Lalitkumar Isanji Desai vs Deputy Director Of Education, ...
2021 Latest Caselaw 13358 Bom

Citation : 2021 Latest Caselaw 13358 Bom
Judgement Date : 17 September, 2021

Bombay High Court

Lalitkumar Isanji Desai vs Deputy Director Of Education, ... on 17 September, 2021

Bench: S.B. Shukre, R. B. Deo

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

              C.A.O. NO.850 OF 2019 IN M.C.A. STAMP NO.3579 OF 2019 IN
                           WRIT PETITION NO.7951 OF 2017
(Vishvas Deorao Wankhade .vs. Ministry of Food and Civil Supply, through its Secretary, Mantralaya,
                                      Mumbai and Others)

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                            Court's or Judge's Orders
or directions and Registrar's orders.
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                                                Mr.S.M.Vaishnav, Advocate for the applicant.
                                                Ms N.P.Mehta, A.G.P. for the respondents.


                                                CORAM       : SUNIL B. SHUKRE, J.

DATE : 17.9.2021.

Heard Mr.S.M.Vaishnav, learned Counsel for the applicant and Ms N.P.Mehta, learned A.G.P., who appears on waiving notice on behalf of respondent nos. 1 to 3.

For the reasons stated in the application, same is allowed. Delay is condoned. Misc. Civil Application Stamp No.3579 of 2019 be registered.

Misc. Civil Application Stamp No.3579 of 2019

Heard Mr.S.M.Vaishnav, learned Counsel for the applicant and Ms N.P.Mehta, learned A.G.P., who appears on waiving notice on behalf of respondent nos. 1 to 3.

It is the contention of learned Counsel for the applicant that there was explanation given by the petitioner/applicant for not maintaining the record and

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account relating to stock of the food grains in question, which was not considered appropriately by this Court. I am of the view that the explanation so given has been appropriately dealt with by this Court as could be seen in the analysis made and the reasons recorded in paragraph 2 of the Judgment dated 31.7.2018, sought to be reviewed by the applicant. There is, thus, no merit in the Misc. Civil Application. Hence, the same is dismissed. No costs.

JUDGE

*jaiswal