Bombay High Court
Shaila Devdasi Bhore vs State Of Maharashtra And Anr. on 10 July, 2025
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL/CRIMINAL JURISDICTION
COMMON ORDER
CORAM : MADHAV J. JAMDAR, J. DATE : 10th JULY 2025 P.C:
Due to paucity of time, matters from Sr. No. 33 to 98 (except Sr. Nos. 71, 79, 85) are adjourned to the respective dates as given below:
Sr. Nos. Due Dates Sr. Nos. Due Dates 33-45 17/07/2025 61-75 24/07/2025 46-60 18/07/2025 76-98 25/07/2025 Ad-interim relief, if any, earlier granted, to continue till then.
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