Bombay High Court
Nashik Municipal Corporation vs Shri. Sunil Baburao Kshirsagar And Ors on 25 September, 2019
Author: M. S. Karnik
Bench: M. S. Karnik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
CIVIL REVISION APPLICATION NO. 153 OF 2016
Nashik Municipal Corporation ....Applicant
V/S
Shri. Sunil Baburao Kshirsagar And Ors ....Respondent
WITH CIVIL REVISION APPLICATION NO. 679 OF 2016 Shri Dilip Murlidhar Rahane And Anr ....Applicant V/S Sunil Baburao Kshirsagar And Ors ....Respondent CORAM : M. S. KARNIK, J DATE : 25th September, 2019 P.C. :
Due to paucity of time the matter is adjourned to 10/12/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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