Bombay High Court
Maharashtra Rajya Mathadi And Gumasta ... vs The State Of Maharashtra And Anr on 21 January, 2019
Bench: B.P. Dharmadhikari, Revati Mohite Dere
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION LODGING NO. 3669 OF 2018
Maharashtra Rajya Mathadi And Gumasta ....Petitioner
General Kamgar Sanghatana
V/S
The State Of Maharashtra And Anr ....Respondent
CORAM : B.P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ
DATE : 21st January, 2019
P.C. :
List the matter 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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