Bombay High Court
Akhil Bdd Chawl Bhadekaru Mahasangh And ... vs State Of Maharashtra And 8 Others on 28 August, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 1146/2017
ORDER
Perused Praecipe and contents mentioned therein. Heard learned Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed/rejected, is further extended for period of 2 weeks, failing matter to stand rejected under the provision of O.S. Rule, 986.
Date : 28/08/2018 Prothonotary and Senior Master
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