Bombay High Court
Vikram Bhalchandra Ghongade vs The Headmistress, Girls High School And ... on 5 October, 2023
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
1 55-WP 5921.2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION (CAW) NO. 2838 OF 2023
IN
WRIT PETITION NO. 5921 OF 2023
MR. VIKRAM BHALCHANDRA GHONGADE
Vs.
THE HEADMISTRESS, GIRLS HIGH SCHOOL AND JUNIOR COLLEGE AND OTHERS
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
The petitioner in person.
Ms. Sangita Jachak, AGP for respondent No.3.
CORAM : AVINASH G. GHAROTE J.
DATED : 05th OCTOBER 2023 Civil Application No.2838/2023 seeks to amend the petition.
2. Leave is granted. Mr. Chavan learned counsel appears for respondent Nos.1, 2 and 4. Ms.Sangita Jachak, learned AGP appears for respondent No.3.
3. Call for Record & Proceedings.
4. List the matter after receipt of the record by which time the respondents shall file their submissions, if any, on record.
KOLHE 2 55-WP 5921.2023.odt
5. The petitioner undertakes to amend the petition by tomorrow and copy of amended petition be supplied to the learned AGP and Mr.Chavan, learned counsel for respondent Nos.1, 2 and 4 by the end of this week.
JUDGE Signed by: Mr. Ravikant KOLHE Kolhe Designation: PA To Honourable Judge Date: 05/10/2023 17:16:40