Bombay High Court
Mahapalika Kamgar Sabha vs Sangli Miraj Kupwad Cities Municipal ... on 16 August, 2017
Bench: Ranjit More, Prakash D. Naik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
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 Ms.Anu C. Kaladharan i/by Anjali Helekar Santosh Sawant for Appellant.
Mr.G.H. Keluskar For Respondent CORAM : RANJIT MORE. & PRAKASH D. NAIK, JJ DATE : 16th August, 2017 P.C. :
At the request of learned advocate for the Appellant, Stand over to 04/09/2017.
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