Bombay High Court
Dr. Kalidas Dattaram Chavan vs The State Of Maharashtra Through The ... on 2 May, 2019
Author: Dama Seshadri Naidu
Bench: B. R. Gavai, Dama Seshadri Naidu
(903)-WP-10295-15.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10295 OF 2015
Dr. Kalidas Dattaram Chavan ..Petitioner
Versus
The State of Maharashtra and others ..Respondents
Mr. N. V. Bandiwadekar, Advocate for the Petitioner.
Mr. V. M. Mali, AGP for Respondent - State.
Mr. S. B. Shetye I/by R. V. Govilkar, Advocate for Respondent No.3.
CORAM : B. R. GAVAI &
DAMA SESHADRI NAIDU, JJ.
DATE : 2nd MAY 2019.
P.C. In pursuance to the order dated 5th April 2019, the Registrar of Respondent No.3 university is personally present in the Court. He has tendered his unconditional apology for not filing reply. The reply is now filed. The notice issued to the Registrar of Respondent No.3 university shall stand discharged. Stand over to 27th June 2019.
[DAMA SESHADRI NAIDU, J.] [B. R. GAVAI, J.]
BGP. 1 of 1
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