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Bombay HC to Continue Hearing Extremely Urgent Matters with Limited Benches Till May 19 - (05 May 2020)

CIVIL

Bombay High Court has issued a notice declaring that all courts in Maharashtra, Goa, Union Territories of Dadra & Nagar Haveli and Daman & Diu will continue to take up remand work and extremely urgent matters via video conferencing as per previous circular, until 19th May, 2020.

Tags : BOMBAY HIGH COURT   EXTREMELY URGENT MATTERS  

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