Bombay High Court
Sangita Ratan Paradhi And Others vs The State Of Maharashtra And Others on 3 March, 2020
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
18 WRIT PETITION NO.3453 OF 2020
SANGITA RATAN PARADHI AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioners : Mrs Dhumal S. A. (Tambat) And M. G. Deokate
AGP for Respondents State: Mrs V S Choudhary
Advocate for respondent No.6: Mr. A.R. Nikam
Advocate for respondent no.7: Mr. N. S. Tekale
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATE : 3rd March, 2020
ORDER:
1. Learned counsel for the petitioners submits that petitioners have appeared for T.E.T. examiantion on 19th January, 2020.
2. Issue notice to the respondents, returnable on 28.04.2020. Hamdast allowed.
3. Learned AGAP waves notice for respondents 1, 2 and 3. Mr. Nikam, learned counsel waives notice for respondent No.6. Mr. Tekale, learned counsel waives notice for respondent no.7.
4. Till then, status quo as on today with regard to the services of the petitioners be maintained.
(SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.) JPC Page 1 of 1 ::: Uploaded on - 05/03/2020 ::: Downloaded on - 06/03/2020 00:41:34 :::