Bombay High Court
Dr. (Smt) Shubha Sanjay Johari vs The State Of Maharashtra & Ors on 11 February, 2020
Bench: S.C. Dharmadhikari, R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 6991 OF 2017
Dr.(mrs) Munawwar Sultana Shastri. ....Petitioner
V/S
The State Of Maharashtra And Ors. ....Respondent
WITH WRIT PETITION NO. 6987 OF 2017 Dr. (smt) Shubha Sanjay Johari, ....Petitioner V/S The State Of Maharashtra & Ors. ....Respondent WITH WRIT PETITION NO. 7009 OF 2017 Dr.(ku.) Mandakini Bhiku Patil. ....Petitioner V/S The State Of Maharashtra And Ors. ....Respondent WITH WRIT PETITION NO. 6999 OF 2017 Dr.maheshkumar Narsingrao Yenkie. ....Petitioner V/S The State Of Maharashtra And Ors. ....Respondent WITH WRIT PETITION NO. 7002 OF 2017 Dr. Vijayalaxmi D/o Narayan Ramteke. ....Petitioner V/S Page 1/3 ::: Uploaded on - 11/02/2020 ::: Downloaded on - 12/02/2020 05:38:40 ::: The State Of Maharashtra And Ors. ....Respondent WITH WRIT PETITION NO. 6549 OF 2017 Dr. Ashok Tuakaram Suryawanshi & Another. ....Petitioner V/S The State Of Maharashtra And Ors. ....Respondent WITH WRIT PETITION NO. 6551 OF 2017 Dr. Shriram Satwaji Jadhav. ....Petitioner V/S State Of Maharashtra And Ors. ....Respondent WITH WRIT PETITION NO. 6989 OF 2017 Prof. Sudhir Umaji Meshram. ....Petitioner V/S The State Of Maharashtra And Ors. ....Respondent WITH WRIT PETITION NO. 6992 OF 2017 Dr.(smt) Malti W/o. Shriram Sakhare. ....Petitioner V/S The State Of Maharashtra And Ors. ....Respondent WITH WRIT PETITION NO. 6993 OF 2017 Dr. Kuduva Swami Bharti. ....Petitioner V/S Page 2/3 ::: Uploaded on - 11/02/2020 ::: Downloaded on - 12/02/2020 05:38:40 ::: The State Of Maharashtra And Ors ....Respondent WITH WRIT PETITION NO. 6997 OF 2017 Dr. Rajiv Shridhar Sapkal. ....Petitioner V/S Through Its Secretary , Department Of Higher ....Respondent And CORAM : S.C. DHARMADHIKARI & R. I. CHAGLA, JJ DATE : 11th February, 2020 P.C. :
Due to paucity of time the matter is adjourned to 24/03/2020 . 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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