Bombay High Court
Savitribai Phule Shikshan Prasarak ... vs Solapur Municipal Corporation And Anr on 26 July, 2019
Bench: A.A. Sayed, Prakash D. Naik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 2848 OF 2016
Savitribai Phule Shikshan Prasarak Mandal ....Petitioner
Kamalapur
V/S
Solapur Municipal Corporation And Anr. ....Respondent
CORAM : A.A. SAYED &
PRAKASH D. NAIK, JJ
DATE : 26th July, 2019
P.C. :
Due to paucity of time the matter is adjourned to as per CMIS date. 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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