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Bombay High Court

Sayeda Rubeena Quadri Syed Ataullah ... vs Crescent Education Society Aurangabad ... on 3 December, 2018

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

       1 REVIEW APPLICATION (CIVIL) (STAMP) NO.27650 OF 2011
                            IN WP/4941/2011
                                  WITH
            2 CIVIL APPLICATION (STAMP) NO.20693 OF 2014
                            IN RC/1681/2014
                                  WITH
       3 REVIEW APPLICATION (CIVIL) (STAMP) NO.3173 OF 2015
                            IN WP/3224/2014
                                  WITH
             4 CIVIL APPLICATION (STAMP) NO.5231 OF 2015
                             IN RC/301/2015
                                  WITH
       5 REVIEW APPLICATION (CIVIL) (STAMP) NO.26829 OF 2015
                            IN WP/1236/2003
                                  WITH
       6 REVIEW APPLICATION (CIVIL) (STAMP) NO.34877 OF 2015
                            IN WP/6798/2011
                                  WITH
       7 REVIEW APPLICATION (CIVIL) (STAMP) NO.36573 OF 2015
                            IN WP/3605/2014
                                  WITH
       8 REVIEW APPLICATION (CIVIL) (STAMP) NO.37227 OF 2015
                            IN WP/3091/2001
                                  WITH
       9 REVIEW APPLICATION (CIVIL) (STAMP) NO.37745 OF 2015
                            IN WP/9103/2014
                                  WITH
      10 REVIEW APPLICATION (CIVIL) (STAMP) NO.12602 OF 2016
                            IN WP/1836/1998
                                  WITH
            11 CIVIL APPLICATION (STAMP) NO.19562 OF 2016
                            IN WP/4823/2016
                                  WITH
           11A CIVIL APPLICATION (STAMP) NO.19561 OF 2016
                            IN WP/4823/2016
                                  WITH
            12 CIVIL APPLICATION (STAMP) NO.19563 OF 2016
                          IN CAST/19562/2016
                                  WITH
            13 CIVIL APPLICATION (STAMP) NO.21709 OF 2016
                            IN WP/3207/1995

1 REVIEW APPLICATION (CIVIL) (STAMP) NO.27650 OF 2011




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                                  WITH
           14 CIVIL APPLICATION (STAMP) NO.25439 OF 2017
                          IN WP/11771/2015
                                 WITH
      15 REVIEW APPLICATION (CIVIL) (STAMP) NO.33434 OF 2017
                           IN WP/1104/1990
                                 WITH
      16 REVIEW APPLICATION (CIVIL) (STAMP) NO.34062 OF 2017
                           IN WP/2512/2015
                                 WITH
      17 REVIEW APPLICATION (CIVIL) (STAMP) NO.35906 OF 2017
                           IN WP/3199/2008
                                 WITH
      18 REVIEW APPLICATION (CIVIL) (STAMP) NO.37655 OF 2017
                            IN CP/611/2016
                                 WITH
           19 CIVIL APPLICATION (STAMP) NO.3736 OF 2018
                           IN WP/2185/2013
                                 WITH
      20 REVIEW APPLICATION (CIVIL) (STAMP) NO.15333 OF 2018
                           IN WP/4420/2009
                                 WITH
      36 REVIEW APPLICATION (CIVIL) (STAMP) NO.23298 OF 2018
                           IN WP/8069/2013
                                   ...
                                          CORAM:        R.R.KAKANI
                                                        REGISTRAR (JUDL)

                                          DATED:        03/12/2018


1. Since Civil Applications/C.A.stamps in respective matters are disposed of, therefore, no question arises about registration of matters. Consequently, above referred R.A. Stamps/Civil Application (Stamps), in respective matters are redundant, therefore, disposed of.

REGISTRAR (JUDL) 1 REVIEW APPLICATION (CIVIL) (STAMP) NO.27650 OF 2011 ::: Uploaded on - 05/12/2018 ::: Downloaded on - 28/12/2018 23:48:35 :::