Shri Mahavir Shikshan Pra.Samiti ... vs Dulare Harinarayana Pandey & Ors
2016 Latest Caselaw 4213 Bom

                                                        1                             lpa38.05.odt

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH AT NAGPUR




                                                                                        
                        LETTERS PATENT APPEAL NO.38/2005




                                                                
                          IN WRIT PETITION NO.2171/1992

            Shri Mahavir Shikshan Prasarak Samiti,
            Wani, Dist. Yavatmal, through its 
            Secretary,Mulchand Ghevarchand Jain              ...APPELLANT




                                                               
                                   ...V E R S U S...

     1.     Dulare Harinarayan Pandey,




                                                
            aged 48 eyars, Occ. Service,
            r/o c/o H. N. Pandey, near Majri
                             
            Colliery, Post Shivaji Nagar,
            Dist. Chandrapur.
                            
     2.     The Education Officer,
            Zilla Parishad, Chandrapur.

     3A. Ramkrishna s/o Nanaji Gourkar,
      

         aged 52 years, Occ. Service,
         Head Master, Mahavir Hindi High
   



         School, New Majri Colliery, Tq. Bhadrwati,
         Dist.Chandrapur (MS).                 ...RESPONDENTS

     -----------------------------------------------------------------------------------------------





     Mr. B. G. Kulkarni, Advocate for appellant.
     Mr. H. A. Deshpande, Advocate for respondent no.1.
     Mr. S. M. Ukey, A.G.P. for respondent No.2.
     -----------------------------------------------------------------------------------------------

                     CORAM:-  B. R. GAVAI &    V. M. DESHPAND E, JJ.

DATED :-

JULY 27, 2016

ORAL JUDGMENT (Per : B. R. GAVAI, J.)

1. By consent of the learned counsel for the parties, the

appeal is taken up for final hearing.

2 lpa38.05.odt

2. The matter has been amicably settled between the parties

and the parties have placed on record a compromise petition to that

effect. The same is duly affirmed by the parties as well as signed by

their respective counsel.

3. The appellant through its President as well as respondent

no.1 are personally present in the Court. They reiterate about

settlement.

In that view of the matter, the Letters Patent Appeal is

disposed of in terms of the compromise petition. No order as to costs.

                          (V. M. Deshpande)                 (B. R. Gavai)
   



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