Bombay High Court
Sangli Miraj Kupwad Cities, Municipal ... vs Mahapalika Kamgar Sabha on 29 March, 2019
Bench: Ranjit More, Bharati Harish Dangre
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 CORAM : RANJIT MORE. & SMT. BHARATI HARISH DANGRE, JJ DATE : 29th March, 2019 Page 1/2 ::: Uploaded on - 30/03/2019 ::: Downloaded on - 31/03/2019 01:33:06 ::: P.C. :
Due to paucity of time the matter is adjourned for 06/06/2019. Ad-interim relief if any to continue till then.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 30/03/2019 ::: Downloaded on - 31/03/2019 01:33:06 :::