Sudhir Shikshan Sanstha, Nagpur ... vs Ku. Alka Sheshrao Bhende, (Sau. ...
2023 Latest Caselaw 721 Bom

                                                                   1                                    11.WP.491-2023.odt




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

                                          WRIT PETITION NO. 491 OF 2023
                          ( Sudhir Shikshan Sanstha, Nagpur, Thr. Its Secretary & Anr.
                                                      Vs.
                                       Ku. Alka Sheshrao Bhende & Anr. )

             Office Notes, Office Memoranda                         Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mr. D.A. Mohgaonkar, Advocate for the Petitioners.
                                               Ms. M.A. Barabde, AGP for the Respondent No.2/State.



                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 19th JANUARY, 2023

In a case of otherwise termination on 14.10.2017, the application for condonation of delay of 34 months has been allowed by the learned School Tribunal, Nagpur by the judgment dated 23.11.2022. It is contended, that the impugned judgment does not record any reasons for condoning the delay.

2. Issue notice to the respondents for final disposal of the matter, returnable on 06.02.2023.

3. Ms. Barabde, learned AGP waives notice for the respondent No.2/State.

4. Till the returnable date the impugned judgment is hereby stayed.

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:19.01.2023 17:30 JUDGE SD. Bhimte