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Shri. Jivan Laxman Kambale vs Karmala Municipal Council And Anr
2023 Latest Caselaw 864 Bom

Citation : 2023 Latest Caselaw 864 Bom
Judgement Date : 24 January, 2023

Bombay High Court
Shri. Jivan Laxman Kambale vs Karmala Municipal Council And Anr on 24 January, 2023
Bench: G. S. Kulkarni
          Digitally
          signed by
          PRASHANT
PRASHANT VILAS RANE
VILAS
         Date:
RANE     2023.01.24
          18:21:27
          +0530
                      pvr                                                          4-5wp5786-17=7761-17.odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                           CIVIL APPELLATE JURISDICTION

                                          WRIT PETITION NO.5786 OF 2017

                      Shri.Jivan Laxman Kambale.                            ..Petitioner
                                   Vs.
                      Karmala Municipal Council & Anr.                      ...Respondents

                                                      and
                                          WRIT PETITION NO.7761 OF 2017

                      Shri.Dipak Vilas Waghmare              ..Petitioner
                                  Vs.
                      Karmala Municipal Council & Anr.       ...Respondents
                                                  __________

                      Ms.Bhagyashri Rajendra Mangale, for Petitioner in both Petitions.

                      Mr.Sarang Satish Aradhye, for Respondent Nos.1 & 2.
                                                    __________

                                                CORAM :           G.S. KULKARNI, J.
                                                DATE       :      JANUARY 24, 2023
                      P.C.:

1. Stand over to 7 February 2023 at 4 p.m. to enable the learned Counsel for the petitioners to prepare a compilation or to file a further affidavit in support of the reliefs as prayed for in the writ petitions.

2. Mr.Aradhye, learned Counsel appearing for the respondents, as an Officer of the Court should assist the Court by placing every material in the facts of the case for adjudication of the present proceedings.

3. In the meantime, office is directed to place on record official translation of the impugned judgments in both the petitions.

[G.S. KULKARNI, J.]

-------------------------

24 January, 2023

 
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