Bombay High Court
Smt. Marubai Dinkar Phaujadar ... vs State Of Maharashtra (To Be Serve ... on 8 February, 2021
Author: Prithviraj K. Chavan
Bench: Prithviraj K. Chavan
Chitra Sonawane 1/2 Paucity-25 to 28.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SERIAL NOS.25 TO 28
(Board Dated 8th February 2021)
CORAM : PRITHVIRAJ K. CHAVAN, J.
DATED : 8th FEBRUARY, 2021.
P.C. Due to paucity of time, matters are adjourned on the date mentioned against their respective Serial Numbers :-
Sr. Matter No. Names of the Adjourned No. parties Date 25 Interim application National Insurance no.249/2021 with Co.Ltd. 5 t h March 2021 Interim Application Vs. 248/2021 in First Dattatray Dnyandeo Appeal(st) no. Pawar 97379/2020 26 Interim application Smt.Marubai 5 t h March 2021 (St)no.992/2021 in Dinkar Phaujadar Appeal from Order Vs (st)991/2021 State of Maharashtra 27 Appeal from Order Billaluddin 5 t h March 2021 (st)1756/2021 Hirakhan Chouhan with Vs. Interim application MCGM (st)1757/2021 ::: Uploaded on - 08/02/2021 ::: Downloaded on - 08/02/2021 23:55:15 ::: Chitra Sonawane 2/2 Paucity-25 to 28.doc 28 Interim application Billaluddin 5 t h March 2021 (st)1759/2021 Hirakhan Chouhan in Vs. Appeal from Order MCGM.
(st)1758/2021 Interim / ad-interim relief granted earlier, if any, to continue till then.
(PRITHVIRAJ K. CHAVAN, J.) ::: Uploaded on - 08/02/2021 ::: Downloaded on - 08/02/2021 23:55:15 :::