JAYASHREE PRAKASH MAHADIK Vs. OM PRAKASH GUPTA

JUDGEMENT

(1.) The order impugned in these appeals is an order dtd. 27/7/2020 passed by the learned Judge, City Civil Court at Bombay whereby Notice of Motion No. 1766 of 2022 filed by the appellant/plaintiff in L.C. Suit No. 1138 of 2022 has been rejected.

(2.) Perusal of the record indicates that there was no ad-interim protection granted by this Court till date. When the proceedings were heard by this Court on 13/2/2023 (yesterday) on urgent mentioning, the matter was adjourned for today to enable the learned advocate for the Municipal Corporation to take instructions.

(3.) I have heard Ms. Mangale, learned counsel for the appellants and Mr. Walawalkar, learned senior counsel along with Ms. Tondwalkar for the Municipal Corporation.