Shri Mukund Vasant Deshpande, ... vs Shri Sarang Avinash Kamtekar And ...
2022 Latest Caselaw 3827 Bom

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                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION
                                        CONTEMPT PETITION NO.389 OF 2016
                                                       IN
                                          WRIT PETITION NO.6159 OF 2011

               Mukund Vasant Deshpande                                         ....Petitioner
                    V/S
               Sarang Avinash Kamtekar & Ors.                                  ....Respondents
                                                   ...
               Dr. Arunkumar Barthakur for the Contempt Petitioner.
               Mr. Siddharth R.Ronghe for Respondent No.1.
               Ms. Heena Shaikh i/b M/s. M.V. Kni & Co. for the Respondent No.4-Bank.

                                                           ...
                                                      CORAM : A.A. SAYED &
                                                              M.S. KARNIK, JJ.

DATE : 07 APRIL 2022.

(IN CHAMBER AT 2.15 P.M.)

P.C.:

1 Not on Board. By consent, taken on Board.

2 In view of the judgment passed today i.e. on 7 April 2022, dismissing

the Writ Petition, learned Counsel for the Contempt Petitioner- M/s. Alpha

Organic does not press the Contempt Petition. The Contempt Petition to

stand disposed of.

(M.S. KARNIK, J.) (A.A. SAYED, J.)

katkam

Digitally signed by SUDARSHAN SUDARSHAN RAJALINGAM RAJALINGAM KATKAM KATKAM Date:

2022.04.07 20:17:41 +0530