Bombay High Court
Dayanand Anglo Vedic College Trust And ... vs The State Of Maharashtra Through The ... on 7 December, 2021
Author: R.N. Laddha
Bench: R.D. Dhanuka, R.N. Laddha
15-wp845-18.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.845 OF 2018
Dayanand Anglo Vedic College ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
Mr.Vijay killedar for the Petitioner.
Mr.N.K. Rajpurohit, AGP for the State - Respondent Nos.1 to 3.
CORAM : R.D. DHANUKA &
R.N. LADDHA, JJ.
DATE : 7TH DECEMBER, 2021. P.C. :-
1. Mr.Killedar, learned counsel for the petitioner states that the Director of Education has reviewed his own order. The petitioner is aggrieved by the said order and seeks liberty to challenge the said order. Statement is accepted. Leave to amend is granted. The amendment to be carried out within four weeks from today and shall carry out the amendment in the copies served to the respondents also.
2. The respondents would be at liberty to file additional affidavit in reply to the amended copy of the petition within two weeks from the date of service of the amended copy of the petition. The 1/2 15-wp845-18.doc petitioner would also be at liberty to file affidavit in rejoinder to the reply that would be filed to the amended copy of the petition within two weeks from the date of service of the amended copy of the petition and shall serve a copy thereof upon the respondents' advocate simultaneously.
3. Place the matter on board for admission on 23 rd February, 2022. The Court will make an endeavour to dispose of the matter finally at the admission stage subject to time constraint.
(R.N. LADDHA, J.) (R.D. DHANUKA, J.) Digitally signed by VASANT VASANT ANANDRAO ANANDRAO IDHOL Date: 2021.12.08 IDHOL 10:55:53 +0530 2/2