Bombay High Court
Shri. Datta Dnyaneshwar Kamble vs The State Of Maharashtra, Through Its ... on 19 March, 2020
Bench: Nitin Jamdar, Abhay Ahuja
S.R.JOSHI 1 Common order dt.19.3.2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION /
CIVIL APPELLATE JURISDICTION
Cause titles and appearances as notified.
CORAM : NITIN JAMDAR &
ABHAY AHUJA, JJ.
Date : 19 March 2020.
P.C. :
In view of the Notification dated 14 March 2020 issued by the Registry of this Court following matters are adjourned and to be listed as per the C.M.I.S. date as below.
For Direction
Matter at Sr.No. Next C.M.I.S. date
1, 2 23.4.2020
Admission-
Matter at Sr.No. Next C.M.I.S. date
19 to 28 29.6.2020
29 to 33 30.6.2020
35 to 45 01.7.2020
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S.R.JOSHI 2 Common order dt.19.3.2020.doc
46 to 48 15.6.2020
49 to 54 16.6.2020
Orders-
Matter at Next C.M.I.S. date
Sr.No.
55 02.7.2020
2. 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.
3. Liberty to apply for an early date in case of urgency.
(ABHAY AHUJA, J.) (NITIN JAMDAR, J.) ::: Uploaded on - 20/03/2020 ::: Downloaded on - 21/03/2020 05:20:01 :::