DHANANJAY DATTARAM SHETYE Vs. MHAPSA MUNICIPAL COUNCIL,

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Leave is granted to implead Director of Municipal Administration as respondent No. 11. Amendment to be carried out forthwith.

(3.) Mr. Sagar Dhargalkar, learned Addl. Government Advocate waives service on behalf of the Director of Municipal Administration.