Smt. Indubai Balkrishna Yedekar And Ors vs Sangli Miraj Kupwad Municipal ...
2024 Latest Caselaw 22151 Bom

Bombay High Court

Smt. Indubai Balkrishna Yedekar And Ors vs Sangli Miraj Kupwad Municipal ... on 1 August, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

                                                                               Board Sr.No.:-1

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

                WRIT PETITION NO. 3102 OF 1995

 Shri Balkrishna Dadoba Yedekar (since                 ....PETITIONER
 Deceased) Through His Lrs And Ors.
              V/S
 Sangli Municipal Council                            ....RESPONDENT

WITH WRIT PETITION NO. 10925 OF 2017

Smt. Indubai Balkrishna Yedekar And Ors. ....PETITIONER V/S Sangli Miraj Kupwad Municipal Corporation ,....RESPONDENT Through Its Municipal Commissioner

Mr. Vivek V. Salunke for Petitioner Mr. N.V. Walawalkar, Sr. Advocate a/w Mr. G. H. Keluskar for Respondent

CORAM : HON'BLE JUSTICE SHARMILA U. DESHMUKH J DATE : 1st August, 2024 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )