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Shagun Mahila Audyogik Sahakari ... vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 11736 Bom

Citation : 2021 Latest Caselaw 11736 Bom
Judgement Date : 24 August, 2021

Bombay High Court
Shagun Mahila Audyogik Sahakari ... vs The State Of Maharashtra, Thr. ... on 24 August, 2021
Bench: A.S. Chandurkar, Govinda Ananda Sanap
 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              BENCH AT NAGPUR
      APPELLATE SIDE CIVIL JURISDICTION

                WRIT PETITION NO. 1632 OF 2021
                              In
                        STAMP NO. OF

 Shagun Mahila Audyogik Sahakari Sanstha        ....PETITIONER
 Maryadit, Nagpur, Thr. Authorised Officer,
 Vaibhav S. Rai
             V/S
 The State Of Maharashtra, Thr. Secretary, Dept.
                                             ....RESPONDENT

Of School Education And Sports, Mumbai And Others

MR. AKSHAY NAIK for Petitioner MR. S.P. DHARMADHIKARI, SENIOR ADVOCATE WITH MR. A.S. FULZELE, AGP FOR for Respondent Nos. 1 to 3.

CORAM : HON'BLE SHRI JUSTICE A.S. CHANDURKAR & HON'BLE SHRI JUSTICE G. A. SANAP, JJ DATE : 24th August, 2021 P.C. :

Heard Mr. Akshay Naik, Adv. for Petitioner, Mr. S.P. Dharmadhikari, Senior Advocate with Mr. A.S. Fulzele, AGP for Respondent No.1 to 3. S.O. to 27/08/2021 FOR JUDGMENT.

( FOR REGISTRAR JUDICIAL )

Page 1/1

 
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