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Bombay High Court

Vinayak Shubhash Pandit And Anr vs State Of Maharashtra Thr Its Secretary ... on 9 November, 2023

Author: Nitin Jamdar

Bench: Nitin Jamdar

2023:BHC-AS:34754-DB

                                                   1                  27. WP 10973.23.doc

             JPP

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                         WRIT PETITION NO. 10973 OF 2023

             Vinayak Shubhash Pandit and Anr.                    ... Petitioners

                    V/s.

             State of Maharashtra and Ors.                       ... Respondents

             Mr. Ajinkya M. Udane for the Petitioners
             Mr. Gaurav Sharma with Akshay Kulkarni i/b. Ashutosh M.
             Kulkarni for the Respondent Nos. 2 and 4
             Mr. R.P. Kadam, AGP for the Respondent - State

                                      CORAM : NITIN JAMDAR &
                                             MANJUSHA DESHPANDE, JJ.

DATE : 09 NOVEMBER 2023 P.C. :-

This Petition is filed for a direction to the Respondent - University to hand over hard copy of the Convocation Certificate and rectified 5th Semester Marksheet of the Petitioner. The Petition was filed on 11 July 2023. The learned Counsel for the Petitioner informs that as regard the Petitioner No.1, relief as sought for has been granted and he has no grievance left.

2 27. WP 10973.23.doc

2. The learned Counsel for the Respondent - University states that necessary action would be taken within a period of three weeks in respect of the Petitioner Nos. 2 and 3 as well.

3. The learned Counsel for the Petitioner states that he is satisfied with this statement made on instructions.

4. The Writ Petition is accordingly disposed of.

MANJUSHA DESHPANDE, J. NITIN JAMDAR, J.