Bombay High Court
M/S. Vimal Builders And Anr vs The State Of Maharashtra And 4 Ors on 28 February, 2019
Bench: B.P. Dharmadhikari, Revati Mohite Dere
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 136 OF 2017
M/s. Vimal Builders And Anr. ....Petitioner
V/S
The State Of Maharashtra And 4 Ors. ....Respondent
CORAM : B.P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ
DATE : 28th February, 2019
P.C. :
List the matter is as per CMIS date. 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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