Smt. Vijabai W/O D. Nilawar And ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 5665 Bom

Citation : 2021 Latest Caselaw 5665 Bom
Judgement Date : 25 March, 2021

Bombay High Court

Smt. Vijabai W/O D. Nilawar And ... vs The State Of Maharashtra Through ... on 25 March, 2021

Bench: S. M. Modak

cp.109.21                                                                                         1/2


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH, NAGPUR

                       Contempt Petition No.109 of 2021
                                       in
                    Cross Objection [XOB] No.61 OF 2019 (D)
                                       in
                        First Appeal No.1071 of 2013 (D)
             Smt. Vijabai w/o Digambar Nilawar (Dead) through L.Rs. & others
                                           vs.
            The State of Maharashtra, through the Collector, Yavatmal & others

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                             Court's or Judge's Orders
or directions and Registrar's orders.
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                             Shri P.P. Deshmukh, Advocate for the Petitioners.
                             Ms. T.H. Khan, A.G.P. for the Respondents.


                                              CORAM    : S.M. MODAK, J.

DATE : 25th MARCH, 2021.

Though the respondents could not deposit the amount in time as per the common judgment passed in Cross Objection No.32/2012 and other connected matters, now they have deposited the cheque for Rs.60.00 crores with the Office. The Office contends that the cheque has been deposited after expiry of the stipulated period, as granted by the judgment in the Cross-Objections.

In this contempt petition, the petitioners claim that the time limit granted by the judgment has not been complied with. There is an argument that in five contempt petitions, notices have been issued and and if notice is issued in this contempt petition, the Office will accept that cheque of Rs.60.00 crores.

cp.109.21 2/2

The learned A.G.P. undertakes to file an application for grant of extension.

The petitioners are at liberty to carryout amendment in the cause title of the petition.

The matter be kept after two weeks.

JUDGE *sandesh