St. Joseph High School Through Its ... vs Aparna Shashank Bhade And Anr
2024 Latest Caselaw 1216 Bom

Bombay High Court

St. Joseph High School Through Its ... vs Aparna Shashank Bhade And Anr on 17 January, 2024

Author: Gauri Godse

Bench: Gauri Godse

                                                              6-WP-6728-2019.docx


rrpillai              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
                                    WRIT PETITION NO. 6728 OF 2019


           St. Joseph High School and Others                  ...        Petitioners
                  Vs.
           Aparna S. Bhade and Another                        ...        Respondents


           Mr. A. G. Kothari i/b. Mr. Abhijit D. Sarwate (through Video
           Conference) for the Petitioner.
           Mr. Tejesh Dande for Respondent No. 6.

                                             CORAM : GAURI GODSE, J.

                                             DATE :     17th JANUARY 2024

           P.C.


           1.     Heard.

2. Rule. Mr. Dande wavies service on behalf of respondent no. 6.

3. Rule on interim relief in terms of prayer clause (c) is made

returnable after eight weeks.

4. Till the next date there will be ad-interim relief in terms of prayer

clause (c) which reads as under :

6-WP-6728-2019.docx

"(c) Interim stay be granted to the operative

order, clause no. 2 & 3 of the judgment passed in

Appeal No. 54/2017 dated 16.04.2019."

4. Stand over to 13th March 2024.

[GAURI GODSE, J.]