Bombay High Court
The Secretary Vyanktesh Shikshan ... vs Prabha Apparao Patil And Another on 30 October, 2018
Author: Ravindra V.Ghuge
Bench: Ravindra V.Ghuge
1
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.8954 OF 2018
(The Secretary and another Vs. Smt.Prabha Apparao Patil and
another)
Mr.S.R.Kolhare, Advocate for the petitioners.
Mr.R.I.Wakade, Advocate for respondent No.1.
Mr.P.N.Kutti, AGP for respondent No.2.
( CORAM : Ravindra V.Ghuge, J.) DATE : 30/10/2018 PER COURT :
1. I have heard the learned Advocates for the respective sides and the learned AGP at length.
2. Learned Advocate for the petitioners/Management submits that a bulky rejoinder is filed by the original appellant to the written statement filed by the Management in Appeal No.32/2016. Without a counter affidavit by the Management, the interest of the management would be jeopardized.
3. Learned Advocate for the original appellant submits that he has no objection if the petitioners/Management files a counter affidavit to the rejoinder filed by him before the School Tribunal .
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4. In view of the above, this petition is disposed of and the petitioners are permitted to jointly or individually file their counter affidavit to the rejoinder filed by the appellant on or before 30/11/2018 before the School Tribunal.
5. By consent of both the parties, the School Tribunal is requested to decide Appeal No.32/2016, as expeditiously as possible.
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