Bansilal S/O Sitraj Kanoje vs Smt. Suchita Patekar, Education ...
2022 Latest Caselaw 4409 Bom

                                                                                                    910-cp 310-21.odt
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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH, NAGPUR.

                               CONTEMPT PETITION NO. 310 OF 2021
                                               IN
                               WRIT PETITION NO. 8559 OF 2019(D)
                                     Atul Janrao Khandekar
                                               Vs.
                                         Suchita Patekar
                                              WITH
                               CONTEMPT PETITION NO. 309 OF 2021
                                               IN
                               WRIT PETITION NO. 8558 OF 2019(D)
                                     Pankaj Ganesh Bhingare
                                               Vs.
                                         Suchita Patekar
                                              WITH
                               CONTEMPT PETITION NO. 311 OF 2021
                                               IN
                                WRIT PETITION NO. 8556 OF 2019

                                              Bansilal Sitraj Kanoje
                                                        Vs.
                                                Suchita Patekar

-----------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
-----------------------------------------------------------------------------------------------------------------------------
                                       Mr.C.A.Joshi, counsel for the petitioners.



                                               CORAM : SUNIL B.SHUKRE &
                                                       SMT.M.S.JAWALKAR, JJ.

                                                DATE             : 26.04.2022.



                                  1.             Heard.

2. Respondent has been duly served as seen from the note taken on the farad sheet. Respondent is however absent, nor reply is filed by her either.

Kavita 910-cp 310-21.odt

3. Issue bailable warrant of Rs.15,000/-against respondent with a direction to remain personally present before this Court on 7th June, 2022.

4. Meanwhile, respondent is at liberty to comply with the direction issued by this Court in it's judgment dated 05.10.2021.

(SMT. M.S.JAWALKAR, J) (SUNIL B. SHUKRE,J)

Signed By:KAVITA PRAVIN TAYADE P. A.

Signing Date:26.04.2022 19:00

Kavita