Ambadas Sitaram Satange vs Shri. Ninad Vasudeorao Soman, ...
2021 Latest Caselaw 15967 Bom

                                                        1                             30.CP.97-20 WITH 98-20.odt




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

                         CONTEMPT PETITION NO. 97 OF 2020
                         ( Ku. Kavita Ramkrishna Khairkar
                                        Vs.
                       Shri Ninad Vasudeorao Soman & Ors. )
                                        IN
                      WRIT PETITION NO. 5098 OF 2013(D)
                ( Nutan Vidarbha Shikshan Mandal Amravati & Anr.
                                        Vs.
                      Ku. Kavita Ramkrishna Khairkar & Anr )

                                                    WITH

                         CONTEMPT PETITION NO. 98 OF 2020
                           ( Ambadas Sitaram Satange
                                       Vs.
                      Shri Ninad Vasudeorao Soman & Ors. )
                                       IN
                      WRIT PETITION NO. 5108 OF 2013(D)
                ( Nutan Vidarbha Shikshan Mandal Amravati & Anr.
                                       Vs.
                        Ambadas Sitaram Satange & Anr )

Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Dr. R.S. Sundaram, Advocate for the Petitioner/s in both matters.
                                  Mr. Anand Parchure, Advocate for the Respondent Nos. 1 & 2
                                  in both matters.
                                  Ms. Tajwar Khan, AGP for the Respondent No.3/State in both matters.



                                  CORAM:         AVINASH G. GHAROTE, J.

DATED : 17th NOVEMBER, 2021.

As it is contended that the contempt has been purged, by making payment to the petitioner in

2 30.CP.97-20 WITH 98-20.odt

terms of the judgment dated 10.10.2019, the Education Officer to file an affidavit in this regard indicating the compliance of the judgment within a period of two weeks from today.

JUDGE SD. Bhimte