Bombay High Court
Sayed Sadeq Ali Saha Baba Education And ... vs The State Of Maharashtra Thr Its ... on 15 February, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
1 27-wp 2941-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 2941 OF 2021
Syed Sadeq Ali Saha Baba Education
and Welfare Society through its Secretary
Syed Fahmida Begum Syed Shafiuddin .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Mr. S. G. Rudrawar, Advocate for the Petitioner.
Mr. A. R. Kale, AGP for Respondent Nos. 1 to 3.
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 15th February, 2021. PER COURT:-
. The learned counsel for the petitioner submits that the proposal to start the higher secondary school in Urdu Medium is pending since the year 2016. The same is not yet decided.
2. The learned A.G.P. accepts notice for all respondents and seeks time to take instructions in the matter. Stand over to 30.03.2021.
( SHRIKANT D. KULKARNI ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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