Bombay High Court
M/S. Vardhman & Hiranandani Developers vs The Municiapl Commissioner Of ... on 14 June, 2019
Author: K.K. Tated
Bench: K.K. Tated
902- FAST 21739 of 2014.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL (ST) No. 21739 OF 2014
M/s. Vardhman & Hiranandani Developers ....Appellants
Vs.
The Municipal Commissioner of
Municipal Corporation of Greater Mumbai
and Anr. ....Respondents
Mr. S. U.Kamdar, Senior Counsel a/w. Mr. Sharad Wakchoure i/b.
Kishore Thakordas & Co. for Appellants
Ms. Madhavi Tavanandi a/w. Ms. Sheetal Mane for MCGM for
Respondents
CORAM: K.K. TATED, J.
DATED : JUNE 14, 2019 P.C. :
1. Not on board. At the request made by the Learned Senior Counsel, matter is taken on the board for urgent orders.
2. Heard Learned Senior Counsel Mr. S.U. Kamdar for the Appellants and Learned Counsel Ms. Madhavi Tavanandi for the Respondents.
3. By this First Appeal, the Appellants/ Original Plaintiffs are challenging the judgment and decree dated 17 th June, 2014 passed by the City Civil Court at Mumbai in L.C. Suit No. 2450 of 2003
2. Considering the submissions made by the Learned Senior Counsel for the Appellants and impugned judgment and decree, I am satisfied that the Appellants have made out a case for following order:
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(a) Admit.
(b) Printing dispensed with.
(c) Filing of paper book is dispensed with.
(d) The Registry is directed to call R & P immediately.
(e) At the request of the Learned Senior Counsel for the Appellant,
humdust is permitted to call R & P.
(f) Learned counsel Ms. Madhavi Tavanandi waives service for the
Respondents.
(g) Matter to be placed on board for final hearing on 8th July, 2019.
(K. K. TATED, J.)
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