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Bombay High Court

Adiwasi Deomogra Education Societys ... vs Ramesh Jairam Patil And Others on 7 February, 2024

                                                                           7 to 30.odt
                                         (1)


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

     7 WRIT PETITION NO. 13177 OF 2023         20 WRIT PETITION NO. 1434 OF 2024
                     ...                                       ...
      10 WRIT PETITION NO. 581 OF 2024         21 WRIT PETITION NO. 1436 OF 2024
                     ...                                       ...
     11 WRIT PETITION NO. 1365 OF 2024         22 WRIT PETITION NO. 1445 OF 2024
                     ...                                       ...
     12 WRIT PETITION NO. 1417 OF 2024          23 FIRST APPEAL NO. 2582 OF 2023
                     ...                                       ...
     13 WRIT PETITION NO. 1418 OF 2024          24 FIRST APPEAL NO. 3074 OF 2023
                     ...                                       ...
     14 WRIT PETITION NO. 1419 OF 2024          25 FIRST APPEAL NO. 455 OF 2024
                     ...                                       ...
     15 WRIT PETITION NO. 1420 OF 2024          26 FIRST APPEAL NO. 465 OF 2024
                      ..                                       ...
     16 WRIT PETITION NO. 1421 OF 2024          27 FIRST APPEAL NO. 466 OF 2024
                      ..                                       ...
     18 WRIT PETITION NO. 1431 OF 2024          29 FIRST APPEAL NO. 468 OF 2024
                     ...                                       ...
     19 WRIT PETITION NO. 1433 OF 2024          30 CONT. PETITION NO. 69 OF 2024
                      ..



AGP's for Respondent/State : Mr. A.S. Shinde, Mrs. R.R. Tandale, Mrs.
                            M.L. Sangit
                                 ...
                                         CORAM : S.G. MEHARE, J.

DATED : FEBRUARY 07, 2024 PER COURT:-

1. Court time is over. Hence, the matters could not be heard.
2. Stand over to 13.03.2024.
3. Interim relief, if any, to continue till then.

(S.G. MEHARE, J.) Mujaheed//