Digvijay Enterprises Thru Its ... vs The Commissioner, Nashik ...
2022 Latest Caselaw 2949 Bom

Citation : 2022 Latest Caselaw 2949 Bom
Judgement Date : 24 March, 2022

Bombay High Court

Digvijay Enterprises Thru Its ... vs The Commissioner, Nashik ... on 24 March, 2022

Bench: A.A. Sayed, Abhay Ahuja

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                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                              WRIT PETITION NO.5561 OF 2021

                             Digvijay Enterprises through its
                             Proprietor Mr. Sahebrao Damu Shewale                ..Petitioner
                                   V/s
                             The Commissioner, Nashik Municipal
                             Corporation & Anr.                                  ..Respondents

Mr. Rohan Cama, Mr. Sanjiv Sawant, Mr. Sachin Kadam i/b. Abhishek Deshmukh for the Petitioner. Mr. M. L. Patil for the Respondents.

                                                       CORAM :          A. A. SAYED &
                                                                        ABHAY AHUJA, JJ

                                                      DATED :           24th MARCH, 2022

                             P.C.:

We have heard the matter for sometime.

2. Stand over to 5th April, 2022 at 3.30 PM.

3. Ad-interim relief granted earlier to continue till the next

date.

4. Learned Counsel for the Petitioner has agreed to circulate

the compilation of judgments by 29th March, 2022.

ANANT Digitally signed by ANANT KRISHNA KRISHNA NAIK (ABHAY AHUJA, J.) (A. A. SAYED, J.) Date: 2022.03.25 NAIK 15:40:47 +0530

AKN 1/1