LAWS(BOM)-2017-1-85

SANJAY RAGHUNATH KHAIRNAR Vs. THE DIVISIONAL COMMISSIONER

Decided On January 24, 2017
Sanjay Raghunath Khairnar 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.