Bombay High Court
Mr. Jeetendra Suresh Gupta vs The Vice Chancellor, Maharashtra ... on 28 November, 2018
Author: Bharati H. Dangre
Bench: S.C. Dharmadhikari, Bharati H. Dangre
14-wp-1221-2014
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.1221 OF 2014
Mr.Jeetendra Suresh Gupta ...Petitioner
V/s.
The Vice Chancellor and Ors. ...Respondents
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None present for the Petitioner.
Mr.S.B. Kalel, AGP for the Respondent-State.
Mr.R.V. Govilkar for Respondent No.2.
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CORAM : S.C. DHARMADHIKARI &
SMT.BHARATI H. DANGRE, JJ.
DATE : 28th NOVEMBER 2018 P.C.:
1. The petitioner and the advocate both are absent. This Writ Petition was filed on 25th April 2013. It was dismissed for want of prosecution on 12th August 2016 but appears to have been restored on 16th September 2016. Though two advocates appeared for seeking restoration, today none of them is present before us. Even the petitioner Mr.Jeetendra Suresh Gupta is not present in Court.
2. The Writ Petition is placed for 'dismissal' on 30 th November 2018. It shall be listed on the Supplementary Board.
(SMT.BHARATI H. DANGRE, J.) (S.C. DHARMADHIKARI,J.)
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