Kalpataru Gardens Pv... v. Competent Authority ...

Bombay High Court

Feb 21, 2020

Judgment

CaseIQ

C.V. Bhadang, J.:— Not on board. Taken on board for extension of ad-interim relief.

2. Ad-interim relief granted on 20/3/2019, directing the parties to maintain the status-quo shall continue till next date.

3. Stand over to 6/3/2020 on supplementary board.

Writ Petition No. 9899 of 2018 and Civil Application No. 1303 of 2019