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Shankar Bhagwat Satpute vs The President, Coordination ...
2021 Latest Caselaw 4221 Bom

Citation : 2021 Latest Caselaw 4221 Bom
Judgement Date : 8 March, 2021

Bombay High Court
Shankar Bhagwat Satpute vs The President, Coordination ... on 8 March, 2021
Bench: G. S. Kulkarni
         Digitally
Vidya signed by
      Vidya S. Amin
S.    Date:
      2021.03.09                                   1                        39-wp 6529-02.odt
Amin 19:59:22
      +0530

 Vidya Amin
                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CIVIL APPELLATE JURISDICTION

                                  WRIT PETITION NO.6529 OF 2002

        Shankar Bhagwat Satpute                                   ...Petitioner
                    Vs.
        The President, Coordination Committee
        Vidya Mandir & Ors.                                       ...Respondents

        None for petitioner.
        Mr. A.P. Vanarase, AGP for the State.

                                   CORAM :     G.S. KULKARNI, J.
                                   DATE :      8th MARCH 2021

        P.C.:

1. This petition has been notified as per the list of matters as

received from the office of the learned Government Pleader to have

become infructuous.

2. The record indicates that the arguments on this petition were

concluded and judgments were reserved on 17 March 2017 by the Co-

ordinate Bench of this Court. However, by a subsequent order dated 2

August 2017, it was directed that the matter be de-part heard with a

direction that the matter be listed for final hearing before the regular

Court. Accordingly, the matter be listed for final hearing before the

appropriate Court.

3. Office to list the matter before the regular Court.

(G.S. KULKARNI, J.)

 
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