LAWS(BOM)-2016-4-287

SMT. PRIYATAMA SAKHARAM WAKLE Vs. THE DIVISIONAL COMMISSIONER

Decided On April 04, 2016
Smt. Priyatama Sakharam Wakle Appellant
V/S
The Divisional Commissioner Respondents

JUDGEMENT

(1.) Heard learned Advocates for the respective parties.

(2.) Rule.

(3.) By consent, Rule is made returnable forthwith and the petition is taken up for final disposal.