Smt. Manisha Rahul Mahatme vs Dr. V.S. Ainchwar, Vice ...
2022 Latest Caselaw 10389 Bom

   265-WP-6865-13                                                                                                                   1/1


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

                                          WRIT PETITION NO.6865 OF 2013

                             Manisha Rahul Mahatme, Gondwana University, Gadchiroli
                                                                    -vs-
                Dr V. S. Ainchwar, Vice Chancellor, Gondwana University, Gadchiroli and ors.
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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.


                                      Shri S. R. Sundaram, Advocate for petitioner.
                                      Ms H. N. Jaipurkar, Assistant Government Pleader for respondent
                                      No.4.

                                      CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : October 07, 2022

It is informed by the learned counsel for the petitioner that the appeal preferred by the petitioner challenging the order of termination has been allowed by the University and College Tribunal. He seeks time to place that judgment on record.

Shri B. G. Kulkarni, learned counsel for respondent Nos.1 and 2 submits that now he does not represent the respondent Nos.1 and 2 and some other counsel would be appearing for the said respondents. He undertakes to inform respondent Nos.1 and 2 of the same.

Put up for consideration on 18/10/2022.

(Urmila Joshi-Phalke, J.) (A. S. Chandurkar, J.)

Asmita

Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:07.10.2022 16:54:07