Bombay High Court
Upendra P.Karambelkar vs Maharashtra State Khadi And Village ... on 3 September, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
TRUPTI
SADANAN
D BAMNE
Digitally signed by
TRUPTI SADANAND
BAMNE
Date: 2025.09.04
17:55:51 +0530
Trupti 906-wp-3698-2006
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 3698 OF 2006
Shri Upendra P. Karambelkar ... Petitioner
versus
Maharashtra State Khadi and Village
Industries Board & Anr. ... Respondents
...
None for the Petitioner.
Mr.Omkar N. Mhasde i/b. Mr.Lakshyaved R. Odhekar for Respondent
No.1.
Mr.P.P.Kakade, Addl. GP with Ms.P.N.Diwan, AGP for Respondent No.2,
State.
...
CORAM : RAVINDRA V. GHUGE &
GAUTAM A. ANKHAD, JJ.
DATE : 3rd September, 2025
P.C.:-
1. This is an approximately 20 years old matter, which is listed in the prioritized board dated 2nd September 2025.
2. None appeared for the Petitioner yesterday. Even today, none appears for the Petitioner.
3. Since the matter involves a disciplinary enquiry leading to an order of dismissal of the Petitioner from service as a Director of Respondent No.1 Board, we deem it appropriate to issue a fresh notice to the Petitioner.
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4. In view of the above, Registry to issue notice for final disposal to the Petitioner, returnable on 10th October, 2025. This matter would be listed on the Supplementary Board.
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