Citation : 2021 Latest Caselaw 12236 Bom
Judgement Date : 31 August, 2021
228-LPA-213-10 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
LETTERS PATENT APPEAL NO.213 OF 2010
IN
WRIT PETITION NO.4989 OF 2008
Santosh Kumar s/o Bhanudas Dhaye, V.H.B. Colony, Bajoriya Nagar, Yavatmal
-vs-
State of Maharashtra, Thr. its Secretary, Education Dept. Mantralaya, Mumbai and ors.
---------------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Santosh Kumar Dhaye, appellant in person.
Smt Sangita Jachak, Assistant Government Pleader for respondent
Nos.1,2 and 5.
Shri A. S. Mardikar, Advocate for respondent Nos.3 and 4.
CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.
DATE : August 31, 2021
Shri A. Mardikar, learned counsel appearing for respondent Nos.3 and 4 submits that Writ Petition No.4989/2008 was decided along with Writ Petition Nos.3088/2005 and 5196/2009. According to him Letters Patent Appeal No.268/2010 arising from the judgment in Writ Petition No.3088/2005 was dismissed as not maintainable on 25/01/2021. He submits that for the same reasons similar order may be passed in this Letter Patent Appeal.
The appellant in person submits that he has applied for certified copies of the orders passed in the present proceedings. He seeks time to respond to the aforesaid contention.
Stand over 21/09/2021.
JUDGE JUDGE Asmita
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