IBRAHIM DAWOODBHAI RAJ Vs. NAGAR PARISHAD WARORA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard the learned counsel for the petitioners.

(3.) By this writ petition, the petitioners have challenged judgment and order dated 15/06/2020 passed by the Court of District Judge-1 at Warora, District Chandrapur, whereby appeal filed by the respondent herein was partly allowed and the order passed by the Trial Court was modified.