SANGITA C. THAKUR Vs. DNYANSAGAR EDUCATION SOCIETY

JUDGEMENT

(1.) Rule in both the petitions.

(2.) By order made on 30 October 2014, the parties were put to notice that these petitions will be disposed of finally at the stage of admission itself.

(3.) Both the petitions challenge the orders dated 9 October 2013 made by the School Tribunal, Mumbai in two separate miscellaneous applications lodged in two separate appeals preferred by the respective petitioners in both the petitions, declining to condone the delay in filing of appeals against termination orders made by respondent Nos.1 and 2 (School Management).