Vidya Babanrao Narad And Others vs Anil Jagannath Patil Mashakhetri ...
2021 Latest Caselaw 16126 Bom

                              16.CP202.21.odt                                                    1



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

                                                        CONTEMPT PETITION NO. 202/2021 IN
                                                          WRIT PETITION NO.5961/2017(D)
                                                    Vidya Babanrao Narad, Nagpur and ors.
                                                                      Vs.
                                 Anil Jagannath Patil Mashakhetri, Secretary, Shivaji Shikshan Prasarak Mandal,
                                                             Gadchiroli and ors.
                              ------------------------------------------------------------------------------------------------
                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
                              ------------------------------------------------------------------------------------------------------------------------------

                                      Shri Prashant Gode, Advocate for petitioners.
                                      Shri S.D.Zoting, Advocate for respondents.


                                         CORAM :-              A.S.CHANDURKAR AND G.A.SANAP, JJ.

DATED :- NOVEMBER 22, 2021.

The judgment of this Court in Writ Petition No.5961/2017 has been challenged by the respondent nos. 1 and 2 before the Honourable Supreme Court vide Special Leave Petition No. 14773/2020. It is informed that the said proceedings are pending.

In view of aforesaid, the Contempt Petition is adjourned sine die with liberty to the parties to apply after the proceedings are decided by the Honourable Supreme Court.

                                                  JUDGE                                                     JUDGE



                              Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

22.11.2021 17:07