Asma Parveen Naeemoddin, ... vs Mr. Avishyant Panda, Chief ...
2023 Latest Caselaw 1883 Bom

Citation : 2023 Latest Caselaw 1883 Bom
Judgement Date : 24 February, 2023

Bombay High Court

Asma Parveen Naeemoddin, ... vs Mr. Avishyant Panda, Chief ... on 24 February, 2023

Bench: Avinash G. Gharote

                                                                                                                                                07. CP 13 of 2023.odt
                                                                                           1


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

                                                   CONTEMPT PETITION NO.13/2023
                                                                 IN
                                                   WRIT PETITION NO.3117/2021 (D)

                           Asma Parveen Naeemoddin
                                   ...Versus...
   Mr. Avishyant Panda, Chief Executive Officer, Zilla Parishad Amravati, District
                              Amravati and another
 - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - --- -
Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                                         Shri R.J. Mirza, Advocate for petitioner

                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 24/02/2023

1. At the outset, Shri Mirza, learned counsel for the petitioner seeks to delete the name of respondent no.2 from the array of the respondents.

2. Statement is accepted. The name of respondent no.2 be deleted from the array of the respondents. The deletion be carried out forthwith.

3. It is contended that in terms of the judgment dated 25/04/2022 in Writ Petition No.3117/2021, the representation made by the petitioner was required to be decided within four weeks, and the representation was made on 02/05/2022, there is no communication regarding the decision.

07. CP 13 of 2023.odt

4. Issue simple notice to the respondent sole, returnable in two weeks.

(AVINASH G. GHAROTE, J.)

Wadkar

Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:24.02.2023 14:52