Kishor Manohar Kamble And Anr vs Pune Municpal Corporation Thr. ...
2022 Latest Caselaw 6677 Bom

                                                            1/2              01-WP-7354-21.odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                         WRIT PETITION NO.7354 OF 2021

                       Kishor Manohar Kamble & Anr.                     .... Petitioners

                                     versus

                       Pune Municipal Corporation
                       through Commissioner & Ors.                      .... Respondents
                                                        .......

                       •      Ms. Gayatri Singh, Senior Advocate and Ms. Veda Thakkar i/b.
                              Ms. Meenaz Kakalia, Advocate for Petitioners.
                       •      Mr. A. A. Kumbhakoni - Advocate General a/w Mr. P. P. Kakade
                              - Government Pleader with Mr. M. I. Patel - Addl. G. P. and
                              Mrs. M. S. Bane - AGP for Respondent-State.
                       •      Mr. Vishwanath Patil a/w Mr. Kewal Ahya and Mr.Ankit Lodha,
                              Advocate for Respondent Nos.1 and 2.
                       •      Mr. Deepak K. More a/w Mr. S. A. Gawade, Advocate for
                              Respondent No.5.
                       •      Mr. Jaydeep Deo with Mr. Onkar Gawade, Advocate for
                              Respondent No.6.

                                                    CORAM : R. D. DHANUKA &
                                                            M. G. SEWLIKAR, JJ.

DATE : 14th JULY, 2022.

P.C. :

1. Matter is substantially argued. Digitally signed by MANUSHREE MANUSHREE V V NESARIKAR 2. The Petitioner and Respondents have concluded their NESARIKAR Date:

2022.07.16 11:38:08 +0530 arguments except rejoinder by the Petitioners.

Nesarikar 2/2 01-WP-7354-21.odt

3. Place the matter on 19/07/2022 at 02.30 p.m.

4. Ms. Singh, learned Senior Advocate to file brief note

on the judgments proposed to be relied upon in support of her

contention along with compilation of judgments with a copy to

be served on the other side in advance.

(M. G. SEWLIKAR, J.) (R. D. DHANUKA , J.)