Bombay High Court
Sangli Miraj Kupwad Cities, Municipal ... vs Mahapalika Kamgar Sabha on 6 June, 2019
Bench: Ranjit More, Bharati Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 1805 OF 2017
Shri. Sunil Shankar More And Ors ....Petitioner
V/S
The State Of Maharashtra And Anr ....Respondent
WITH LETTER PATENT APPEAL NO. 203 OF 2012 In WRIT PETITION 4647 OF 2011 Mahapalika Kamgar Sabha ....Appellant V/S Sangli Miraj Kupwad Cities Municipal ....Respondent Corporation WITH LETTER PATENT APPEAL NO. 316 OF 2012 In WRIT PETITION 4647 OF 2011 Sangli Miraj Kupwad Cities, Municipal ....Appellant Corporation V/S Mahapalika Kamgar Sabha ....Respondent Mr.Ghanavat Sukumar Rajaram for Petitioner. Mr.Abhay Vegagi a/w. Amit Singh i/by. Santosh Sawant for the Petitioner in LPA No.203/2012 and respondent in LPA No.316/2012 Mr.G H Keluskar for R.No.2 in W.P.No.1805/2017 and Petitioner in LPA No.316/2012.
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Stand over to 27/06/2019.
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