Citation : 2021 Latest Caselaw 15258 Bom
Judgement Date : 25 October, 2021
wp2039.20.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 2039/2020
Manish Prakashrao Bargat...Versus...Shiksha Mandal and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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Mr. A..D.Mohgaonkar, Advocate for Petitioner
Mr. A.C.Dharmadhikari, Advocate for Respondent No. 1
Ms. T. Khan, AGP for Respondent Nos. 3 and 4
CORAM : AVINASH G. GHAROTE, J.
DATE : 25/10/2021
Mr. Dharmadhikari, learned counsel for Respondent No. 2 submits that the impugned judgment has also been challenged by Respondent No.2 in Writ Petition No. 1715/2021 and the same be tagged along with the present petition, to which Mr. Mohgaonkar, learned counsel for petitioner vehemently objected. However, considering that both the petitions arise out of the same judgment, it would be necessary to hear them together, in view of which Writ Petition No.1715/2021 be tagged together with Writ Petition No.2039/2020.
List both the matters for consideration after Diwali Vacation.
JUDGE Digitally sign byRAJESH VASANTRAO JALIT Location:
rvjalit Signing Date:25.10.2021 17:55
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