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Umesh Mahadeorao Bharsakle vs Shri. Prakash Mukund, Education ...
2022 Latest Caselaw 4624 Bom

Citation : 2022 Latest Caselaw 4624 Bom
Judgement Date : 29 April, 2022

Bombay High Court
Umesh Mahadeorao Bharsakle vs Shri. Prakash Mukund, Education ... on 29 April, 2022
Bench: S.B. Shukre, Mukulika Shrikant Jawalkar
                                                                                            cp104.2022.odt
                                                           1/1



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

                       CONTEMPT PETITION NO.104/2022 IN WRIT PETITION
                                                     NO.1090/2019
                                            Umesh Mahadevrao Bharsakle
                                                            -Vs.-
                                                  Shri Prakash Mukund
                  -----------------------------------------------------------------------------------------
                 Office notes, Office Memoranda of
                 Coram, appearances, Court's orders                 Court's or Judge's Orders.
                 or directions and Registrar's orders.
                 -----------------------------------------------------------------------------------------
                                             Mr. Rahul Tajne, Advocate h/f Mr. P.S. Patil, Advocate for the
                                             petitioner.

                                                      CORAM : SUNIL B. SHUKRE AND
                                                              SMT. M.S. JAWALKAR, JJ.
                                                      DATE        : 29 APRIL 2022


                                               Heard.

2. As informed by Mr. Rahul Tajne, learned counsel h/f Mr. P.S. Patil, learned counsel for the petitioner that the directions given by this Court in the judgment dated 25.10.2021 have been complied with by the respondent. That being the situation, grievance of the petitioner has been satisfied and, therefore, the petition is disposed of as having served it's purpose. No costs.

Signed By:NILESH VILASRAO TAMBASKAR (SMT. M.S. JAWALKAR, J.) (SUNIL B. SHUKRE, J.) Private Secretary Tambaskar.

Signing Date:29.04.2022 17:35

 
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