LAWS(BOM)-2023-6-804

RUJU R. THAKKER Vs. STATE OF MAHARASHTRA

Decided On June 26, 2023
Ruju R. Thakker Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Learned Counsel for the parties.

(2.) Pursuant to our earlier order a Meeting was held on 23/6/2023 chaired by the Municipal Commissioner. The following BMC Officials were present in the said meeting :- <IMG>JUDGEMENT_804_LAWS(BOM)6_2023_1.jpg</IMG>

(3.) Learned Counsel for the Municipal Corporation has placed the Minutes of Meeting on record which read thus :-