Bombay High Court
Mr Chakshupal S/O. Laxman Badge vs The Mumbai Municipal Corporation And ... on 22 October, 2018
AOST 29504 OF 2018.doc
VKS
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER (ST) NO.29504 OF 2016
WITH
CIVIL APPLICATION (ST) NO.29505 OF 2016
Chakshupal w/o Laxman Badge .... Appellant
V/s.
Mumbai Municipal Corporation
and ors .... Respondents
none for the Appellant
Mrs. Madhuri More, for the Respondent corporation.
CORAM : DR. SHALINI PHANSALKAR-JOSHI, J.
DATE : 22 nd OCTOBER, 2018. P.C. : 1] This Appeal from Order is preferred against the rejection of
the Notice of Motion No.3153 of 2016 in S.C. Suit No.1892 of 2016, by order dated 17.09.2016, passed by Ad-hoc Judge,City Civil Court, Greater Bombay.
2] During the pendency of this appeal, no interim relief is granted by this Court.
3] None present for the appellant. On 26.10.2016, appellant stated that he wants to get the building inspected through his own Structural Engineer and hence the matter was adjourned to 21.11.2016. 1 ::: Uploaded on - 24/10/2018 ::: Downloaded on - 27/10/2018 00:27:25 :::
AOST 29504 OF 2018.doc Since then, no-one has appeared in the matter. In the absence of appellant, as otherwise also the suit is pending before the trial Court, appeal stands dismissed for default.
4] In view of dismissal of Appeal from Order, pending Civil Application therein no more survives and the same is disposed off accordingly.
[DR. SHALINI PHANSALKAR-JOSHI, J.] 2 ::: Uploaded on - 24/10/2018 ::: Downloaded on - 27/10/2018 00:27:25 :::