Bombay High Court
Ash Murlidhar Chotrani vs Municipal Corporation Of Greater ... on 8 October, 2021
Bench: A. A. Sayed, S. G. Dige
Dtp.8.10.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION COMMON ORDER FOR THE BALANCE BOARD CORAM : A. A. SAYED & S. G. DIGE, JJ DATED : 8TH OCTOBER, 2021 P.C.:
Due to paucity of time, rest of the matters are adjourned as follows:
ORIGINAL SIDE:
Serial Nos. Adjourned to: 31,32 to 35, 45, 47 to 51, 54, 55 : 29.10.2021 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.
(S. G. DIGE, J.) (A. A. SAYED, J.) V A Tikam 1/1 ::: Uploaded on - 13/10/2021 ::: Downloaded on - 16/10/2021 19:09:20 :::