Bombay High Court
Dr Mumtaz Khoja vs The State Of Maharashtra And Ors on 4 January, 2022
Author: Amit B. Borkar
Bench: Nitin Jamdar, Amit B. Borkar
rsk 37-WP-7916-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO.7916 OF 2021
Dr. Mumtaz Khoja ...Petitioner
Vs.
The State of Maharashtra and Ors. ...Respondents
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Mr. Vivek Yadav i/b Mr. Pankaj Purway for Petitioner.
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CORAM : NITIN JAMDAR &
AMIT B. BORKAR, JJ.
DATED : 4 JANUARY 2022.
(Through Video Conferencing) P. C. :
Petition is filed in respect of redevelopment and permanent alternate accommodation of the School. Registry to examine and place the matter before the appropriate Court.
(AMIT B. BORKAR, J.) ( NITIN JAMDAR, J.) Digitally signed by RAJESHWARI RAJESHWARI SUBODH SUBODH KARVE KARVE Date: 2022.01.05 17:39:53 +0530