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Bombay HC Extends Protective Orders Against Evictions and Dispossessions Till August 30 - (11 Aug 2021)

CIVIL

Bombay High Court has refused to continue its unconditional extension of all interim orders in Maharashtra beyond 30th August, 2021, given the improving Covid situation and resumption in the physical functioning of Courts.

Tags : BOMBAY HIGH COURT   PROTECTIVE ORDERS AGAINST EVICTIONS AND DISPOSSESSIONS  

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