Bombay High Court
Save Mangroves And Nvai Mumbai ... vs The Secretary, Govt. Of India, Ministry ... on 9 December, 2019
Bench: S.C. Dharmadhikari, R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION NO. 98 OF 2014
Save Mangroves And Navi Mumbai Existence ....Petitioner
(samne), Through President, Mr. Sukumar
Killedar
V/S
Union Of India And Anr ....Respondent
WITH PUBLIC INTEREST LITIGATION NO. 98 OF 2013 Save Mangroves And Nvai Mumbai Existence ....Petitioner (samne), Through President V/S The Secretary, Govt. Of India, Ministry Of ....Respondent Environment And Forests And Ors CORAM : S.C. DHARMADHIKARI & R. I. CHAGLA, JJ DATE : 9th December, 2019 P.C. :
Due to paucity of time the matter is adjourned to 16/12/2019 . 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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