Shikshan Prasarak Mandal, ... vs State Of Maharashtra Through The ...
2021 Latest Caselaw 11702 Bom

                                                                    13.wp.1828.11 wt....doc

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION

                           WRIT PETITION NO. 1828 OF 2011

   Shikshan Prasarak Mandal                                ...        Petitioner
            Versus
   The Vice Chancellor, Solapur University & Ors.          ...        Respondents

                                       WITH
                           WRIT PETITION NO. 4487 OF 2021

   Shikshan Prasarak Mandal                                ...        Petitioner
            Versus
   State of Maharashtra & Ors.                             ...        Respondents

                                       WITH
                           WRIT PETITION NO. 5329 OF 2017

   Madansinh Mohite Patil Science College
   Shivratna Shikshan Sanstha, Akluj                       ...        Petitioner
            Versus
   The State of Maharashtra & Ors.                         ...        Respondents
                                  .........


   Mr. Prashant S. Bhavake for the Petitioner in WP/1828/2011 and WP/
   4487/2021.
   Mr. Abhijit Kulkarni a/w Mr. Sachin Hande i/b D.D. Abhijit for the
   Petitioner in WP/5329/2017.
   Mr. P.N. Joshi a/w Mr. I.M. Khairdi for Respondent Nos.1 and 2 in
   WP/1828/2011.
   Ms. Kavita N. Solunke, A.G.P. for the State in all the Writ Petitions.
                                    .........
                                      CORAM       : R.D. DHANUKA &
                                                    R.I. CHAGLA, JJ.

                                      DATE        : 24th AUGUST, 2021.

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                                                                      13.wp.1828.11 wt....doc



   P.C. :-




   1                 Learned Counsel appearing for the parties state that the

pleadings are complete. The Hon'ble Supreme Court has remanded

the matters back to this Court for final disposal.

2 Place these matters on board for hearing and final

disposal on 15.09.2021 at 2.30 p.m. Parties are directed to file written

proposition of law along with copies of the judgments which they

propose to rely upon in support of their rival contention with a copy to

be served upon the other side in advance.

         ( R.I. CHAGLA, J. )                         ( R.D. DHANUKA, J. )




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