Bombay High Court
Mrs. Rahila Mohammed Ejaz Ansari vs Municipal Corporation Of Greater ... on 19 January, 2022
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Rane 1/2 sr.7
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO. 41 OF 2022
MRS. RAHILA MOHAMMED EJAZ
ANSARI } APPELLANT
V/S.
MUNICIPAL CORPORATION OF
GREATER MUMBAI AND ANR. } RESPONDENTS
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Mr. Suraj B. Chakor, Advocate for the appellant.
Mr. Ravindra Sirsikar, Advocate for the M.C.G.M.
Coram : Sandeep K. Shinde, J.
(through Video Conference). Wednesday, 19th January, 2022. P.C. :
1) Heard learned Counsel for the parties.
2) After perusing the notice dated 22 nd December, 2021 issued under Section 488 of the Mumbai Municipal Corporation Act and demolition report dated 23 rd February, 2021, prima-facie, no case is made out for granting ad-interim relief. Learned Counsel for the Rane 2/2 sr.7 appellant, seeks leave to annex copy of the plaint and such other relevant documents in support of his case. Leave NEETA SHAILESH granted.
SAWANT Digitally signed by NEETA SHAILESH 3) Amendment to be carried out within three SAWANT Date: 2022.01.19 16:57:01 +0530 weeks.
4) List the Appeal for consideration on 10 th March, 2022.
(Sandeep K. Shinde, J.)