SMITSUR ENTERPRISES LLP Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Not on board. Mentioned by way of praecipe. Taken on board.

(2.) Heard the learned counsel for the appellant and the learned counsel for the respondent-MCGM.

(3.) The challenge in this petition is to an order passed by the learned Judge, City Civil Court, Mumbai in Draft Notice of Motion in L.C. Suit No. 1248 of 2023 whereby the learned Judge declined to grant ad-interim relief restraining the Municipal Corporation from acting upon the notice dtd. 20/3/2020 issued under Sec. 351 of Mumbai Municipal Corporation Act, 1888 and the speaking order dtd. 26/5/2023 whereby and whereunder the plaintiff was directed to remove the following unauthorized structure/ developments: