Chagan S/O. Namdeorao Athawale vs Shri. V.K. Kolwadkar, President, ...
2021 Latest Caselaw 16784 Bom

                                                                                                        (1)                                                 19.cp.123.2019

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH : NAGPUR

                                                      CONTEMPT PETITION NO.123 OF 2019
                                                                     IN
                                                        WRIT PETITION NO.1391 OF 2016

                                                                Chagan s/o Namdeorao Athawale
                                                                               Vs.
                                                                   V. K. Kolwadkar and others
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           Office Notes, Office Memoranda of Coram,                                                                      Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
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                                      Ms. Archana Lanjewar, Advocate h/f Mr. N. R. Saboo, Advocate for petitioner.
                                      Mr. Akshay Sudame, Advocate for respondent Nos.1 and 3.


                                                                                       CORAM :                     AVINASH G. GHAROTE, J.

DATE : 03/12/2021

Mr. Akshay Sudame, learned counsel for the respondent Nos.1 and 3 submits that the Judgment in Writ Petition No.1391 of 2016, Chagan s/o Namdeorao Athawale Vs. Education Officer (Secondary), Zilla Parishad, Amravati and others, dated 25.03.2019, contempt of which is alleged has been set aside by the Hon'ble Apex Court in Madhavi Vs. Chagan and Ors., Civil Appeal No.3966 of 2020 decided on 09.12.2020, which position is not disputed by Ms. Lanjewar, learned counsel for the petitioner, considering which, the present petition does not survive. The same is accordingly disposed of, considering the above position.

Digitally signed byANANT R JUDGE SARKATE Signing Date:04.12.2021 19:07

Sarkate