Bombay High Court
Devendraprasad Jagannath Singh vs St. Ulai High School Through Principal ... on 15 March, 2024
Author: Gauri Godse
Bench: Gauri Godse
Digitally
signed by
VARSHA
VIJAY
2024:BHC-AS:12839
VARSHA VIJAY
RAJGURU
RAJGURU Date:
2024.03.18
10:47:47
+0530
common order.doc
varsha IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
COMMON ORDER
CORAM : GAURI GODSE, J. DATED : 15th MARCH 2024 P.C. :-
On account of paucity of time, following matters on Daily Board stands adjourned as follows :
Sr. Nos. Next Date
59 to 61 12th April 2024
65 to 78 16th April 2024
79 to 88 17th April 2024
89 to 99 22nd April 2024
100 to 117 23rd April 2024
119 to 130 26th April 2024
131 to 137 29th April 2024
138 3rd April 2024
If in any of the above matters, ad-interim relief or interim relief is operative till today, the same will continue to operate till the respective next dates. If ad-interim relief or interim relief is not granted for a limited period, the said orders will remain unaffected.
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