Bombay High Court
Municipal Corporation Of Greater ... vs Scindia Employees Co-Op. Housing ... on 17 February, 2021
Author: Prithviraj K.Chavan
Bench: Prithviraj K. Chavan
Chitra Sonawane 12-FA-1627-2010.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.1627 OF 2010
WITH
INTERIM APPLICATION NO.2920 OF 2019
Municipal Corporation of Greater ]
Mumbai & Anr. ].... Appellants.
Vs.
Scindia Employees Cooperative ]
Housing Society Limited. ]... Respondent.
....
Mr.A.Y.Sakhare, Senior Advocate a/w Ms Sheetal Mane, Advocate for
appellant in FA no.1627/2010 and for respondent in IA no.2920/2019.
Miss Prachi Khandge i/b M/s M.P. Vashi & Associates for respondent in
FA no.1627/2010 and for applicant in IA no.2920/2019.
....
CORAM : PRITHVIRAJ K. CHAVAN, J.
DATE : 17TH FEBRUARY 2021. P.C. :
1. On an interim application moved by the respondents on 26 th February 2020, this Court (Coram: R.D.Dhanuka,J.), upon a statement made by the learned Senior Counsel for the appellant/MCGM, did not grant ad-interim relief, in view of the statement made that the Corporation was not immediately laying any sewer line through disputed portion of the property.
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2. Today, I heard the learned Senior Counsel for some time representing MCGM. In short, it is submitted that the respondents have already consumed FSI, in support of which my attention has been drawn to certain documents.
3. Learned Counsel for the respondent seeks some time to go through the document in order to make appropriate statement.
4. Officer of MCGM shall give inspection of all relevant documents to the learned Counsel for the respondent within a week.
5. List the matter on 25th February 2021.
6. Statement made by the learned Senior Counsel on 26 th February 2020 shall continue till next date.
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