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Dinesh S/O Baburao Kotangale vs Kamal W/O Prabhakar Gonnade And ...
2021 Latest Caselaw 8645 Bom

Citation : 2021 Latest Caselaw 8645 Bom
Judgement Date : 30 June, 2021

Bombay High Court
Dinesh S/O Baburao Kotangale vs Kamal W/O Prabhakar Gonnade And ... on 30 June, 2021
Bench: Manish Pitale
                                                                                              14-wp1054.21.odt
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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                           WRIT PETITION NO. 1054 OF 2021
                                 Dinesh Baburao Kotangale
                                           -Vs.-
                            Kamal Prabhakar Gonnade and others
----------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
----------------------------------------------------------------------------------------------------------------------
                                       Mr.P.S.Wathore, counsel for the petitioner.




                                                CORAM : MANISH PITALE, J.
                                                DATE           : 30.06.2021


                                          Hearing           was        conducted             through          video

conferencing and the learned counsel agreed that the audio and visual quality was proper.

2. This writ petition was entertained by this Court and order was passed on 24/02/2021 directing that the Presiding Officer of the School Tribunal shall not deliver judgment. The said direction was given in the backdrop that the learned counsel for the petitioner had tested COVID-19 positive and being in quarantine, he could not be present before the School Tribunal. With passage of time, the main grievance in the present writ petition appears to have disappeared and it would be in the interest of justice that the writ petition is disposed of by giving appropriate direction to the School Tribunal.

3. In view of the above, the writ petition is disposed of by directing the School Tribunal to finally

KHUNTE

14-wp1054.21.odt

decide the pending appeal after giving proper hearing to all the parties to the appeal.

4. The School Tribunal shall decide the said appeal as expeditiously as possible and in any case, within a period of two months from today.

JUDGE

KHUNTE

 
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