Bombay High Court
Smt. Rupali Vishal Patil And Anr vs State Of Maharashtra Thr Dept. Of ... on 8 June, 2023
Author: Neela Gokhale
Bench: G.S. Patel, Neela Gokhale
218-ASWPST-31619-2022.DOCA
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO. 31619 OF 2022
Rupali Vishal Patil & Anr ...Petitioners
Versus
State of Maharashtra through Department of ...Respondents
Education & Anr
Mr Mandar G Bagkar, for the Petitioner.
Smt PN Diwan, AGP, for the Respondent-State.
CORAM G.S. Patel &
Neela Gokhale, JJ.
DATED: 8th June 2023 PC:-
1. Issue notice to the Respondents. Learned AGP waives service on behalf of State.
2. Hamdast allowed. In addition to service through Court, private service including by email and courier is permitted.
3. All Affidavits in Reply are to be filed and served on or before 26th July 2023.
4. Notice is made returnable on 28th July 2023.
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