Bombay High Court
Shree Shahu Marathi School, Tapowan And ... vs Deputy Director Of Primary Education ... on 25 October, 2018
Author: M.S. Karnik
Bench: B.R.Gavai, M.S. Karnik
910. wp 8377-16.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION (ST) NO.30896 OF 2018
IN
WRIT PETITION NO. 10982 OF 2016
The Administrative Officer, Primary
Education Committee .. Petitioner
Vs.
Shree Shahu Marathi School Tapowan
through its Head Mistress .. Respondent
WITH
WRIT PETITION NO. 8377 OF 2016
M.L.G. Marathi School & anr. .. Petitioners
Vs.
Deputy Director of Education & anr. .. Respondents
WITH
WRIT PETITION NO. 10982 OF 2016
Shree Shahu Marathi School & anr. .. Petitioners
Vs.
Deputy Director of Education & anr. .. Respondents
............
Mr. Meelan Topkar for the petitioners in both Writ Petitions.
Mr. S.S. Panchpor, AGP for respondent No.1 in both Writ
Petitions.
Mr. S.M. Kamble for the applicant in CAWST/30896/18 and for
respondent No.2 in both Petitions.
............
CORAM : B.R.GAVAI &
M.S. KARNIK, JJ.
DATE : 25th OCTOBER, 2018 1/2 ::: Uploaded on - 26/10/2018 ::: Downloaded on - 27/10/2018 02:59:04 :::
910. wp 8377-16.doc P.C. :
In response to the Bailable Warrant issued by this Court vide order dated 16th October, 2018, Shri Shankar Keshav Yadav is personally present in the Court and affidavit has been filed on his behalf tendering an unconditional apology. For the reasons stated in the affidavit the apology is accepted. The bailable warrant shall stand cancelled.
2. Learned Counsel seeks time to file reply. Stand over to 1st November, 2018 by way of last chance.
3. Civil Application is allowed and disposed of accordingly.
4. The Writ Petitions to be heard along with Writ Petition No. 2471 of 2015.
5. Stand over to 1/11/2018.
(M.S. KARNIK, J.) ( B.R.GAVAI, J.) 2/2 ::: Uploaded on - 26/10/2018 ::: Downloaded on - 27/10/2018 02:59:04 :::