Shri Gurudatta Bahuuddeshiya ... vs State Of Maha. Thr. Principal ...
2023 Latest Caselaw 8445 Bom

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

                                Writ Petition No.648/2022
             Gurudatta Bahuudeshiya Sanstha V the State of Maharashtra and others
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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.
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                 Mr. A.I. Sheikh, Adv for petitioner.
                 Ms. K.K. Pathak, Adv for resp. no.3.
                 Mr. N.S. Rao, AGP for resp. nos.1 and 2.


                                        CORAM : AVINASH G GHAROTE &
                                                M.W. CHANDWANI, JJ.

DATE : 19-08-2023

The learned Counsel for the petitioner makes a statement that the issue pertains to this matter is covered by the judgment of this Court in the case of Drushti Bahuuddeshiya Sanstha V The state of Maharashtra and others decided on 07-09-2022.

2. The learned AGP to examine the position and makes a statement.

3. List the matter on 28-08-2023.

                                     JUDGE                                  JUDGE
                Deshmukh