DEPUTY CONTROLLER Vs. INDRAMANI RAM ABILAK PANDEY

JUDGEMENT

(1.) HEARD Shri Tated the learned A.G.P. None appear for Respondents.

(2.) APPEAL from Order No.695 of 1992 was filed by Respondent no.1 against the order dated 7th July, 1992, passed be City Civil Court at Bombay in Notice of Motion No.3732 of 1992 in Long Cause Suit No.4273 of 1992. Respondent no.1 was seeking protection from the Court to prevent demolition of suit premises i.e. structure admeasuring 20' x 30' situated at Ram Chandra Upadhya Chawl, Sodawala Lane, Borivali (W) Bombay 400 092.

(3.) AFTER the above order was passed on 23.7.1992 the Officer of the applicant visited the suit premises for demolishing and at that time they noticed one Ram Awadh Furti Mallah who pointed out to the officer that he had obtained injunction order in respect of the said premises in Appeal from Order No.721 of 1992. Appellant in A.O.No.721 of 1992, has obtained injunction from the High Court in respect of structure admeasuring about 30' x 20' situated at Munshi Chawl Room No.7, Chandrawarkar Road Borivali (W) Bombay-92. According to the applicants both the appeals pertain to the same structure.