MUNICIPAL CORPORATION OF GREATER MUMBAI, HAVING ITS HEAD OFFICE AT MAHAPALIKA MARG, MUMBAI Vs. BHANDUP AMBER CO-OPERATIVE HOUSING SOCIETY LTD , MUMBAI

JUDGEMENT

(1.) Heard Mr. Reis, learned Senior Counsel, for the AppellantsApplicants/Municipal Corporation, and Mr. Kapse, learned counsel for the Respondent-Society.

(2.) This Appeal takes an exception to the order dated 19th March 2018, passed by the City Civil Court, Mumbai, thereby allowing the Notice of Motion No.4510 of 2017 filed in L.C. Suit No.2663 of 2017.

(3.) The said Notice of Motion was taken out by the RespondentSociety, restraining the Appellant-Municipal Corporation from taking any action in pursuance of the impugned notice dated 27th November 2017 issued by the Appellant-Municipal Corporation under Section 299 of the Mumbai Municipal Corporation Act, 1888.