Ahilyabai Prakashrao Mandalwad vs The State Of Maharashtra And ...
2021 Latest Caselaw 15388 Bom

                                      (1)                            919-wp-11857-2021




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                     WRIT PETITION NO.11857 OF 2021

 AHILYABAI PRAKASHRAO MANDALWAD                                ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS

                                            ...
 Mr. Chandrakant R.                         Thorat,
                                 Advocate for                                        the
 Petitioner.
 Mr. K. N. Lokhande, AGP for Respondents-State.
 Mr. K. C. Sant, Advocate for Respondent No.3.
                                            ...

                                CORAM : S. V. GANGAPURWALA &
                                        R. N. LADDHA, JJ.

DATED : 26th OCTOBER, 2021.

PER COURT:-

1. It is submitted that, the matter before the Committee is closed for orders and within one month the order would be passed.

2. Till then, the respondents may not withhold the internship completion certificate of the petitioner, however, all other documents may not be issued till the petitioner produces the validity certificate.

3. The petitioner certainly will have to file an undertaking as directed under order dated 07.03.2019 in Writ Petition No.3351/2019.

                                      (2)                          919-wp-11857-2021



 4.               Further        steps     shall     be      taken        by      the

authorities pursuant to the judgment that would be delivered by the Committee in the validation proceeding.

5. Writ Petition is disposed of. No costs.

   (R. N. LADDHA)                             (S. V. GANGAPURWALA)
          JUDGE                                       JUDGE


 Devendra/October-2021