Bombay High Court
Suresh Nagappa Ganji vs The State Of Maharashtra, Thr. The ... on 25 August, 2022
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
CONT. PETITION NO. 319 OF 2021
Abdul Gani N. Wadwan ....PETITIONER
V/S
The State Of Maharashtra, The The ....RESPONDENT
Secretary,urban Development Department WITH CONT. PETITION NO. 320 OF 2021 Suresh Nagappa Ganji ....PETITIONER V/S The State Of Maharashtra, Thr. The Secretary,....RESPONDENT Urban Development Department CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE JUSTICE KAMAL KHATA, JJ DATE : 25th August, 2022 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 30/09/2022 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
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