Bombay High Court: A Full Court of B.P. Dharmadhikari CJ, and A.A. Sayed, S.S. Shinde, K.K. Tated, JJ. while dealing with an urgent petition, held that,
“…interim orders and arrangement continued by an order dated 26th March 2020 till 30th April 2020 shall continue further till 15th June 2020.”
Bench also clarified that while calculating time for disposal of matters made time bound by this Court, period for which the order dated 26-03-2020 continues to operate shall be added and time shall stand extended accordingly. [Extensions of Interim Orders, In re., WP Urgent 2 of 2020, decided on 15-04-2020]
