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Bombay HC Extends All Interim Orders Relating to Eviction, Demolition & Dispossession - (30 Oct 2020)

CIVIL

Bombay High Court has directed extension of all interim orders relating to eviction, demolition and dispossession by the High Court as well as subordinate Courts in Maharashtra and Goa till 22nd December, 2020.

Tags : BOMBAY HIGH COURT   EXTENSION OF INTERIM ORDERS ON EVICTION   DEMOLITION & DISPOSSESSION  

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