Little Angels Education Society vs Union Of India And 3 Ors
2021 Latest Caselaw 3008 Bom

                       (19 & 20)-WP-1061 & 1288-20.doc.

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally
          signed by
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
Balaji    Balaji G.
          Panchal
G.        Date:
Panchal   2021.02.16
          13:02:45                       WRIT PETITION NO.1061 OF 2020
          +0530



                       Little Angels Education Society                          ..Petitioner
                              Versus
                       Union of India & Ors.                                    ..Respondents

                                                     WITH
                                         WRIT PETITION NO.1288 OF 2020

                       Rev. C. F. Andrews Education Society (Regd).             ..Petitioner
                             Versus
                       Union of India & Ors.                                    ..Respondents

                       Dr. K. Shivaram, Senior Advocate a/w Shashi Bekal, for the Petitioner.
                       Mr. Sham Walve, Advocate for the Respondents.

                                                         CORAM : UJJAL BHUYAN &
                                                                 MILIND N. JADHAV, JJ.

DATE : 15th FEBRUARY, 2021 P.C.

1. Heard Dr. K. Shivaram, learned counsel for the petitioner and Mr. Sham Walve, learned standing counsel revenue for the respondents.

2. Arguments concluded. Judgment is reserved.

3. Since we have heard the matter and judgment has been reserved, no coercive action shall be taken against the petitioner or the employees till judgment is pronounced.

                       MILIND N. JADHAV, J                                UJJAL BHUYAN, J

                       BGP.                                                                    1 of 1