REGENT COMPUTRONICS PVT. LTD.

Municipal Council Bhusawal Appellant

V/S

Devesh Ramchandra Yawalkar Respondents

Referred Judgements :-

K. V. SHIRAZ VS. BINNI EMMATTY [REFERRED TO]
SYED AND COMPANY VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
NATIONAL TEXTILE CORPORATION LTD VS. NARESHKUMAR BADRIKUMAR JAGAD [REFERRED TO]
SABHIA MOHAMMED YUSUF ABDUL HAMID MULLA D BY L RS VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
DIGAMBER VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) This petition, filed under Article 226 and 227 of the Constitution of India, takes exception to the judgment and order dtd. 23/10/2019 passed by the learned District Judge-1, Bhusawal in Miscellaneous Civil Application No. 35 of 2017.

(3.) Facts in brief are as follows:

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MUNICIPAL COUNCIL BHUSAWAL Vs. DEVESH RAMCHANDRA YAWALKAR

Referred Judgements :-

JUDGEMENT

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