Bombay High Court
Nagaon Edu Sct Sau Su Da Bhadane ... vs The State Of Maharashtra And Others on 10 December, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
111 WRIT PETITION (STAMP) NO.20690 OF 2018
NAGAON EDU SCT SAU SU DA BHADANE SECONDARY AND
HIGHERSECONDARY SCHOOL NIMDALE TH
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate present.
CORAM: R.R.KAKANI
REGISTRAR (JUDL)
DATED: 10/12/2018
1. Not on board. Taken on board.
2. Advocate for petitioner submits that he has partly complied office objections. According to him, one week requires for removal of another objection. Further he assured that during this week he will comply above office objection. So considering efforts made by petitioner's advocate for removal of office objections, last one week time is granted for removal of other office objections. In case office objections are not removed within last one week, in that event, registration shall be treated to be refused.
REGISTRAR (JUDL) 111 WRIT PETITION (STAMP) NO.20690 OF 2018 ::: Uploaded on - 11/12/2018 ::: Downloaded on - 27/12/2018 04:52:24 :::