LAWS(BOM)-2022-7-170

MOHHAMAD JAVED Vs. DIVISIONAL COMMISSIONER

Decided On July 19, 2022
Mohhamad Javed Appellant
V/S
DIVISIONAL COMMISSIONER Respondents

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Mr. K.L. Dharmadhikari, learned Assistant Government Pleader waives service for respondent No.1.

(3.) Mr. A.M. Tirukh, learned counsel waives service for respondent No.3.