Bombay High Court
The State Of Maharashtra And Another vs Indas Dafa Secondary Ashram School on 27 January, 2021
Author: R.G. Avachat
Bench: R.G. Avachat
953-WP-7313-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 7313 OF 2020
State of Maharashtra and Another ..PETITIONERS
VERSUS
Bijasani (Bijana) Bapu Gavit ..RESPONDENT
WITH WP/7327/2020 WITH WP/7314/2020 WITH WP/7340/2020 WITH
WP/7338/2020 WITH WP/7339/2020 WITH WP/7318/2020 WITH
WP/7320/2020 WITH WP/7321/2020 WITH WP/7341/2020 WITH
WP/7328/2020 WITH WP/7324/2020 WITH WP/7337/2020 WITH
WP/7330/2020 WITH WP/7333/2020 WITH WP/7336/2020 WITH
WP/7334/2020 WITH WP/7335/2020 WITH WP/7319/2020 WITH
WP/7325/2020 WITH WP/7326/2020 WITH WP/7315/2020 WITH
WP/7316/2020 WITH WP/7317/2020 WITH WP/7331/2020 WITH
WP/7332/2020 WITH WP/7322/2020 WITH WP/7323/2020 WITH
WP/7329/2020
....
Mr. S.P. Tiwari, A.G.P. for petitioner- State
Mr. S.S. Kulkarni, Advocate for respondent
....
CORAM : R.G. AVACHAT, J.
DATED : 27th JANUARY, 2021 PER COURT :
With consent of learned counsel for the parties, stand over to 08 th February, 2021. Interim relief granted to continue till then.
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