Bombay High Court
Chanchal Bhagwatilal Gokhru vs Union Of India And Anr on 5 July, 2022
Author: Abhay Ahuja
Bench: Dhiraj Singh Thakur, Abhay Ahuja
Digitally
signed by
RUSHIKESH
RUSHIKESH V PATIL
V PATIL Date:
2022.07.07
11:08:30
+0530
Praecipe WP.2014.2022 OS.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2014 OF 2022
Chanchal Bhagwatilal Gokhru .. Petitioner
Versus
Union of India & Ors. .. Respondents
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Mr. Rajendra, Advocate for the Petitioner.
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CORAM : DHIRAJ SINGH THAKUR AND
ABHAY AHUJA, JJ.
DATE : 05th JULY, 2022.
P.C:
. Not on Board. Mentioned.
2. Learned Counsel for the Petitioner states that on 09 th June, 2022, upon request of learned Counsel for the Respondent, the matter was adjourned to 05th July, 2022 and ad-interim relief granted earlier was extended till 05th July, 2022. It is stated that the matter is not listed for hearing today.
3. Ofce is directed to list the matter on 25th July, 2022. Ad-interim relief granted earlier shall remain in force till 01 st August, 2022.
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR, J.)
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