Bombay High Court
Shri. Ahmed Ibrahim Parwani vs The Pune Municipal Corporation And Ors on 15 January, 2019
Author: Bharati H. Dangre
Bench: Ranjit More, Bharati H. Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5849 OF 2014
Ahmed Ibrahim Parwani. ..Petitioner.
Versus
The Pune Municipal Corporation
and Others. ..Respondents.
Mr. T. D Deshmukh for the Petitioner.
Mr. A. R. Naidu I/b A. P. Kulkarni for Respondent No. 1 to 3.
Mrs. M> P. Thakur, AGP for the Respondent-State.
mr. V. R. Kasle I/b Ram & Co., for Respondent No. 5.
Mr. Sujay Gawade I/b M/s. Shree & Co., for the Applicant in CAW 221
of 2018.
Coram : RANJIT MORE &
SMT. BHARATI H. DANGRE, JJ.
Date : January 15, 2019.
P. C. :
1. Since this petition is to be heard finally, we direct the registry to place this matter for final hearing on 14 th February 2019 at the bottom of admission board.
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