Bombay High Court
Shri. Patil Shashikant Parmeshwar vs The District Vocational Education And ... on 31 August, 2021
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
986-WP.9373.2013+3
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISIDICTION
WRIT PETITION NO. 9373 of 2013
Shri.Mudhe Balasaheb Daji } Petitioner
Versus
State of Maharashtra and Ors. } Respondents
WITH
WRIT PETITION NO. 8266 OF 2013
WITH
INTERIM APPLICATION NO. 4155 OF 2019
Shri.Patil Shashikant Parmeshwar} Petitioner
Versus
The District Vocational Education }
and Training Officer and Ors. } Respondents
WITH
WRIT PETITION NO. 9377 OF 2013
Shri. Thorat Harishchandra }
Shankar } Petitioner
Versus
State of Maharashtra and Ors. } Respondents
Mr.I.M.Khairdi for the petitioner in WP/8266/2013 and fofr the
applicant in IA/4155/2019.
Mr.M.V.Thorat for respondent nos. 5 and 6 in WP/9377/2013.
Ms.N.M.Mehra-AGP for State.
C0RAM : DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE : AUGUST 31, 2021
1
986-WP.9373.2013+3
PC :
1. These petitions have been notified as per the list of matters as received from the office of the learned Government Pleader to have become infructuous. As per the office notice dated 27th August 2021, the Advocate for the petitioner/petitioners was called upon to give a praecipe in advance in case the petition has not become infructuous. Such praecipe has not been received in regard to these petitions. Accordingly, the petitions are disposed of as infructuous; however, with liberty to the petitioners to revive the petitions in case something survives.
2. Disposed of in the above terms. No costs.
3. Interim Application does not survive and stands disposed of.
(G. S. KULKARNI, J.) (CHIEF JUSTICE) PRAVIN DASHARATH PANDIT Digitally signed by PRAVIN DASHARATH PANDIT Date: 2021.09.06 14:05:30 +0530 2