Leela Dineshsingh Chauhan vs The State Of Maharashtra And 6 Ors
2021 Latest Caselaw 8590 Bom

                                                    7-wpl-10702-2021 with ia-1232-2021




      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION

                     WRIT PETITION (L) NO.10702 OF 2021
                                  WITH
                   INTERIM APPLICATION NO.1232 OF 2021
                                    IN
                     WRIT PETITION (L) NO.10702 OF 2021

 Leela Dineshsingh Chauhan                 ...Petitioner
        V/s.
 The State of Maharashtra & Ors.           ...Respondents
                               ----
 Mr.Mihir Desai, Senior Advocate a/w Ms.Priyanka Karnik i/b
 Mr.Sandeep Karnik, for the Petitioner.

 Ms.Uma Palsuldesai, AGP for Respondent-State.

 Mr.Aniruddha Joshi a/w Mr.Lalit Jain, Ms.Sarika Mehra and
 Ms.Nidhi Chauhan i/b LJ Law for Respondent Nos.2 and 3.
                             ----
                      CORAM : NITIN JAMDAR AND
                                  C. V. BHADANG, JJ.

DATE : 29 June 2021 (Through Video Conferencing)

P.C.

. On 24 June 2021 following order was passed and matter was listed for direction.

"The learned counsel for the Respondent Nos.2 and 3 states that Summary of Propositions has remained to be filed, hence he seeks time. The learned counsel for the Petitioner also seeks time to circulate additional compilation of judgments, which the

N.S. Kamble page 1 of 2

7-wpl-10702-2021 with ia-1232-2021

Petitioner seeks to rely upon. Stand over to 29 June 2021 under caption "For Direction", so that the suitable date can be fixed for disposal of the petition.

2. The learned Counsel for the Petitioner states that he will circulate the summary of his prepositions with reference to the pleadings (with page numbers) and statutory provisions. Compilation of case law, if any, shall contain an index and the relevant paragraphs be marked and the proposition for which they are cited. The summary and compilations be circulated in advance before 8 July 2021. The Respondent states that proposition will be circulated by Thursday. Add the Petition to the board of final disposal on 8 July 2021.

3. The learned Counsel for the Petitioner states that as per the order dated 4 May 2021 wherein the Respondent-College was directed that in case any steps are to be taken against the Petitioner of termination of service Respondent-College will give three weeks advance notice to the Petitioner, a three weeks notice is given which would come into effect, tomorrow i.e. on 30 June 2021.

4. The date stipulated in the communication dated 8 June 2021 shall stand extended by a period of four weeks from today.

   (C. V. BHADANG, J.)                             (NITIN JAMDAR, J.)

      N.S. Kamble                                                           page 2 of 2