Bombay High Court
Shakur Husenbhai Maniyar, Teacher vs Vithalrao Subrao Shivankar, Secretary ... on 22 December, 2021
Author: R. N. Laddha
Bench: R. D. Dhanuka, R. N. Laddha
NISHA Digitally signed by
NISHA SANDEEP
SANDEEP CHITNIS
Date: 2021.12.23
CHITNIS 16:23:14 +0530
29-cp.475.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO.475 OF 2021
IN
WRIT PETITION NO.2417 OF 2018
Shakur Husenbhai Maniyar and Ors. ...Petitioners
Versus
Dr. Vitthalrao Subrao Shivankar,
Secretary of Rayat Shikshan Sanstha and Anr. ...Respondents
Mr. S. T. Bhosale i/b Mr. Dilip Bodake, for the Petitioners.
Mr. Milind Deshmukh, for Respondent No.1.
Ms. Sushma Bhende, AGP for Respondent No.2.
CORAM: R. D. DHANUKA AND
R. N. LADDHA, JJ.
DATE : 22nd DECEMBER, 2021
P.C. :
1. Mr. Deshmukh, learned counsel for the respondent No.1 seeks time to file affidavit-in-reply. Affidavit-in-reply shall be filed within three weeks from today with a copy to be served upon the petitioners' advocate simultaneously. Rejoinder, if any shall be filed within one week thereafter with a copy to be served upon the respondents' advocate simultaneously. N. S. Chitnis 1/2
29-cp.475.2021.doc
2. Place the matter on board 'for admission' on 19th January 2022.
[ R. N. LADDHA, J.] [R. D. DHANUKA, J.]
N. S. Chitnis 2/2