AURANGABAD MUNICIPAL CORPORATION Vs. JAYANT
LAWS(SC)-2019-11-113
SUPREME COURT OF INDIA
Decided on
November 21,2019
Aurangabad Municipal Corporation
Appellant
VERSUS
Jayant
Respondents
JUDGEMENT
DHANANJAYA Y.CHANDRACHUD,J. -
(1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals arise from three decisions of the High Court of Judicature at Bombay: (i) An order dated 20 October 2012 allowing a review petition arising from its judgment dated 29 September 2003 by which the writ petition filed by the first respondent was dismissed;
(ii) A judgment dated 12 June 2014 by which the writ petition filed by the first respondent was allowed; and
(iii) An order dated 13 February 2015 dismissing the review petition filed by the appellant. ;
(2.) Leave granted.
(3.) These appeals arise from three decisions of the High Court of Judicature at Bombay:
Copyright © Regent Computronics Pvt.Ltd.