Bombay High Court
Mahapalika Kamgar Sabha vs Sangli Miraj Kupwad Cities Municipal ... on 22 August, 2019
Bench: Ranjit More, N. J. Jamadar
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 Ghanavat Sukumar Rajaram For Petitioner CORAM : RANJIT MORE. & N. J. JAMADAR, JJ DATE : 22nd August, 2019 Page 1/2 ::: Uploaded on - 22/08/2019 ::: Downloaded on - 23/08/2019 03:41:14 ::: P.C. :
Mentioned out of turn. Stand over to 05/09/2019.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 22/08/2019 ::: Downloaded on - 23/08/2019 03:41:14 :::