Uttam Prabhakar Karande vs The President/ Secretary , ...
2021 Latest Caselaw 9091 Bom

                                                                       12.wp.11870.17.doc

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION

                           WRIT PETITION NO. 11870 OF 2017

   Uttam Prabhakar Karande                   ...     Petitioner

             Versus

   The President/Secretary,
   Hauman Lokseva Mandal & Ors.    ...               Respondents
                               .........

   Mr. Rajaram B. Deshmukh for the Petitioner.
   Mr. A.B. Tajane for Respondent No.1-Management.
   Mr. Anant Vadgaonkar a/w Ms. Jyoti Kawade for Respondent No.2.
   Ms. P.J. Gavhane, A.G.P. for the State-Respondent Nos.4, 5 and 7.
                                     .........


                                      CORAM        : R.D. DHANUKA &
                                                     R.I. CHAGLA, JJ.

                                      DATE         : 12th JULY, 2021.
                                                     (V.C.)
   P.C. :-



   1             The learned A.G.P. for the State states that complete copy of

the Petition and more particularly the annexures have not been served

upon the office of the Additional Government Pleader. Statement is

accepted.

2 Petitioner is directed to serve complete copy of the Writ

Petition and also copy of the affidavit-in-reply filed by the Respondent

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12.wp.11870.17.doc

No.1 upon the office of the Additional Government Pleader within two

days from today. The learned A.G.P. to take instructions whether the

Deputy Director of Education has power to set aside the order passed

by the Education officer on 04.09.2017 by order dated 07.10.2017 on

the ground that there is a dispute interse between the trustees or

office bearers of Respondent No.1 or otherwise. The Petitioner is

directed to file a copy of the judgment which the Petitioner proposes

to rely upon in the office by tomorrow.

3 Place the matter on board on 20.07.2021.

   ( R.I. CHAGLA, J. )                              ( R.D. DHANUKA, J. )




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