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LAWS(BOM)-2005-10-159

PRATIBHA Vs. PRESIDING OFFICER SCHOOL TRIBUNAL AMRAVATI

Decided On October 24, 2005
PRATIBHA SAHEBRAO PATIL Appellant
V/S
PRESIDING OFFICER, SCHOOL TRIBUNAL, AMRAVATI Respondents

Referred Judgements :-

MADHAV GOVIND BUDHE VS. EDUCATION OFFICER,ZILLA PARISHAD,NAGPUR [REFERRED TO]
SARAMMA VARGHESE VS. SECRETARY PRESIDENT S I C E S SOCIETY [REFERRED TO]
UMESH BALKRISHNA VISPUTE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent of parties.

(2.) Learned Advocates appearing for the respondents waive respective service.

(3.) Heard finally.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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