Courts On Its Own Motion vs Dy Collector And Land Acquisition ...
2021 Latest Caselaw 17250 Bom

                                                                                                                                       suomotu cp370.16.odt
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                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH AT NAGPUR

              SUO MOTU CONTEMPT PETITION NO. 370/2016
                                     IN
                            C.R.A. No. 112/2015
 Court on its own motion...Versus...Deputy Collector and Madhavrao Deorao
                               Nigut and anr
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                            Ms. Mehta, AGP, for respondent no.1


                                                                         CORAM : AVINASH G. GHAROTE, J.

DATE : 10/12/2021

Respondent No.2 is absent. The record demonstrates that amount has not been deposited by Respondent No. 2 as directed in the judgment dated 19.10.16, which is the position asserted by the learned AGP, considering which issue bailable warrant in the sum of Rs.50,000/- against Respondent No. 2 - Madhavrao Deorao Nigut, returnable in three weeks, to secure his presence.

JUDGE

rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:10.12.2021 17:01