Students Academic Education ... vs Dr Babasaheb Ambedkar Marathwada ...
2021 Latest Caselaw 331 Bom

                                                       951WP1627.19
                                     1

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                   951 WRIT PETITION NO. 1627 OF 2019
                  WITH WP/1628/2019 WITH WP/1629/2019
                  WITH WP/1630/2019 WITH WP/1632/2019
                  WITH WP/1633/2019 WITH WP/1634/2019
                  WITH WP/1694/2019 WITH WP/1631/2019

         STUDENTS ACADEMIC EDUCATION SOCIETY THROUGH
                     PRESIDENT AND OTHERS
                            VERSUS
         DR BABASAHEB AMBEDKAR MARATHWADA UNIVERSITY
              THROUGH THE REGISTRAR AND ANOTHER

                 Advocate for Petitioners : Mr. A.M. Karad.
               Advocate for Respondent No. 1 : Mr. S.V. Dixit.
           Advocate for Respondent No. 2 : Mr. K.M. Suryawanshi.

                                         CORAM : MANGESH S. PATIL, J.

DATED : 06.01.2021

Per Court :

Learned Advocate Mr. Karad for the petitioners seeks short

accommodation.

2. Learned Advocate Mr. Dixit for respondent No. 2 strongly

opposes the request. He submits that in spite of the impugned order

directing reinstatement of the respondent Nos. 2 in all these petitions,

the petitioner is not taking any steps for obeying the order.

3. The learned Advocate Mr. Karad points out that there is no

951WP1627.19

interim relief.

4. Admittedly, there is no interim relief directing stay to the

execution and operation of the impugned judgment and order.

5. The respondent No. 2 in all these matters can avail of the

appropriate remedy for enforcing the judgment and order.

6. At the request of learned Advocate Mr. Karad, the matters are

adjourned to 28.01.2021.

( MANGESH S. PATIL, J. )

S.P.C.