Pravin Haribhau Kalambe vs The State Of Maha. Thr. Secretary, ...
2023 Latest Caselaw 622 Bom

                                                                                                 1                               953.wp.5299.21.odt

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

                                                          WRIT PETITION NO.5299/2021
                              Pravin Haribhau Kalambe Vs. The State of Maharashtra and Ors.
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                  Office Notes, Office Memoranda of
                  Coram, appearances, Court's orders                                                                        Court's or Judge's order
                  or directions and Registrar's orders
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Mr. Anand Parchure, Advocate for Petitioner. Mr. S. M. Ghodeswar, A.G.P. for Respondent Nos.1 to 3/State.

CORAM : A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI,JJ.. DATED : 17.01.2023

. It is submitted by the learned Assistant Government Pleader for the respondent Nos. 1 to 3 that a similar issue was raised at the Principal Seat in Writ Petition No.792/2019 (Shivaji Vidyapeeth Sevak Sangh Thru. Its General Secretary Vs. The State of Maharashtra Through Its Principal Secretary And Ors.) along with connected writ petitions. The judgment however is awaited.

2. In view of the aforesaid, stand over four weeks with liberty to apply if the copy of the judgment is available earlier.

(MRS.VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.)

RGurnule

Digitally signed byRANJANA MANOJ MANDADE Signing Date:18.01.2023 18:20