Ankit S/O Eknath Nadge vs Mrs. Babita Giri, Scheduled Tribe ...
2021 Latest Caselaw 9848 Bom

cp152.21                                                                                                    1
                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR


                              CONTEMPT PETITION NO. 152/2021
                                            IN
                              WRIT PETITION NO. 2585/2020 (D)
                                              Ankit E. Nadge
                                                ...VERSUS...
                                                 Babita Giri
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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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                              Shri S.M. Vaishnav, Adv h/f Shri A. Deshpande, Adv for the petitioner
                              Ms. S.S. Jachak, AGP for the respondent/State

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                              CORAM : A.S. CHANDURKAR & AMIT B. BORKAR, JJ.

JULY 27, 2021

1] This contempt petition is filed alleging willful disobedience of the judgment dated 16/10/2020 in W.P. No. 2585/2020. This Court in para no. 6 of the said judgment directed the respondent - Committee to decide the caste claim of the petitioner within three months from the date of communication of that order.

2] Today, learned AGP, on instructions from the respondent, makes a statement that the caste claim of the petitioner has been decided on 14/07/2021. 3] In view of the said statement, nothing remains in the present contempt petition.

4] The contempt petition is therefore disposed of.

                                                (JUDGE)                                 (JUDGE)




ANSARI