Bombay High Court
Jaywanti Anant Dhanu vs The Education Officer, R South Wasr ... on 25 November, 2016
Author: Prakash D. Naik
Bench: Prakash D. Naik
WP.3050.2015
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.3050 OF 2015
Jaywanti Anant Dhanu Petitioner
versus
The Education Officer, `R' South Ward,
Municipal Corpn. of Greater Mumbai & others Respondents
Ms.Kumud Bhatia for Petitioner.
Mr.Amar Mishra, AGP, for Respondent no.5.
CORAM : SHANTANU S. KEMKAR AND
PRAKASH D. NAIK, JJ.
DATE : 25th November 2016 PC :
1. Not on board. Production of papers is allowed at 3.00 p.m.
2. Heard learned counsel for Petitioner on the issue of admission.
Issue notice to the Respondents returnable as per CMIS date. Learned AGP waives service for Respondent no.5. Steps to effect service on Respondent nos.1 to 4 be taken within two weeks from today.
(PRAKASH D. NAIK, J.) (SHANTANU S. KEMKAR, J.) MST ::: Uploaded on - 29/11/2016 ::: Downloaded on - 15/09/2021 16:14:43 :::