AHMEDNAGAR MAHANAGARPALIKA Vs. PIRAJI GANPAT AMBEKAR

JUDGEMENT

(1.) Heard learned Advocates for the parties at length. Admit.

(2.) Appeal is taken up for final hearing by consent of parties. Perused the record annexed to paper book of LPA.

(3.) The Appellant has filed present LPA challenging the judgment and order passed by the learned Single Judge of this court thereby partly refusing to grant interim relief while issuing Rule on the Writ Petition.