Vilas Kamlakar Patil vs Vasai-Virar City Municipal Corp. And ...
2026 Latest Caselaw 5259 Bom

Bombay High Court

Vilas Kamlakar Patil vs Vasai-Virar City Municipal Corp. And ... on 19 May, 2026

           Digitally signed
           by PALLAVI                                                                            1-IA-3135-2026 (C).doc
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.19
           17:01:43
           +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

                                                                 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.]