Bombay High Court
Rajendra Dattu Ghatal vs The State Of Maharashtra Through Its ... on 23 January, 2020
Bench: S.C. Dharmadhikari, R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 589 OF 2019
Rajendra Dattu Ghatal ....Petitioner
V/S
The State Of Maharashtra Through Its Secretary ....Respondent
And Ors.
CORAM : S.C. DHARMADHIKARI &
R. I. CHAGLA, JJ
DATE : 23rd January, 2020
P.C. :
Due to paucity of time the matter is adjourned to 19/03/2020 . 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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