Bombay High Court
Manesh Dattatraya Paradhi vs The State Of Maharashtra Through The ... on 7 June, 2023
Author: Neela Gokhale
Bench: G.S. Patel, Neela Gokhale
2-ASWP-11559-2022+.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11559 OF 2022
Manesh Dattatraya Paradhi ...Petitioner
Versus
The State of Maharashtra through the Secretary, ...Respondents
School Education Department & Ors
WITH
WRIT PETITION NO. 11562 OF 2022
Bhagwan Maruti Urade ...Petitioner
SHEPHALI Versus
SANJAY
MORMARE The State of Maharashtra through the Secretary, ...Respondents
Digitally signed
by SHEPHALI
School Education Department & Ors
SANJAY
MORMARE
Date: 2023.06.08
09:43:01 +0530
Mr Narendra Bandiwadekar, Senior Advocate, i/b Ashwini
Bandiwadekar, for the Petitioner.
Mrs AA Purav, AGP, for the Respondent-State.
Ms Anita Bhaktwani, for Respondent No. 3.
CORAM G.S. Patel &
Neela Gokhale, JJ.
DATED: 7th June 2023
PC:-
1. Mr Bandiwadekar states that the proposal for upgrading has been rejected. He seeks leave to amend. Leave granted. Amendment Page 1 of 2 7th June 2023 ::: Uploaded on - 08/06/2023 ::: Downloaded on - 08/06/2023 20:39:41 ::: 2-ASWP-11559-2022+.DOC to be carried out without need of reverification by 21st June 2023. A copy of the amended Petition is to be served on the Respondents by 26th June 2023.
2. A further Affidavit in Reply is permitted. It is to be filed and served by 3rd July 2023.
3. List the Petition on 5th July 2023.
(Neela Gokhale, J) (G. S. Patel, J) Page 2 of 2 7th June 2023 ::: Uploaded on - 08/06/2023 ::: Downloaded on - 08/06/2023 20:39:41 :::