Bombay High Court
M/S. Manoj Co-Operative Housing ... vs Subamma Anandappa Tumkar on 21 January, 2020
Author: S.C. Gupte
Bench: S.C. Gupte
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 11562 OF 2018
M/s. Manoj Co-operative Housing Society ....Petitioner
V/S
Subamma Anandappa Tumkar ....Respondent
WITH WRIT PETITION NO. 5596 OF 2018 M/s. Manoj Co-operative Housing Society ....Petitioner V/S Bugamma Basavraj Natekar ....Respondent CORAM : S.C. GUPTE, J DATE : 21st January, 2020 P.C. :
Due to paucity of time the matter is adjourned to 12/02/2020 . 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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