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Seva Mandal Education Societys ... vs The State Of Maharashtra And 2 Ors
2021 Latest Caselaw 17025 Bom

Citation : 2021 Latest Caselaw 17025 Bom
Judgement Date : 7 December, 2021

Bombay High Court
Seva Mandal Education Societys ... vs The State Of Maharashtra And 2 Ors on 7 December, 2021
Bench: R.D. Dhanuka, R. N. Laddha
                                                                11-wp2842-14.doc

vai

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION


                     WRIT PETITION NO.2842 OF 2014
                                 WITH
            INTERIM APPLICATION (LODGING) NO.11229 OF 2021


      Seva Mandal Education Society's
      College of Nursing                                      ...Petitioner
                 V/s.
      The State of Maharashtra & Ors.                         ...Respondents


      Mr.Prosper D'Souza for the Petitioner / Applicant.

      Mr.Kedar Dighe, AGP or the Respondent Nos.1 and 2.

      Mr.Ahjit M. Savagave for the Respondent Nos.3.

      Mr.R.V. Govilkar with Mr.Mihir Govilkar and Ms.Shaba N. Khan for
      the Respondent No.4.

                             CORAM : R.D. DHANUKA &
                                      R.N. LADDHA, JJ.

DATE : 7TH DECEMBER, 2021.

P.C. :-

1. The parties to this petition jointly state that the judgment

delivered by this Court in Writ Petition No.537 of 2014 would apply to

the facts of this case. Statement is accepted. For the reasons

recorded by this Court in the judgment delivered in Writ Petition

No.537 of 2014, we pass the following order :-

a). The writ petition is allowed in terms of prayer clause (a).

The Respondent University is directed to issue degree certificates in

11-wp2842-14.doc

favour of the students, who have declared passed in the CET

examination conducted by the petitioner no.1 University pursuant to

the ad-interim order passed by this Court on 12th December, 2013

within three weeks from the date of communication of this order to

the petitioner.

b). Rule is made absolute accordingly. There shall be no

order as to costs.

c). In view of disposal of the writ petition interlocutory

application, if any, stands disposed of.

d). There shall be no order as to costs.



(R.N. LADDHA, J.)                             (R.D. DHANUKA, J.)


                  Digitally signed by
VASANT            VASANT
ANANDRAO          ANANDRAO IDHOL
                  Date: 2021.12.09
IDHOL             14:31:39 +0530





 

 
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