Bombay High Court
Shrigonda Taluka Krishi Seva Sangh ... vs The Education Officer Secondary Zilla ... on 5 February, 2020
Author: Rohit B. Deo
Bench: Rohit B. Deo
*1* 13wp1890o20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.1890 OF 2020
SHRIGONDA TALUKA KRISHI SEVA SANGH THROUGH ITS PRESIDENT
AND ANOTHER
VERSUS
THE EDUCATION OFFICER SECONDARY ZILLA PARISHAD
AHMEDNAGAR AND OTHERS
...
Advocate for the Petitioners : Shri V.D.Hon, Senior Advocate a/w Shri Hon
Ashwin V.
AGP for Respondent 1 : Shri A.S.Shinde
Advocate for Respondent 2 : Shri V.P.Golewar
...
CORAM: ROHIT B. DEO, J.
DATE : 05th February, 2020 Per Court:
1 Issue notice to the respondents returnable on 26.02.2020.
The learned AGP waives service for the respondent 1. Shri Golewar, learned advocate appearing for the caveator/ respondent 2, waives service.
2 The statement of the learned advocate for respondent 2 that till the returnable date no coercive action shall be taken against the petitioners, is recorded.
kps (ROHIT B. DEO, J.)
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