Smt. Revati Subhashrao Havaldar vs 1. Rajashri Shahu Shikshan Sanstha ...
2024 Latest Caselaw 812 Bom

Bombay High Court

Smt. Revati Subhashrao Havaldar vs 1. Rajashri Shahu Shikshan Sanstha ... on 12 January, 2024

Author: Neela Gokhale

Bench: Neela Gokhale

                                                                                 28AS-CAF-3612-2013.DOC
          Digitally
          signed by
          SHAMBHAVI
SHAMBHAVI NILESH
NILESH    SHIVGAN
SHIVGAN   Date:
          2024.01.15
          16:32:16
          +0530

                                                                                                    Shivgan


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION
                                        CIVIL APPLICATION NO.3612 OF 2013
                                                                IN
                                             FIRST APPEAL NO.677 OF 2013


                        Smt. Revati Subhashrao Havaldar                                     ...Applicant/
                                                                                              Appellant
                               Versus
                        1. Rajashri Shahu Shikshan Sanstha Kolhapur,                    ...Respondents
                        Through Secretary and Ors.


                        Mr V.A.Shastry, for the Applicant/Appellant.
                        Mr N.V.Bandiwadekar, for the Respondents.


                                                      CORAM: Dr. Neela Gokhale, J.

DATED: 12th January 2024 PC:-

1. The Respondents have filed their reply-affidavit and the pleadings are complete. This is an application for interim relief. Mr. V.A.Shastry, learned counsel for the Applicant/Appellant, says that since the judgment and order, i.e., impugned herein, is of the year 2013, he will not press the Civil Application but requests that the Appeal itself be kept for final disposal. Respondents are also ready to proceed with the matter.

12th January 2024

28AS-CAF-3612-2013.DOC

2. In the circumstances, list the Appeal for final disposal on 31st January 2024.

(Dr. Neela Gokhale, J)

12th January 2024