Prabhakar Shriram Tarale And ... vs The Municipal Council, Daryapur, ...
2022 Latest Caselaw 6018 Bom

                                                1                                WP1192-21.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH, NAGPUR
                             WRIT PETITION NO. 1192/2021
(PRABHAKAR SHRIRAM TARALE & ANOTHER VERSUS THE MUNICIPAL COUNCIL, DARYAPUR)
 Office Notes, Office Memoranda of Coram,
 appearances, Court's orders of directions                    Court's or Judge's order
 and Registrar's orders.
         Shri S.M. Vaishnav, counsel for the petitioners.
         Shri M.I. Dhatrak, counsel for the respondent.

         CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : JUNE 28, 2022.

In the light of the judgment passed in Writ Petition No.977 of 2021, the consideration of this writ petition is deferred for a period of four weeks. During that period the respondent-Municipal Council shall not take any coercive steps against the petitioners pursuant to the assessment undertaken by the respondent.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:29.06.2022 10:43