Bombay High Court
Milansar Shikshan Prasarak Mandal ... vs Rizwana Parveen Sayed Ahmed And ... on 25 October, 2021
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
45.wp.11951.15.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.11951 OF 2015
WITH CA/4643/2018 IN WP/11951/2015
MILANSAR SHIKSHAN PRASARAK MANDAL THROUGH ITS SECRETARY
MOHAMMAD GAUS ABDUL GAFFUR AND ANOTHER
VERSUS
RIZWANA PARVEEN SAYED AHMED AND ANOTHER
...
Advocate for Petitioners : MR. Dhage Vivek J.
Advocate for Respondent No.1 : Mr. Ghate Mahesh V.
AGP for Respondent No.2 : Mr. Y.G. Gujarathi
...
CORAM : MANGESH S. PATIL, J.
DATE : 25.10.2021 PER COURT :
The matter has been circulated by the respondent who is out of employment in spite of the order passed by the School Tribunal. The learned advocate Mr. Dhage for the petitioners submits that matter may be listed for final disposal at any date.
2. List the matter on 29.11.2021 with a specific understanding that it shall be heard finally on that date.
(MANGESH S. PATIL, J.) habeeb 1/1 ::: Uploaded on - 26/10/2021 ::: Downloaded on - 27/10/2021 03:56:34 :::