Smt. Jagruti Lalchand Macharekar vs The States Of Maharashtra, Thr. ...
2021 Latest Caselaw 9378 Bom

                                                            14-cp-130-2021.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                         CONTEMPT PETITION NO.130 OF 2021
                                           IN
                            WRIT PETITION NO.13874 OF 2018
       Smt. Jagruti Lalchand Macharekar                            ...Petitioner

               Versus

       The State of Maharashtra & Ors.          ...Respondents
                                  WITH
                    CONTEMPT PETITION NO.131 OF 2021
                                           IN
                            WRIT PETITION NO.13870 OF 2018
       Smt. Priyanka Balasaheb Nikam                               ...Petitioner

               Versus

       The State of Maharashtra & Ors.                        ...Respondents
                                  ----------
       Mr. Prashant Bhavake, for the Petitioner in both Contempt
       Petitions.
       Mr. A.A. Alaspurkar, AGP for the Respondent Nos.1 and 2.
                                        ----------

                                        CORAM :       R.D. DHANUKA &
                                                      R.I. CHAGLA, JJ.

                                         DATE        : 16 July 2021

       ORDER :

1. The grievance of the Petitioners in both the

Contempt Petitions is that the order dated 19th October, 2018

14-cp-130-2021.doc

passed by this Court in Writ Petition No.25698 of 2018 is not

complied with by the Respondent No.2. Learned AGP for

Respondent Nos.1 and 2 seeks time to make statement as to

whether the said order has been complied with by Respondent

Nos.1 and 2 or not and if not complied with, when the said

judgment would be complied with on the next date.

2. At this stage, we are not proposing to issue any

show cause notice for not complying with the said judgment as

sought by the Petitioner. Appropriate order would be passed by

this Court on the next date.

3. Stand over to 26th July, 2021.

         [R.I. CHAGLA J.]                 [R.D. DHANUKA, J.]