Bombay High Court
Mohammad Aamir S/O Abdul Kadar vs Vidyut Varkhedkar, Additional ... on 17 June, 2021
Bench: Manish Pitale
1 cp 5-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
Contempt Petition No. 5 of 2021
IN
Writ Petition No. 5846 of 2017
Mohammad Aamir S/o Abdul Kadar Vs. Miss Vidyut Varkhedkar
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. Firdos Mirza, Advocate for the petitioner
Mr. N.R. Patil, AGP for the respondent
CORAM : MANISH PITALE, J.
DATED : JUNE 17, 2021
Hearing was conducted through video
conferencing and the learned counsel agreed that the
audio and visual quality was proper.
2. By order dated 08/06/2021, this Court had
granted a short adjournment for the respondent /
alleged contemnor to place on record a proper affidavit
to explain as to why the orders of this Court were not
being complied with particularly with regard to
issuance of transit passes to the petitioner. The
affidavit was supposed to be filed by 16/06/2021 and
the Petition was directed to be listed today for further
hearing.
3. Today when the Petition is called out for
hearing, it is found that an additional affidavit as
2 cp 5-2021.odt
expected from the respondent / alleged contemnor is
not placed on record and instead an application has
been moved through the learned A.G.P. for grant of
time of three weeks to file an additional affidavit.
4. The aforesaid application is strongly
opposed by the learned counsel appearing for the
petitioner submitting that the respondent is
deliberately and wilfully showing disrespect to the
directions of this court.
5. This Court has heard Mr. N.R.Patil, learned
A.G.P. The respondent / alleged contemnor is present
in the Court in terms of the directions given in the
order dated 08/06/2021.
6. An attempt was sought to be made by the
learned A.G.P. to contend that there was some
confusion due to alleged contradictory orders in
connected matters, as a result of which transit passes
could not be issued to the petitioner. This Court is
unable to appreciate such contentions in the present
proceedings, which are simply for compliance with and
showing respect to the judgment and order dated
14/02/2018, passed by this Court. It is an admitted
position that the said judgment of this Court has
attained finality as no challenge was raised there-
against.
3 cp 5-2021.odt
7. In these circumstances, the respondent /
alleged contemnor is expected to take necessary steps
in the matter and to file an affidavit of compliance.
8. Said affidavit be filed on or before 21st June,
2021.
9. List this Petition for further consideration on
22nd June, 2021.
10. The respondent / alleged contemnor shall
remain present in the Court on the said date of listing.
JUDGE
MP Deshpande
