SAIYAZMOHAMMAD GULABMOHAMMAD BAGWAN Vs. COMMISSIONER OF MUNICIPALITIES

JUDGEMENT

(1.) Heard Mr. N.K. Majmudar, learned counsel for the appellant and Mr. Tirthraj Pandya, learned AGP for the respondent - State authorities on advance copy.

(2.) By way of this intra-Court appeal under Clause 15 of the Letters Patent, the appellant - original petitioner is challenging the order dtd. 20/11/2019 passed by the learned Single Judge in Special Civil Application No.20284 of 2019.

(3.) Mr. N.K. Majmudar, learned counsel appearing for the petitioner contended that the work as per the tender has already been executed by the appellant and no disputes have been raised by the respondent - Deesa Municipality.