Bombay High Court
Mr.S Tabasoom Mohamadhanif Kazi vs The State Of Maharashtra, Thr. The ... on 17 March, 2020
Bench: Ravi K. Deshpande, Prithviraj Keshavrao Chavan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
CONT. PETITION NO. 358 OF 2019
Mr.s Tabasoom Mohamadhanif Kazi ....Petitioner
V/S
The State Of Maharashtra, Thr. The Secretary ....Respondent
And Ors.
CORAM : RAVI K. DESHPANDE & PRITHVIRAJ KESHAVRAO CHAVAN, JJ DATE : 17th March, 2020 P.C. :
Due to paucity of time the matter is adjourned to 16/04/2020 . 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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