Dr. Sudhir Shankarrao Bhbhulkar ... vs Shri Ashwin Mudgal, Chairman, ...
2021 Latest Caselaw 2224 Bom

 2.CP295.18.odt                                    1

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

                      CONTEMPT PETITION NO.295/2018 IN
                       WRIT PETITION NO.3534/2016 (d)

                      Dr.Sudhir Shankarrao Babhulkar and anr.
                                        Vs.
             Ashwin Mudgal, Chairman, Nagpur Improvement Trust, and anr.

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 Office Notes, Office Memoranda of                             Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order

               Shri A.S.Manohar, Advocate for petitioners.
               Shri G.A.Kunte, Advocate for respondents.


                   CORAM :-        A.S.CHANDURKAR AND N.B.SURYAWANSHI, JJ.

DATED :- FEBRUARY 03, 2021.

Writ Petition No.3534/2016 filed by the present petitioners was decided by this Court on 31.01.2018 and the Nagpur Improvement Trust was directed to execute renewed lease in favour of the petitioners on the same terms and conditions that were contained in the indenture of lease dated 24.04.1986.

After the notice was issued in the contempt petition, the Nagpur Improvement Trust had on 06.03.2020 complied with the aforesaid order. It is however submitted by the learned counsel for the respondents that the judgment passed in Writ Petition No.3534/2016 has been challenged before the Hon'ble Supreme Court and the lease now renewed is subject to the outcome of the Special Leave Petition Diary No.20579/2018 which is pending.

In view of the aforesaid compliance we do not find any reason to keep the present proceedings pending. The contempt petition is therefore disposed of.

Needless to state that the rights of the parties would be governed by the orders that would be passed by the Hon'ble Supreme Court.

                               JUDGE                                  JUDGE


 Andurkar..