Anshuman Baghmare vs State Of Maharashtra Dept. Of ...
2022 Latest Caselaw 136 Bom

   10-WP-3805-21                                                                                                                    1/1


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

                                        WRIT PETITION NO.3805 OF 2021

                               Anshuman Baghmare, Chanda, Bhadrawati Chandrapur
                                                                   -vs-
         State of Maharashtra, Dept. of School Education and Sports Thr. Secretary, Mantralaya,
                                                         Mumbai and ors.
     ---------------------------------------------------------------------------------------------------------------------------------
   Office notes, Office Memoranda of
   Coram, appearances, Court's orders                                     Court's or Judge's Orders.
   or directions and Registrar's orders.


                                         Ms Amruta Gupta, Advocate for petitioner.
                                         Ms N. P. Mehta, Assistant Government Pleader for respondent Nos.1
                                         and 2.
                                         Shri Anand Parchure, Advocate for respondent No.4.
                                         Shri S. K. Hatwar, Advocate for respondent No.6.

                                         CORAM : A. S. CHANDURKAR AND PUSHPA V. GANEDIWALA, JJ.

DATE : January 04, 2022

It is informed by the learned counsel for the parties that the directions issued in paragraph 5 of the judgment in Writ Petition No.3805/2021 have been complied with.

In view of aforesaid no further orders are required.

(Pushpa V. Ganediwala, J.) (A. S. Chandurkar, J.)

Asmita

Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:04.01.2022 17:59:10