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The Regional Research ... vs Smt. Chandrakalabai Uttam ...
2021 Latest Caselaw 5750 Bom

Citation : 2021 Latest Caselaw 5750 Bom
Judgement Date : 30 March, 2021

Bombay High Court
The Regional Research ... vs Smt. Chandrakalabai Uttam ... on 30 March, 2021
Bench: V.M. Deshpande
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                                                                                1


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                      NAGPUR BENCH, NAGPUR

                            WRIT PETITION NO.2824/2020
         The Regional Research Centre, Amravati, Dr.Panjabrao Deshmukh Krushi
                            Vidhayapith, Akola, thr. Its Head
                                          ..vs..
                          Smt.Chandrakalabai Uttam Junghare

...................................................................................................................................................................

Office Notes, Office Memoranda of Coram, appearances, Court orders or directions Court's or Judge's Order and Registrar's orders ...................................................................................................................................................................

Shri Abhay Sambre, Counsel for the petitioner.

                                                           CORAM                    : V.M.DESHPANDE J.
                                                           DATED                    : MARCH 30, 2021.


                               1.                          Hearing                  was           conducted                    through                 video

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

2. Heard.

3. Learned counsel Shri Abhay Sambre for the petitioner, fairly stated that identical matters are decided by this Court vide judgment and order dated 6.10.2020 whereby this Court has dismissed writ petitions. He fairly stated that since point involved in this writ petition is identical with point involved in Writ Petition No.1539/2020 along with connected matters those are already dismissed, appropriate order be passed in this writ petition.

4. Accepting the statement and submissions made by learned counsel for the petitioner, for the reasons stated in the judgment in Writ Petition No.1539/2020 along with

.....2/-

wp2824.20 1

connected matters, this writ petition is dismissed. No costs.

JUDGE !! BRW !!

...../-

 
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