Bombay High Court
Yellamalli Venkatapriyanka vs State Of Maharashtra And Anr on 5 January, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
1.WPSTNo.934762020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO. 93476 OF 2020
Nibir Jyoti Das } Petitioner
versus
State of Maharashtra and Ors. } Respondents
WITH
WRIT PETITION (ST) NO. 93473 OF 2020
Ms.Satyanidhi D. Dalal } Petitioner
Versus
State of Maharashtra and Ors. } Respondents
WITH
WRIT PETITION (ST) NO. 92812 OF 2020
Vedantaa Institute of Academic }
Excellence Pvt. Ltd. and Anr. } Petitioners
versus
State of Maharashtra and Ors. } Respondents
WITH
WRIT PETITION NO. 10158 OF 2016
Mahatma Gandhi Vidyamandir }
and Anr. } Petitioners
versus
State of Maharashtra and Ors. } Respondents
WITH
WRIT PETITION NO. 10506 OF 2016
Sinhgad Technical Education }
Society and Ors. } Petitioners
versus
State of Maharashtra and Ors. } Respondents
Gaikwad RD 1/3
1.WPSTNo.934762020
WITH
WRIT PETITION NO. 10507 OF 2016
Association of Managements of }
Unaided Private Medical and }
Dental Colleges } Petitioners
versus
State of Maharashtra and Ors. } Respondents
WITH
ORIGINAL SIDE
WRIT PETITION NO. 2393 OF 2017
Yellamalli Venkatapriyanka } Petitioner
versus
The State of Maharashtra and Ors.} Respondents
.....
Mr.V.M.Thorat a/w. Mr. Madhav V. Thorat for
petitioners in WPST/93476/ 2020, 93473/2020,
92812/2020 and WP/10507/2016.
Ms. P. V. Thorat for petitioners in WP/10158/2016.
Mr. Nitin Dhumal for petitioners in WP/10506/2016.
Mr. V. M. Thorat, Advocate for petitioner in
OSWP/2393/2017.
Mr. A. A. Kumbhakoni, Advocate General, Mr. P. P.
Kakade, Govt. Pleader a/w Mrs.R. A. Salunkhe, AGP for
respondent - State in WPST/93476/2020 93473/
2020, 92812/2020 and WP/10158/2016 and 10506
/2016 and WP/10507/2016
Ms. Jyoti Chavan, AGP for respondent-State in
OSWP/2393/2017.
.....
Gaikwad RD 2/3
1.WPSTNo.934762020
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE :- JANUARY 5, 2021 PC :
1 Mr.Kumbhakoni, learned Advocate General has concluded his arguments.
2 Mr.Thorat, learned counsel for the petitioners prays for time to respond. Put up the writ petitions on Thursday next (7th January, 2021) at 10.30 a.m. 3 This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.
(G. S. KULKARNI, J.) (CHIEF JUSTICE) Digitally signed by Raju D. Raju D. Gaikwad Gaikwad Date:
2021.01.05 18:27:04 +0530 Gaikwad RD 3/3