Bombay High Court
The Chairamn, Muslim Educational ... vs The State Of Maharashtra And Another on 21 January, 2019
Author: T. V. Nalawade
Bench: T. V. Nalawade
1 36 wp.6578.14.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD.
36 WRIT PETITION NO.6578 OF 2014
THE CHAIRMAN, MUSLIM EDUCATIONAL WELFARE SOCIETY,
PARBHANI AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioners : None.
AGP for Respondents: Mr. R. B. Bagul.
...
CORAM : T. V. NALAWADE &
SUNIL K. KOTWAL, JJ.
DATE : 21st January, 2019.
P.C.:
. Nobody is present for the Petitioners. Seen the relief clause.
Seen the communication dated 21st July, 2014. It was in respect of keeping in abeyance on hold the affiliation of B.Sc. Fashion Design and M.Sc. Microbiology programme at Indian Institute of Food Science and Technology for the academic year 2014-15. As no interim relief was given, the matter has become infructuous. The petition is disposed of.
[ SUNIL K. KOTWAL, J. ] [ T. V. NALAWADE, J. ] ndm ::: Uploaded on - 23/01/2019 ::: Downloaded on - 24/01/2019 00:51:16 :::