Sau. Sangita W/O Prakash Kirde vs Smt. Priti Bondre (Kelkar) Jont ...
2022 Latest Caselaw 5707 Bom

                                                          -1-                            937.CP.85.2022.odt



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

                            CONTEMPT PETITION NO.85 OF 2022
                                          IN
                              WRIT PETITION NO.2694/2019
               Sangita w/o Prakash Kirde Vs. Smt. Priti Bondre (Kelkar) Joint Commissioner & Ors.
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Office Notes, Office Memoranda of Coram,                         Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                       Mr. S.R. Narnaware, Counsel for the Petitioner.
                       Ms. S.S. Jachak, AGP for Respondent No.1.


                                       CORAM : MANISH PITALE, J.

DATED : 22nd JUNE, 2022.

By this petition, the petitioner claims that the respondent had committed contempt of a direction issued by this Court in its judgment and order dated 21.11.2019, inasmuch as the caste verification of caste claim of the petitioner was to be decided by the Scrutiny Committee in a time bound manner.

2. Upon notice being issued, the learned AGP has appeared for respondent No.1 and handed over an affidavit alongwith a document, the same is taken on record. By relying upon the said affidavit, it is brought to the notice of this Court that by order dated 26.11.2021, the Scrutiny Committee has indeed considered and disposed of the proposal pertaining to verification of caste claim of the petitioner.

3. In view of the aforesaid order dated 26.11.2021 passed by the Scrutiny Committee, this Court is of the opinion

-2- 937.CP.85.2022.odt

that there has been substantial compliance with the directions of the Court and nothing survives in this petition.

4. Hence, the contempt petition is disposed of as such.

JUDGE

Vijay

Signed By:VIJAY KUMAR Personal Assistant Signing Date:24.06.2022 11:05