Bombay High Court
Mukta Pradeep Chandwadkar vs The State Of Maharashtra And Others on 22 February, 2019
Author: Prasanna B.Varale
Bench: Prasanna B.Varale
(1) wp1501.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.1501 OF 2019
VIKAS VASUDEO MANWATKAR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
WITH WP/1502/2019 WITH WP/1503/2019 WITH WP/1504/2019
WITH WP/1505/2019 WITH WP/1506/2019 WITH WP/1507/2019
WITH WP/1508/2019 WITH WP/1509/2019 WITH WP/1510/2019
WITH WP/1511/2019 WITH WP/1512/2019 WITH WP/1513/2019
WITH WP/1514/2019 WITH WP/1515/2019 WITH WP/1516/2019
WRIT WP/2544/2019
Mr.Hemant Surve, Advocate for the petitioners.
Mrs.M.A. Deshpande, AGP for respondent/State.
Mr.S.G. Chapalgaonkar, Advocate for respondent No.4.
CORAM : PRASANNA B.VARALE &
S.M.GAVHANE,JJ.
DATED : 22.02.2019 P.C. :-
1. Learned Counsel Mr. Surve appearing for the petitioners submitted that an identical issue is raised in Writ Petition Nos.1218 of 2019 and 1252 of 2019.
Learned Counsel then submitted that as there was some typographical error in the order of this Court dated 29.01.2019, the petitioners approached this Court with a prayer for speaking to minute and by order dated 08.02.2019 the prayer was allowed and accordingly order was modified. Both these orders dated 29.01.2019 and 08.02.2019 are place on record. The same are taken on record and marked "X" collectively for identification.
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2. Issue nsotice to the respondents, returnable on 26.03.2019. Learned AGP waives notice for respondent Nos. 1 to 3. Learned Counsel Mr. S.G. Chapalgaonkar waives notice for respondent No.4/University.
3. By way of interim order, interim relief is granted in terms of prayer clauses (C) and (D) till the returnable date.
[S.M.GAVHANE,J.] [PRASANNA B.VARALE,J.] snk/2019/FEB19/wp1501.19 ::: Uploaded on - 22/02/2019 ::: Downloaded on - 21/03/2019 05:18:36 :::