Bombay High Court
Sidha Mallari Waghmode And Anr vs The State Of Maharashtra Through ... on 24 June, 2024
Bench: Nitin Jamdar, M. M. Sathaye
Board Sr.No.:-103
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 6413 OF 2021
Jay Jagdamba Bahuudeshiy Sanstha Sarjapur ....PETITIONER
Through President B.n. Korke And Anr
V/S
State Of Maharashtra Social Justice Dept. ....RESPONDENT
Through Secretary (served Gp) And Ors WITH WRIT PETITION NO. 12276 OF 2022 Sidha Mallari Waghmode And Anr ....PETITIONER V/S The State Of Maharashtra Through Secretary ....RESPONDENT School Education Dept. And Ors WITH WRIT PETITION NO. 4215 OF 2018 Nilesh Balkrishna Desale ....PETITIONER V/S State Of Maharashtra Through Its Secretary And ....RESPONDENT Ors.
WITH INTERIM APPLICATION NO. 2736 OF 2021 In Writ Petition 6413 OF 2021 Jay Jagdamba Bahuudeshiy Sanstha Sarjapur Page 1/2 ::: Uploaded on - 24/06/2024 ::: Downloaded on - 25/06/2024 21:00:41 ::: And Anr V/S The State Of Maharashtra And Ors ....RESPONDENT CORAM : HON'BLE SHRI JUSTICE NITIN JAMDAR & HON'BLE SHRI JUSTICE M. M. SATHAYE, JJ DATE : 24th June, 2024 P.C. :
Due to paucity of time the matter is adjourned to 20/09/2024 In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
( FOR REGISTRAR JUDICIAL - I ) ....PETITIONER Page 2/2 ::: Uploaded on - 24/06/2024 ::: Downloaded on - 25/06/2024 21:00:41 :::