SOMAIYA VIDYAVIHAR Vs. SHEKHAR DESHMUKH

JUDGEMENT

(1.) The petitioners have challenged the order dtd. 7/5/2024 passed by the High Court of Judicature at Bombay in Writ Petition (L) No. 25081/2023. Vide said order, the writ petition filed by the petitioners challenging the order dtd. 6/7/2023 passed by the Presiding Officer, School Tribunal, Mumbai in Appeal No. 21/2021, was partly allowed in the following terms: -

(2.) While partly allowing the appeal filed by the petitionermanagement, the High Court passed by the following order: -

(3.) Respondent No. 1, who is the contesting respondent, is on caveat. On 7/6/2024, this Court passed the following order: -