Gramin Vikas Shikshan Sanstha, ... vs State Of Maharashtra, Thr. ...
2021 Latest Caselaw 12366 Bom

1/2                                                         38.cp.17.2020 in wp.6201.2019.odt



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

                         CONTEMPT PETITION NO. 17 OF 2020
                                       IN
                          WRIT PETITION NO. 6201 OF 2019
         (Gramin Vikas Shikshan Sanstha, Churmura V/s State of Maharashtra & Ors.)

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


                                       Mr. R. L. Khapre, Senior Advocate for Petitioners.
                                       Mr. K. L. Dharmadhikari, AGP for Respondent
                                       Nos.1, 2, and 4.
                                       Mr. A. P. Thakre, Advocate for Respondent Nos.3,
                                       6 and 7.
                                       Mr. V. N. Morande, Advocate for Respondent
                                       Nos.4 and 5.
                                                          ------

                                       CORAM      : AVINASH G. GHAROTE, J.

                                       DATE       : SEPTEMBER 1, 2021.

                 .                Heard learned Counsel for the parties. Mr. Khapre,

the learned Senior Counsel by inviting my attention to the order dated 5/9/2019 passed by this Court, submits that the effect, operation and implementation of the impugned order dated 26/8/2019 passed by the learned Joint Charity Commissioner, Nagpur was stayed during the pendency of the Petition. He further submits that the proceedings before the Joint Charity Commissioner, Nagpur are likely to be decided tomorrow, as the matter is fixed for pronouncement of Judgment on 2nd

2/2 38.cp.17.2020 in wp.6201.2019.odt

September, 2021. It is submitted that in pursuance to the Judgment, the present Petition would become infructuous.

2. List the matter on 3rd September, 2021, on which date a statement regarding the status of the proceedings before the learned Joint Charity Commissioner, Nagpur be made.

(AVINASH G. GHAROTE, J.) Yadav VG