Smt. Padma Wd/O. Sharad Kohale vs The Registrar, Sant Gadgebaba ...
2022 Latest Caselaw 9173 Bom

                                                                                                        935wp 5616.2022.odt
                                                                1

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

                                         Writ Petition No. 5616/2022

  [SMT. PADMA WD/O. SHARAD KOHALE ..VS.. THE REGISTRAR, SANT GADGEBABA AMRAVATI
                              UNIVERSITY, AMRAVATI]
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Office Notes, Office Memoranda of                                     Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order__________________________________________________________
                                          Mr. P.S. Raut, Advocate for the petitioner
                                          Ku. K.K. Pathak, Advocate for the caveator/respondent

                                           CORAM :              MANISH PITALE, J.

DATED : 13/09/2022

The caveator/sole respondent is represented by the learned Counsel, Ku. K.K. Pathak.

2. Copies of the writ petition could not be served on the learned Counsel for the caveator/sole respondent.

3. It is brought to the notice of this Court that in the impugned judgment and order, while dismissing the Revision Application filed by the petitioner, the Industrial Court continued the interim relief for a period of two weeks and the said period will expire tomorrow.

4. The learned Counsel appearing for the petitioner submits that it is difficult for him to appear before this Court tomorrow. He undertakes to serve the copy of the writ petition on the learned Counsel appearing for the caveator/sole respondent and makes a request for placing the writ petition for further consideration on 19.09.2022.

SMGate 935wp 5616.2022.odt

5. Prayer is made for continuing the interim order granted by the Industrial Court till 19.09.2022.

6. In view of the above, list the writ petition for further consideration on 19.09.2022.

7. The learned Counsel for the petitioner would serve the copy of the writ petition on the learned Counsel appearing for the caveator/sole respondent during the course of the day.

8. Till 19.09.2022, the interim order granted by the Industrial Court, Amravati shall continue to operate.

                                                              JUDGE



          Digitally
          signed by
          SANDIP
SANDIP    MAHADEV
MAHADEV   GATE
GATE      Date:
          2022.09.13
          19:10:47
          +0530




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