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    Shivaji Education Society v. State Of Maharashtra

    1. In view of the judgment, dated 15.12.2015 in Writ Petition No. 1740/2009, it would be necessary to dismiss this writ petition.

    2. Hence, for the reasons recorded in the judgment, dated 15.12.2015 in Writ Petition No. 1740/2009, we dismiss the writ petition with no order as to costs.

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    Shivaji Education Society v. State Of Maharashtra
    (Dec 15, 2015)