Bombay High Court
Kunbi Samajonnati Sangh And 6 Others vs State Of Maharashtra And 2 Others on 17 March, 2020
Author: N. R. Borkar
Bench: N. R. Borkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION NO. 48 OF 2015
Kunbi Samajonnati Sangh And 6 Others ....Petitioner
V/S
State Of Maharashtra And 2 Others ....Respondent
CORAM : THE ACTING CHIEF &
N. R. BORKAR, JJ
DATE : 17th March, 2020
P.C. :
Due to paucity of time the matter is adjourned to 21/04/2020 . 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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