Jagadamba Education Society, ... vs State Of Maharashtra Thr. ...
2022 Latest Caselaw 1690 Bom

                                              1                                 WP430-21.odt


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

                            WRIT PETITION NO. 430/2021
(JAGADAMBA EDUCATION SOCIETY, KORADI & OTHERS VERSUS STATE OF MAHARASHTRA &
                                  OTHERS)

Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's order
and Registrar's orders.
       Shri Anand Parchure, counsel for the petitioners.

        CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.

DATE : FEBRUARY 18, 2022.

Issue notice to the respondents returnable in four weeks. Learned Assistant Government Pleader Mrs.K.R. Deshpande waives notice on behalf of the respondents.

The respondents shall examine as to whether the reliefs sought by the petitioners can be granted in view of the judgment of this Court in Pramod Prabhakar Pokale Versus State of Maharashtra & Others [2019(3) BCR 278].

(G. A. SANAP, J.) (A. S. CHANDURKAR, J.) APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:18.02.2022 18:16