PRESTON FRANCIS RODRIGUES Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) This Appeal is directed against an order dtd. 29/4/2023, passed by the learned Judge, City Civil Court, Borivali Division in Notice of Motion No. 271 of 2023 in L.C. Suit No. 204 of 2023, whereby the learned Judge declined to grant interim relief restraining the respondent-Corporation from acting upon the notice dtd. 9/7/2022 issued under Sec. 354-A of the Mumbai Municipal Corporation Act, 1888 ("the Act, 1888") and the speaking order dtd. 15/7/2022.

(2.) Background facts can be stated in brief as under:-

(3.) Being aggrieved the plaintiffs are in Appeal.