Bombay High Court
Ecgc Limited vs Shri Harinder Dhingra And Anr on 20 February, 2019
Bench: A.A. Sayed, Riyaz Iqbal Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 1992 OF 2016
Ecgc Limited ....Petitioner
V/S
Shri Harinder Dhingra And Anr ....Respondent
CORAM : A.A. SAYED &
RIYAZ IQBAL CHAGLA, JJ
DATE : 20th February, 2019
P.C. :
Due to paucity of time the matter is adjourned to 25.03.2019. In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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