Shikshan Vikas Mandir, Kuralpurna, ... vs The State Of Maha., Thr. Secretary, ...
2024 Latest Caselaw 23331 Bom

Bombay High Court

Shikshan Vikas Mandir, Kuralpurna, ... vs The State Of Maha., Thr. Secretary, ... on 8 August, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

                                                                             1                                    wp2030.24


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

                                                WRIT PETITION NO. 2030 OF 2024
                     ( Shikshan Vikas Mandir, Kuralpurna and others ..vs.. State of Maharashtra, through its Secretary,
                                                         Mumbai and another )
                  ----------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                  Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 ----------------------------------------------------------------------------------------------
                                              Mr. Ram Karode, Counsel for the petitioners,
                                              Mr. J.Y. Ghurde, AGP for respondent No.1,
                                              Mr. Vinay Dahat, Counsel h/f. Mr. J.B. Kasat, Counsel for respondent
                                              No.2.



                                                             CORAM : NITIN W. SAMBRE &
                                                                     ABHAY J. MANTRI, JJ.

DATED : 08-08-2024

It is the contention of Mr. R.D. Karode, learned Counsel appearing for the petitioners that the issue is squarely covered by the judgment of this Court pronounced on 24-4-2024 in Writ Petition No.1205/2024.

2. The learned Counsel appearing for respondent No.2 is granted time of four weeks to file reply, by way of last chance.

4. Stand over to 05-9-2024.

(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.) adgokar

Signed by: MR. P.M. ADGOKAR Designation: PS To Honourable Judge Date: 08/08/2024 18:22:04