Bombay High Court
Mr. Piyush Vishwas Jadhav vs Yashwant Ayurvedik Mahavidyalaya, ... on 23 January, 2019
Author: M.S.Karnik
Bench: S.C.Dharmadhikari, M.S.Karnik
7. wp 9879.14.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 9879 OF 2014
Mr.Piyush Vishwas Jadhav .. Petitioner
Vs.
Yashwant Ayurvedik Mahavidyalaya and ors. .. Respondents
None for the Petitioner.
None for the Respondents.
CORAM : S.C.DHARMADHIKARI &
M.S.KARNIK, JJ.
DATE : 23rd JANUARY, 2019 P.C. :
. The petitioner and advocate are absent. On 11/11/2014, this Court passed the following order :
" Learned counsel for the petitioner has placed reliance on the judgment of Division Bench of this Court delivered in W.P.No.3391/2013 (Padmanabh Ratnakar Muley & others v. The State of Maharashtra and others). It is submitted that petitioner has filed application form for B.A.M.S. course and the same is accepted.
2. We have heard learned counsel for respondent No.2.
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3. Issue notice, returnable after four weeks i.e. 9th December 2014. Respondent No.2 waives service.
4. There shall be ad-interim relief in terms of prayer clause
(d), subject to petitioner's fulfilling other eligibility conditions."
2. After this order has been passed, the petitioner and the advocate have not came forward nor has any affidavit been filed disclosing to this Court the event post this ad-interim order.
The Writ Petition was on board with the same appearance and was listed on 12 previous occasions. Today when it is called out, both the petitioner and the advocate are absent.
3. The Writ Petition is dismissed for want of prosecution. Ad-interim order is vacated forthwith.
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