Bombay High Court
Navodaya Vidyalaya Samiti vs Navodaya Vidyalaya Samiti Nvs Retired ... on 30 July, 2025
Author: N.R. Borkar
Bench: M.S. Karnik, N.R. Borkar
56-cwp-3140-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 3140 OF 2025
Navodaya Vidyalaya Samiti ... Petitioner
V/s.
Digitally
signed by
Navodaya Vidyalaya Samiti
DINESH
DINESH SADANAND
SADANAND SHERLA
SHERLA
NVS Retired Employees & Ors. ... Respondents
Date:
2025.07.30
19:39:19
+0530
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Smt. Neeta V. Masurkar for the Petitioner. Mr. R.G. Walia. a/w. Mr. Vilas Tapkir for Respondent Nos.1 and 3. Mr. Aniruddha A. Garge for Respondent No.4.
----------------
CORAM : M.S. KARNIK &
N.R. BORKAR, J.J.
DATE : 30th JULY, 2025.
P.C.
1. Mentioned out of turn.
2. Mr. Garge, learned counsel for the respondent No.4/UOI, submits that pursuant to the orders passed by this Court the issue is under active consideration and the informed decision will be placed before this Court within a period of four weeks.
3. List on 8th September 2025.
(N.R. BORKAR, J.) (M.S. KARNIK, J.) DSS 1/1 ::: Uploaded on - 30/07/2025 ::: Downloaded on - 31/07/2025 22:00:37 :::