Citation : 2021 Latest Caselaw 14630 Bom
Judgement Date : 6 October, 2021
ARJUN MACHHINDRA KADAM Digitally signed by aN MACHHINDRA KADAM Date: 2021.10.11 11:19:56 +0530 15-wp 10230-18 IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 10230 OF 2018 Ayub Wahid Shaikh & Ors. .. Petitioners Vs. The Principal, M. H. Saboo Siddik Polytechnic & Ors. .. Respondents Mr. Makarand M. Kale for the Petitioners. Ms. Kavita N. Solunke, AGP for Respondent Nos.2, 4 & 5-State. Mr. Mehul Thakker h/for Mr. Arvind G. Kothari for Respondent Nos.1 & 3. CORAM : R. D. DHANUKA & ABHAY AHUJA, JJ.
DATE : 6 OCTOBER, 2021.
ro
2G. :
1. Mr. Kale, learned counsel for the petitioner seeks one week's time to file affidavit-in-rejoinder.
2. Time is granted. Copy of the rejoinder to be served on the office of the Govt. Pleader.
3. Place the matter on board for admission on 22.10.2021.
4. The petitioners are strongly relying upon the judgment of the Aurangabad Bench of this Court in Writ Petition No. 4202 of 2012 in the case of Prashant s/o. Anandrao Borse & Ors. Vs. The State of Maharashtra & Ors. dated 21.01.2014 as also order of Aurangabad Bench in Writ Petition No. 6371 of 2019 filed by Sharad Ramchandra Kulkarni & Ors. Vs. State of Maharashtra. Learned AGP states that the judgment delivered by Aurangabad Bench in Writ Petition No. 6371 of 2019 is under review in the Review Petition (Stamp) No. 19229 of 2021 pending before the Aurangabad Bench. This Court will consider
the effect of the pending review petition on the next date.
[ABHAY AHUJA, J.] [R. D. DHANUKA, J.]
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