JAYESH S. JOSHI Vs. UMRETH MUNICIPALITY

JUDGEMENT

(1.) Heard Mr.G.M.Joshi, learned advocate for the appellant and Mr.D.P.Sanchela, learned advocate for the respondent -? Municipality.

(2.) In connection with the present appeal the delay caused in filing appeal came to be condoned vide order dated 17.2.2014.

(3.) However, thereafter the appeal came to be disposed of vide order dated 11.6.2014. The said dated 11.6.2014 reads thus :-?