipal Commissioner                       ...Respondent

                                                             WITH
                                           INTERIM APPLICATION (ST) NO. 14748 OF 2026
                                                      -----------------
                       Mr. Anand Mishra a/w Akash Singh i/by Akash Singh for the Appellant.
                       Ms. Neeta Jadhav i/by Komal Punjabi for BMC.
                       Mr. Dinanath Palvi, JE, B&F Dept, S Ward is present.
                                                      -----------------

                                                                   CORAM :   ADVAIT M. SETHNA, J.

DATED : 15 MAY, 2026 (VACATION COURT)

P.C.:-

1. Heard learned counsel for the parties. The present proceedings

impugn the order dated 24 April 2026, passed by the City Civil Court at

Bombay in Notice of Motion No.2025 of 2026 in L.C. Suit No.782 of 2026.

On the said date, the execution of the order was suspended by the Trial

Court for a further period of two weeks by the said order dated 24 April

2026.

2. Considering the above, such execution of the impugned judgment

and order dated 24 April 2026 shall remain suspended/kept in abeyance

until the next date i.e. 19 June 2026.

2 8-AOST-14747-2026.doc

3. All concerned to act on an authenticated copy of this order.

[ADVAIT M. SETHNA, J.]