Bombay High Court
Swyamsiddha Sitadham Bahu Udeshiya ... vs The State Of Maharashtra And Others on 2 November, 2018
Author: Mangesh S. Patil
Bench: R.M.Borde, Mangesh S. Patil
1 946
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 12254 OF 2018
SWYAMSIDDHA SITADHAM BAHU UDESHIYA THROUGH
INCHAGE SECRETARY SUSHMA ARUNKUMAR TOS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr.A.N.Irpatgire h/f Pidgewar
Suresh S.
AGP for respondent State : Mr.S.B.Yawalkar
Adv.Mr.M.D.Narwadkar for R.4.
...
CORAM : R.M.BORDE &
MANGESH S. PATIL,JJ.
DATE : 02/11/2018 PER COURT :-
The counsel appearing for competent authority states on instructions that the petitioner has not submitted the Government Resolution granting permission to the petitioner to run the college. It is further submitted that if the petitioner submits that Government Resolution with the competent authority, the claim of the petitioner would be considered for admitting students during additional CAP round in accordance with the relevant norms. The petitioner undertakes to submit necessary Gazette Notification by tomorrow. 2] In view of above, the Writ Petition is disposed of.
(MANGESH S. PATIL,J.) (R.M.BORDE,J.) umg/ ::: Uploaded on - 02/11/2018 ::: Downloaded on - 04/11/2018 01:59:23 :::