Divi Works And Suppliers, Hindu ... vs State Of Maharashtra, Through ...
2022 Latest Caselaw 2396 Bom

Citation : 2022 Latest Caselaw 2396 Bom
Judgement Date : 9 March, 2022

Bombay High Court

Divi Works And Suppliers, Hindu ... vs State Of Maharashtra, Through ... on 9 March, 2022

Bench: A.S. Chandurkar, Mukulika Shrikant Jawalkar

        7.CP.154.2021.                                                                                       1/1


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

                                                 Contempt Petition No.154/2021
            Divi Works & Suppliers, Hindu Undivided Family & Anr. Vs. State of Maharashtra, through its
                                                 Secretary & Ors.

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        Office notes, Office Memoranda of
        Coram, appearances, Court's orders                                Court's or Judge's Orders
        or directions and Registrar's orders.
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                                Shri D.R. Khapre, Advocate for the Petitioners.
                                Ms. Kalyani Deshpande, AGP for Respondent No.1.
                                Shri M.I. Dhatrak, Advocate for Respondent No.2.

                                CORAM : A.S. CHANDURKAR & SMT. M.S. JAWALKAR, JJ.

DATE : 9th MARCH, 2022.

Perused the Pursis Stamp No.04/2022. The judgment of this Court in Writ Petition No.1984/2020 has been reversed by the Hon'ble Supreme Court in Civil Appeal No.1538/2022. The grievance raised in the contempt petition would not now survive. Hence, the contempt petition is, therefore, dismissed.

(SMT. M.S. JAWALKAR, J.) (A.S. CHANDURKAR, J.)

Vijay

Signed By:VIJAY KUMAR Personal Assistant Signing Date:10.03.2022 10:38