Indu Shivaji Batanpurkar vs The State Of Maharashtra And ...
2022 Latest Caselaw 7209 Bom

                                                           910 WP 31 OF 2017.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                           910 WRIT PETITION NO.31 OF 2017
                          WITH CA/5956/2018 IN WP/31/2017

                           INDU SHIVAJI BATANPURKAR
                                     VERSUS
                   THE STATE OF MAHARASHTRA AND OTHERS
                                         ...
                     Advocate for Petitioner : Mr. V. D. Gunale
                   AGP for Respondent Nos. 1 & 2 : Mrs. R.P. Gour
                 Advocate for Respondent No. 3 : Mr. S.G. Rudrawar

                              CORAM          : MANGESH S. PATIL &
                                               SANDEEP V. MARNE, JJ.

                              DATE           : 26.07.2022.


PER COURT :

Learned A.G.P. seeks time to take instructions as to if the Education Officer would now consider the issue, in view of the recent judgment in the case of Yogita w/o Shivsing Nikam Vs. The State of Maharashtra and others; 2022(2) Mh.L.J. 370.

2. Stand over to 10.08.2022, in same category.

(SANDEEP V. MARNE J.) (MANGESH S. PATIL, J.)

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