Bombay High Court
Mr. Pawar Nitin Madhukar vs Dadasaheb Swaroopsinh Naik And Ors on 5 September, 2018
Author: M.S.Karnik
Bench: B.R.Gavai, M.S.Karnik
23. wp 4720.12.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 4720 OF 2012
Mr.Pawar Nitin Madhukar .. Petitioner
Vs.
Dadasaheb Swaroopsinh Naik and ors. .. Respondents
WITH
WRIT PETITION NO. 4721 OF 2012
Mr.Umesh Kashinath Patil .. Petitioner
Vs.
Dadasaheb Swaroopsinh Naik and ors. .. Respondents
WITH
WRIT PETITION NO. 4722 OF 2012
Miss.Waghmare Ashvini Ashok .. Petitioner
Vs.
K.C.Ajmera Ayurved Mahavidyalaya
Dhule and ors. .. Respondents
Mr.Anilkumar Patil, for the Petitioner in all three Writ Petitions.
Mr.V.M. Mali AGP for State in WP/4720/12 & 4721/12.
Mr.S.B. Kalel, AGP for State in WP/4722/12.
Mrs.S.V.Bharucha a/w Mr.Parag Vyas, for Respondent No.5 in
all three Writ Petitions.
CORAM : B.R.GAVAI &
M.S.KARNIK, JJ.
DATE : 05th SEPTEMBER, 2018 1/2 ::: Uploaded on - 08/09/2018 ::: Downloaded on - 09/09/2018 00:36:15 :::
23. wp 4720.12.doc P.C. :
Learned Counsel for the petitioners states that by efflux of time, Petitions are rendered infructuous. Writ Petitions are disposed of as such.
(M.S.KARNIK, J.) (B.R.GAVAI, J.) 2/2 ::: Uploaded on - 08/09/2018 ::: Downloaded on - 09/09/2018 00:36:15 :::