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Rekha Ashok Khandare vs Bahuuddeshiya Shikshan Prasarak ...
2021 Latest Caselaw 4714 Bom

Citation : 2021 Latest Caselaw 4714 Bom
Judgement Date : 15 March, 2021

Bombay High Court
Rekha Ashok Khandare vs Bahuuddeshiya Shikshan Prasarak ... on 15 March, 2021
Bench: Ujjal Bhuyan, M. G. Sewlikar
                                                             39-wp-4753-2019.odt
                                      (1)


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                   39 WRIT PETITION NO.4753 OF 2019

                  REKHA ASHOK KHANDARE
                           VERSUS
 BAHUUDDESHIYA SHIKSHAN PRASARAK MANDAL THROUGH ITS
                   SECRETARY AND OTHERS
                               ...
      Advocate for Petitioners : Ms. Sangeet Minakshi L.
              AGP for Respondents : Mr. P.N. Kutti
 Advocate for Respondent Nos.1 & 2 : Mr. Ashutosh S. Kulkarni
   Advocate for Respondent No.3 : Mr. Dheple R. Shantaram
                               ...

                                   CORAM : UJJAL BHUYAN &
                                           M.G. SEWLIKAR, JJ.

DATED : 15th MARCH, 2021

PER COURT:-

. Heard in part.

2. Hearing to continue on 17.03.2021 at 03.30 pm.

3. Learned counsel for respondent nos.1 and 2 to

produce relevant judgments of this Court holding Government

Resolution dated 28.06.2016 as vitiated.

4. Interim order passed earlier shall continue till

delivery of judgment.

[M.G. SEWLIKAR, J.] [UJJAL BHUYAN, J.]

Mujaheed//

 
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