Bombay High Court
Indian Church Trustees Through Its ... vs State Of Maharashtra And 3 Ors on 14 February, 2023
Bench: R.D. Dhanuka, M. M. Sathaye
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
REVIEW PETITION (WRIT PETITION). LODGING NO. 59 OF 2019
In
WRIT PETITION 2197 OF 1998
Prabhu Yeshu Janmotsav ....PETITIONER
V/S
State Of Maharashtra And 3 Ors ....RESPONDENT
WITH REVIEW PETITION (WRIT PETITION). LODGING NO. 87 OF 2019 In WRIT PETITION 2197 OF 1998 Indian Church Trustees Through Its Bishop ....PETITIONER Anilkumar Manoharlal Lund And Anr.
V/S State Of Maharashtra And 3 Ors. ....RESPONDENT WITH INTERIM APPLICATION LODGING NO. 38284 OF 2022 In REVIEW PETITION (WRIT PETITION). STAMP NO. 59 OF 2019 Prabhu Yeshu Janmotsav ....PETITIONER V/S State Of Maharashtra And 3 Ors ....RESPONDENT WITH NOTICE OF MOTION (WRIT PETITION) NO. 407 OF 2019 In REVIEW PETITION (WRIT PETITION). STAMP NO. 59 OF 2019 Page 1/2 ::: Uploaded on - 14/02/2023 ::: Downloaded on - 16/02/2023 17:20:09 ::: Prabhu Yeshu Janmotsav ....PETITIONER V/S State Of Maharashtra And 3 Ors ....RESPONDENT CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE M. M. SATHAYE, JJ DATE : 14th February, 2023 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 02/03/2023 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
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