Smt. Lalita Yashwant Jadhav vs The Commissioner, Thane ...
2022 Latest Caselaw 1558 Bom

                                rsk                          1                          10-CP-294-21.doc



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                          CONTEMPT PETITION NO.294 OF 2021

                                Smt. Lalita Yashwant Jadhav                       ..Petitioner
                                     V/s.
                                The Commissioner, Thane Municipal
                                Corporation                                       ..Respondent

                                                               ----
                                Mr. Manoj Patil for the Petitioner.
                                Mr. R. S. Apte, Senior Advocate a/w. Mr. Mandar Limaye for
                                Respondent Nos.1 and 3.
                                Mrs. P. J. Gavhane, AGP for the Respondent Nos.2 and 4-State.
                                                               ----

                                                         CORAM : SUNIL B. SHUKRE AND
                                                                 AMIT BORKAR, JJ.

                                                         DATE      : 15 FEBRUARY 2022.

                                P. C.

Heard Mr. Apte, learned Senior Advocate for the Petitioner. He submits that a copy of the letter produced on record is sent to the Deputy Municipal Commissioner and the Education Officer by the Legal Adviser, Thane Municipal Corporation. It is marked as document "A" for identification. He pointed out from the letter that the Review Petition filed against the Judgment dated 4/8/2021 delivered in favour of the Digitally signed RAJESHWARI by RAJESHWARI

Petitioner has been dismissed and, therefore as stated in the letter, SUBODH SUBODH KARVE KARVE Date: 2022.02.15 17:42:56 +0530 rsk 2 10-CP-294-21.doc

the Thane Municipal Corporation has been advised to comply with the order dated 4/8/2021 at the earliest.

2. In view of the above, we find that nothing survives in this petition and, accordingly, we direct the Respondent Nos.1 and 3 to implement the advise given by the Legal Adviser by his letter date 14/2/2022 within 6 weeks from the date of this order.

3. The Petition is disposed of accordingly.

(AMIT BORKAR, J.) (SUNIL B. SHUKRE, J.)