Bombay High Court
Municipal Corporation Of Greater ... vs Ganga Timmappa And Anr on 19 October, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
P.H. Jayani 08(A) IA17454.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.17454 OF 2022
IN
FIRST APPEAL NO. 1546 OF 2010
Municipal Corporation of Greater
Mumbai .... Applicant
v/s.
Ganga Timmappa (since deceased)
Raju and anr. .... Respondents
Mr. Dharmesh Vyas a/w. Mr. Santosh Parad for the Appellant
in FA/1546/2010
Mr. Santosh Parad for MCGM in all other Appeals.
Mr. Bhavin Gada i/b. Pratibha Mehta for Respondent No.1.
Ms. Neha Maru i/b. Mr. Kuldeep Patil for R.No.2 (MMRDA).
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED : 19th OCTOBER, 2022. P. C. :-
. By this Application filed under Order 41 Rule 27 of CPC, the Applicant - Corporation has sought leave to produce additional documents.
2. The Interim Application shall be considered along with the Appeal.
3. Interim Application stands disposed of.
PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.10.21 17:10:08 +0530 1/1