Gulab Tulshiram Dudhane vs The State Of Maharashtra Thru Urban ...
2024 Latest Caselaw 24752 Bom

Bombay High Court

Gulab Tulshiram Dudhane vs The State Of Maharashtra Thru Urban ... on 26 August, 2024

Author: M.S. Sonak

Bench: M.S. Sonak

            Digitally signed
                                                                                      (9) WP-5482.23.DOCX
            by LAXMIKANT
LAXMIKANT   GOPAL
GOPAL       CHANDAN
CHANDAN     Date:
            2024.08.27
            10:59:20 +0530


                                                                                                            lgc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                               WRIT PETITION NO. 5482 OF 2023


                          The Pune Municipal Corporation                                        ...Applicant
                          Through Its Municipal Commissioner

                               In the matter Between

                          Gulab Tulshiram Dudhane                                              ...Petitioner
                                Versus
                          The State of Maharashtra and anr.                                ...Respondents


                          Mr Vinayak Pandit, i/by Mr Ajinkya Udane for the Petitioner.
                          Ms M P Thakur, AGP for the Respondent - State.
                          Mr Rhishikesh M Pethe, for the Respondent - PMC.


                                                        CORAM         M.S. Sonak &
                                                                      Kamal Khata, JJ.

                                                        DATED:        26 August 2024
                          PC:-

1. The matter is on board for speaking to the minutes.

2. In paragraph 74 of our common judgment and order dated 26 June 2024, after the words "Rs.5000/-" add the following sentence; "This costs of Rs.5000/- will be paid to the PMC".

3. Accordingly, the original judgment and order dated 26 June 2024 stands corrected.

26 August 2024

(9) WP-5482.23.DOCX

4. The original judgment and order dated 26 June 2024 should be read along with this order.

(Kamal Khata, J) (M.S. Sonak, J)

26 August 2024