Bombay High Court
Chandrashekar Sawant And 10 Ors vs Govind Kabra Badricha And 3 Ors on 3 April, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
ssp 932 coms 328 of 2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL SUIT NO.328 OF 2019
WITH
NOTICE OF MOTION NO.632 OF 2019
Chandrashekhar Sawant and Ors. ... Plaintiffs
versus
Govind Kabra Badricha and Ors. ... Defendants
Mr. Parth P. Shah, for Plaintiffs.
Mr. Ravi Chiduraia, for Plaintiff No.7.
Mr. Dileep Satale, for Defendant No.2.
Mr. Roop Vasudeo I/by Mr. Amit Chougule, for Defendant No.2.
Mr. R.Y.Sirsikar with Mr. Dadasaheb Shingade, for MCGM.
Ms.Sarah Thanawala I/by Dhruve Liladhar and Co., for Defendant Nos.10 to 26 and
28 to 53.
Mr. Chaudhary, A.E.(WW) C Ward with Mr. Aachallen, J.E. WW, C Ward, present.
CORAM: S.J. KATHAWALLA, J.
DATE: 3rd APRIL, 2019 P.C.:
1. Mr. Chaudhary, Assistant Engineer of MCGM is present in Court. He has tendered a list of the required documents for new water connection on humanitarian grounds i.e. without occupation certificate/completion building certificate. He states that the tenants will be required to comply with the points set out in the said form at Sr. Nos.1, 3, 5 and 7. The landlord/representatives of the tenants will have to act on the same immediately, since the Assistant Engineer has informed the Court that the permission to start digging work is normally not granted after mid April. The 1/2 ::: Uploaded on - 04/04/2019 ::: Downloaded on - 05/04/2019 01:10:15 ::: ssp 932 coms 328 of 2019.doc landlord/tenants therefore, through their licensed plumber - Mr. Hindurao Babu Londhe, shall forthwith make one common application signed by all the tenants along with their respective room numbers. After an online application is made, the documents required to be submitted to the Corporation shall be submitted to the Assistant Engineer directly, who shall forthwith take action on the same. The landlord shall bear the costs of the licensed plumber as well as all costs payable to the Corporation for supply of water connection on humanitarian grounds. Stand over to 9th April, 2019.
( S.J.KATHAWALLA, J. ) 2/2 ::: Uploaded on - 04/04/2019 ::: Downloaded on - 05/04/2019 01:10:15 :::