LAWS(BOM)-2008-8-535

RAJKAR S/O SAINAPPA WAGHMARE Vs. COMPETENT AUTHORITY

Decided On August 20, 2008
Rajkar S/O Sainappa Waghmare Appellant
V/S
COMPETENT AUTHORITY Respondents

JUDGEMENT

(1.) Heard Shri M.W. Harsulkar, the learned Counsel for the petitioner and Shri Ramesh Darda, the learned Counsel for the respondent No.2.

(2.) The writ petition is directed against the impugned order dated 08.09.1999 issued by the Divisional Manager, United India Insurance Company Limited.

(3.) Considered the contentions canvassed by the respective parties, the following facts are not in dispute.