Shri Anandrao Vitthal Appa vs State Of Maharashtra Through Its ...
2021 Latest Caselaw 15277 Bom

1.CP.108.2021.odt.                                                                                               1/1


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

                                    Contempt Petition No.108/2021
  Shri Anandrao Vitthal Appa Vs. State of Maharashtra through its Secretary Rural Development
                                       Department & Ors.
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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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                 Ms. H.N. Jaipurkar, AGP for Respondent Nos.1 & 2.

                 CORAM : S.M. MODAK, J.

DATE : 25th OCTOBER, 2021.

No one is present on behalf of the petitioner. Read the judgment and decree passed by Court of Civil Judge (Junior Division) in R.C.S. No.39/2009. The defendants therein are directed not to obstruct the possession of the plaintiff.

02] In this contempt petition, the petitioner has a grievance that the judgment passed by the Civil Court has been contravened. Respondent No.1 is the State of Maharashtra and respondent No.2 is the Tahsildar. Admittedly, they were not the parties to that suit. Their names need to be deleted. The petitioner to explain why they have been joined.

03] The petitioner also to satisfy that contempt petition against respondent Nos.2 & 4 is maintainable particularly in view of the fact that there can be execution of the judgment and decree.

04] Matter be kept on 29th November, 2021.

JUDGE

vijay