Bombay High Court
Satyavan Ganpat Mhatre vs The Assistant Controller Of Cidco Ltd. ... on 26 August, 2021
Author: S.G.Dige
Bench: A.A. Sayed, S.G.Dige
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21 26.08.21 paucity.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J./CIVIL APPELLATE JURISDICTION
COMMON ORDER FOR THE BALANCE BOARD
CORAM : A.A. SAYED &
S.G.DIGE, JJ.
DATED : 26 AUGUST, 2021 P.C.:
Due paucity of time, rest of the matters are adjourned as follows:
Sr.No. Adjourned To
31, 32, 38, 39, 40 and 41 (O.S.) 16-09-2021
36 and 37 (O.S.) 09-09-2021
24, 25, 26, 28, 29, 30 (A.S.) 31-08-2021
21 (A.S.) 02-09-2021
35, (A.S.) 09-09-2021
22, 34, 43, 44, 45, 46, 47 (A.S.) 17-09-2021
2. If in any of the above matters, ad-interim relief is operative till today, the same will continue to operate till the next date. If ad-interim relief is not granted for a limited period, the said orders will remain unaffected.
(S.G.DIGE, J.) (A.A.SAYED, J.) Digitally signed by SUDARSHAN SUDARSHAN RAJALINGAM RAJALINGAM KATKAM KATKAM Date: 2021.08.27 10:50:37 +0530 katkam