Bombay High Court
Maharashtra Rajya Prathamik Shikshak ... vs State Of Maharashtra And Ors on 20 July, 2021
Author: R.I. Chagla
Bench: R.D. Dhanuka, R.I. Chagla
ppn 1 25.wp-2937.21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.2937 OF 2021
Maharashtra Rajya Prathamik
Shikshak Samiti & Anr. .. Petitioners
Versus
State of Maharashtra & Ors. .. Respondents
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Mr.D.V. Sutar for the petitioners.
Mrs.P.N. Diwan, AGP for the respondent nos.1 & 2-State.
Mr.Akshay P. Shinde for the respondent no.5.
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CORAM : R.D. DHANUKA
R.I. CHAGLA, JJ.
DATE : 20th JULY 2021
(through video conferencing)
P.C.:-
. Learned AGP for the respondent nos.1 & 2 and the learned
counsel for the respondent no.5 waives service. Issue notice upon the respondent nos.3 & 4, returnable on 18 th August 2021. Humdast is permitted.
2. Affidavit-in-reply shall be filed by the respondent no.5 within two weeks from the date of service of papers and proceedings. The respondent nos.1 to 4 shall file affidavit-in-reply within two weeks from today with a copy to be served upon the petitioners' advocate simultaneously. Rejoinder, if any, shall be filed within one week from the date of service of affidavit-in-reply with a copy to be served upon the respondents' advocate.
R. I. CHAGLA J. R.D. DHANUKA, J.
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