Bombay High Court
Ashish Khandelwal vs Iit Bombay on 5 December, 2019
Bench: S.C. Dharmadhikari, R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2623 OF 2017
Ashish Khandelwal ....Petitioner
V/S
Iit Bombay ....Respondent
CORAM : S.C. DHARMADHIKARI &
R. I. CHAGLA, JJ
DATE : 5th December, 2019
P.C. :
Due to paucity of time the matter is adjourned to 23/01/2020 . 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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