LAWS(BOM)-2025-9-78

RAJENDRA SHANKAR MAHAMUNI Vs. FERGUSSON COLLEGE

Decided On September 03, 2025
Rajendra Shankar Mahamuni Appellant
V/S
Fergusson College Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) The Petitioner has put forth the following prayers :

(3.) The dates and events germane for deciding this Petition, can be summarized as under: