Tirupati M. Goskula And Others vs Rashtrasant Tukadoji Maharaj ...
2017 Latest Caselaw 455 Bom

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    NAGPUR BENCH : NAGPUR
                         Writ Petition No. 951 of 2017


 1.      Tirupati M. Goskula,
         Assistant Professor,
         Electronics & Telecommunication
         Department, Anjuman College
         of Engg. & Tech., Sadar,
         Nagpur-1.

 2.      Mohammad Nasiruddin M. Bashiruddin,
         Associate Professor & Head,
         Electronics & Telecommunication
         Department, Anjuman College
         of Engg. & Tech., Sadar,
         Nagpur-1.

 3.      Swati Shailendra Sorte,
         resident of Plot No. 163,
         Chandan Nagar,
         Post - Hanuman Nagar,
         Nagpur-09.

 4.      Rasika Manapure,
         C/o Deepak Chafle,
         Opp : Shivaji Sabhagruha,
         New Subhedar Layout,
         Nagpur.




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 5.      Vinay Keshwani,
         resident of Plot No.6,
         Mangesh Colony,
         Civil Lines, Nagpur-1.
 6.      Sunil Kumar Nathmal Palod,
         resident of 89, Sankalp Nagar,
         Opp : Nandanwan Junior College,
         Wathoda Layout, Nagpur.

 7.      Manish S. Kimmatkar,
         resident of 354, Shraddha
         C. P & Berar College Square,
         Opp : Swami Samarth Mandir,
         Tulsi Bagh Road, Mahal, Nagpur.

 8.      Satyajit A. Pangaonkar,
         C/o Dr. Sanjay Asutkar,
         near Ganesh Temple,
         Rail Toli, Gondia.                          .....    Petitioners.


                               Versus


 1.      Rashtrasant Tukadoji Maharaj
         Nagpur University,
         Nagpur, through its
         Registrar, Nagpur.

 2.      Manoharbhai Patel Institute of
         Engineering & Technology,
         through its Principal,
         Kudwa, Gondia-441 614.               ....         Respondents.


                               *****
 Mr. Anand Parchure, Adv., for the petitioners.

 Mr. R.D. Bhuibhar, Adv., for respondent no.1.




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 mr. Sachin Khandekar, Adv., for respondent no.2.

                                              *****



                                CORAM          :      B. R. GAVAI AND
                                                      A. S. CHANDURKAR, JJ.

Date : 03rd May, 2017

ORAL JUDGMENT [Per B.R. Gavai, J.]:

01. Rule. Rule is made returnable forthwith. Heard finally by

consent.

02. Shri R.D. Bhuibhar, learned counsel appearing on behalf of

respondent no.1-University, on instructions, states that the respondent

no.1-University is willing to re-consider the issue regarding

registration of the petitioners.

03. The statement made on behalf of the respondent no.1-

University that the respondent-University shall re-consider the issue

regarding registration of the petitioners is taken on record. The same

shall be done within a period of one month from today.

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04. In that view of the matter, Rule is made absolute in terms of

Prayer Clause [I].

           Judge                                                  Judge
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