Laxman S/O Damodhar Morey vs Shri. Suryakant Himmatrao Pawar, ...
2022 Latest Caselaw 8078 Bom

             1908cp36.22                                                                           1/1

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

                                    CONTEMPT PETITION NO.36 OF 2022
                                IN LETTERS PATENT APPEAL NO.25 OF 2011
                                   IN WRIT PETITION NO.4862 OF 2008
               (Laxman Damodar Morey vs. Shri Suryakant Himmatrao Pawar and another)
             ________________________________________________________________________
             Office Notes, Office Memoranda of
             Coram, appearances, Court's orders Court's or Judge's orders
             or directions and Registrar's orders.
                                 Shri P.S. Patil, Advocate for petitioner.
                                 Shri Kalyan Chiwarkar, Advocate h/f Shri Anand Parchure,
                                 Advocate for respondents.
                                                       --------

                                         CORAM : A.S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATED : AUGUST 19, 2022

It is informed by Shri Kalyan Chiwarkar, learned Counsel for the respondents, that Special Leave Petition No.4034/2022 has been preferred against the judgment dated 26/10/2021 passed in Letters Patent Appeal No.25/2011.

2) In view of aforesaid, stand over to eight weeks with liberty to parties to apply if the proceedings before the Hon'ble Supreme Court are decided earlier.

JUDGE JUDGE

Digitally Signed By:KAMAL HUNDRAJ JESWANI Signing Date:20.08.2022 11:55 khj