Sujit Bhausaheb Jagtap vs The State Of Maharashtra And ...
2021 Latest Caselaw 13581 Bom

                                     (1)                             907-cp-466-2021



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
               907 CONT. PETITION NO.466 OF 2021
                        IN WP/3932/2020

 SUJIT BHAUSAHEB JAGTAP                                      ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                         ...
 Mr.   Digambar   B.   Shinde,  Advocate   for    the
 Petitioner.
 Mrs. M. A. Deshpande, AGP for Respondents-State.
                                           ...
                                 CORAM : S. V. GANGAPURWALA &
                                         R. N. LADDHA, JJ.

DATED : 21st SEPTEMBER, 2021. PER COURT:-

1. Heard Mr. Shinde, learned counsel for the petitioner.

2. The learned A.G.P. on the basis of the written communication submits that, the hearing was concluded and matter was reserved for judgment. However, the Coram underwent change and now the matter would be reheard on 30.09.2021 and thereafter, the matter would be decided within a period of one month.

3. The said statement is accepted.

4. In view of the said statement, contempt petition is disposed of. No costs.

   (R. N. LADDHA)                                 (S. V. GANGAPURWALA)
          JUDGE                                           JUDGE

 Devendra/September-2021