Citation : 2021 Latest Caselaw 9973 Bom
Judgement Date : 29 July, 2021
12-CP-112-21 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CONTEMPT PETITION NO.112 OF 2021
IN
WRIT PETITION NO.282 OF 2019 (D)
Asha wd/o Dnyaneshwarrao Chafle, Gajanan Nagar, Wardha
-vs-
Rahul Kardile, Chief Executive Officer, Zilla Parishad, Chandrapur and anr.
---------------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri S. K. Bhoyar, Advocate for petitioner.
Shri A. P. Thakare, Advocate for respondents.
CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.
DATE : July 29, 2021
Shri A. P. Thakare, learned counsel appearing for the respondents submits that the Special Leave Petition filed by the said respondents for challenging the judgment of this Court in Writ Petition No.282/2019 has been dismissed on 27/07/2021. He further submits that the respondent No.1 stands transferred and Smt Mitali Shetty holds the post of Chief Executive Officer, Zilla Parisahd, Chandrapur. On instructions he submits that within a period of four weeks from today the directions issued in the aforesaid writ petition would be complied with.
Considering the fact that the judgment of this Court is dated 14/08/2019, the time to comply with the same is extended by three weeks as last chance. It is made clear that if the said directions are not complied, the Court would proceed further in the said proceedings against the incumbent holding the office.
Stand over three weeks.
JUDGE JUDGE Asmita
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