The Womens College Education ... vs Gadepaga Sahadev Sadanand,
2021 Latest Caselaw 4453 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                        AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI


                    WRIT APPEAL No.774 of 2019

JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


      The present writ appeal is arising out of order dated

03.10.2018

passed in WVMP.No.4682 of 2017 in

W.P.No.35274 of 2017 by the learned Single Judge.

The writ appeal was preferred in the year 2019 and after

08.11.2019, the matter is listed today. Meaning thereby,

after lapse of about two years. The writ petition is still

pending and the interim order is still continuing.

In the considered opinion of this Court, interest of

justice would be sub-served by requesting the learned Single

Judge to decide the writ petition itself at an early date. The

parties shall appear before the learned Single Judge on

20.12.2021 and the learned Single Judge is requested to

decide the matter at an early date.

The writ appeal is accordingly disposed of.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ N. TUKARAMJI, J 17.12.2021 ES