The President Dnyanopasak ... vs Ramkisan Namdeorao Adude
2021 Latest Caselaw 4543 Bom

                                                Writ Petition No.7199/2018 with
                                                    Writ Petition No.12187/2017

                                      :: 1 ::



           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                      WRIT PETITION NO.7199 OF 2018



 The President
 (Adv. G.N . Dudhgaonkar) & ors.                      ...PETITIONERS

                  VERSUS

 Ramkisan s/o Namdeorao Adude                         ... RESPONDENT

                                .......
 Shri   R.N. Dhorde, Senior Counsel with
 Shri   V.R. Dhorde, Advocate for petitioners
 Shri   T.K. Prabhakaran, Advocate with
 Shri   A.S. Kulkarni, Advocate for respondent
                                .......


                                      WITH

                     WRIT PETITION NO.12187 OF 2017



 Shri Ramkishan s/o Namdeorao Adude                   ...PETITIONER

                  VERSUS

 Dnyanopasak Shikshan Mandal's
 through its President
 Adv. G.N. Dudhgaonkar & ors.                         ... RESPONDENTS


                                .......
 Shri   T.K. Prabhakaran, Advocate with
 Shri   A.S. Kulkarni, Advocate for petitioner
 Shri   R.N. Dhorde, Senior Counsel with
 Shri   V.R. Dhorde, Advocate for respondents
                                .......




::: Uploaded on - 15/03/2021                         ::: Downloaded on - 01/09/2021 07:34:32 :::
                                              Writ Petition No.7199/2018 with
                                                 Writ Petition No.12187/2017

                                   :: 2 ::


                               CORAM :       R. G. AVACHAT, J.

DATE : 11th MARCH, 2021

PER COURT :

In the judgment and order dated 3rd March 2021,

after paragraph No.18, add the following :-

"The effect, implementation and operation of

the judgment and order is stayed for a period

of six weeks."

Motion for speaking to minutes is disposed of.

( R. G. AVACHAT ) JUDGE

fmp/-