Dagu Punja Gaikwad , Through P.A. ... vs Nashik Municipal Corporation And ...
2022 Latest Caselaw 9640 Bom

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

                WRIT PETITION NO. 8756 OF 2018

 Santu Sukhdeo Jaibhave And Ors.              ....PETITIONER
            V/S
 Nashik Municipal Corporation And Ors.      ....RESPONDENT

WITH WRIT PETITION NO. 8758 OF 2018

Tukaram Bhau Jaibhave And Ors. ....PETITIONER V/S Nashik Municipal Corporation And Ors. ....RESPONDENT

WITH WRIT PETITION NO. 8757 OF 2018

Dagu Punja Gaikwad , Through P.a. Holder ....PETITIONER Ramesh D Gaikwad V/S Nashik Municipal Corporation And Ors. ....RESPONDENT

WITH WRIT PETITION NO. 9000 OF 2018

Devubai Sakharam Jaibhave And Ors. ....PETITIONER V/S Nashik Municipal Corporation And Ors. ....RESPONDENT

Mr Vivel Salunkhe along with Mr Ajinkya Jaibhave , Ms Anusha PradhanAnd Mr Shubham Budhvant for Petitioners in above 4 W.P.

Ms Chaitrali A Deshmukh Advocate for R No. 1 to 3 in WP

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Nos. 8756/18, 8758/18 And 9000/18; Mr Murlidhar A Patil Advocate for R No. 1 to 3 in WP No.8757/18;

Mr A A Alaspurkar - AGP for R No. 4 to 5 in WP Nos.8756/18, 8758/18 and 9000/18 AND for R No. 4 in WP/8757/18.

CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE JUSTICE KAMAL KHATA, JJ DATE : 21st September, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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