Jijamata Shikshan Prasarak Sansthan ... vs The State Of Maharashtra Thr. Secy., ...
2024 Latest Caselaw 496 Bom

Bombay High Court

Jijamata Shikshan Prasarak Sansthan ... vs The State Of Maharashtra Thr. Secy., ... on 9 January, 2024

Author: Anil L. Pansare

Bench: Avinash G. Gharote, Anil Laxman Pansare

                                                                        1                                 61-cp-416-2023.odt




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

                                     CONTEMPT PETITION NO. 416/2023
                                                       IN
                                     WRIT PETITION NO. 7891/2019 (D)
                   Jijamata Shikshan Prasarak Sanstha Vs. State of Maharashtra through its
                      Secretary, Ministry of Higher and Vocational Education and another

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


                                                     Mr. P.A.Deshpande, Advocate for petitioner


                                                     CORAM:        AVINASH G. GHAROTE AND
                                                                   ANIL L. PANSARE, JJ.

DATED : 9th JANUARY, 2024

Inspite of the judgment dated 20/1/2023, in Writ Petition No.7891/2019, no decision has been taken.

2. Issue notice before admission, returnable in two weeks.

(ANIL L. PANSARE, J.) (AVINASH G. GHAROTE, J.)

MP Deshpande

Signed by: Mr. M.P. Deshpande Designation: PA To Honourable Judge Date: 10/01/2024 14:56:19