LAWS(BOM)-2017-11-56

SMT. SEEMA SANTOSH THAKARE Vs. THE ADDITIONAL COLLECTOR

Decided On November 01, 2017
Smt. Seema Santosh Thakare Appellant
V/S
The Additional Collector Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner is aggrieved by the order passed by the Additional Collector vacating the interim order granted earlier in her favour.