Bombay High Court
Arun R. Singh And Anr vs Municipal Corporation Of Greater ... on 3 August, 2023
Author: N. J. Jamadar
Bench: N. J. Jamadar
14-AO-555-23+.DOC
Sayali Upasani
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO. 555 OF 2023
WITH
INTERIM APPLICATION (ST) NO. 20853 OF 2023
WITH
INTERIM APPLICATION NO. 13527 OF 2023
Arun R. Singh and Others ...Appellants
Vs.
Municipal Corporation of Greater Mumbai ...Respondents
and Others
Mr. Girish Godbole a/w Mr. B. P. Pandey, Vivek Pandey, Ms.
Ridhima Mangaonkar, for Appellants.
Ms. Smita Tondwalkar, for Respondent-MCGM.
Mr. Vinod Pandey a/w Ashwin Tripathi, for Respondent
Nos. 4, 6 and 7.
CORAM:- N. J. JAMADAR, J.
DATED:- 3rd AUGUST, 2023 P.C.:-
1) Heard the learned Counsel for the parties.
2) The learned Counsel for the respondent Nos. 4, 6 and 7 seeks leave to tender an additional compilation of documents on behalf of the respondent Nos. 4, 6 and 7.1/2 ::: Uploaded on - 05/08/2023 ::: Downloaded on - 05/08/2023 22:46:46 :::
14-AO-555-23+.DOC
3) The learned Counsel submits that the documents which are included in the compilation of documents are on the record of the trial Court.
Leave granted.
4) Additional compilation of documents is taken on record.
5) Mr. Godbole, the learned Senior Counsel for the appellants submits that upon being apprised about the death of respondent Nos. 5 and 8, the appellants have taken out an application to bring the legal representatives of respondent Nos. 5 and 8.
6) List on 23rd August, 2023 along with Interim Application (ST) No. 20853 of 2023.
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