Bombay High Court
Shri. Darius Soli Framrose vs The State Of Maharashtra And Ors on 28 February, 2020
Bench: A.A. Sayed, Anuja Prabhudessai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION STAMP NO. 31445 OF 2019
Shri. Darius Soli Framrose ....Petitioner
V/S
The State Of Maharashtra And Ors ....Respondent
CORAM : A.A. SAYED &
SMT. ANUJA PRABHUDESSAI, JJ
DATE : 28th February, 2020
P.C. :
Due to paucity of time the matter is adjourned to 21/04/2020 . 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.
( FOR REGISTRAR JUDICIAL - I ) Page 1/1 ::: Uploaded on - 28/02/2020 ::: Downloaded on - 29/02/2020 09:21:27 :::