Bombay High Court
Scindia Employees Co-Op. Housing ... vs Municipal Corporation Of Greater ... on 8 April, 2022
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Digitally
signed by
SHAMBHAVI
SHAMBHAVI NILESH
NILESH
SHIVGAN
SHIVGAN
Date:
12-IA-2920-19.odt
2022.04.08
16:25:51
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.2920 OF 2019
IN
FIRST APPEAL NO.1627 OF 2010
WITH
CONTEMPT PETITION NO.230 OF 2017
Scindia Employees Co-op. Hsg.
Society Ltd. ...Applicant
IN THE MATTER BETWEEN
M.C.G.M. & Anr. ...Appellants
Vs
Scindia Employees Co-op. Hsg.
Society Ltd. ...Respondent
...
Ms. Prachi Khandge i/by M.P.Vashi & Associates for the Applicant.
Mr. A.Y.Sakhare, Sr. Adv. with Mr. Santosh Parad for MCGM.
CORAM : SANDEEP K. SHINDE J.
DATE : APRIL 8, 2022.
P.C. :
Stand over to 15th June, 2022 at the bottom of the Admission board.
2 Mr. Sakhare, learned counsel for the Corporation, expresses his inability to continue the statement, which was made on Shivgan 1/2 12-IA-2920-19.odt 26th February, 2020 for want of instructions.
3 Petitioners, may move this Court, if Corporation proceeds with work in breach of assurance.
(SANDEEP K. SHINDE, J.) Shivgan 2/2