ASHWIN GADA Vs. MILAN ASSOCIATES

JUDGEMENT

(1.) This appeal from order challenges an order dtd. 22/5/2024 passed by the trial Court on Exhibit '5' in R.C.S. No.187/2024.

(2.) The appellant has filed the suit challenging a notice issued under Sec. 268 of the Maharashtra Municipal Corporation Act. The trial Court by its order dtd. 22/5/2024 has refused to grant any interim protection to the appellant. Hence, the present appeal from order is filed by the appellant.

(3.) It is an admitted position that the building is more than 40 years old and consists of ground plus three floors. On the ground floor, there are commercial premises. The present appellant is a person to whom the commercial premises belong. There is no dispute that the residential units have already been vacated.