Bombay High Court
Shri Jaffarali Fazalali Shaikh vs The Municipal Corporation Of Greater ... on 4 March, 2026
HMK 1 20. FA-1587-2012.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 1587 OF 2012
Digitally
SAYYED signed
SAYYED
by
SAEED SAEED ALI
Jaffarali Fazalali Shaikh ....Appellant
ALI AHMED ALI
AHMED Date:
ALI
2026.03.05
10:33:32
+0530
Versus
The Municipal Corporation Of Greater
Mumbai ....Respondent
__________________________________________________________________
Mr. Janardan S. Yadav i/by Mr. B. P. Shukla for the Appellant.
Ms. Pallavi Khale i/by Ms. Komal Punjabi for Respondent-MCGM.
__________________________________________________________________
CORAM : JITENDRA JAIN, J.
DATED : 04th MARCH 2026 P. C. :
1. Admit.
2. Ms. Pallavi Khale, learned counsel waives service for respondent.
3. Compilation of documents/private paper-book to be filed within 12 weeks from today, failing which, the appeal shall stand dismissed with recourse to the Court.
4. No extension of time for filing the paper-book will be granted at any cost.
5. Records and proceedings be called.
6. Appeal to come up for hearing in its regular course.
[ JITENDRA JAIN, J. ] ::: Uploaded on - 05/03/2026 ::: Downloaded on - 05/03/2026 20:32:38 :::