Yogesh S/O. Wasudevrao Samdurkar vs The State Of Mah., Thr. Sect. ...
2016 Latest Caselaw 1547 Bom

                                                       1




                                                                                                
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH : NAGPUR
                     Writ Petition No.995 of 2016




                                                                        
    [Yogesh Wasudevrao Samdurkar Vs. State of Mah. & four
    others]




                                                                       
    Office Notes, Office Memoranda of
    Coram, appearances, Court's orders                Court's or Judge's orders
    or directions and Registrar's orders.

                                      Mr. A.D. Mohagaonkar, Adv., for the petitioner.
                                      Ms. Kalia, AGP for respondent nos. 1 to 3.




                                                        
                                      Mr. A.C. Dharmadhikari, Adv., for respondent nos. 4 and 5.

                                        ig                       ----
                                                CORAM :           B. R. GAVAI AND
                                                                  MRS. SWAPNA JOSHI, JJ.

DATE : 15th April, 2016

The respondent no. 2, Director, Vocational Education & Training, Mumbai, is directed to remain

personally present before this Court on 22nd April, 2016, and show cause as to why action should not be taken

against him for not responding to the notice issued by this Court, though a period of almost two months and one week has elapsed from the date on which the notice

has been issued by this Court.

Authenticated steno copy of this order be supplied to learned AGP to act upon.

                                         Judge                                                  Judge

                                      |hedau|