Pradyumn Mukund Kokil And Ors vs Nashik Municipal Corporation ...
2023 Latest Caselaw 489 Bom

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

                  FIRST APPEAL NO. 602 OF 2021

 Nashik Municipal Corporation, Nashik And Anr.....APPELLANT
           V/S
 Pradyumn Mukund Kokil And Ors.            ....RESPONDENT

WITH INTERIM APPLICATION NO. 4136 OF 2021 In First Appeal 602 OF 2021

Nashik Municipal Corporation, Nashik And Anr.....PETITIONER V/S Pradyumn Mukund Kokil And Ors. ....RESPONDENT

WITH INTERIM APPLICATION NO. 4135 OF 2021 In First Appeal 602 OF 2021

Nashik Municipal Corporation, Nashik And Anr.....PETITIONER V/S Pradyumn Mukund Kokil And Ors. ....RESPONDENT

WITH INTERIM APPLICATION STAMP NO. 31513 OF 2022 In First Appeal 602 OF 2021

Pradyumn Mukund Kokil And Ors. ....PETITIONER V/S Nashik Municipal Corporation Thr.

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Commissioner, Nashik

Mr. Murlidhar Laxman Patil for Petitioner Sr. Adv. Rahul Narichania a/w Mr. Pralhad Paranjpe, Mr. Prakash Ahuja , Mr. Abhishek Adke, Mr. Siddhanth Chhabria, Mr. Sarvesh Patil i/b Mr. Abhishek Adke for Respondent No. 1 Shri. A. R. Patil Addl. GP

CORAM : HON'BLE SHRI JUSTICE K.R. SHRIRAM & HON'BLE SHRI JUSTICE RAJESH S. PATIL, JJ DATE : 12th January, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

....RESPONDENT

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