Bombay High Court
The Cricket Club Of India Ltd vs Akash Timblo on 6 February, 2020
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION STAMP NO. 718 OF 2020
The Cricket Club Of India Ltd. ....Petitioner
V/S
Akash Timblo ....Respondent
CORAM : REVATI MOHITE DERE, J
DATE : 6th February, 2020
P.C. :
Due to paucity of time the matter is adjourned to 09/03/2020 . 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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