Maharashtra State Board Of ... vs Umesh S/O Mdhukarrao Shekhar And ...
2021 Latest Caselaw 12900 Bom

                                                                                                                                                  3.wp.5470.2011.odt
                                                                                           1

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

                                                    WRIT PETITION NO.5470 OF 2011

        Maharashtra State Board of Secondary and Higher Secondary Education,
             through its Secretary, Divisional Board, Amravati and others
                                       ...Versus...
                     Umesh s/o Madhukarrao Shekhar and others
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - --- -
Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----- ------------ -
                             Mr. R. D. Wakode, Advocate for respondent nos.1, 2, 4, 5, 7, 10 to 12.

                                                                                        CORAM :                      AVINASH G. GHAROTE, J.

                                                                                        DATE  :                      08/09/2021


                                                                       Mr.           Wakode,                    learned                  counsel                 has            filed

Vakalatnama for respondent nos.1, 2, 4, 5, 7, 10 to 12 in place of Mr. Marpakwar, learned counsel, who was earlier appearing for them, in view of which, Mr Marpakwar, learned counsel is discharged, insofar as the above respondents are concerned.

2. Respondent No.3 is reported to be dead. The learned counsel for the petitioners to take appropriate steps, if permissible in law in that regard, within a period of two weeks from today.

3. He further submits that the dispute in the present matter is covered by judgment of this Court passed in Writ Petition No.3912 of 2019 decided on 17.6.2019, wherein petitioners' Board has been held as industry,

3.wp.5470.2011.odt

considering which, list the matter on 16/09/2021, for further consideration.

JUDGE

Sarkate