Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Shri. Ahmed Ibrahim Parwani vs The Pune Municipal Corporation And Ors on 27 November, 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.Sagar Kursija i/by.T D Deshmukh for Petitioner in W.P.No.5849/2014.

Mr.Sujay Gawade i/by. M/s.Shree and Co.for the Applicant in CAW No.221/2018.

Mr.Abhijit Purushottam Kulkarni for R.Nos.1 to 3 Mr.R.D.Soni i/by. M/s.Ram And Company for R.Nos.5 and 5a Mrs.M.P.Thakur -AGP for the State.

        CORAM :                RANJIT MORE. &
                               REVATI MOHITE DERE, JJ
      DATE :                   27th November, 2018
 P.C. :
   Stand over to 04/12/2018.



( FOR REGISTRAR JUDICIAL - I ) Page 1/1 ::: Uploaded on - 27/11/2018 ::: Downloaded on - 28/11/2018 02:00:30 :::