Parshuram Laxman Dudhe vs The State Of Maharashtra And ...
2021 Latest Caselaw 3004 Bom

                                                                     23-ca-7983-2020.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                       23 CIVIL APPLICATION NO.7983 OF 2020
                        WITH CP/423/2020 IN WP/8057/2009

                          PARSHURAM LAXMAN DUDHE
                                   VERSUS
                    THE STATE OF MAHARASHTRA AND OTHERS

                                     ...
              Advocate for Applicant : Mr. Fernandes Cedric D
            AGP for Respondent No.1 - State : Mr. A. M. Phule
      Advocate for Respondent No.2 : Mr. Bhavthankar Vivek Vasantrao
                                     ...

                                    CORAM        : SMT. VIBHA KANKANWADI, J.

                                    DATE         : 15th February, 2021

ORDER :-


.         Learned Advocate Mr. Bhavthankar appearing for respondent No.2

is filing affidavit-in-reply.       He may tender it to the office during the

course of the day by giving a copy of the same to the other side in

advance.

2. Learned Advocate Mr. Sharad S. Shinde submits that he has

instructions to appear for respondent No.3. He seeks accommodation.

However, it is to be noted from the judgment passed by this Court on 25-

08-2016 that the directions were given or the order was passed mainly

against respondent No.2 i.e. the management. Respondent No.3 is the

Headmaster and, therefore, we need not wait for his affidavit-in-reply.

23-ca-7983-2020.odt

3. Parties to make submissions on the next date in respect of civil

application.

4. Stand over to 02-03-2021.

[SMT. VIBHA KANKANWADI, J.]

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