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Bombay HC Extends Interim Orders Passed by It and Subordinate Courts Till 30th April - (27 Mar 2020)

CIVIL

Bombay High Court has passed an order extending the life of all interim orders passed by Courts in the State until 30th April, 2020, in view of the pan-India lockdown prompted by the spread of the Novel Coronavirus (COVID-19).

Tags : BOMBAY HIGH COURT   EXTENSION OF INTERIM ORDERS  

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