Mirza Ashraf Baig Mirza Anwar Baig vs The Maulana Azad National Urdu ...
2016 Latest Caselaw 5665 Bom

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD.

                           913 WRIT PETITION NO. 9955 OF 2016




                                                                            
                  MIRZA ASHRAF BAIG MIRZA ANWAR BAIG
                                  VERSUS




                                                    
        THE MAULANA AZAD NATIONAL URDU UNIVERSITY HYDERABAD
                    THROUGH ITS REGISTRAR AND OTH
                                      ...
                   Advocate for Petitioner : Mr. S.T. Veer
                     AGP for Respondents:Mr. P.S. Patil




                                                   
                                      ...
               CORAM : R. M. BORDE & K. K. SONAWANE, JJ.

Date: September 28, 2016 ...

PER COURT :-

1 Notice to respondents returnable on 5.10.2016.

2 Apart from usual mode of service, liberty to petitioner to serve

the respondents by alternate mode of service i.e. by e-mail, fax etc. and file affidavit of service.

3 Liberty to add the Director of Distance Education as party

respondent. AGP for added respondent.

4 Subject to availability of vacancy, one seat shall be earmarked and shall not be filled in until further orders.

( K. K. SONAWANE, J. ) ( R. M. BORDE, J. )

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