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Bombay High Court

Nirulata Gyandev Sadh vs State Of Maharashtra Through Its Chief ... on 10 April, 2019

Author: S.S. Shinde

Bench: S.S. Shinde

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

                WRIT PETITION NO. 1321 OF 2017

 Nirulata Gyandev Sadh                                 ....Petitioner
             V/S
 State Of Maharashtra Through Its Chief             ....Respondent

Secretary And Ors.

      CORAM :         S.S. SHINDE, J
      DATE :          10th April, 2019
 P.C. :

Due to paucity of time the matter is adjourned for 17/06/2019. Ad-interim relief if any to continue till then.

( FOR REGISTRAR JUDICIAL - I ) Page 1/1 ::: Uploaded on - 11/04/2019 ::: Downloaded on - 12/04/2019 01:46:11 :::