REGENT COMPUTRONICS PVT. LTD.

Kapil Madhukar Betgiri Appellant

V/S

DIRECTOR OF MUNICIPAL ADMINISTRATION Respondents

Referred Judgements :-

SYED KASIM SYED RUSTAM VS. ADDITIONAL COMMISSIONER,AMRAVATI DIVISION,AMRAVATI AND OTHERS [REFERRED TO]
PHR INVENT EDUCATIONAL SOCIETY VS. UCO BANK AND ORS. [REFERRED TO]
UNION OF INDIA VS. HANSOLI DEVI [REFERRED TO]
SANJAY GOVIND SAPKAL VS. COLLECTOR OF DHULE [REFERRED TO]
GAJANAN RAMRAOJI AMBAGOVIND VS. CORPORATION OF THE CITY OF NAGPUR [REFERRED TO]
TUKARAM K NAIK KUNDAIKAR VS. CHIEF OFFICER MARGO [REFERRED TO]

JUDGEMENT

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

(2.) Heard finally with consent.

(3.) Heard Mr. Parag Rao with Mr. Ajay Menon and Mr. Rishikesh Vazarkar, learned Counsel for the petitioner, Mr. Siddharth V. Naik, learned Counsel for respondent No.3 and Mr. V. Sardessai, learned Additional Government Advocate for Respondent- State in WP No.923/2024(F) and WP No.924/2024(F) and Ms. Sapna Mordekar, learned Additional Government Advocate for Respondent- State in WP No.925/2024(F).

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KAPIL MADHUKAR BETGIRI Vs. DIRECTOR OF MUNICIPAL ADMINISTRATION

Referred Judgements :-

JUDGEMENT

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