SHAHU SHIKSHAN PRASARAK MANDAL Vs. LATA P KORE

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order of a Division Bench of the Bombay High Court dismissing the Letters Patent Appeal filed by the appellant. Writ Petition filed by the appellant was dismissed on the ground that the same was not maintainable.

(3.) Learned counsel for the appellant submitted that the impugned order of the Division Bench is clearly unsustainable. Reference is made to Rules 3 & 18 of the Bombay High Court Appellate Side Rules, 1960 (in short the 'Rules') with the amended Letters Patent of the High Court of Bombay, 1865 (in short the 'Letters Patent'). It is submitted that the Division Bench did not take note of what has been stated by several judgments of this Court.