Bombay High Court
Pravin Vilas Bhange vs Santsena Majarak Nabhik Bahuuddeshiya ... on 27 February, 2019
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
CIVIL APPLICATION IN WP NO. 327 OF 2017
In
WRIT PETITION 5029 OF 2010
Babasaheb Shahaji Patil ....Applicant
V/S
The Ssecretary / President Shri. Santsena ....Respondent
Maharaj Nabhik Bahuuddeshiya Shikshan Sanstha And Ors.
WITH CIVIL APPLICATION IN WP NO. 228 OF 2016 In WRIT PETITION 4866 OF 2010 Pravin Vilas Bhange ....Applicant V/S Santsena Majarak Nabhik Bahuuddeshiya ....Respondent Shikshan Sansta And Ors.
WITH CIVIL APPLICATION IN WP NO. 1049 OF 2015 In WRIT PETITION 5028 OF 2010 Dattatray Bhimrao Kale ....Applicant V/S The Secretary / President Shri Santsena Maharaj ....Respondent Nabhik Bahuuddeshiya Shikshan Sanstha And Ors.
WITH Page 1/2 ::: Uploaded on - 28/02/2019 ::: Downloaded on - 22/03/2019 02:36:42 ::: CIVIL APPLICATION IN WP NO. 386 OF 2017 In WRIT PETITION 5028 OF 2010 Dattatray Bhimrao Kale ....Applicant V/S The Secretary / President Shri Santsena Maharaj ....Respondent Nabhik Bahuuddeshiya Shikshan Sanstha And Ors.
CORAM : A. K. MENON, J
DATE : 27th February, 2019
P.C. :
Due to paucity of time the matter is adjourned for 10/04/2019. Ad-interim relief if any to continue till then.
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