Bombay High Court
Fortpoint Automotive Private Limited ... vs The Investigation Officer,Bmc And Ors. on 7 July, 2025
2025:BHC-AS:27591
46(1) CAF-3502-2016.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Digitally signed
by
HUSENBASHA
HUSENBASHA RAHAMAN
CIVIL APPLICATION NO. 3502 OF 2016
RAHAMAN NADAF
NADAF
Date:
2025.07.08
IN
18:18:05 +0530
FIRST APPEAL NO.1604 OF 2016
Fortpoint Automotive Private Limited And Anr. ....Applicants
V/s
The Investigation Officer, BMC And Ors. ....Respondents
****
None for the Applicant.
Mr. Pradeep M. Patil i/b. Respondent-BMC.
****
CORAM : M.M. SATHAYE, J.
DATE : 7th JULY, 2025
P.C. :
1. None for the Applicant.
2. This is an Application seeking stay to the impugned order dated 08.02.2016 passed in Municipal Appeal No.124 of 2003. The Appeal is filed in 2016.
3. Perusal of the impugned Judgment and Order indicates that the Appeal filed by the Appellant was dismissed. There can not be stay to dismissal, as there is nothing to execute in the impugned order.
4. In view of above and considering that there is no ad-interim relief or any other order passed in the Interim Application for last 9 years, the Interim Application is disposed of.
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