Bombay High Court
Abhi Builders And Developers vs Municipal Corporation For Gr. Mumbai ... on 24 February, 2022
Bench: A. A. Sayed, Abhay Ahuja
1/1 DTP.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY O.O.C.J / CIVIL APPELLATE JURISDICTION COMMON ORDER FOR THE BALANCE BOARD CORAM : A. A. SAYED & ABHAY AHUJA, JJ DATED : 24th February, 2022 P.C.:
Due to paucity of time, rest of the matters are adjourned as follows:
Sr. No. Adjourned to
ORIGINAL SIDE
13, 15, 16, 17, 23, 24, 25, 30, 32, 24.03.2022
33
2. If in any of the above matters, ad-interim relief is operative till today, the same will continue to operate till the next date. If ad-
interim relief is not granted for a limited period, the said orders will remain unaffected.
(ABHAY AHUJA, J.) (A. A. SAYED, J.) AKN 1/1 ::: Uploaded on - 25/02/2022 ::: Downloaded on - 26/02/2022 03:12:50 :::