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Umabai Ramkrishna Deshmukh vs Ms Vandana Krushna Chief ...
2021 Latest Caselaw 17480 Bom

Citation : 2021 Latest Caselaw 17480 Bom
Judgement Date : 15 December, 2021

Bombay High Court
Umabai Ramkrishna Deshmukh vs Ms Vandana Krushna Chief ... on 15 December, 2021
Bench: S.V. Gangapurwala, S. G. Dige
                                    1               992-CP 826-2019.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      CONTEMPT PETITION NO. 826 OF 2019
                                     IN
                        WRIT PETITION NO. 6143 OF 2016

 Smt. Umabai Ramkrishna Deshmukh                                 .. Petitioner

          Versus

 Ms. Vandana Krushna,
 Chief/Principal Secretary,
 Rural Development Department,
 Mantralaya, Mumbai and others                                   .. Respondents

 Mr. Shrikant K. Patil, Advocate for the Petitioner.
 Mr. S. K. Tambe, AGP for Respondent No. 1.
 Mr. N. S. Kadam, Advocate for Respondent Nos. 2 and 3.

                               CORAM :   S. V. GANGAPURWALA &
                                         S. G. DIGE, JJ.

DATED : 15th DECEMBER, 2021.

PER COURT:-

. We have heard Mr. Patil, learned counsel for the petitioner.

2. Mr. Tambe, learned A.G.P. submits that he is instructed to appear

for respondent No. 1. The learned A.G.P. further submits that the State

had filed SLP against the judgment delivered at the Principal Seat at

Bombay. The said SLP is dismissed. The State has filed review of the

said order in the month of November 2021.




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                                      2                992-CP 826-2019.odt


 3.       The learned A.G.P. seeks time.


4. It is further submitted by the learned A.G.P. that this Court had

delivered the judgment on the basis of the judgment delivered at the

Principal Seat at Bombay which is subject matter before the Supreme

Court in review filed by the State.

5. It is for the respondents to take steps in the said matter.

6. We place the matter on 16.02.2022 as a last chance to the

respondents, otherwise we will proceed ahead with the matter.

 ( S. G. DIGE )                                  ( S. V. GANGAPURWALA )
    JUDGE                                                  JUDGE




 P.S.B.




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