Bombay High Court
Human Welfare Society, Yavatmal Thr. ... vs State Of Maharashtra Thr. Its ... on 13 December, 2022
Bench: A.S. Chandurkar, Anil Laxman Pansare
(1) wp5833.22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.5833/2022
Human Welfare Society, Dist. Yavatmal, through its President, Syed Masood Ali
Rashid Ali .vs. State of Maharashtra through its Secretary, Department of
Education, Mantralaya, Mumbai and Others.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. P. Gode, Advocate for petitioner.
Mr. A. M. Deshpande, Incharge G.P. for respondent nos. 1 to 3.
CORAM : A. S. CHANDURKAR & ANIL L. PANSARE, JJ.
DATE : DECEMBER 13, 2022.
The documents on record do not indicate that the petitioner has either approached the State Government or has made any representation for release of grant in aid in terms of Government Resolution dated 01.03.2014.
The learned counsel for the petitioner seeks time to obtain necessary instructions.
Stand over after three weeks.
(Anil L. Pansare, J.) (A. S. Chandurkar, J.) kahale ::: Uploaded on - 14/12/2022 ::: Downloaded on - 14/12/2022 19:59:40 :::