Divya T A vs State Of Maharashtra And 3 Ors
2022 Latest Caselaw 1757 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

       WRIT PETITION LODGING NO. 31705 OF 2021

 Divya T A                                                ....PETITIONER
            V/S
 State Of Maharashtra And 3 Ors                         ....RESPONDENT

WITH WRIT PETITION NO. 599 OF 2022

Sardar Patel College Of Engineering ....PETITIONER V/S The State Of Maharashtra And 3 Ors ....RESPONDENT

Mr. Bernardo Reis i/b. Priyanka Pandit for the Petitioner in Wpl31705 / 2021.

Mr. Susheel Mahadeshwar i/b. Ranjana Todankar forPetitioner in WP 599 / 2021 and For Respondent No.2 in WPL31705 / 2021 Ms. Kavita Anchan a/w. Arsh Misra i/b. M.V. Kini for the Respondent IIT in both petitions. Mr. Kedar Dighe, AGP for the Respondent - State in WP 599 /2021.

CORAM : HON'BLE SHRI JUSTICE S.B. SHUKRE & HON'BLE SHRI JUSTICE AMIT B. BORKAR, JJ DATE : 21st February, 2022

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P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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