Bombay High Court
Shri. Ahmed Ibrahim Parwani vs The Pune Municipal Corporation And Ors on 4 December, 2018
Bench: Ranjit More, Revati Mohite Dere
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 5849 OF 2014
Shri. Ahmed Ibrahim Parwani ....Petitioner
V/S
The Pune Municipal Corporation And Ors ....Respondent
Mr.G.S.Godbole i/by.T D Deshmukh for Petitioner in W.P.No.5849/2014.
Mr.Sujay Gawade a/w. Ms.Anita Dubey for the Applicant in CAW.No.221/2018.
Mr.Abhijit Purushottam Kulkarni for R.Nos.1 to 3. Mrs.M.P.Thakur -AGP for the State. Mr.V.R.Kasle i/by.M/s.Ram and Company for R.No.5 and 5a.
CORAM : RANJIT MORE. &
REVATI MOHITE DERE, JJ
DATE : 4th December, 2018
P.C. :
Stand over to 15/01/2019. Ad-interim relief if any to continue till then.
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