Bombay High Court
Shri. Vasant Mahadev Patil Since ... vs The State Of Maharashtra Thr. Principal ... on 14 February, 2020
Bench: S.J. Kathawalla, B.P. Colabawalla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
CONT. PETITION NO. 45 OF 2019
Shri. Vasant Mahadev Patil Since Deceased Thr. ....Petitioner
Lrs. And Ors.
V/S
The State Of Maharashtra Thr. Principal ....Respondent
Secretary, Urban Development Department And Ors.
CORAM : S.J. KATHAWALLA &
B.P. COLABAWALLA, JJ
DATE : 14th February, 2020
P.C. :
Due to paucity of time the matter is adjourned to 21/02/2020 . 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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