Maroti Bapurao Pakade vs Smt. Manisha Jalandhar Khatri, ...
2021 Latest Caselaw 15041 Bom

Citation : 2021 Latest Caselaw 15041 Bom
Judgement Date : 14 October, 2021

Bombay High Court

Maroti Bapurao Pakade vs Smt. Manisha Jalandhar Khatri, ... on 14 October, 2021

Bench: Avinash G. Gharote

                                                                                                                                             1410cp217 of 2018.odt
                                                                                           1

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

                                                  CONTEMPT PETITION NO.217/2018
                                                                IN
                                                  WRIT PETITION NO.6287/2014 (D)

                              Maroti Bapurao Pakade
                                     ...Versus...
       Smt. Manisha Jalandhar Khatri (Avishyant Arunkumar Panda) and others
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                                         Mrs. S.W. Deshpande, Advocate for petitioner
                                                                         Shri M.G. Rathi, Advocate for respondents


                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 14/10/2021

1. The order of which contempt has been alleged stands complied with, as the directions, as contained in the judgment dated 06/11/2017 passed in Writ Petition No.6287/2014 are said to have been complied with.

2. This position is not disputed by Mrs. Deshpande, learned Counsel for the petitioner, in view of which, since the contempt stands purged, the contempt petition is disposed of. No order as to costs.

(AVINASH G. GHAROTE, J.) Wadkar