Bombay High Court
Kala Ashok Jain vs The Brihan Mumbai Municipal ... on 31 July, 2019
Author: S.S.Shinde
Bench: S.S.Shinde
p503-wp-1819-2019 connected matters.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 1819 OF 2019
Neeta Anand Jain ...Petitioner
Versus
The Brihan Mumbai Municipal
Corporation & Ors. ...Respondents
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WRIT PETITION NO. 1820 OF 2019
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WRIT PETITION NO. 1832 OF 2019
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WRIT PETITION NO. 1852 OF 2019
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Mr.Imtiyaz Patel for the Petitioner in all Petitions.
Mr.Kunal Waghmare for Respondent No.1-/ Municipal Corporation.
Mrs.Rutuja Ambekar, APP for the Respondent-State.
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CORAM : S.S.SHINDE, J.
DATE : 31 JULY 2019 P.C.:
1. Not on board. On mentioning, taken on production board.
2. The learned Counsel appearing for the petitioner prays for extension of ad-interim relief.
3. Stand over to 23.08.2019. Ad-interim relief granted earlier to continue till then.
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