Bombay High Court
Pallavi Khale vs Brihanmumbai Municipal Corporation on 28 March, 2024
Bench: Nitin Jamdar, M. M. Sathaye
Board Sr.No.:-0
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 714 OF 2024
Pallavi Khale ....PETITIONER
V/S
Brihanmumbai Municipal Corporation ....RESPONDENT
CORAM : HON'BLE SHRI JUSTICE NITIN JAMDAR & HON'BLE SHRI JUSTICE M. M. SATHAYE, JJ DATE : 28th March, 2024 P.C. :
Due to paucity of time the matter is adjourned to 02/09/2024 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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