Bombay High Court
Ravindara S/O Devidasji Dhore And ... vs Union Of India, Thr. Secy. (Iedss ... on 22 August, 2022
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
18-WP-4654-22 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.4654 OF 2022
Ravindra S/o Devidasji Dhore, Saoner, Nagpur and ors.
-vs-
Union of India, Thr. Secretary (IEDSS Scheme) to the Ministry of Human Resource
Development, Shastri Bhawan, New Delhi and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Kalyan Chiwarkar, Advocate for petitioners.
Shri N. S. Deshpande, ASGI for respondent No.1.
Ms N. P. Mehta, Assistant Government Pleader for respondent Nos.2
to 5.
CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.
DATE : August 22, 2022 Issue notice, returnable in four weeks. Shri N. S. Deshpande, learned ASGI waives notice for respondent No.1.
Learned Assistant Government Pleader waives notice for respondent Nos.2 to 5.
Put up along with Writ Petition No.3696/2018.
(Urmila Joshi-Phalke, J.) (A. S. Chandurkar, J.) Asmita Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:22.08.2022 14:59:46