Bombay High Court
Shri. Gopal M. Shetty And Ors vs Municipal Corporation And Anr on 14 January, 2020
Author: V.G. Bisht
Bench: V.G. Bisht
hcs
22.ia1.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.1 OF 2019
IN
FIRST APPEAL NO.938 OF 1992
Gopal M. Shetty & Ors. ... Applicants.
V/s.
Municipal Corporation of
Greater Bombay & Anr. ... Respondents.
Ms.Aparna Devkar i/b M.M.Vashi for the Applicants.
Ms.Oorja Dhond for the Respondent-Corporation.
CORAM : V.G. BISHT, J.
DATE : 14TH JANUARY, 2020.
P.C.:
1. Heard.
2. The applicants have filed this Application for setting aside the order dated 24/09/2019 by which the First Appeal was dismissed for non prosecution and to restore the same to file. Learned counsel for the respondent-corporation has opposed the application.
2. For the reasons stated in paragraphs 3 and 4 of the Application, the Application is allowed and the Appeal is restored to file. Application is disposed of.
(V.G. BISHT, J.) 1/1 ::: Uploaded on - 14/01/2020 ::: Downloaded on - 15/01/2020 04:17:26 :::