Bombay High Court
Bajarangi Jagannath Yadav vs Municipal Corporation Of Greater ... on 6 February, 2019
Bench: B.R. Gavai, N. J. Jamadar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CONTEMPT PETITION IN WRIT PETITION NO. 34 OF 2015
In
CONTEMPT PETITION IN WRIT PETITION 5 OF 2014
Smt. Vaishali Janardan Jadhav And 7 Ors. ....Petitioner
V/S
Brihanmumbai Municipal Corporation And 6 ....Respondent
Ors.
WITH WRIT PETITION NO. 1524 OF 2012 Bajarangi Jagannath Yadav ....Petitioner V/S Municipal Corporation Of Greater Mumbai And ....Respondent Ors.
WITH CONTEMPT PETITION IN WRIT PETITION NO. 5 OF 2014 In WRIT PETITION 191 OF 2013 Smt. Vaishali Janardan Jadhav And 7 Ors. ....Petitioner V/S Brihanmumbai Municipal Corporation And 4 ....Respondent Ors.
Mr. K. S. Bapat i/by Mr. Jayesh Kashiram Desai, Advocate for the Petitioners in CONPW/34/2015 and CONPW/5/2014 Mr Rahul Walia, Advocate for the Petitoiner in WP/1524/2012 Mr. A. V. Bukhari, Senior counsel along with Mr. Sagar Patil, Advocate for the Respondent Nos.1 to 6 in CONPW/34/2015 Page 1/2 ::: Uploaded on - 06/02/2019 ::: Downloaded on - 08/02/2019 01:21:33 ::: Mr. Rajiv Mane, Asst. Government Pleader, state, Advocate for the Respondent No.7 CORAM : B.R. GAVAI & N. J. JAMADAR, JJ DATE : 6th February, 2019 P.C. :
Stand Over to 20th February, 2019. Registry to accept reply from respondents.
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