Shevam S/O Jugalkishore Kothari vs Vineet Vishwantrao Hingankar And ...
2022 Latest Caselaw 10415 Bom

                                                         1/2                     24-CP 41.2021

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

                      CONTEMPT PETITION NO. 41 OF 2021
                                     IN
                       WRIT PETITION NO. 2252 OF 2018
                          Shivam s/o. Jugalkishore Kohthari
                                               vs.
                    Vineet Vishwantrao Hingankar and another
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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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Mr. V. R. Deshpande, Advocate for respondent No.1.

                                        CORAM        :      AVINASH G. GHAROTE J.
                                        DATE         :      10/10/2022

Mr. Deshpnade, learned counsel for the respondent No.1 seeks time to file an application for modification of the earlier order whereby respondent No.2 was permitted to be deleted. According to him the respondent No.2 is not cooperating in getting the documents cancelled in spite of respondent No.1 having tendered the cheque for the consideration amount to the respondent No.2, which has not been encashed by him.

2. He further submits that the contempts is against the interim order dated 17.04.2018 recording an undertaking by respondent No.1 to cancel the Sale Deed

KOLHE 2/2 24-CP 41.2021

dated 11.03.2019, in W. P. No. 2252 of 2018, however the Writ Petition was already decided and has been dismissed by judgment dated 01.07.2022

3. List the matter on 10.11.2022.

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:10.10.2022 21:08

KOLHE