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Dyandip Gramsudhar Sanstha, Kali ... vs Deputy Director Of Education, ...
2023 Latest Caselaw 9113 Bom

Citation : 2023 Latest Caselaw 9113 Bom
Judgement Date : 31 August, 2023

Bombay High Court
Dyandip Gramsudhar Sanstha, Kali ... vs Deputy Director Of Education, ... on 31 August, 2023
Bench: A.S. Chandurkar, Vrushali V. Joshi
                                                                                                                53-wp 3860-23.odt
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                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR.

                                      CIVIL WRIT PETITION NO. 3860                             OF        2023

                         J.S.P.M Urdu Highschool and ors.-Vs-Deputy Director of Education and ors.
                                                          WITH
                                      CIVIL WRIT PETITION NO. 4126                             OF        2023

                     Dyandip Gramsudhar Sanstha and ors.-Vs-Deputy Director of Education and ors.

                     -------------------------------------------------------------------------------------------------------------
                              Office notes, Office Memoranda of
                              Coram, appearances, Court's orders                                    Court's or Judge's Orders.
                              or directions and Registrar's orders.
                      ------ --------------------------------------------------------------------------------------------------------
                                                    Mr.P.N.Shende, counsel for the petitioners.
                                                    Mr. S.A.Ashirgade, Addl..G.P for respondent Nos.1 and 2.



                                                          CORAM :A.S.CHANDURKAR &
                                                                 MRS.VRUSHALI V. JOSHI, JJ.

DATED :31.08.2023.

1. It is submitted by the learned counsel appearing for the petitioners that the challenge raised in these writ petitions stands covered by the judgment of the Division Bench at the Principal Seat at Bombay in Writ Petition No.8881 of 2021 (Abhijit Ashok Waje Vs. The State of Maharashtra and ors.) decided on21.01.2022. The learned Additional Government Pleader for the respondents seeks time to verify the aforesaid and make a statement in that regard.

2. Stand over to 08.09.2023.

JUDGE JUDGE Signed by: Kavita P Tayade Designation: PA To Honourable Judge Kavita Date: 31/08/2023 19:03:08

 
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