Latifa Dadamiya Shaikh vs The Municipal Corporation, Latur ...
2021 Latest Caselaw 10659 Bom

                                        1             111(b)-aost-20948-2019.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

              APPEAL FROM ORDER STAMP NO. 20948 OF 2019

 Latifa Dadamiya Shaikh                       ... Applicant
        Versus
 The Municipal Corporation, Latur             ... Respondent
                                 ....
 Mr. Swapnil A. Deshmukh, Advocate for applicant
                                 ....

                                    CORAM : R. G. AVACHAT, J.

DATED : 09th AUGUST, 2021

PER COURT :-

. Heard.

2. Perused the impugned judgment and order. It appears that the matter has been remanded back to the trial Court with a direction to give the Municipal Corporation, an opportunity of hearing.

3. As such, it is not a case even for issuance of notice. The Appeal from Order is dismissed.

4. In view of dismissal of the Appeal from Order, Civil Application No.11130 of 2019 does not survive. The same is, therefore, disposed of.

[ R. G. AVACHAT, J. ] SMS

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