Citation : 2021 Latest Caselaw 2896 Bom
Judgement Date : 12 February, 2021
904-CP-164-18. 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CONTEMPT PETITION NO.164 OF 2018
IN
WRIT PETITION NO.258 OF 2014
All India Adiwasi Employees Federation, A Trust and Society, Tukdoji Nagar, Manewada Road,
Nagpur and ors.
-vs-
Indrani Bannerjee, Regional Director, Reserve Bank of India, Civil Lines, Nagpur and ors.
---------------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Ms Nidhi Dayani, Advocate h/f Shri S. P. Bhandarkar, Advocate for
petitioner.
CORAM : A. S. CHANDURKAR AND PUSHPA V. GANEDIWALA, JJ.
DATE : February 12, 2021
This contempt petition was filed alleging non-compliance of the judgment dated 13/04/2018 in Writ Petition No. 1562/2004 with connected writ petitions. The aggrieved parties in the meanwhile had approached the Honourable Supreme Court and in Civil Appeal No.10396/2018 the judgment of the High Court came to be modified. Considering the nature of the modification ordered by the Honourable Supreme Court if the petitioners find that there is non- compliance of the judgment of the Honourable Supreme Court they are free to approach the Honourable Supreme Court in that regard.
In that view of the matter this contempt petition is disposed of.
JUDGE JUDGE Asmita
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