Bombay High Court
Jeevanjyoti Krida Va Shikshan Prasarak ... vs The State Of Maharashtra Through ... on 13 January, 2020
Bench: S.C. Dharmadhikari, R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 11906 OF 2018
Jeevanjyoti Krida Va Shikshan Prasarak Mandal, ....Petitioner
Solapur Through President And Anr.
V/S
The State Of Maharashtra Through Principal ....Respondent
Secretary And Ors.
CORAM : S.C. DHARMADHIKARI &
R. I. CHAGLA, JJ
DATE : 13th January, 2020
P.C. :
Due to paucity of time the matter is adjourned to 09/03/2020 . 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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