Ishwar S/O Baliramji Borkar vs University Grants Commission, ...
2021 Latest Caselaw 16801 Bom

mca1040.19+                                                                                       1
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH : NAGPUR


              MISC. CIVIL APPLICATION (MCA) NO. 1040/2019
                                   IN
                      WRIT PETITION NO. 4873/2011
                                (Kishor S. Borkar vs. UGC & ors.)
                                 WITH
              MISC. CIVIL APPLICATION (MCA) NO. 1039/2019
                                   IN
                      WRIT PETITION NO. 4875/2011
                                (Angraj D. Borkar vs. UGC & ors.)
                                 WITH
              MISC. CIVIL APPLICATION (MCA) NO. 1041/2019
                                   IN
                      WRIT PETITION NO. 216/2012
                                (Ishwar B. Borkar, vs. UGC & ors.)
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Office Notes, Office Memoranda of Coram,                       Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                            Shri P.D. Meghe, Advocate for the petitioner
                            Shri A. Agrawal, Advocate for the respondent no. 1
                            Shri S.M. Puranik, Advocate for the respondent no. 2
                            Shri B.G. Kulkarni, Advocate for the respondent nos. 3 & 4
                            Shri N.R. Patil, AGP for the respondent/State
                            Shri S. Marathe, Advocate for the respondent no. 6

                          CORAM : SUNIL B. SHUKRE & V.M. DESHPANDE, JJ.

DECEMBER 03, 2021

Heard.

Considering the submissions made on behalf of the petitioners in all these petitions and also the effect of the judgment given by another Co-ordinate Bench of this Court in Writ Petition No. 1525/2014 (Vivek Tulshiram Maske vs. Gondwana University & anr.) decided on ANSARI

13/06/2014, we are of the prima-facie view that the judgment sought to be reviewed requires consideration. Hence, ADMIT.

Shri A. Agrawal, Advocate waives service of notice on behalf of the respondent no. 1, Shri S.M. Puranik, Advocate waives service of notice on behalf of the respondent no. 2, Shri B.G. Kulkarni, Advocate waives service of notice on behalf of the respondent nos. 3 & 4, Shri N.R. Patil, AGP waives service of notice on behalf of the respondent no. 5 & Shri S. Marathe, Advocate waives service of notice on behalf of the respondent no. 6.

                                        (JUDGE)                      (JUDGE)




ANSARI