Bombay High Court
Ketkar Sanjivani Anant vs The State Of Maharashtra Thr The ... on 8 August, 2024
Bench: Nitin Jamdar, M. M. Sathaye
Board Sr.No.:-60
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 9741 OF 2023
Anil Babu Sakpal ....PETITIONER
V/S
The State Of Maharashtra Thr The Secretary ....RESPONDENT
School Education Dept. And Ors WITH WRIT PETITION NO. 9742 OF 2023 Hemant Ramchandra Kamblekar ....PETITIONER V/S The State Of Maharashtra Thr The Secretary ....RESPONDENT And Ors WITH WRIT PETITION NO. 9744 OF 2023 Surbhi Suhas Mahamunkar ....PETITIONER V/S The State Of Maharashtra Thr The Secretary ....RESPONDENT And Ors WITH WRIT PETITION NO. 9745 OF 2023 Leena Vilas Tambade ....PETITIONER V/S The State Of Maharashtra Thr The Secretary, ....RESPONDENT School Education Dept. And Ors Page 1/2 ::: Uploaded on - 08/08/2024 ::: Downloaded on - 09/08/2024 11:01:20 ::: WITH WRIT PETITION NO. 9747 OF 2023 Ketkar Sanjivani Anant ....PETITIONER V/S The State Of Maharashtra Thr The Secretary ....RESPONDENT School Education Dept. And Ors CORAM : HON'BLE SHRI JUSTICE NITIN JAMDAR & HON'BLE SHRI JUSTICE M. M. SATHAYE, JJ DATE : 8th August, 2024 P.C. :
Due to paucity of time the matter is adjourned to 12/11/2024 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.
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