Bombay High Court
Vaidic Dharma Samrakshak Sangh vs Subramanian Swamy on 10 April, 2024
Board Sr.No.:-4
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION LODGING NO. 4368 OF 2023
Subramaniam Swamy ....PETITIONER
V/S
State Of Maharashtra Through Ministry Of Law
....RESPONDENT
And Judiciary Department WITH REVIEW PETITION(PIL) LODGING NO. 1990 OF 2024 In INTERIM APPLICATION 519 OF 2024 Vaidic Dharma Samrakshak Sangh ....PETITIONER V/S Subramanian Swamy ....RESPONDENT WITH IN PERSON APPLICATION LODGING NO. 5643 OF 2023 In PUBLIC INTEREST LITIGATION STAMP NO. 4368 OF 2023 Subramaniam Swamy ....PETITIONER V/S State Of Maharashtra Through Ministry Of Law ....RESPONDENT And Judiciary Department WITH INTERIM APPLICATION NO. 488 OF 2024 In PUBLIC INTEREST LITIGATION STAMP NO. 4368 OF 2023 Page 1/2 ::: Uploaded on - 10/04/2024 ::: Downloaded on - 11/04/2024 22:23:37 ::: Shree Vitthal Rukmini Temples Committee ....PETITIONER V/S Subramaniam Swamy And 3 Ors. ....RESPONDENT
-------- TO BE TAKEN UP AT 2.30 P.M.------
CORAM : HON'BLE THE CHIEF JUSTICE & HON'BLE JUSTICE SHRI ARIF S. DOCTOR, JJ DATE : 10th April, 2024 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 12/06/2024 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 10/04/2024 ::: Downloaded on - 11/04/2024 22:23:37 :::