Gondia Education Society, ... vs Shri. Vikas Chandra Rastogi, ...
2022 Latest Caselaw 8286 Bom

Citation : 2022 Latest Caselaw 8286 Bom
Judgement Date : 23 August, 2022

Bombay High Court

Gondia Education Society, ... vs Shri. Vikas Chandra Rastogi, ... on 23 August, 2022

Bench: A.S. Chandurkar, Urmila Sachin Phalke

                              934-CP-66-22.odt                                                     1



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

                                                          CONTEMPT PETITION NO.66 OF 2022 IN
                                                           WRIT PETITION NO. 1948 OF 2020 (d)
                                  Gondia Education Society, through its Authorized Signatory - Nikhil R. Jain and anr.
                                                                           vs.
                                Vikas Chandra Rastogi, Principal Secretary, Higher and Technical Education Department,
                                                      State of Mah. Mantralaya, Mumbai others.
                              ------------------------------------------------------------------------------------------------
                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
                              ------------------------------------------------------------------------------------------------------------------------------

                                            Shri B.G. Kulkarni, Advocate for petitioners.
                                            Ms N. P. Mehta, Government Pleader, for respondents.



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

DATE :- AUGUST 23, 2022

The learned counsel for the petitioners has filed an affidavit on the Principal of the respondent no.2-College stating therein that the directions issued in the judgment of this Court in Writ Petition No. 1948 of 2020 have been complied with.

In view of aforesaid, the present proceedings are dropped.

(URMILA JOSHI-PHALKE, J.) (A.S.CHANDURKAR, J.)

Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

23.08.2022 18:08