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Vijay Parmeshwar Thool vs Nagpur Municipal Corporation, ...
2023 Latest Caselaw 11379 Bom

Citation : 2023 Latest Caselaw 11379 Bom
Judgement Date : 6 November, 2023

Bombay High Court
Vijay Parmeshwar Thool vs Nagpur Municipal Corporation, ... on 6 November, 2023
Bench: Avinash G. Gharote, Urmila Sachin Phalke
  2023:BHC-NAG:16296


                                                                                                             (1)                                                 6.caw.3231.2023

                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          NAGPUR BENCH : NAGPUR
                                                       CIVIL APPLICATION (CAW) NO.3231 OF 2023
                                                                          IN
                                                          WRIT PETITION NO.4117 OF 2022 (D)

                                                 Vijay Parmeshwar Thool
                                                           Vs.
                      Nagpur Municipal Corporation, through its Commissioner, General Administration
                                            Department, Nagpur and another
                  -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                               Mr. A. A. Choube, Advocate for petitioner.
                               Mr. J. B. Kasat, Advocate for respondent Nos.1 and 2.


                                                                                               CORAM :                 AVINASH G. GHAROTE AND
                                                                                                                       URMILA JOSHI-PHALKE, JJ.

DATED : 06/11/2023

1. The application is for speaking to minutes.

2. In view of the reasons mentioned in the application, on depositing the costs, it be paid to the petitioner.

3. Accordingly, the said corrections be made in Clause (ii) of the operative part of judgment and uploaded the same.

4. The application is disposed of.

(URMILA JOSHI-PHALKE, J.) (AVINASH G. GHAROTE, J.)

Sarkate

Signed by: Mr. A.R. Sarkate Designation: PA To Honourable Judge Date: 08/11/2023 17:23:23

 
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