Haribhau Bhilsingh Pawar (Courts ... vs Sanjay Bapurao @ Vijay Tayade And ...
2022 Latest Caselaw 9185 Bom

                                                   1/2                     908-wp 3331.2021 +

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

                        WRIT PETITION NO. 3331 OF 2021
              Dr. Babasaheb Ambedkar Smarak Samiti and another
                                       vs.
                      Haribhau Bhilsingh Pawar and another
                                      WITH
                    CONTEMPT APPEAL (CPL) NO. 04 OF 2022
                                       IN
                     SOU MOTU (SMC) C. P. NO. 01 of 2022
                                       IN
                     CONTEMPT PETITION NO. 116 OF 2020
                                       IN
                       WRIT PETITION NO. 7165 OF 2019
----------------------------------------------------------------------------------------------

Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

----------------------------------------------------------------------------------------------

Mr. Apurv De, Advocate for petitioners. Mr. V. K. Paliwal, Advocate for respondent No.1. Mr. N. R. Patil, AGP for respondent No.2

CORAM : MANISH PITALE J.

DATE : 13/09/2022

It appears that although in the order dated 01/12/2021, it was recorded that the learned AGP would file affidavit-in-reply, formal notice was not issued in Writ Petition No. 3331 of 2021.

2. Hence, issue notice, returnable on 29/09/2022. Mr. N. R. Patil, learned AGP waives notice on behalf of respondent No.2.

KOLHE 2/2 908-wp 3331.2021 +

3. Hamdast granted to serve respondent No.1

4. Mr. N. R. Patil, learned AGP submits that an affidavit-in-reply in Writ Petition No. 3331 of 2021 shall be filed along with relevant documents and relied upon judgments within a period of two weeks from today positively.

5. List this petition for further consideration on 29/09/2022.

6. It appears that the papers pertaining to this matter may be required during hearing of Contempt Appeal No. 04 of 2022, which is pending before the Division Bench of this Court and now said to be listed on 14/09/2022.

7. The Registry to take appropriate steps for ensuring that the record of this matter is made available to the Division Bench of this Court during hearing of the aforesaid contempt Appeal.

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:13.09.2022 14:37

KOLHE