Bombay High Court
Dattaram Dhondu Tanavade (Deleted ... vs Municipal Corporaton Of Greater Mumbai ... on 5 April, 2022
Bench: A. A. Sayed, Abhay Ahuja
1/1 DTP.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY O.O.C.J / CIVIL APPELLATE JURISDICTION COMMON ORDER FOR THE BALANCE BOARD CORAM : A. A. SAYED & ABHAY AHUJA, JJ DATED : 5th APRIL, 2022 P.C.:
Due to paucity of time, rest of the matters are adjourned as follows:
Sr. No. Adjourned to
ORIGINAL SIDE
24, 26, 29, 31, 34, 41, 44 04.05.2022
2. If in any of the above matters, ad-interim relief is operative till today, the same will continue to operate till the next date. If ad-
interim relief is not granted for a limited period, the said orders will remain unaffected.
(ABHAY AHUJA, J.) (A. A. SAYED, J.) AKN 1/1 ::: Uploaded on - 07/04/2022 ::: Downloaded on - 07/04/2022 20:20:25 :::