Bombay High Court
Shraddha Samir Dabhole vs The State Of Maharashtra And Ors on 1 December, 2021
Bench: R.D. Dhanuka, Abhay Ahuja
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 5851 OF 2021
Smt. Gauri Mahesh Karandikar ....PETITIONER
V/S
The State Of Maharashtra And Ors ....RESPONDENT
WITH WRIT PETITION NO. 5854 OF 2021 Rohidas Vasudev Patil ....PETITIONER V/S The State Of Maharashtra Through The ....RESPONDENT Secretary, School Edu. Dept. And Ors WITH WRIT PETITION NO. 5855 OF 2021 Mrs. Gauri Sukumar Halbe ....PETITIONER V/S The State Of Maharashtra Through The ....RESPONDENT Secretary, School Edu. Dept. And Ors WITH WRIT PETITION NO. 5852 OF 2021 Shraddha Samir Dabhole ....PETITIONER V/S The State Of Maharashtra And Ors ....RESPONDENT WITH WRIT PETITION NO. 5853 OF 2021 Page 1/2 ::: Uploaded on - 01/12/2021 ::: Downloaded on - 02/12/2021 05:49:43 ::: Poonam Janardan Gaikwad ....PETITIONER V/S The State Of Maharashtra And Ors ....RESPONDENT GOVERNMENT PLEADER WRIT CELL for Respondent CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE ABHAY AHUJA, JJ DATE : 1st December, 2021 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 22/12/2021 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 01/12/2021 ::: Downloaded on - 02/12/2021 05:49:43 :::