Bombay High Court
Shri. Anup Laxmichand Anand vs Taluka Inspector Land Record, Maval ... on 24 October, 2018
Bench: A.S. Oka, M.S. Sonak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 10830 OF 2018
Shri. Anup Laxmichand Anand ....Petitioner
V/S
Taluka Inspector Land Record, Maval Taluka ....Respondent
Dist. Pune And Ors CORAM : A.S. OKA & M.S. SONAK, JJ DATE : 24th October, 2018 P.C. :
On account of paucity of time, matter stands adjourned to 07/05/2019. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.
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