MUNICIPAL CORPORATION OF GREATER MUMBAI AND OTHERS Vs. RAFIQUNNISA M. KHALIFA(DECEASED) THROUGH HIS LEGAL HEIR MR. MOHD.MUQUEEN QURESHI AND ANOTHER
LAWS(SC)-2019-2-100
SUPREME COURT OF INDIA
Decided on
February 18,2019
Municipal Corporation Of Greater Mumbai And Others
Appellant
VERSUS
Rafiqunnisa M. Khalifa(Deceased) Through His Legal Heir Mr. Mohd.Muqueen Qureshi And Another
Respondents
JUDGEMENT
ABHAY MANOHAR SAPRE, J -
(1.) Leave granted.
(2.) These appeals are directed against the final judgment and order dated 12.06.2018 of the High Court of Judicature at Bombay in Writ Petition(c)Nos. 2639, 2184, 2642, 2641, 2644 and 2746 of 2016 whereby the High Court allowed the writ petitions filed by the respondents herein.
(3.) A few facts need mention hereinbelow to appreciate the short controversy involved in these appeals.;
(2.) These appeals are directed against the final judgment and order dated 12.06.2018 of the High Court of Judicature at Bombay in Writ Petition(c)Nos. 2639, 2184, 2642, 2641, 2644 and 2746 of 2016 whereby the High Court allowed the writ petitions filed by the respondents herein.
(3.) A few facts need mention hereinbelow to appreciate the short controversy involved in these appeals.;
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