LAWS(BOM)-2016-2-87

MANICABAI N. TENDULKAR Vs. THE CHIEF OFFICER, MAPUSA MUNICIPAL COUNCIL

Decided On February 26, 2016

Manicabai N. Tendulkar Appellant

V/S

The Chief Officer, Mapusa Municipal Council Respondents

Referred Judgements :-

MORTO MANOHAR AGASHIKAR VS. SHAMSUNDER P. NAIK [REFERRED TO]
V. SHRI MUSSA AGA VS. UNION OF INDIA AND OTHERS [REFERRED TO]
TANUSREE BASU VS. ISHANI PRASAD BASU [REFERRED TO]
VIDYAWATI GUPTA VS. BHAKTI HARI NAYAK [REFERRED TO]
BABAN NARAYAN LANDGE VS. MAHADU BHIKAJI TONCHAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. V.P. Thali, learned Advocate appearing for the appellant and Mr. S.D. Padiyar, learned Advocate appearing for the respondent.

(2.) Admit.

(3.) Heard forthwith with the consent of the learned counsel appearing for the respective parties.

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