Deepak S/O Walmikrao Totde vs Prajakta Lavangare (Verma), The ...
2021 Latest Caselaw 14308 Bom

                                                                                                             9cp 193.2021..odt
                                                                1

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

                                Contempt Petition (CP) No. 193/2021
                                                  IN
                                Writ Petition (WP) No. 2996/2002 (D)

                                     Deepak s/o. Walmikrao Totde
                                                 ..VS..
                                  Prajakta Lavangare (Verma) and anr.
-----------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of                                     Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order__________________________________________________________
                                          Shri S.P. Kshirsagar, Advocate for the petitioner
                                          Ms. Sangeeta Jachak, AGP for the respondent no. 1/State
                                          Ms. Megha Munshi, Advocate for respondent no. 2.


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

DATED : 01/10/2021

The learned Counsel for respondent no. 2, on instructions, submits that in terms of the judgment in Writ Petition No. 2996/2002, the petitioner has been paid all emoluments to which he is entitled.

2. The learned Counsel for the petitioner seeks time to verify the same.

3. Stand over two weeks.

                                                     JUDGE                                                 JUDGE




SMGate