Bombay High Court
Kunbi Samajonnati Sangh And 6 Others vs State Of Maharashtra And 2 Others on 19 December, 2019
Bench: S.C. Dharmadhikari, R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION NO. 48 OF 2015
Kunbi Samajonnati Sangh And 6 Others ....Petitioner
V/S
State Of Maharashtra And 2 Others ....Respondent
CORAM : S.C. DHARMADHIKARI &
R. I. CHAGLA, JJ
DATE : 19th December, 2019
P.C. :
Due to paucity of time the matter is adjourned to 02/01/2020 . 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.
( ASSOCIATE ) Page 1/1 ::: Uploaded on - 19/12/2019 ::: Downloaded on - 20/12/2019 04:07:25 :::