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Dr. Ambedkar Smarak Samiti ... vs Avinash Kashinath Sinde And ...
2023 Latest Caselaw 10646 Bom

Citation : 2023 Latest Caselaw 10646 Bom
Judgement Date : 13 October, 2023

Bombay High Court
Dr. Ambedkar Smarak Samiti ... vs Avinash Kashinath Sinde And ... on 13 October, 2023
Bench: Avinash G. Gharote
  2023:BHC-NAG:15114


                                                                 1                                      72.MCA.769-2023.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH AT NAGPUR
                               MISC. CIVIL APPLICATION (REVIEW) NO. 769 OF 2023
                                                      IN
                                      WRIT PETITION NO. 8205 OF 2019 (D)
                                ( Dr. Ambedkar Smarak Samiti Shikshan Sanstha, Saoli
                                       Dist. Chandrapur, Thr. Its President & Ors.
                                                          Vs.
                                            Avinash Kashinath Shinde & Ors. )
                  Office Notes, Office Memoranda                       Court's or Judge's orders
                  of Coram, Appearances, Court's
                  orders     or    directions and
                  Registrar's orders

                                          Mr. R.B. Dhore, Advocate for the Applicants.

                                          CORAM:        AVINASH G. GHAROTE, J.

DATED : 13th OCTOBER, 2023

Heard Mr. Dhore, learned counsel for the applicants.

2. The only reason for filing the review is an apprehension that the learned School Tribunal would be influenced by the observations made in para 9 of the judgment dated 13.01.2021 passed in Writ Petition No. 8205/2019. Since by the aforesaid judgment an appeal has been directed to be filed before the learned School Tribunal, it is obvious that the appeal will have to be decided on its own merits uninfluenced by anything, in view of which, I do not see any reason for such apprehension.

3. The application is therefore dismissed as that cannot be a ground for review.

(AVINASH G. GHAROTE, J.) SD. Bhimte Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 13/10/2023 19:05:50

 
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