Bombay High Court
Dev Engineers vs The State Of Maharashtra And 2 Ors on 12 July, 2024
Author: M.S. Sonak
Bench: M.S. Sonak
Board Sr.No.:-80
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CONTEMPT PETITION IN WRIT PETITION NO. 59 OF 2024
In
INTERIM APPLICATION 486 OF 2024
Dev Engineers ....PETITIONER
V/S
The Municipal Corporation Of Greater Mumbai
....RESPONDENT
Through Municipal Commissioner WITH INTERIM APPLICATION NO. 486 OF 2024 In WRIT PETITION 782 OF 2023 Dev Engineers ....PETITIONER V/S The State Of Maharashtra And 2 Ors ....RESPONDENT CORAM : HON'BLE SHRI JUSTICE M.S. SONAK & HON'BLE JUSTICE KAMAL KHATA, JJ DATE : 12th July, 2024 Page 1/2 ::: Uploaded on - 12/07/2024 ::: Downloaded on - 21/07/2024 23:56:59 ::: P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 09/09/2024 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
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