ANANT SHANKAR BHAVE Vs. KALYAN DOMBIVLI MUNICIPAL CORPORATION
LAWS(SC)-2019-4-9
SUPREME COURT OF INDIA
Decided on April 02,2019

Anant Shankar Bhave Appellant
VERSUS
KALYAN DOMBIVLI MUNICIPAL CORPORATION Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 26.10.2016 passed by the High Court of Bombay at Mumbai in Second Appeal No.160 of 2016 whereby the High Court dismissed the second appeal filed by appellant herein.
(3.) A few facts need mention for the disposal of this appeal, which involves a short point.;


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