Bombay High Court
Surabhi Kmp Singh vs Admissions Regulating Authority, ... on 4 March, 2019
Author: Vinay Joshi
Bench: Ravi K. Deshpande, Vinay Joshi
Order 0403wp1854.19
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 1854/2019.
Nikita Ramesh Wankhede
-VERSUS-
Admissions Regulating Authority, Mumbai and others.
WRIT PETITION NO. 1837/2019.
Saurabh KMP Singh
-VERSUS-
Admissions Regulating Authority, Mumbai and others.
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
Mrs. R.S. Sirpurkar, Advocate for Petitioners.
Shri N.A. Gaikwad, Advocate for Respondent No.1.
Shri Choube, Advocate for Respondent No.2.
CORAM : R.K. DESHPANDE &
VINAY JOSHI, JJ.
DATE : MARCH 04, 2019.
Heard.
2. Issue Notice for final disposal of matters, returnable on 02.04.2019. Learned Counsel for respondent nos. 1 and 2 waive notice.
3. In the meantime, respondent no.1 to explore the possibility of deciding the status of petitioner, as without such decision it may not be possible to proceed further in the matter. ::: Uploaded on - 04/03/2019 ::: Downloaded on - 13/03/2019 10:20:34 :::
Order 0403wp1854.19 2
4. Petitioners shall be at liberty to comply with the discrepancies, if any, pointed out by respondent no.1.
5. In the meantime, there shall be interim relief in terms of prayer clauses (3) and (5), subject to result of present Writ Petitions.
JUDGE JUDGE
Rgd.
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