Muskan Santosh Sharma vs Bvdu Institute Of Environment ...
2026 Latest Caselaw 5162 Bom

Bombay High Court

Muskan Santosh Sharma vs Bvdu Institute Of Environment ... on 15 May, 2026

                                                                                                8-WP-3577-2026 (C).doc
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.15
           19:55:03
           +0530
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    CIVIL APPELLATE JURISDICTION

                                                       WRIT PETITION NO. 3577 OF 2026

                              Muskan Santosh Sharma                                 ...Petitioner
                                    Versus
                              Bvdu Institute of Environment Education And Research ...Respondent
                                                            __________

                              Mr. Sarwadnya Kadtane and Nikhil V. Bajpai, for the Petitioner.
                              Ms. Ranjana Todankar i/b. Susheel Mahadeshwar, for the Respondent
                              No.3.
                              Mr. Rui Rodrigues for the Respondent No.4.
                              Ms. Mrunal Tavade (VC) and Mahindra Deshmukh (VC) i/b Little & Co.
                              for Respondent No.5 - SSC Board.
                                                            __________

                                                             CORAM :    ADVAIT M. SETHNA &
                                                                        SANDESH D. PATIL, JJ.

DATE : 15 MAY 2026 (VACATION COURT)

P.C.:

1. Heard learned counsel for the parties.

2. By an earlier order dated 20 March 2026 passed by the Co-

ordinate Bench of this Court, this Court had directed the Petitioner to

amend the Petition and join Mithibai College of Arts as Respondent

No.6.

3. Amendment has been carried out and the said College has been

added as Respondent No.6 in the present proceedings. Such order was

passed considering that there is inconsistency between the Mark-sheet

and Passing Certificate as recorded in paragraph 2 of the order 28 April

8-WP-3577-2026 (C).doc

2026. The learned counsel for the Petitioner submits that the said

Respondent is duly served.

4. Let affidavit of service be filed in this regard.

5. Place the matter for consideration on 18 May 2026.

6. All concerned to act on an authenticated copy of this order.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]