Bombay High Court
Maharashtra Rajya Ashram School ... vs The State Of Maharashtra And Others on 6 September, 2021
Author: S.G. Mehare
Bench: Ravindra V. Ghuge, S.G. Mehare
*1* 13wp5406o18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.5406 OF 2018
MAHARASHTRA RAJYA ASHRAM SCHOOL VASTIGRUH
ADHIKSHAK AND SHIKSHAKETTAR KARMACHARI
SANGHTANA AND ORS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for the Petitioner : Shri Pawar Ajay D.
AGP for Respondents 1 to 7 : Shri S.B. Yawalkar
...
CORAM : RAVINDRA V. GHUGE
&
S.G. MEHARE, JJ.
DATE :- 06th September, 2021 Per Court :-
1. The learned AGP submits that pursuant to the amendment to the petition, the State needs to enter an additional affidavit in reply.
2. In view of the above, let such additional affidavit in reply be filed on or before 23.09.2021.
3. In the meanwhile, the petitioner shall remove all office objections on or before 20.09.2021, failing which, this petition would stand dismissed without reference to the Court on ::: Uploaded on - 07/09/2021 ::: Downloaded on - 08/09/2021 04:26:36 ::: *2* 13wp5406o18 21.09.2021.
4. Subject to compliance of the above directions, list this Writ Petition on 28.09.2021.
kps (S.G. MEHARE, J.) (RAVINDRA V. GHUGE, J.) ::: Uploaded on - 07/09/2021 ::: Downloaded on - 08/09/2021 04:26:36 :::