Bombay High Court
C. M. Jain Impex And Investments Pvt Ltd vs Municipal Corporation Of Greater ... on 3 September, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 4268/2018
AND
WRIT PETITION (L) NO. 4255/2018
AND
WRIT PETITION (L) NO. 4254/2018
AND
WRIT PETITION (L) NO. 4201/2018
AND
WRIT PETITION (L) NO. 4038/2018
AND
WRIT PETITION (L) NO. 4171/2018
AND
WRIT PETITION (L) NO. 4074/2018
AND
WRIT PETITION (L) NO. 4267/2018
AND
WRIT PETITION (L) NO. 3969/2018
AND
WRIT PETITION (L) NO. 4005/2018
AND
WRIT PETITION (L) NO. 4274/2018
AND
WRIT PETITION (L) NO. 4142/2018
AND
WRIT PETITION (L) NO. 3656/2018
ORDER
Perused Praecipe and contents mentioned therein. Heard Ld. Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed / rejected, is further extended till 1 st October, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 3rd September, 2019 Prothonotary and Senior Master ::: Uploaded on - 05/09/2019 ::: Downloaded on - 05/09/2019 21:18:39 :::