Bombay High Court
Shri Chandu Wasudeo Shende vs State Of Maharashtra, Thr. Its ... on 11 September, 2018
Author: M.G. Giratkar
Bench: B.P. Dharmadhikari, M.G. Giratkar
1109wp5927.18 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 5927 OF 2018
(Shri Chandu Wasudeo Shende vs. State of Maharashtra thr. its Secretary, Department of Urban
Development & Anr.)
_____________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions Court's or Judge's orders.
and Registrar's Orders.
CORAM : B.P. DHARMADHIKARI &
M.G. GIRATKAR, JJ.
SEPTEMBER 11, 2018.
Heard Shri P.N. Shende, learned counsel for the petitioner.
2. Notice, returnable on 15.10.2018.
3. Mrs. K.R. Deshpande, learned AGP waives notice for respondent No. 1.
4. R.P.A.D./ hamdast for respondent No. 2permitted.
5. Till then, the petitioner to continue to work at Primary School at Chakbothali Panchayat Samiti, Bramhapuri.
JUDGE JUDGE
*GS.
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