Bombay High Court
Union Of India Through The Secretary Of ... vs S. M. Padwal on 11 September, 2018
Bench: A.S. Oka, M.S. Sonak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 9062 OF 2011
Union Of India Through The Secretary Of ....Petitioner
Ministry Of Finance, Dept Of Revenue And Ors
V/S
S. M. Padwal ....Respondent
WITH WRIT PETITION NO. 11229 OF 2013 Yashwant Balu Lotale ....Petitioner V/S Union Of India, Through Ministry Of Finance, ....Respondent Dept Of Revenue And Anr CORAM : A.S. OKA & M.S. SONAK, JJ DATE : 11th September, 2018 P.C. :
On account of paucity of time, matter stands adjourned to 03/10/2018. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.
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