Bombay High Court
Vaishali Parashram Nakate @ Shrutika ... vs The State Of Maharashtra The Principal ... on 29 November, 2019
Bench: S.C. Dharmadhikari, R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 6206 OF 2016
Vaishali Parashram Nakate @ Shrutika Satish ....Petitioner
Herwade
V/S
The State Of Maharashtra The Principal ....Respondent
Secretary, Higher Educ. And Tech. Dept. And Ors.
CORAM : S.C. DHARMADHIKARI &
R. I. CHAGLA, JJ
DATE : 29th November, 2019
P.C. :
Due to paucity of time the matter is adjourned to 06/12/2019 . 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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