Bombay High Court
Raghuleela Mega Mall Kandivali West vs The State Of Maharashtra And 7 Ors on 16 September, 2019
Bench: A.A. Sayed, Prakash D. Naik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 698 OF 2016
Raghuleela Mega Mall Kandivali West ....Petitioner
V/S
The State Of Maharashtra And 7 Ors ....Respondent
CORAM : A.A. SAYED &
PRAKASH D. NAIK, JJ
DATE : 16th September, 2019
P.C. :
Due to paucity of time the matter is adjourned to 30/09/2019 . 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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