Kacharu S/O Doma Shendre vs Shri. N.N. Sontakke, Sub ...
2021 Latest Caselaw 12781 Bom

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                                                    cp144.21+145.21+146.21+147.21.odt

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

                 CONTEMPT PETITION NO. 144/2021
                                  IN
                   WRIT PETITION NO. 5207/2018
      (Kacharu Doma Shendre vrs. N.S.Sontakke, S.D.O. and others)
                                 AND
                 CONTEMPT PETITION NO. 145/2021
                                  IN
                   WRIT PETITION NO. 5705/2018
      (Jagan Domaduji Bhoyar vrs. N.S.Sontakke, S.D.O. and others)
                                 AND
                 CONTEMPT PETITION NO. 146/2021
                                  IN
                   WRIT PETITION NO. 5203/2018
     (Rajendra Mansaram Fule vrs. N.S.Sontakke, S.D.O. and others)
                                 AND
                 CONTEMPT PETITION NO. 147/2021
                                  IN
                   WRIT PETITION NO. 5061/2018
    (Siddharth Sampat Wahane thr L.Rs.vrs. N.S.Sontakke, S.D.O. 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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                           Shri S.R.Chakravarti, Advocate for petitioners
                           Shri S.G.Jagap, Advocate for respondents


                           CORAM : AVINASH G. GHAROTE, J.

DATE : 07/09/2021

Mr. Chakravarti, learned counsel for the petitioners submits, that he has received the cheques for the amount receivable by the petitioners under the judgment/order dated 15.01.2020 passed by this Court, from Mr. Jagtap, learned counsel for the respondents, before the Court today, & so also the petitioner in Contempt Petition No.146/2021 has been reinstated, as a result of which, the judgment/ order dated 15.01.2020 stands fully complied with. The statement is

cp144.21+145.21+146.21+147.21.odt

accepted.

The contempt petitions are accordingly disposed of.

JUDGE

Rvjalit