Pundalik Sharanbasappa Patil vs The State Of Maharashtra Thr Urban ...
2022 Latest Caselaw 6020 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

                WRIT PETITION NO. 9003 OF 2021

 Pundalik Sharanbasappa Patil                          ....PETITIONER
             V/S
 The State Of Maharashtra Thr Urban                  ....RESPONDENT

Development Dept. And Anr

Dr. Ramdas Sabban a/w Mr. Pravin Sabban, Mr. Shrikant Kompelli, Ms. Arundhati Sabban for the Petitioner. Mr. Samir Kumbhakoni for the Respondent No.2 - Corporation. Mr. A.I.Patel, Additional G.P. a/w Mr. N.K.Rajpurohit, AGP , Ms. K.N.Solunke, AGP for the Respondent - State.

CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE M. G. SEWLIKAR, JJ DATE : 28th June, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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