NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10865 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 31660 OF 2016 ] MUNICIPAL CORPORATION OF GREATER MUMBAI       Appellant (s)

                               VERSUS MOHAMMED ASHRAF ABDUL KARIM KAPADIA           Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted. 2. The  first  appeal  before  the  High  Court  was dismissed on the ground that there was a delay of 34 days in filing the appeal by the appellant-Municipal Corporation of Greater Mumbai. 3. Having  gone  through  the  affidavit  filed  for condonation  of  delay  and  having  heard  both  the parties, we are of the view that the delay was liable to  be  condoned.   Hence,  the  delay  in  filing  the appeal before the High Court is condoned. 3. The High Court is directed to take the appeal on record. 4. In  view  of  the  above,  this  civil  appeal  is disposed of.

No costs.    .......................J.

             [ KURIAN JOSEPH ]  .......................J.

             [ R. BANUMATHI ]  New Delhi; August 25, 2017.

ITEM NO.11               COURT NO.5               SECTION IX                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  31660/2016 (Arising out of impugned final judgment and order dated 22-04-2016 in CA No. 1414/2016 in FA (ST) No. 10792/2016 in LCS No. 1703/2010 passed by the High Court Of Judicature At Bombay) MUNICIPAL CORPORATION OF GREATER MUMBAI            Petitioner(s)                                 VERSUS MOHAMMED ASHRAF ABDUL KARIM KAPADIA                Respondent(s) Date : 25-08-2017 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Atul Yeshwant Chitale, Sr. Adv.  

Ms. Suchitra Atul Chitale, AOR Ms. Shivangi Khanna, Adv.  Mr. Pravin V. Naik, Adv.  Ms. Tanvi Kakar, Adv.  

                   For Respondent(s) Mr. S. M. Jadhav, Adv.                      For M/s. S.M. Jadhav And Company

(Appearance slip not given)                     UPON hearing the counsel the Court made the following

                            O R D E R Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)