Bombay High Court
Stree Shikshan Prasarak Mandal, Nagpur ... vs The State Of Maharashtra, Thr. Its ... on 1 October, 2018
Author: M. G. Giratkar
Bench: B.P. Dharmadhikari, M. G. Giratkar
Order 0110pil91.18
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
PUBLIC INTEREST LITIGATION NO. 91 OF 2018.
Shree Shikshan Prasarak Mandal, Nagpur and others.
-VERSUS-
The State of Maharashtra and others.
PUBLIC INTEREST LITIGATION NO. 104 OF 2018.
Court on its own motion.
-VERSUS-
The State of Maharashtra and others.
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
CORAM : B.P. DHARMADHIKARI
& M. G. GIRATKAR, JJ.
DATE : OCTOBER 01, 2018.
Shri B.G. Kulkarni, learned Counsel and Amicus, Shri S.Y. Deopujari, learned G.P. for respondent nos. 1 to 3.
2. Because of orders dated 12.07.2018 and 25.07.2018, matters are listed today.
3. Learned Government Pleader informs that he is still awaiting instructions.
4. Though learned counsel for petitioner and Amicus, is not opposing adjournment, he points out ::: Uploaded on - 01/10/2018 ::: Downloaded on - 02/10/2018 02:26:00 ::: Order 0110pil91.18 2 that on earlier occasion this Court only with a view to protect the students did not intervene and set aside the admission process, after noticing faults. These assertions are recorded by this Court in its order.
5. In this situation, though we grant time of three weeks to respondents, it is by way of a last chance. Respondents have to keep in mind that they may be required to streamline everything well in advance so as to avoid inconvenience to students and parents when Centralized admissions are taken up again, JUDGE JUDGE Rgd.
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