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Bombay High Court

Dr. Sau. Rita Tushar Deshmukh vs The Joint Director Of Education, ... on 10 April, 2023

Author: M.W.Chandwani

Bench: A.S. Chandurkar, M. W. Chandwani

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                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              NAGPUR BENCH, NAGPUR.

                            WRIT PETITION NO.                   2348 OF 2021
                              Santoshrao Madhavrao Thakare
                                           -Vs.-
                 Shri Gadge Maharaj Vidyalaya Mandal, Murtizpur and others
                            WRIT PETITION NO.                   2570 OF 2022
                         Shri Gadge Maharaj Vidyalaya Mandal (Society)
                                             -Vs.-
                                State of Maharashtra and others
                            WRIT PETITION NO.                   2409 OF 2021
                                 Dr.Sau.Rita Tushar Deshmukh
                                              -Vs.-
                 The Joint Director of Education, Amravati Division and others
                            WRIT PETITION NO.                   2190 OF 2021
                               Rakesh Amarchand Badgujar and others
                                                        -Vs.-
                The Joint Director of Education, Amravati Division and others
---------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders              Court's or Judge's Orders.
or directions and Registrar's orders.
---------------------------------------------------------------------------------------------------------------------
                             W.P. No.2348/2022
                             Mr.S.P.Bhandarkar, counsel for the petitioner.
                             Mr.Anup Dhore, counsel for respondent No.1.
                             Mrs.Shradha Kulkarni, counsel h/f Mr.S.S.Ghate, counsel for
                             respondent Nos.2 and 3.
                             Mr.S.M.Vaishnav, counsel for respondent Nos.4 to 9.
                            W.P. No.2570/2022
                            Mr.P.S.Chawhan, counsel for petitioner.
                            Ms N.P.Mehta, AGP for respondent-State.
                            Mrs.Shradha Kulkarni, counsel h/f Mr.S.S.Ghate, counsel for
                            respondent No.2.
                            Mr. C.S.Kaptan, Sr. Advocate a/b Mr.A.A.Naik, counsel for
                            respondent Nos.3 and 4.
                            W.P. No.2409/2021 and 2190/2021
                            Mr.S.M.Vaishnav, counsel for petitioner.
                            Ms N.P.Mehta, AGP for respondent-State.
                            Mrs.Shradha Kulkarni, counsel h/f Mr.S.S.Ghate, counsel for
                            respondent No.2.
                            Mr. A.S.Dhore, counsel for respondent No.3.
                            Mr.S.P.Bhandarkar, counsel for respondent Nos.5, 7 & 8 in WP
                            No.2409/2021 and for respondent No.4 in WP No.2190/2021.


KHUNTE


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                                   CORAM :        A.S. CHANDURKAR &
                                                  M.W.CHANDWANI, JJ.

DATE : 10 APRIL, 2023 At the request of Shri Ghate, learned counsel appearing for respondent Nos.2 and 3 in Writ Petition No.2348 of 2021, stand over to 17/04/2023.

2. It is made clear that no further adjournment would be granted on account of absence of any counsel.

(M.W.CHANDWANI, J) (A.S.CHANDURKAR, J) KHUNTE ::: Uploaded on - 10/04/2023 ::: Downloaded on - 12/04/2023 03:23:34 :::