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Bombay High Court Extends Interim Orders Passed by Courts and Tribunals Till October 8 - (24 Sep 2021)

CIVIL

Bombay High Court has extended the life of all interim orders passed by courts and tribunals in Maharashtra and Goa till 8th October 2021, indicating that the court's blanket protection for people against dispossessions, demolitions and evictions may not extend beyond that date. (Suo Motu PIL NO. 1 of 2021)

Tags : BOMBAY HIGH COURT   INTERIM ORDERS PASSED BY COURTS AND TRIBUNALS  

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