Bombay High Court
Leela Parshuram Chougule And Ors vs Hon'Ble Commissioner, Sangli Miraj ... on 5 March, 2019
Author: A.K. Menon
Bench: A.K. Menon
10.wp-3993.18.odt
sbw IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.3993 OF 2018
Smt. Akkatai S. Kamble & Ors. .. Petitioners
Vs.
Hon'ble Commissioner
Sangli-Miraj-Kupwad City Corpn.
& Anr. .. Respondents
WITH
WRIT PETITION NO.3994 OF 2018
WITH
WRIT PETITION NO.12010 OF 2018
Mr. P.D. Pise for the petitioners.
Mr. Sudhir Prabhu for the respondent no.1.
Mrs. M.S. Bane, AGP, for respondent no.2.
CORAM : A.K. MENON, J.
DATED : 5TH MARCH, 2019.
P.C. :
1. These matters are listed for noting compliance vide order dated 10 th October, 2018. Today, it is stated that a proposal as contemplated in paragraph 7 of the order dated 10 th October, 2018 had been sent by the respondent no.1 and that proposal has since been rejected vide communication dated 26th December, 2018 within the time specified in paragraph 7. In this view of the matter, compliance of order dated 1/2 ::: Uploaded on - 07/03/2019 ::: Downloaded on - 13/03/2019 19:11:17 :::
10.wp-3993.18.odt 10th October, 2018 is noted.
2. On behalf of respondent no.1-corporation, the learned counsel undertakes to provide copy of proposal sent to the State within one week from today.
3. Stand over as per CMIS for admission.
(A.K.MENON,J.) wadhwa 2/2 ::: Uploaded on - 07/03/2019 ::: Downloaded on - 13/03/2019 19:11:17 :::