SAGAR SHANTARAM PATIL Vs. NORTH MAHARASHTRA UNIVERSITY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final disposal with the consent of learned Advocate for the parties.

(2.) The petition is ready for hearing as the affidavit in reply of the contesting respondent no.1 is already filed.

(3.) Heard learned Advocate for the petitioner, learned AGP for the respondent nos.1 & 3 and the learned Advocate for the respondent no.2 at length.