SHIVAJI SHIKSHAN PRASARAK MANDAL Vs. STATE OF MAHARASHTRA
LAWS(SC)-2005-8-130
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
August 31,2005
Shivaji Shikshan Prasarak Mandal
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted in special leave petitions.
(3.) All these appeals arise out of the judgement dated 17.11.2000 in Writ Petition No. 767 of 2000 of the High Court of Bombay, Bench at Aurangabad.;
(2.) Leave granted in special leave petitions.
(3.) All these appeals arise out of the judgement dated 17.11.2000 in Writ Petition No. 767 of 2000 of the High Court of Bombay, Bench at Aurangabad.;
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