Bombay High Court
Ku. Pranita D/O Milind Pawar vs State Of Maharashtra, Thr. Its ... on 21 June, 2024
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
938-WP-4848-18.odt 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.4848 OF 2018
Ku. Pranita d/o Milind Pawar, R/o Gayatri Nagar, Kaulkhed, Tq. & Dist. Akola
-vs-
State of Maharashtra, Thr. Secretary, Dept. of Education, Mantralaya, Mumbai and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and the Registrar's orders.
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Shri S. D. Borkute, Advocate for petitioner.
Shri D. P. Thakare, Additional Government Pleader for respondent Nos.1 to 3.
CORAM : NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.
DATE : June 21, 2024
1. The contentions are the issue is covered by judgment delivered by Division Bench in case of Welcome Augusten Mascaren vs. State of Maharashtra 2021(3) Mh.L.J. 74.
2. At the request of learned Additional Government Pleader, stand over to 05/07/2024.
(Abhay J. Mantri, J.) (Nitin W. Sambre, J.) Asmita Signed by: Smt. Asmita A. Bhandakkar Designation: PS To Honourable Judge Date: 24/06/2024 14:56:58