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Bombay High Court

M/S. Indian States & Eastern Agency And ... vs Municipal Corporation Of Greater ... on 3 July, 2019

Author: K.K.Tated

Bench: K.K.Tated

                                                              (913)caf-1143-2016

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION

                         CIVIL APPLICATION NO.1143/2016
                                       IN
                           FIRST APPEAL (ST)8505/2015

      M/s Indian States & Eastern Agency             ... Applicant.
                                  Vs.
      MCGM                                           ... Respondent.

      Mr.Sushmit Phatale i/b Omkar                Kulkarni,         advocate         for
      applicant.
      Mrs. Sheetal Mane, for MCGM.

                                        CORAM        : K.K.TATED, J.
                                        DATED        : JULY 3, 2019.

      P.C.

Heard learned counsel for parties.

2 By this application, applicant/plaintiff seeking condonation of 67 days delay in filing first appeal, challenging judgment and decree dated 18.11.2014 passed by Learned City Civil Court at Mumbai in L.C. Suit no.176/2010.

3. Learned counsel for applicant submits that respondents are duly served by private notice. He undertakes to file affidavit of service within one week. Same is permitted.

4. Matter to appear on board on 10.7.2019.

5. Learned advocate Mrs. Sheetal Mane, waives service for respondent/MCGM.

(K.K.TATED, J.) Chitra Sonawane 1 ::: Uploaded on - 10/07/2019 ::: Downloaded on - 12/07/2019 23:20:54 ::: (913)caf-1143-2016 Chitra Sonawane 2 ::: Uploaded on - 10/07/2019 ::: Downloaded on - 12/07/2019 23:20:54 ::: (913)caf-1143-2016 Date: 09/07/2019.

From:

Mrs. Chitra S. Sonawane.
P.A. to Hon'ble Justice Shri K.K. Tated. Chamber No.34.
To, Hon'ble Registrar, N.I.C. Bombay High Court.
Sub: Grant of Personal Computer.
Respected Sir, With reference to subject noted above, I the undersigned state that, I joined Hon'ble Bombay High Court on 15th April 2019 as a Personal Assistant.
Chitra Sonawane 3 ::: Uploaded on - 10/07/2019 ::: Downloaded on - 12/07/2019 23:20:54 :::
(913)caf-1143-2016 At present I have been given attachment to Hon'ble Justice K.K. Tated. Therefore, I request Your Honour to grant me one Personal Computer at the earliest so that, I can do my work well. At present due to paucity of Computer, I am not able to do my work upto the mark.

Thanking you, Yours faithfully, (Mrs.C.S.Sonawane.) Chitra Sonawane 4 ::: Uploaded on - 10/07/2019 ::: Downloaded on - 12/07/2019 23:20:54 :::