Bombay High Court
Yogesh Megaji Gada vs Municipal Corporation Of Greater ... on 2 February, 2022
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Digitally
signed by
SHAMBHAVI
28-AO-220-2019.odt
SHAMBHAVI NILESH
NILESH SHIVGAN
SHIVGAN Date:
2022.02.02
17:32:18
+0530 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO.220 OF 2019
WITH
CIVIL APPLICATION NO.261 OF 2019
Yogesh M. Gada ...Appellant
Vs
Municipal Corporation of Gr. Mumbai,
THR. Assistant Commissioner,
and Anr. ... Respondents
...
Ms. Dhruvika Bhayani i/by M/s. Legal Vision for the Appellant. Mr. Ravindra Sirsikar for MCGM/Respondent No.1. Mr. Amogh Singh for Respondent No.2.
CORAM : SANDEEP K. SHINDE J.
DATE : FEBRUARY 2, 2022.
(Through Video Conferencing) P.C. :
Appellant shall file response to the order dated 29 th November, 2017 questioning whether suit structure was censused by the Competent Authority or not.
2 It seems, appellant has not responded to this order till date.
3 If no response is filed within three weeks from today, appeal shall be decided as if the suit structure was not censused. Shivgan 1/2
28-AO-220-2019.odt Stand over to 2nd March, 2022.
(SANDEEP K. SHINDE, J.) Shivgan 2/2