Bombay High Court
M/S. Ishwar Developers And Contractors ... vs State Of Maharashtra Thru Police ... on 10 February, 2020
Bench: S.J. Kathawalla, B.P. Colabawalla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION STAMP NO. 11820 OF 2019
M/s. Ishwar Developers And Contractors Thru ....Petitioner
Prop. Mr. Shivanand Shankar Kore
V/S
State Of Maharashtra Thru Police Commissoner, ....Respondent
Cbd Belapur And Ors CORAM : S.J. KATHAWALLA & B.P. COLABAWALLA, JJ DATE : 10th February, 2020 P.C. :
Due to paucity of time the matter is adjourned to 17/02/2020 . 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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