Vasai-Virar City Municipal Corp. And ... vs Mr. Gajanan Namdeo Oge And Ors
2026 Latest Caselaw 5257 Bom

Bombay High Court

Vasai-Virar City Municipal Corp. And ... vs Mr. Gajanan Namdeo Oge And Ors on 19 May, 2026

                                                                             1-IA-3135-2026 (C).doc




                        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

                                             WITH
                              INTERIM APPLICATION NO. 3629 OF 2026
                                               IN
                                 WRIT PETITION NO. 9442 OF 2019

          Vasai-virar City Municipal Corp. And Ors.                 ...Applicants
                Versus
          Mr. Gajanan Namdeo Oge And Ors.                           ...Respondents
                                         __________

          Mr. Rajas Panandikar i/b. Adv. Susmit Phatale, for the Applicant.
          Mr. S.S. Bedekar, for the Applicant in IA/3629/2026 and for Respondent
          Nos.1 to 4 in IA/3135/2026.
          Mr. A.I. Patel, Addl. G.P. a/w Mr. V.G. Badgujar, AGP for Respondent -
          State.
                                         __________

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

DATE : 19 MAY 2026 (VACATION COURT) (In Chamber at 2.45 pm)

P.C.:

1. Heard learned counsel for the parties.

2. This application is moved by way of speaking to the minutes of

the order dated 15 May 2026 on behalf of the Applicant/Corporation in

Interim Application No.3629 of 2026.

1-IA-3135-2026 (C).doc

3. In paragraph 5 of the order, the amount of Rs.6,28,75,008/- to be

corrected and replaced by Rs.6,28,75,048/- and the said paragraph to be

read accordingly.

4. In paragraph 7, line 4 instead of "as imposed in sub-para (iii) of

the paragraph 14 of the said order", the same be substituted with "sub-

para (ii) of the paragraph 14 of the said order". Let the same be

corrected and the said paragraph to be read accordingly.

5. The above corrections be carried out in the order dated 15 May

2026 and copy of which be made available to the parties.

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