Bombay High Court
Ausa Municipal Council Thorugh Its ... vs The State Of Maharashtra And Others on 30 June, 2020
Author: B. U. Debadwar
Bench: Sunil P. Deshmukh, B. U. Debadwar
925-WP(ST)10935-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION (STAMP) NO.10935 OF 2020
AUSA MUNICIPAL COUNCIL THROUGH ITS PRESIDENT SHAIKH
AFSAR NAWABODDIN
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Sayyed Tauseef Yaseen
GP for Respondents: Mr. D. R. Kale
...
CORAM : SUNIL P. DESHMUKH AND
B. U. DEBADWAR, JJ.
DATE : 30th JUNE, 2020 PER COURT :
1. Learned counsel for petitioner, on instructions, submits that proper representation can be made to the concerned authorities.
2. Having regard to aforesaid, it would be open for the petitioner to file appropriate representation to concerned authority.
3. Writ petition is disposed of accordingly.
4. All points are kept open for the respective parties. (B. U. DEBADWAR, J.) (SUNIL P. DESHMUKH, J.) SVH 1 of 1 ::: Uploaded on - 01/07/2020 ::: Downloaded on - 02/07/2020 03:13:55 :::