Bombay High Court
Adiwasi Deomogra Education Societys ... vs Ramesh Jairam Patil And Others on 7 July, 2022
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
938.WP.5970.22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.5970 OF 2022
ADIWASI DEOMOGRA EDUCATION SOCIETYS THROUGH ITS CHAIRMAN
RAJENDRAKUMAR KRUSHNARAO GAVIT
VERSUS
RAMESH JAIRAM PATIL AND OTHERS
...
Advocate for Petitioner : Mr. Abhinay D. Khot
Advocate for Respondent No.3 : Mr. Y. B. Bolkar
...
CORAM : MANGESH S. PATIL, J.
DATE : 07.07.2022 PER COURT :
Though the respondent Nos.1 and 2 had filed a caveat had appeared through advocate Mr. R.M. Jade, he had sought time on the last date. When the matter was called out in the first session he did not turn up even in the second session he has not turned up.
2. It is further pointed out that this matter is arising out of the order passed by the learned Presiding Officer, College Tribunal, Aurangabad rejecting the petitioners application for condonation of delay of 77 days in challenging the order passed by the grievance committee on 25.11.2019. It is pointed out that even the respondent Nos.1 and 2 have challenged the self same order by a separate application. It is further submitted that their appeal is now taken up for hearing.
3. Issue notice to the respondent Nos.1 and 2 for final disposal, returnable on 21.07.2022.
(MANGESH S. PATIL, J.) habeeb 1/1 ::: Uploaded on - 08/07/2022 ::: Downloaded on - 09/07/2022 05:38:28 :::