Citation : 2021 Latest Caselaw 8172 Bom
Judgement Date : 19 June, 2021
1 cp 144-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
Contempt Petition No. 144/2021 in Writ Petition No. 5207/2018, Contempt
Petition No.145/2021 in Writ Petition No. 5705/2018, Petition No.146/2021 in
Writ Petition No. 5703/2018 and Petition No.147/2021 in Writ Petition No.
5061/2018
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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. S.R. Chakravarti, Advocate for the petitioners
CORAM : MANISH PITALE, J.
DATED : JUNE 19, 2021
Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.
2. In all these Petitions, it is alleged that the respondents have not abided by the specific directions given by this Court in the judgment and order dated 15/01/2020, whereby this Court had given specific directions for payment of compensation to the petitioners.
3. Issue notice, returnable in the week commencing 5th July, 2021.
JUDGE MP Deshpande
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