Bombay High Court
Maharashtra Rajya Mathadi And Gumasta vs The State Of Maharashtra And 3 Ors on 6 December, 2019
Bench: Ranjit More, Surendra Pandharinath Tavade
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2785 OF 2019
Maharashtra Rajya Mathadi And Gumasta ....Petitioner
V/S
The State Of Maharashtra And 3 Ors ....Respondent
CORAM : RANJIT MORE. &
SURENDRA PANDHARINATH TAVADE, JJ
DATE : 6th December, 2019
P.C. :
Due to paucity of time the matter is adjourned to 31/01/2020 . 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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