Pravin Magan Koli vs The State Of Maharashtra And ...
2021 Latest Caselaw 9922 Bom

                                      1                             wp 8067.21

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                      WRIT PETITION NO. 8067 OF 2021

          Pravin Magan Koli                            ..   Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri Sandip P. Rathod, Advocate for the Petitioner.
 Shri A. V. Deshmukh, A.G.P. for Respondent Nos. 1 to 3.

                           CORAM :    S. V. GANGAPURWALA AND
                                      R. N. LADDHA, JJ.
                               DATE : 28TH JULY, 2021.

 ORDER :

. The learned counsel for the petitioner submits that, judgment of this Court holding that acquisition of T.E.T. qualification as compulsory is assailed before the Apex Court and same is subjudice.

2. In the light of that, the matter is adjourned sine die. Liberty to the petitioner to move after the Apex Court decides the matter.

[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]

bsb/July 21