Manoj S/O Kashiram Demde And ... vs Rashtrasant Tukadoji Maharaj ...
2017 Latest Caselaw 2155 Bom

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    NAGPUR BENCH : NAGPUR
                         Writ Petition No. 952 of 2017


 1.      Manoj son of Kashiram Demde,
         aged about 41 years,
         resident of HIG-1/2, Trimurti Nagar,
         Nagpur.

 2.      Anuj son of Wasudeorao Ingle,
         aged about 37 years,
         resident of A-3/405, Samruddhi Sankul,
         MHADA Colony, Civil Lines,
         Nagpur.

 3.      Ms. Kanchan Haribhau Wagh,
         aged about 38 years,
         resident of 26-1, Laxmi-Sagar Apartments,
         Pande Layout, Khamla,
         Nagpur.                               .....             Petitioners.


                                    Versus


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




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 2.      Priyadarshani College of
         Engineering,
         through its Principal,
         near CRPF Campus,
         Hingna Road, Nagpur.                                ....      Respondents.


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

 Mr. P. B. Patil, Adv., for respondent no.1.

 Mr. Harish Dangre, 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 P. B. Patil, 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.

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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.

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

Prayer Clause [I].

           Judge                                                  Judge
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