Bombay High Court
Navodaya Shikshan Sanstha, Lakhani ... vs State Of Maharashtra, Thr. Its ... on 31 July, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
wp4694.2023.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.4694/2023
Navodaya Shikshan Sanstha, Lakhani and others
-Vs.-
State of Maharashtra and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr. I.N. Choudhari, counsel for the petitioners.
CORAM: A.S. CHANDURKAR & MRS. VRUSHALI V. JOSHI, JJ.
DATE : 31.7.2023 Heard.
2. It is submitted by the learned counsel for the petitioners that approval to the appointment of petitioner No.3 has been refused on untenable grounds.
3. Issue notice to the respondents returnable in four weeks.
4. Ms. N.P. Mehta, learned Assistant Government Pleader waives notice for respondent Nos.1 and 2.
(MRS. VRUSHALI V. JOSHI, J.) (A.S. CHANDURKAR, J.) Tambaskar.
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